MOHINDER KHAN Vs. DIRECTOR RURAL DEVELOPMENT AND PANCHAYATS
LAWS(P&H)-2010-11-187
HIGH COURT OF PUNJAB AND HARYANA
Decided on November 15,2010

MOHINDER KHAN Appellant
VERSUS
DIRECTOR Respondents


Referred Judgements :-

MOHINDER SINGH VS. STATE OF PUNJAB AND OTHERS [REFERRED TO]



Cited Judgements :-

SANTOSH KAUR SARPANCH VS. STATE OF PUNJAB AND OTHERS [LAWS(P&H)-2012-5-317] [REFERRED TO]


JUDGEMENT

- (1.)The only dispute in the present petition is as to whether meeting for 'No Confidence Motion' can be convened without proper service of notice under Section 19(2) of the Punjab Panchayati Raj Act, 1994.
(2.)Learned counsel for the petitioner vehemently argued that no notice has ever been served on the petitioner for convening the meeting for 'No Confidence Motion'.
(3.)Learned counsel for respondent Nos. 4 to 11 has placed on record the alleged notice of meeting dated 09.08.2010, as well as, alleged report regarding service of notice dated 11.08.2010. From the perusal of the report, it is revealed that no notice was ever received by the petitioner in person. It has been reported that Sarpanch has allegedly refused to accept the notice, however, no affixation of notice was done in some conspicuous part of the residence.


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