SHARADABAI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Though notice sent to respondent No.3 Gram Panchayat is awaited, having regard to the fact that for deciding the case on hand, the presence of the third respondent may not be necessary, therefore, with the consent of the learned Counsel for the petitioner and the learned HCGP, the matter is taken up for Final Disposal.

(2.) The petitioner who was elected as the Adhyaksha of the third respondent-Gram Panchayat on 4/2/2021 is before this Court, aggrieved of the impugned meeting notice dtd. 13/5/2022 issued by the second respondent-Assistant Commissioner, Harapanahalli, Vijayanagar District.

(3.) A representation dtd. 11/5/2022 is said to have been given by 15 members of the Gram Panchayat to the Assistant Commissioner, requesting for holding a meeting to consider motion of No-Confidence against the Adhyakasha. The Assistant Commissioner, having satisfied himself as to the requirement contemplated under Rule 3 of the Karnataka Panchayat Raj (Motion of No-Confidence Against Adhyaksha and Upadhyaksha of Grama Panchayat) Rules, 1994, (hereinafter referred to as 'the Rules' for the sake of brevity) issued the impugned notice dtd. 13/5/2022, fixing the meeting for consideration of No-Confidence on 1/6/2022.