ALOK SINGH,J. - (1.) Learned counsel for the petitioner states that as per Section 19 of the Punjab Panchayati Raj Act (hereinafter referred to as 'the Act'), seven days' clear notice is required to be served to convene the meeting to discuss 'No Confidence Motion'; if notice is not clear seven days' notice then any meeting held pursuant to the invalid notice would be nullity and shall stand vitiated; he contends that notice in the present case is dated 26.11.2010 and meeting in question was held on 30.11.2010 while as per judgment of this Court dated 15.11.2010 in CWP No.17943 of 2010, Mohinder Khan v. Director, Rural Development and Panchayats, Punjab and others, 2011 (2) LAR 201 (P&H), date of notice i.e. 26.11.2010 and date of meeting i.e. 30.11.2010 must be excluded while counting seven days.
(2.) Notice of motion.
(3.) On being asked, Mr. Jaswinder Singh, learned Deputy Advocate General, Punjab, has accepted notice on behalf of respondents No.1 to 4.;