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Sukhwant Singh vs State of Punjab and Others

Punjab And Haryana At Chandigarh · Decided on 8 December 2010 · Citation: (2010) 12 P&H CK 0295

HON’BLE JUDGES
Alok Singh, J
CASE NUMBER
C.W.P. No. 21909 of 2010
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Judgment

4 paragraphs · 150 words

Alok Singh, J.—Present petition is filed with the allegation that `No Confidence Motion'' was passed against the seating Sarpanch on 26.10.2010. After the removal of the seating Sarpanch vide No Confidence Motion dated 26.10.2010, fresh election should have been held to elect new Sarpanch. It is stated that for the reasons best known to the Respondents, election to elect new Sarpanch is not being held.

2.

Mr. S.K. Bhanot, Additional Advocate General, Punjab, states that if No Confidence Motion has already been passed against the seating Sarpanch, election shall be held within 60 days from today after adopting due procedure of law.

3.

Present petition stands disposed of with the direction that election to elect new Sarpanch, shall be held, if so required, within 60 days from today.

4.

Let copy of this order be given to the learned Additional Advocate General, Punjab, under the signatures of Reader, for compliance.