SHEELA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These two writ petitions have been filed by the President/Adhyaksha and also the Members of the Dakulgi Gram Panchayat, Humnabad challenging No Confidence Motion notice dtd. 11/5/2022, wherein, the Assistant Commissioner has fixed the date of meeting on 2/6/2022 on the requisition/representation of respondent Nos.7 to 22.

(2.) Respondent Nos.7 to 22, who are the elected Members of Dakulgi Gram Panchayat, Humnabad have given a representation on 5/5/2022 with a prayer to fix a meeting for the purpose of moving No Confidence Motion against the Adhyaksha of the Gram Panchayat. After receipt of such representation, the impugned notice dtd. 11/5/2022 as per Annexure-F has been issued by the Assistant Commissioner in Form No.2 and the copy of the same along with copy of the representation submitted by respondent Nos.7 to 22 has been served on the petitioners as well as on the other Members of the Gram Panchayat.

(3.) Being aggrieved by the same, the petitioners have filed the present writ petitions.