SATISH REDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Notice dated 11.06.2009 issued by the fourth respondent Tahasildar, Sedam of Gulbarga District is challenged in this writ petition. By the impugned notice Annexure- 'A' dated 11.06.2009 it is notified by the Tahasildar, Sedam that the meeting to consider the no confidence motion against the President of the Agricultural Produce Marketing Committee, Sedam will be held on 19.06.2009 and the same will be presided over by the Tahasildar. The said meeting is called at 11 'O' clock in the morning in the premises of the APMC, Sedam. This notice is marked to the Secretary APMC and also to all the concerned informing them to be present at the specified time and place on 19.06.2009.

(2.) Learned Counsel Sri. S.M. Chandrashekhar, appearing for the petitioner has canvassed the following contentions in support of the prayer made in the writ petition:

(3.) Learned Government Advocate Sri. S.S. Kumman appearing for the State submits that even if there are certain minor irregularities in convening the meeting the writ petition filed by the petitioners cannot be entertained as their intention is to continue in office imposing themselves against the will of the members which is undemocratic. He submits that since there is substantial compliance with the Rules, no interference is called for.