- (1.) The appellant having lost the writ petition bearing S.B. Civil Writ Petition No. 1047 of 1999 before the learned single Judge is before us in this appeal. He has questioned the validity and correctness of the order dated 30.3.1999 made by the learned Single Judge dismissing the aforementioned writ petition.
(2.) The appellant filed the writ petition stating that no confidence motion proposed to be moved against her as Sarpanch is not maintainable as the proposal regarding vote of no confidence was not in the proper form and it was signed by 5 Panchas out of which, two of them are facing disqualification proceedings on the ground that they failed to attend three consecutive meetings of the Panchayat.
(3.) The learned Single Judge dismissed the writ petition not agreeing with the contentions raised in the writ petition. The learned single judge in the impugned order has stated that no time limit is prescribed for completing the proceedings relating to disqualification.;