S.R.Singh, J. - (1.) Heard the learned counsel for the petitioner and the standing counsel appearing for the State Authorities.
(2.) The question concerning the constitutional validity of Section 14 of the Act raised in this petition, is concluded against the petitioner by the decision of the Apex Court in Ram Beti v. Panchayat Raj Adhikari 1998 RD 176 (SC) and the learned counsel has rightly not pressed into service that point.
(3.) The only point canvassed by the learned counsel is that the petitioner was not allowed to cast his vote and if the petitioner had been allowed to cast his vote, the motion would have titled in favour of the petitioner inasmuch as only 10 members voted in favour of motion out of fifteen members present and voting.;