- (1.)THIS petition is directed against the order dated 13-12-1996 passed by the Additional Collector, Distt. Chhatarpur in Revision No. 16/panchayat/ordi. /96-97 (Annexure-P-1) wherein the validity of the no confidence motion on 26-11-1996 was given challenge. By means of the impugned order, the Additional Collector granted an interim order, though the proceedings are pending before him, staying the proceedings took place on 26-11-1996 i. e. the declaration made under Section 21 of the M. P. Panchayat Raj Act, 1993 regarding passing of the motion of no confidence against the Sarpanch. A revision was filed by Sarpanch Murlidhar.
(2.)THE petition is posted for orders. The respondent No. 3 is the person against whom, the motion of no confidence was passed and the respondents Nos. 1 and 2 are represented by the learned State counsel.
(3.)WITH the consent of the parties, I consider it proper to dispose of the petition finally.