R. NAGENDRAREDDY AND OTHERS Vs. DODDANNA AND OTHERS

JUDGEMENT

(1.) PETITIONERS are elected Gram Panchayat members. They are seeking to quash the so -called impugned notice and a direction to the 6th Respondent to fix the meeting of 'no confidence motion' against the first Respondent.

(2.) THE Petitioners are not entitled to the reliefs sought for in this writ petition. By the impugned intimation the Assistant Commissioner has informed that the meeting of "no confidence motion" called on 10.5.2001 in view of the decision in the meeting held on 12.4.2001 for want of quorum, is cancelled. It is thus clear that the meeting scheduled on 12.4.2001 did not transact the no confidence motion against the first Respondent for want of quorum and it was adjourned to 10.5.2001. Sub -rules (5) and (6) of Rule 3 of Karnataka Panchayat Raj (Motion of No -confidence against Adhyaksha and Upadhyaksha of Grama Panchayat) Rules, 1994 reads thus: 5) Save as otherwise provided in the Act or these rules, a meeting convened for the purpose of considering a motion under Sub -rule (2) shall not for any reason be adjourned. 6) If there is no quorum, within one hour after the time appointed for the meeting, the meeting shall stand dissolved and the notice given under Sub -section (1) shall lapse.

(3.) IN view of the clear prohibition in the aforementioned sub -rules and the lapse of the notice of 'no confidence motion' under Sub -rule (6) of Rule 3 of the Rules, the direction sought for cannot be granted.