MAMTA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India has been preferred claiming the following reliefs:

(2.) Mr. C.S. Kotwani, learned for the petitioner has drawn the attention of this Court towards Rule 21 of the Rajasthan Panchayati Raj Rules, 1996 (hereinafter referred to as 'the Rules of 1996'), which provides for 15 days' notice before going ahead with 'No Confidence Motion'.

(3.) Mr. Sunil Beniwal, learned Additional Advocate General appearing on behalf of the respondent-State however, submits that Sec. 37 of the Rajasthan Panchayati Raj Act, 1994 (hereinafter referred to as 'the Act of 1994'), clearly prescribed for 7 days' time; the notice was of 14/6/2023 and the 'No Confidence Motion' could have been lawfully carried out on 23/6/2023; however, on count of the interim order, it could not take place.