RACHITHA J.K. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ petition was filed challenging the notice of the Assistant Commissioner dated 31.10.2019 fixing 16.11.2019 as the date for consideration of 'motion of no confidence'.

(2.) The petitioner had raised several contentions including violation of Rule 3 (2) of the Panchayat Raj (Motion of no confidence against Adhyaksha and Upadhyaksha of Gram Panchayat) Rules 1994 ("the Rules", for short) stating that period of notice was contrary to the stipulation under Rule 3 (2) of the Rules as notice of fifteen clear days was not given to the members before fixing 16.11.2019 as the date for consideration of 'motion of no confidence'.

(3.) The learned counsel for respondent members who represent all the members who have moved the 'motion of no confidence' as per the complaint at Annexure-'C' files a memo and submits that in light of contentions advanced relating to violation of Rule 3 (2) of the Rules, they do not intend to proceed with Annexure-'C'.