DAVOOD A Vs. KERALA STATE ELECTION COMMISSION

JUDGEMENT

(1.) PETITIONER is the member of the Varkala Municipality and is also the Chairman of the Standing Committee on Health. The third respondent is a Councilor of the Municipality and is also a member of the said Standing Committee.

(2.) ACCORDING to the petitioner, the third respondent remained absent in three meetings of the Standing Committee and therefore, suffered disqualification as provided under Section 91K of the Municipality Act. The Standing Committee therefore by Ext.P1 minutes resolved to issue show cause notice to the third respondent.

(3.) THE standing counsel appearing for the first respondent submits that the interim application filed by the petitioner is posted to 22.08.2012. In the meantime, since no confidence motion is scheduled to be considered on 07.08.2012, the petitioner has filed this writ petition, mainly seeking a direction against the second respondent not to convene the meeting proposed to be held on 07.08.2012 for considering the no confidence motion.