RAJA VASANT NAYAK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) PETITIONER being the former Vice President of Manvi Taluk Panchayat is aggrieved by the meeting notice for electing the new Vice President of the Taluk Panchayat. He is also aggrieved by the no confidence motion passed against him. The records reveal that out of 21 elected members of Taluk Panchayat, Manvi, 19 persons moved no confidence motion against the petitioner; the meeting was held on 18.12.2013 on which date the no confidence motion was passed against the petitioner, consequently the post of Vice President of Taluk Panchayat fell vacant. In order to fill up the said vacancy, meeting is called to elect Vice President of the Taluk Panchayat by issuing notice as per Annexure -'F' dated 21.12.2013. Petitioner is aggrieved by the said election notice.

(2.) SMT . Hema L. Kulkarni, learned Advocate for the petitioner submits that the no confidence motion moved by 19 persons itself is illegal and therefore the resolution passed based on such illegal motion is liable to be ignored; as a consequence thereof, according to her, the election proceedings now initiated needs to be stalled.