GAGANA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned advocate Mr. B.M. Santosh for the appellant, learned Government Advocate Mr. K.S. Harish for respondent Nos.1 to 3 and learned advocate Mr. A. Nagarajappa for respondent Nos.7 to 19.

(2.) The appellant- original petitioner, by filing the present appeal, seeks to call in question judgment and order dtd. 22/1/2025 whereby Writ Petition No.34746 of 2024 came to be dismissed by learned Single Judge.

(3.) The petitioner was elected as Adhyaksha of Kudluru Gram Panchayat , Doddarayapete-2, Chamarajanagara Taluka in Scheduled Tribe category. She had been functioning as Adhyaksha since 31/7/2023. It was the case that on 4/12/2024, respondent Nos.7 to 19-the members of the Gram Panchayat, made a representation before the Assistant Commissioner raising No-Confidence Motion against the petitioner. The impugned notice dtd. 10/12/2024 was issued by the Assistant Commissioner pursuant to such representation.