MOHINI V SHETTY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner claiming to be an elected member of the Venuru Gram Panchayath and holding the post of President (Adyaksha) for respondent No.3 Gram Panchayath has filed this present petition seeking for issuance of a writ of certiorari to quash the endorsement dated 19.05.2020 issued by respondent No.2 for conducting the meeting on 09.06.2020 in order to consider the motion of 'No Confidence' moved against the petitioner in terms of Annexure-'A' to the writ petition. Caveats have been filed on behalf of respondent Nos. 4, 11 and 20 and Sri.Nishit Kumar Shetty has entered appearance on their behalf.

(2.) Sri. M.V. Ramesh Jois, AGA appears for respondent Nos. 1 and 2. In view of the certain admitted facts which will be dealt with later on, I am of the considered opinion that there is no requirement to issue notice to the other respondents.

(3.) It is an admitted fact that 17 members of the Gram Panchayath have moved 'No Confidence' as regards the petitioner which has been considered by respondent No.2 and a notice in terms of Annexure-'A' has been issued on 19.05.2020 calling for a meeting on 09.06.2020 to consider the said motion at 11.30 a.m. in the office of the respondent No.3.