RATNABAI W/O SIDRAMAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner being the President of Gram Panchayat Shrichand village has filed this petition challenging the notice dtd. 30/12/2024 issued by respondent No.3 proposing to hold a meeting of the members of the Gram Panchayat on 21/1/2025 to consider the no confidence motion.

(2.) The petitioner contends that she was elected as the President of Gram Panchayat, Shrichand village on 27/7/2023. She contends that though she had undertaken several developmental works, yet, some disgruntled members of the Gram Panchayat had moved a notice of no confidence on 21/1/2025, following which, respondent No.3 issued a notice dtd. 30/12/2024, proposing to hold a meeting of the members on 21/1/2025. The petitioner contends that under Rule 3(2) of the Karnataka Panchayat Raj (Motion Of No-Confidence Against Adhyaksha And Upadhyaksha Of Grama Panchayat) Rules, 1994 (herein after referred to as the 'Rules 1994'), the meeting of the members must be convened by or before 30 days from the date of receipt of the representation in Form No.1. She contends that since the notice is issued after 30 days, the notice is defective and is in absolute violation of Rule 3(2) of the Rules 1994.

(3.) The learned counsel for the petitioner reiterated the above and contended that the impugned notice is liable to be quashed.