GOPALAKRISHNAN Vs. EXECUTIVE OFFICER

JUDGEMENT

(1.) The petitioner, stated to be the President of the Idikki - Kanhikuzhi Panchayat, has come up to this court with this writ petition under Art.226 of the Constitution challenging Ext. P1 notice of the second respondent, the District Panchayat Officer, Idikki, and Exts. P2, P3 and P4 consequential proceedings and orders.

(2.) Ext P1 is a notice dated 15-11-80 issued by the second respondent to the petitioner purported to be under sub-s.(2) of S.54 of the Kerala Panchayats Act, (Act 32 of 1960), for short the Act. The material portion of that notice reads as follows:

(3.) The submission made by the counsel for the petitioner is that under S.54(2) of the Act, it is only the Deputy Director who is empowered to receive a notice of intention to make a motion of no confidence. Sub-s.(2) of S.54 of the Kerala Panchayats Act reads as follows: