K P LINGARAJ Vs. IGUR VILLAGE PANCHAYAT

JUDGEMENT

(1.) Since common questions of la,w and facts arise in these two petitions they were clubbed and heard together re. Rule.

(2.) Petitioner in W. P. No. 5631/80 is the Chairman and the petitioner in W.P. 5632/80 is the Vice Chairman of Igur village Panchayat, Sakleshpur Taluk, Hassan District.

(3.) The village Pandhayat has a total number of 13 members. Since the requisite number of members wanted to move a No Confidence Motion against the Chairman and Vice Chairman, a special meeting was called on 21-3-1980 for the said purpose. 12 members participated in the meet- ing- One of the seats, on the resignation of a member, had by then fallen vacant. A resolution, as per Annexure-B, was passed expressing no confidence in the Chairman and also in the Vice Chairman.