BHARATI Vs. ASSISTANT COMMISSIONER

JUDGEMENT

(1.) Learned counsel Sri. K. L. Patil has entered appearance for respondent No.4 to 14 by filing caveat petition. However, learned counsel would also undertake to file vakalat for other contesting respondents i.e., respondents No.4 to 14.

(2.) The petitioner, who is the Adhyaksha of Mudhol Grama Panchayat, Yelburga Taluk, Koppal District, is aggrieved by the impugned Meeting Notice dtd. 11/7/2022 issued by respondent No.1-Assistant Commissioner, Koppal, Koppal District, scheduling a meeting on 29/7/2022 to consider the motion of no- confidence moved by the members of the Gram Panchayat.

(3.) Learned Counsel for the petitioner had submitted that since the meeting is scheduled to be held on 29/7/2022 and the meeting notice dtd. 11/7/2022 was served on the petitioner on 11/7/2022, nevertheless there would be short fall of the mandatory requirement of 15 days clear notice.