SHANTAVVA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned counsel Sri. K. Anandkumar undertakes to file vakalat for all the contesting respondents i.e., respondents No.4 to 12.

(2.) The petitioner, who is the Adhyaksha of Mudakavi Grama Panchayat, Ramdurg Taluk, Belagavi District, is aggrieved by the impugned Meeting Notice dtd. 4/7/2022 issued by respondent No.2-Assistant Commissioner, Bailhongal, Belagavi District, scheduling a meeting on 21/7/2022 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 21/7/2022 and the meeting notice dtd. 4/7/2022 was served on the petitioner on 4/7/2022, nevertheless there would be short fall of the mandatory requirement of 15 days clear notice.