LAWS(KAR)-2025-4-77

HANUMAGOUDA PARANAGOUDA POLCE PATIL Vs. ASSISTANT COMMISSIONER

Decided On April 29, 2025
Hanumagouda Paranagouda Polce Patil Appellant
V/S
ASSISTANT COMMISSIONER Respondents

JUDGEMENT

(1.) This appeal filed under Sec. 4 of the Karnataka High Court Act, 1961, is directed against the interim order dtd. 26/4/2025 passed in W.P. No.102768/2025 staying the notice of 'no confidence' motion dtd. 16/4/2025 and posting the matter after Summer Vacation 2025.

(2.) The parties would be referred to as they stood before the learned Single Judge.

(3.) Heard learned counsel Sri. Srinand Pachhapure and Sri. Shivanand Malashetti, appearing for the appellants, Sri. V.S.Kalasurmath, learned Additional Government Advocate appearing for respondent No.1, Sri Vijaykumar Baligerimath, learned counsel appearing for respondent No.2, and Sri. B.C.Jnanayyaswamy, learned counsel appearing for respondent No.3. Perused the entire writ appeal papers.