NEHRU LAL SAHU vs STATE OF CHHATTISGARH

1

CGHC010342442026 2026:CGHC:38839
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPC No. 4502 of 2026
Nehru Lal Sahu S/o Shri Likhan Lal Sahu, Aged About 37 Years, Elected Sarpanch,
Gram Panchayat Ulba, R/o Village Ulba, Post Khorpa, P.S. Abhanpur, District-
Raipur (C.G.)
... Petitioner(s)
versus
1 - State Of Chhattisgarh Through The Secretary, Department Of Panchayat And
Rural Development, Mantralaya, Mahanadi Bhawan, Atal Nagar, Nava Raipur,
District- Raipur, (C.G.)
2 - Collector Raipur, District- Raipur (C.G.)
3 - Sub-Divisional Officer (Revenue) Abhanpur, District- Raipur (C.G.)
SHYNA
AJAY
4 - Smt. Sushila Sonwani, Elected Panch, Ward No.07, Gram Panchayat Ulba,
Digitally signed
by SHYNA AJAY
Date: 2026.09.02
16:58:37 +0530
Janpad Panchayat Abhanpur, District- Raipur (C.G.)
5 - Shri Lekesh Yadav Elected Panch, Ward No. 01, Gram Panchayat Ulba, Janpad
Panchayat Abhanpur, District- Raipur (C.G.)
6 - Smt. Gayatri Tarak, Elected Panch, Ward No. 02, Gram Panchayat Ulba, Janpad
Panchayat Abhanpur, District- Raipur (C.G.)
7 - Shri Mongra Dhruv, Elected Panch, Ward No. 04, Gram Panchayat Ulba, Janpad
Panchayat Abhanpur, District- Raipur (C.G.)

2
8 - Shri Dileshwar Ram Kosare Elected Panch, Ward No. 05, Gram Panchayat Ulba,
Janpad Panchayat Abhanpur, District- Raipur (C.G.)
9 - Smt. Amreshwari Tarak, Elected Panch, Ward No. 06, Gram Panchayat Ulba,
Janpad Panchayat Abhanpur, District- Raipur (C.G.)
10 - Shri Bhojeshwar Tarak, Elected Panch, Ward No. 03, Gram Panchayat Ulba,
Janpad Panchayat Abhanpur, District- Raipur (C.G.)
11 - Shri Chandrabali Bhardwaj, Elected Panch, Ward No. 09, Gram Panchayat
Ulba, Janpad Panchayat Abhanpur, District- Raipur (C.G.)
12 - Shri Akash Sharma Elected Panch, Ward No. 11, Gram Panchayat Ulba,
Janpad Panchayat Abhanpur, District- Raipur (C.G.)
13 - Smt. Roopmanni Rathi, Elected Panch, Ward No. 10, Gram Panchayat Ulba,
Janpad Panchayat Abhanpur, District- Raipur (C.G.)
... Respondent(s)
(Cause Title downloaded from CIS Periphery)
For Petitioner(s) : Mr. Anand Shukla, Advocate
For Respondent(s) : Mr. SS Choubey, Government Advocate
S B: Hon’ble Mr. Justice Amitendra Kishore Prasad
Order on Board
02/09/2026
1. By way of the present writ petition, the petitioner calls in question
the order-sheet dated 20.8.2026 and the proceedings emanating
therefrom, passed by the Sub-Divisional (Revenue), Abhanpur,
District Raipur, whereby the alleged application for a motion of no-
confidence dated 20.08.2026, purportedly submitted by ten

3
Panchas of Gram Panchayat Ulba against the petitioner, has been
entertained and the meeting to consider the said No-Confidence
Motion has been fixed for 4.9.2026.
2.
Learned counsel for the petitioner submits that the mandatory
statutory provisions have been circumvented in an arbitrary
manner. He submits that without adhering to the mandatory
requirement of issuing a clear seven days’ notice, the meeting of
the No-Confidence Motion has been scheduled on 4.9.2026,
which happens to be a declared public holiday on account of
‘Janmashtami’ . He further submits that the aforesaid
circumstances clearly show that the respondent authorities are
bent upon proceeding with the No Confidence Motion in a pre-
determined manner. He further points out that the requisite notice
of the No-Confidence Motion had not even been issued prior to
the filing of the present petition and it was only after this Court
directed learned State Counsel to seek instructions that the
notice was hastily served upon the petitioner on 1.9.2026. He
also submits that insofar as the verification process is concerned,
the relevant documents were forwarded to the concerned
authorities on 31.8.2026, which was received on the very same
date. Thus, the verification as mandated under the applicable
Statutory Rules was not conducted in accordance with law.
Learned counsel further submits that the compliance with the
statutory procedure prescribed under the Chhattisgarh Panchayat
(Gram Panchayat Ke Sarpanch Tatha Up-Sarpanch, Janpad

