BEENA JOLLY Vs. STATE OF KERALA AND ORS.

JUDGEMENT

(1.) The petitioner, who is the elected President of Karimanoor Grama Panchayat, is aggrieved by the issue of Ext. P4 notice for no confidence motion against her.

(2.) The petitioner alleges that Ext. P4 notice was issued in violation of the procedure prescribed by Section 157 of the Kerala Panchayat Raj Act.

(3.) The petitioner is challenging Resolution No. 3 dated 4.5.2015 taken by the 4th respondent committee in a meeting in which eight members participated.