SURAJ PARKASH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) (Oral)

(2.) COUNSEL for the petitioners states that the petitioners have moved an application for convening a meeting to consider no confidence motion against the Sarpanch. To say so, she has referred to the application Annexure P/1. On perusal thereof, we feel that application has not been moved in consonance with the provisions of Section 19 of the Punjab Panchayati Raj Act, 1994. This writ petition is disposed of with liberty to the petitioners to move an application as per provisions of law, if need be.