KAUSHALYA TURKIYA W/O CHEDUREAM TURKIYA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The petitioner has filed this Writ Petition under Article 226 of the Constitution of India assailing the order dated 27-5- 2026 (Annexure P/2) passed by the Collector, Balodabazar, Bhatapra in Case No. 202603210100029/A-89/2025-26 by which the Collector has rejected the application for grant of stay as there is no power conferred under Sec. 21 (4) of the Chhattisgarh Panchayat Raj Adhiniyazm, 1993 to stay on "no confidence motion" allowed by the Panchayat against the panch or sarpanch and fixed on 8/6/2026 for final hearing on application submitted by the petitiojner on 27/3/2026.

(2.) The brief facts of the case reflected from the record are that the petitioner is a Sarpanch of village Daawanbod, Janpad Panchayat against whom no confidence motion was moved by the respondents which was allowed by absolute majority on 23/3/2026 and against that he has moved an application under sub-sec. 4 of Sec. 21 of the Panchayat Raj Adhiniyam, 1993 .

(3.) The Collector, Baloda Bazar has not decided the said application, therefore, the petitioner has filed WPC No. 2006 of 2026 wherein this Court vide order dtd. 29/4/2026 has passed the following order.