MALLAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE PETITIONER AGAINST WHOM THE RESPONDENTS 4 TO 16 HAVE MOVED A no-CONFIDENCE MOTION IS BEFORE THIS COURT IN THIS WRIT PETITION FOR A WRIT of CERTIORARI QUASHING THE IMPUGNED NOTICE DATED 5-4-2002 (ANNEXURE-A)ON THE GROUND THAT THE SAME IS IN VIOLATION OF SUB-RULE (1) OF RULE 3 OF the KARNATAKA PANCHAYAT RAJ (MOTION OF NO-CONFIDENCE AGAINST ADHYAKSHA OR UPADHYAKSHA OF GRAM PANCHAYAT) RULES, 1994 (FOR SHORT 'rules 1994' ).

(2.) HEARD THE LEARNED COUNSELS FOR BOTH PARTIES.

(3.) THE LEARNED GOVERNMENT PLEADER APPEARING FOR RESPONDENTS 1 AND 2 AND MR. G. SHANTHAPPA APPEARING FOR THE RESPONDENTS 4 TO 16 HAVE filed STATEMENT OF OBJECTIONS INTER ALIA CONTENDING THAT THE IMPUGNED notice IS IN ACCORDANCE WITH SUB-RULE (1) OF RULE 3 OF THE RULES. THE learned GOVERNMENT PLEADER HAS ALSO SECURED THE RECORDS FROM THE 2nd respondent.