NINGAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners claim to be members of Hirebendigeri Mandal Panchayat. They have callenged the constitutional validity of Section 47 of the Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 (hereinafter referred to as the 'Act') as well as legality of the notice issued by the Assistant Commissioner convening a meeting to discuss the 'No Confidence Motion' moved against the Pradhan of the said Mandal Panchayat.

(2.) The main ground of attack to the constitutional validity of Article 14 of the Constitution and also the office of Pradhan being a property, deprivation of that property without the authority of law, is violative of Article 300-A of the Constitution.

(3.) These contentions are to be stated only to be rejected in limine.