Kulwant Singh Tiwana, M.M. Punchhi,J. - (1.) According to the allegations, four members of the Gram Panchayat of village Meghian, District Gur -daspur, gave a notice of no confidence against the Sarpanch which was delivered to the Block Development and Panchayat Officer on 15th October, 1980. The block Development and Panchayat Officer directed for holding the meeting of the Gram Panchayat to consider the non -confidence motion for 5th November, 1930, which is clearly beyond 15 days. According to Sub -section (4) of Sec. 9 of the Punjab Gram Panchayat Act 1952, the Block Development and Panchayat Officer has to fix the meeting within a period of 15 days on the receipt of such an application. As the date of the fixation of the meeting was beyond 15 days, violating the language of the mandatory provision of the Act, therefore, the entire action requires quashing.
(2.) The petition is, therefore, accepted. No order as to costs.;