BASSAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners who are the Member and Adyaksha of fourth respondent-Grampanchayat have preferred the instant writ petition under Articles 226 and 227 of the Constitution of India with a prayer to quash the notice dtd. 18/5/2022 in File No.Revenue/Election/2022-23 issued by respondent No.3 calling upon the special meeting of 'no confidence motion' against petitioner No.2/President.

(2.) The brief facts of the case that would be relevant for the purpose of disposal of the petition are that, the second petitioner was elected as President of respondent No.4-Grampanchayat on 6/2/2021. There are, in all 11 elected Members in the fourth respondent-Grampanchayat. Out the same, 9 members who are respondents No.5 to 13 herein have given a representation on 9/5/2022 requesting the respondent No.3-Assistant Commissioner to convene a meeting for deciding 'no-confidence motion' as against petitioner No.2 herein. On receipt of a representation, the third respondent has issued the meeting notice dtd. 18/5/2022 in Form No.2, fixing the date of meeting for 'no confidence motion' as 2/6/2022.

(3.) Being aggrieved by the same the petitioners have preferred this writ petition.