FAKIRAPPA DURGAPPA HARIJAN Vs. ASSISTANT COMMISSIONER

JUDGEMENT

(1.) SINCE this writ petition can be disposed of at preliminary hearing stage itself, Sri H. B. Narayan, HCGP is directed to take notice on behalf of first respondent.

(2.) THE petitioner is Member of 2nd respondent Gram Panchayat. He is seeking to quash the Notice of no confidence motion at Annexure-A dated 22-1-2005 moved against the Adhyaksha of the Gram Panchayat.

(3.) THIS writ petition is liable to be dismissed for several reasons. Annexure-B is the Calender of Events for conducting election. The election is scheduled on 25-2-2005. The no confidence motion is scheduled on 15-2-2005. Thus, there is hardly 10 days between the scheduled no confidence motion meeting and elections. In view of mere 10 days gap between the two events, the petitioner should not have approached the Court. This is nothing but a frivolous and luxurious petition.