M PUTTEGOWDA Vs. ASSISTANT COMMR MYSORE

JUDGEMENT

(1.) APPELLANTS being aggrieved by the order of the Single Judge dismissing their writ petitions thereby upholding the notice for considering the no-confidence motion submitted by the members of the Panchayat in the meeting scheduled to be held on 7th of August, 2001, have come up in these appeals.

(2.) SHORTLY stated the facts are: appellants were elected as members of the Bhogadi Gram Panchayat from their respective constituencies. Appellant 1 was elected unopposed for the post of Adhyaksha and appellant 2 was elected as Vice-President in accordance with the provisions of the Karnataka Panchayat Raj Act, 1993 (for short, 'the Act') and the Rules framed thereunder. The election was held on 21st of March, 2000. The term of the office was to come to an end somewhere in the end of the year 2002.

(3.) ON 10-3-2001 more than l/3rd of the total number of members of the Panchayat gave a notice for calling a meeting for considering the no-confidence motion against the appellants to the Assistant Commissioner, Mysore Sub-Division, Mysore (for short, 'the respondent' ). Respondent issued a notice on 12th of July, 2001 convening a meeting lor considering the motion on 7th of August. 2001 in the office of the bhogadi Gram Panchayat.