S PALAKSHAMMA Vs. ASSISTANT COMMISSIONER TUMAKURU SUB-DIVISION

JUDGEMENT

(1.) Heard the learned counsel for the petitioner.

(2.) Learned High Court Govt. Pleader accepts notice on behalf of the first respondent. Caveator counsel accepts notice on behalf of respondent Nos.3 to 18.

(3.) The petitioner is the President of the Marashettihalli Gram Panchayat-second respondent herein and that the petitioner is aggrieved by the legality and correctness of the motion of no confidence dated 19.06.2019 and the meeting notice dated 01.07.2019 scheduled to be held on 17.07.2019 is before this court.