HARISHA S/O RAMESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The issuance of notice to respondent Nos.3 to 14 and 16 to 20 is dispensed with, in view of the fact that matter is being disposed of in light of the settled legal position.

(2.) The petitioner has assailed the notice at Annexure-A dated 31.12.2018, whereby the Assistant Commissioner has convened a meeting on 17.01.2019 to consider the motion of no-confidence that has been moved by the members on 27.12.2018.

(3.) The petitioner contends that copy of the complaint has not been annexed to the notice and parties were not personally present before the Assistant Commissioner to present the complaint.