4
Panchayat Tatha Zila Panchayat Ke President Tatha Vice-
President Ke Viruddh Avishwas Prastav) Niyam, 1994 (for short
“Rules, 1994”) and the Panchayat Raj Adhiniyam, 1993 (in short “
Adhiniyam, 1993”), cannot be reduced to a mere empty formality.
The petitioner is an elected Sarpanch and prior to initiating any
proceedings for a No-Confidence Motion, the mandatory
procedural requirements ought to be strictly adhered to, which has
not been done in the present case. In view of the above, placing
reliance on a judgment passed by the Full Bench of the High
Court of Madhya Pradesh in the matter of Bhulin Dewangan vs
State of MP & Others {2000 (4) MPHT 69}, learned counsel for
the petitioner submits that grave prejudice has been caused to the
petitioner, rendering the entire action unsustainable in the eyes of
law and thus, the entire proceedings are liable to be quashed.
3. On the other hand, learned counsel for the State submits that the
prescribed statutory procedure has been duly followed with and
the impugned proceedings suffer from no illegality whatsoever.
4. Heard learned counsel for the parties and also perused the
documents annexed with the petition with utmost circumspection.
5. Having regard to the facts of the present case, it prima facie
reveals that the statutory procedure has not been adhered to in
accordance with law. Further, the date scheduled for convening
the No-Confidence Motion falls on a declared public holiday on
account of ‘ Janmashtami i.e. 04.09.2026’, which further vitiates
the proceedings. Moreover, as pleaded by learned counsel for the

5
petitioner, the notice of meeting of No-Confidence Motion was
served to the petitioner only when this Court directed the State
Counsel to seek instruction in the matter on 1.9.2026. Thus, in the
opinion of this Court, it appears that prejudice has been caused to
the petitioner, as notice was not served upon the petitioner in
consonance with the statutory obligations. Further, the verification
of the application moved for no confidence motion against the
petitioner has also not been done in accordance with law. As
such, no confidence motion scheduled on 04.09.2026 cannot be
directed to be convened as the same is not in accordance with the
procedure prescribed under the law.
6. In view of the foregoing discussion, the No-Confidence Motion
scheduled for 4.9.2026 is hereby quashed.
7.
It is, however, made clear that this order shall not preclude the
competent authorities from issuing fresh notice, as the No-
Confidence Motion has not failed on merits during the
proceedings. In this regard, this Court has made it amply clear in
the matter of Smt. Neelima Sahu vs State of Chhattisgarh and
Others in WPC No. 4281 of 2026, decided on 20.08.2026 as it
was contended by counsel for the petitioner therein on the
strength of Section 21 (3) (iii) of the Adhiniyam, 1993 that once the
first no confidence motion has been rejected, the second no
confidence motion cannot lie within one year thereon. However,
the first no confidence motion has to be “rejected” to attract the
embargo of one year. In the case of Smt. Neelima Sahu, meeting

6
of second no confidence motion against the petitioner therein was
held to be in accordance with law as earlier no confidence motion
could not take place due to technical defects which was not
rejected in the earlier occasion. The said circumstances also
apply to the present case as the no confidence motion scheduled
to be held on 04.09.2026 is held to be not in accordance with law
by this Court.
8. In view of the above, the concerned authorities including Up-
Sarpanch and Panches of the concerned Gram Panchayat are at
liberty to initiate fresh proceedings of no confidence motion,
however, the same shall be initiated strictly in adherence to the
procedures as mandated under the Rules, 1994 and Adhiniyam,
1993. Further, it is also directed that the authorities shall not
deviate themselves from the procedures prescribed therein.
9. With the observations/directions, the Writ Petition is finally
disposed of.
Sd/-
(Amitendra Kishore Prasad)
Judge
Shyna Ajay