SHANTA Vs. ASSISTANT COMMISSIONER

JUDGEMENT

(1.) The petitioner who is the Adhyaksha of Kataraki Gram Panchayat, Badami Taluk, is aggrieved by the impugned meeting notice dtd. 1/6/2022 issued by respondent No.1-Assistant Commissioner, Koppal, Koppal District, scheduling a meeting on 16/6/2022 to consider the motion of no-confidence moved by the members of the Gram Panchayat.

(2.) On 9/6/2022 after issuance of notice to the respondents, learned AGA was directed to secure original records including the notice sent to the members of the Gram Panchayat which contains the signatures of the respective members. In compliance of the directions issued by this Court learned AGA has furnished the original notice served on the members of the respondent-Gram Panchayat, including that of the petitioner. However, it is contended by the petitioner that the petitioner has in fact received the notice on 3/6/2022 and the meeting is scheduled to be held on 16/6/2022.

(3.) Now, on perusal of the original records it is clear that the meeting notice has been served on the petitioner on 3/6/2022 and the said date is required to be excluded while computing the 15 clear days notice. Similarly the date of meeting is also required to be excluded. Therefore, if 3/6/2022 and 16/6/2022 are excluded, the Assistant Commissioner has given 12 days notice.