SHRIKANTH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners, who are the members of respondent no.3- Gram Panchayath, have preferred the instant writ petition with a prayer to quash Annexure-D dtd. 7/6/2022 issued by respondent no.2-Assistant Commissioner in exercise of his powers under Rule 3(2) of the Karnataka Panchayat Raj (Motion of No-confidence against Adhyaksha and Upadhyaksha of Grama Panchayat) Rules, 1994 (for short, 'the Rules').

(2.) Heard the learned Counsel for the petitioners and the learned High Court Government Pleader appearing for respondent nos.1 & 2.

(3.) On the basis of the requisition submitted by respondent nos.4 to 20 as provided under Rule 3(1) of the Rules, respondent no.2 has issued the impugned meeting notice dtd. 7/6/2022 fixing the date of meeting as 28/6/2022 for moving the no-confidence motion against the Adhyaksha of the Gram Panchayath. Being aggrieved by the same, the petitioners are before this Court.