SHOBHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner who is the President of the Kataaralahalli Grama Panchayat, Dodderi Hobli, Madhugiri Taluk has challenged the notice at Annexure-E dated 26.09.2018 whereby meeting has been convened on 16.10.2018 to consider the Motion of No-Confidence that has been moved by the Members.

(2.) This Court by its order dated 12.10.2018 had permitted the meeting to be conducted but the result of the said meeting however was subject to the final decision to be passed.

(3.) It is stated that interim order dated 12.10.2018 granted by the learned Single Judge has been taken up before the Division Bench in W.A.No.2949/2018 wherein, interim order has been passed in the said Appeal to the effect that the resolution of the Motion of No-Confidence will not be given effect to.