H.K.NARASAMMA DEVARAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned Additional Government Advocate accepts notice for respondent Nos.1 and 2.

(2.) The petitioner who is the President of Bhuvanahalli Gram Panchayat, has sought to challenge the notice issued at Annexure-D, dated 26.12.2018 fixing the date of the meeting as 17.01.2019 to consider the motion of no confidence. The petitioner contends that the complaint of the members at Annexure-A, dated 20.12.2018, is one without allegations and states that the action of filing of the complaint at Annexure-A is in response to action sought to be initiated as regards respondent Nos.4, 5, 6, 9 and 10 with respect to alleged acts of misconduct.

(3.) The petitioner also states that the requisite notice was not given and though he was served notice on 02.01.2019, meeting has been convened on 17.01.2019. It is also contended that motion of no confidence cannot be moved without allegations.