INDUMATI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri. Arunkumar Amargundappa, appearing for Sri. SHambuling S. Sale, the learned counsel for the petitioners.

(2.) This petition is filed challenging the no confidence motion moved against by the President of Malachapur village. The no confidence motion was moved vide Annexure-C dtd. 24/11/2022, which is signed by twelve members. It is submitted that total strength of the Gram Panchayat is fifteen. Pursuant to the no confidence motion moved, the Assistant Commissioner issued a notice on 29/11/2022 fixing 22/12/2022 as the date of meeting to consider the no confidence motion.

(3.) It is the case of the petitioner that the no confidence motion dtd. 24/11/2022 at Annexure-C is not consonance with Form No.1 prescribed under Rule 3 of the Karnataka Panchayat Raj (Motion of No-Confidence Against Adhyaksha and Upaadhyaksha of Grama Panchayat) Rules, 1994.