- (1.) LOK Singh has filed two writ petitions, namely, Writ Petition No. 451 (MB) of 2008 alongwith seven petitioners and Writ Petition No. 5880 (MB) of 2008 by himself alone.
(2.) THIS writ petition challenges the motion of no confidence, which is said to have been carried through on 16. 6. 08. The main challenge is based on the argument that no notice was issued or served upon the petitioner before the date of meeting or even thereafter and, therefore, the entire proceedings are vitiated. The next argument is that even the notice of proposed no confidence mo tion was not properly presented before the Collector and the motion was not signed by ten members, though, it should be signed by more than half of the members of the Zila Panchayat.
(3.) THE last argument is that the meeting was conducted in the Meeting Hall of the Collectorate, whereas under the rules, it was to be conducted in the Com mittee Hall of the Zila Panchayat. Sri Anuj Kudesia, Counsel for the State, has produced the record, which shows that the motion of no confidence with due notice was presented before the Collector on 23rd May, 2008, which was duly signed by the adequate number of persons. The record also shows that the notice was signed by ten members as against the total membership of fifteen. The motion of no confidence was signed by two members and it was presented by one Sri Jitendra, one of the members in person, who was the signatory to the notice.;