REVANSIDDAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners herein, who are the elected member and president of Chengata Gram Panchayat have preferred this writ petition with a prayer to quash the proceedings dtd. 15/6/2022 as per Annexure-G passed by respondent Nos.2 and 4.

(2.) Heard the learned counsel for the petitioners as well as the learned High Court Government Pleader, who is directed to take notice for respondent Nos.1, 2 and 5.

(3.) Brief facts, which would be relevant for the purpose of disposal of this writ petition are that pursuant to a requisition under Rule 3(1) of the Karnataka Panchayat Raj (Motion of No Confidence against Adhyaksha and Upadhyaksha of Gram Panchayat) Rules, 1994 (for short 'the Rules, 1994') submitted by respondent Nos.6 to 21 herein, the Assistant Commissioner had issued a meeting notice as provided under Rule 3(2) of the Rules, 1994 on 25/5/2022 fixing the date of meeting as 15/6/2022 for the purpose of moving no confidence motion. The said notice was challenged before this Court by petitioner No.2 - Adhyaksha of Chengata Gram Panchayat in W.P.No.201310/2022 and the said writ petition was dismissed by this Court vide its order dtd. 10/6/2022.