SHAIKH MOHAMMED SHAIKH HUSSAIN Vs. KAMALAKAR RAMACHANDRA BHAT

JUDGEMENT

(1.) The petitioner in WP No. 2029 of 1969 was the Chairman of Kadawad Village Panchayat Committee in Karwar Taluk of North Kanara District. Against him a resolution of no confidence was passed on 16-9-1968. On an appeal, the resolution was suspended by the Assistant Commissioner of the Division. That order of the Assistant Commissioner was set aside in revision by the Divisional Commissioner of Belgaum by his order dated 20-5-1969.

(2.) On 10-6-1969 the Chairman presented the first of the WPs. No. 2029 of 1969 to quash the said order of the Divisional Commissioner.

(3.) Simultaneously he proceeded to call further meetings of the Panchayat Committee. At one such meeting held on 23-8-1969, the previous resolution of no confidence was cancelled. Upon appeal, the Assistant Commissioner, held by an order dated 25-10-1969 that the said resolution of cancellation was wholly inoperative.