RANI K. N. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) LEARNED Additional Government Advocate takes notice for respondents 1 & 2.

(2.) PETITIONER is the President of Siddapura Gram Panchayat, Vijajpet Taluk, Kodagu District -respondent No. 3 herein. No -Confidence Motion was moved against the petitioner by the members of the Gram Panchayat by submitting a requisition on 12.02.2014 to the Assistant Commissioner, Kodagu. Based on the requisition submitted, the Assistant Commissioner has commenced the meeting of the meeting of the members of the Gram Panchayat on 10.03.2014 at 10 a.m. to discuss on the No -Confidence Motion. Aggrieved by this action, the present writ petition is filed by the President against whom the No -Confidence Motion is moved.

(3.) LEARNED Additional Government Advocate points out that President against whom the no -confidence meeting is convened cannot be permitted to challenge the No -Confidence Motion. He further points out that as long as the requisite number of members of the Gram Panchayat have signed the requisition, mere fact that one of the members, who had ceased to be a member on account of her resignation, had also joined in submitting the requisition does not vitiate the process initiated.