KUSUMA K.S. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) On 18/12/2024, 16 members of the Panchayath submitted a requisition to the Assistant Commissioner to convene a meeting since they desired to move a motion of no confidence against the petitioner.

(2.) On receipt of the said requisition, the Assistant Commissioner has issued a notice dtd. 19/12/2024 for convening a special meeting on 7/1/2025. The petitioner being aggrieved by this notice, is before this Court.

(3.) Learned counsel for the petitioner contends that on receipt of the requisition, the Assistant Commissioner was required to give a notice to the petitioner, wait for ten days and only thereafter he could have convened the special meeting for moving of that resolution.