(1.) BY means of this petition, the Petitioner, who at the relevant time was a member of the BDC, Kala Amb, prays that the order passed by the Sub Divisional Officer (Civil), Nahan dated 18.2.2008 quashing the resolution No. 4 dated 26.1.2007 passed by the Gram Sabha be set -aside. The Gram Sabha Kala Amb passed a resolution No. 4 on 26.1.2007 against Respondent No. 4 Sunil Kumar, relevant portion of the resolution reads as follows:
(2.) SHRI Sunil Kumar approached the Sub Divisional Officer (Civil), Nahan challenging the said order though in his appeal he stated that the order has been passed by the Gram Panchayat and not by the Gram Sabha. Notice was issued to the Gram Sabha and after issuing notice the Sub Divisional Officer held that the resolution was beyond the scope of the Gram Sabha and hence quashed the same.
(3.) FUNCTIONS of the Gram Sabha have been set out in Section 7 of the Panchayati Raj Act, which reads as follows: