DEEPAK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel Sri Jairaj K.Bukka appearing on behalf of petitioner the learned Additional Government Advocate appearing for respondents No.1 to 4 and learned counsel Sri K.M.Ghate, appearing on behalf of respondents No.8 to 20.

(2.) This petition is filed questioning the no confidence motion issued against Chandrashekar Buya who is holding the office of Adhyaksha of Markal Grampanchayat. The said Grampanchayat has 18 members. Among them, 13 members have requested the Assistant Commissioner to convene the meeting to discuss the no confidence motion against Adhyaksha. The respondent No.4-Assistant Commissioner has issued a notice on 8/11/2022 convening a meeting on the issue of 'no confidence motion' and the meeting was scheduled on 24/11/2022. This notice is under challenge on the following two grounds;

(3.) Respondents No.8 to 20 in this petition are the persons who have expressed no confidence.