RAJAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner who is the President of Shidiginamol Gram Panchayat, Hagaribommanahalli Taluk, Ballari District is aggrieved by the impugned meeting notice dtd. 27/6/2022 issued by respondent No.2-Assistant Commissioner, Ballari, scheduling a meeting on 14/7/2022 to consider the motion of no-confidence moved by the members of the Gram Panchayat.

(2.) Learned Counsel Sri Manjunath G. Patil has filed vakalath representing all the contesting respondents, except respondents No.18 and 19.

(3.) Learned Counsel for the contesting respondents submits that the meeting notice is served on the petitioner on 27/6/2022. Therefore, having regard to the facts s provided under sub Rule (2) of Rule 3, there is compliance of 15 clear days notice. Nevertheless, the learned counsel for the contesting respondents submits that the writ petition may be allowed.