PARVATHI Vs. ASSISTANT COMMISSIONER HAVERI SUB DIVISION

JUDGEMENT

(1.) THE petitioner has challenged the notice calling for the meeting to consider no confidence motion against the petitioner in this petition.

(2.) THE petitioner is the elected adhyaksha of kuppellur gram panchayat. Some of the members of the panchayat moved a no confidence motion against the petitioner by giving the notice to the assistant commissioner as contemplated under the Karnataka panchayat RAJ Act, 1993 (for short 'the act' ). pursuant to the said notice the assistant commissioner called for the meeting by his notice dated 29-7-1997. This, according to the petitioner is illegal on the ground that the assistant commissioner has no authority whatsoever to call for the meeting within the expiry of 10 days from the date of receipt of the notice.

(3.) PROVISO to Section 49 of the Act, reads thus: