- (1.) The petitioner seeks quashing of the order and the proceedings whereby no confidence motion was passed against the petitioner. The petitioner further seeks an appropriate writ as may be issued in the peculiar facts of the present case.
(2.) The plea to challenge the no confidence motion is based on rather technical grounds relating to the duration of period prescribed for serving the notice of no confidence motion.
(3.) Elections to the Gram Panchayat in the State were held in the year 2010. The petitioner was elected as Chairman Block Samiti, Hansi-II, District Hisar. The petitioner would urge that some of the members were against the petitioner from very beginning and always were looking for opportunity to remove the petitioner as he is a supporter of opposite party in the State i.e. Indian National Lok Dal.;