MAHANAND Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking the following relief:

(2.) The petitioner claims to be the Adhyaksha of Galagi Gram Panchayath elected from Ward No.3. The petitioner is before this Court challenging the notice dtd. 30/12/2024 issued by the Assistant Commissioner, Dharwad, calling for a meeting on 18/1/2025 at 10.30 am, to consider the requisition submitted by respondents No.3 to 17, to move a resolution expressing no confidence with the petitioner's performance as Adhyaksha.

(3.) The submission of Sri.Venkatesh Kharvi, learned counsel for the petitioner is that;