HANUMANTH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The matter is taken up for final disposal, with the consent of learned counsel appearing for the parties.

(2.) This petition is directed against the order, dated 05.09.2017 issued by respondent No. 3 calling for a special general body meeting fixing the date as 15.09.2017 for the purpose of discussing no confidence motion against Adhy-aksha/petitioner herein of Pattana Panchayat, Balaganur.

(3.) The main challenge to the issue herein is inasmuch as the jurisdiction of respondent No. 3 in issuing the notice calling for a meeting of no confidence, as contrary to Sections 42 and 47 of Karnataka Municipalities Act, 1964.