PANCHAKSHARI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner who was elected as a President of the Somapura Grama Panchayath has filed the present petition calling in question the validity of the resolution expressing "No Confidence" passed on 6/6/2022 against the petitioner.

(2.) The facts being that the requisition was made to the Assistant Commissioner to move Motion of "No Confidence" and the Assistant Commissioner as per Annexure-C has issued a notice fixing the date as 6/6/2022 at 11.00 a.m. for consideration of Motion of "No Confidence".

(3.) It is further submitted that the said Motion of "No Confidence" has been passed against the petitioner as is evident from the proceedings dtd. 6/6/2022 and the validity of such "No Confidence" motion is called in question in the present petition.