DEEPAK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Jairaj K. Bukka, learned counsel for the appellants on admission of this appeal though it is posted for orders on two interlocutory applications.

(2.) The appellants were the writ petitioners who had sought quashing of notice of no confidence motion against Chandrashekhar Buya, the Adhyaksha of Markhal Gram Panchayat. Two grounds contended by the appellants in the writ court were that 15 days clear notice was not issued before convening the meeting and notice of the meeting was not sought to be served by an official of Gram Panchayat.

(3.) The learned Single Judge has held that the meeting to move no confidence against the Adhyaksha was scheduled to be held on 24/11/2022 and the notices were served on the members on 8/11/2022 and thus there was clear 15 days notice. With regard to service of notice, it has been held by the learned Single Judge that the service by Village Accountant who is under the control of Assistant Commissioner can be held to be proper service.