CHANNABASAPPA BASAPPA SIDDANNAVAR Vs. CHIKKAPPA TIRUKAPPA MOTEBENNUR

JUDGEMENT

(1.) In this appeal, the following question of law arises for consideration:-

(2.) Though this appeal is posted fororders, by consent of the learned counsel appearing for the parties it is taken up for final hearing.

(3.) The facts of the case, in brief, are these:- Respondent-1 was the elected Pradhan of the Kakol Mandal Panchayat, Kakol, Ranebennur Taluk, established under the ZP Act. The members of the said Mandal Panchayat gave a notice of 'No Confidence Motion* against respondent-1 Section 47 of the ZP Act prescribes the procedure for moving No-Confidence-Motion against Pradhan or Upapradhan of a Mandal Panchayat. The Section after its amendment by Amending Act 5/1987, reads :-