SHEKHARAPPA H Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) At Siruguppa town of Bellary Dist., that being the Taluk head quarters of the same Taluk, there is a Taluk Development Board (hereinafter referred to as 'the TDB') for that taluk constituted and functioning under the provisions of the Karnataka Village Panchayats and Local Boards Act, 1959, (Kar. Act No. 10 of 1959) (hereinafter referred to as 'the Act'). The strength of the TDB is 15 and respondents 3 and 4 were its elected President and Vice-President respectively.

(2.) On 5 6 1982 ten members of the TDB served a notice of no confidence motion against respondents 3 and 4 on the Chief Executive Officer (hereinafter referred to as 'the CEO') of the TDB. On that notice, the CEO convened a special meeting of the TDB on 18-6-1982 and issued notice No. TDB/519/82-83 NO. dated 8 -6-82 (Annexure-A) to all the members, which reads thuis :

(3.) Against my order, respondents 3 and 4 filed W As Nos. 1217 and 1218 of 1982 before this Court but did not get an order of stay on or before 18-6-1982 or thereafter also.