MUTTAVVA W/O ANANDAPPA JANIGERI MEMBER AND PRESIDENT OF HIREKANAGAI GRAMA PANCHAYATHI Vs. THE ASST. COMMISSIONER, HIREKANAGAI GRAMAPANCHAYATHI, MARUTHI BASAVANTHAPPA DODDAKURUBAR AND SMT. RENUKA FAKKIKEERAPPA

JUDGEMENT

(1.) WRIT petition by the Adhyaksha, of Hirekanagai gram panchayat in Hangal taluk of Haveri district, who has questioned the legality of the notice dated 7 -10 -2008 [Annexure -P to the writ petition] issued by the assistant commissioner fixing the date of the meeting to be on 24 -10 -2008 for the purpose of moving a motion of no -confidence against the Petitioner.

(2.) THE legality of the notice is questioned on many grounds.

(3.) THE argument on the first ground is absurd for the reason that even the notice issued by the assistant commissioner at Annexure -P, which is dated 7 -10 -2008 by itself allows an interval of 14 days before the meeting taking place. Obviously the requisition itself would have been received prior to 7 -10 -2008 and therefore much more than 10 days interval is available.