RUKMAIAH GUNE MAISTHA Vs. DEPUTY COMMR KARWAR

JUDGEMENT

(1.) The short question raised in this petition is whether a special general meeting called for considering the no-confidence motion against the Vice-President of the Honnavar Municipality could be adjourned for another date to consider the said motion. In my view, the answer to the said question should be in the affirmative.

(2.) S.42(9)of the Karnataka Municipalities Act, 1964, (shortly called "the Act") provides the procedure for moving resolution expressing want of confidence either on the President or the Vice-President of a Municipal Council. It reads as follows :

(3.) The meeting contemplated under the above sub-sec. is a special general meeting of the Municipal Council. There are two kinds of meetings provided under S.47 of the Act. One is ordinary general meeting and another is special general meeting. S.47(4) provides :