INDUMATI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) SRI Manvendra Reddy, learned Government Advocate takes notice for respondents 1 and 4.

(2.) IN this writ petition, petitioner is challenging the notice dated 24.05.2014 issued by the Assistant Commissioner, Bidar convening the meeting of the Members of Gram Panchayat, Chitta in Bidar Taluk & District for the purpose of discussing the No -Confidence Motion moved against the petitioner.

(3.) IT is the contention of the petitioner that No -Confidence Motion is moved against him at the instance and on the instigation of respondent No. 5 -Project Development Officer of the Gram Panchayat against whom the petitioner has made several allegations and has lodged a complaint before the Chief Executive Officer, Zilla Panchayat, Bidar.