M. SWARNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Issue notice to the respondents.

(2.) It is the notice at Annexure-B, issued by the Assistant Commissioner convening the meeting to consider the motion of no confidence that has been called in question.

(3.) Learned counsel for the petitioner points out that there are certain allegations made in the complaint at Annexure-A and accordingly, motion of no confidence is to be treated to be one with allegations under Sec. 49(2) of the Karnataka Gram Swaraj and Panchayat Raj Act, 1993.