Charanjeet Singh and Others vs State of Punjab and Others

Kanwaljit Singh Ahluwalia, J.—Three members of Gram Panchayat, Village Bhallanwara, Block Sardulgarh, District Mansa have

approached this Court with a prayer that the Block Development and Panchayat Officer, District Sardulgarh be directed to convene a meeting of

the Gram Panchayat and the no-confidence-motion proposed by them be put to vote.

Today, Parvesh Goyal, Block Development and Panchayat Officer, Sardulgarh is present in Court. Counsel for the State, on instructions from

Mr. Goyal, has submitted that on 22nd November, 2010, a notice shall be issued to convene a meeting of the Gram Panchayat to discuss and vote

upon the no-confidence-motion. It is stated that the notice so issued shall be for a period of clear seven days'' excluding the date of notice and the

date of meeting. It is further stated that the notice shall contain the date, i.e. 1st December, 2010 and time, i.e. 10.00 a.m. when the meeting is to

be convened in the office of Gram Panchayat.

In the present case, the Gram Panchayat consists of five members, and out of them three have approached this Court.

Mr. Gursewak S. Singhpuria, Advocate appearing for the Sarpanch-respondent No. 5, has stated that he has also been made aware of the

date, time and venue of the meeting.

Accordingly, present writ petition stands disposed of in terms of the statement made by counsel for the State, on instructions from the Block

Development and Panchayat Officer, Sardulgarh.