MINI DIVAKARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Heard Sri.K.Ramakumar, the learned Senior Counsel appearing for the appellant. Also heard Sri.Murali Purushothaman, the learned standing counsel for the 3 rd respondent, Smt.C.G.Bindhu, the learned counsel for the respondents 5 and 6, Sri.C.S. Ajith Prakash, the learned counsel for the respondents 7 to 19 and Sri.V. Tekchand, the learned Senior Government Pleader for the respondents 1, 2 and 4.

(2.) The appellant before us was the writ petitioner and she is aggrieved by the judgment dated 6.7.2018 in the W.P.(C)No.22189 of 2018. She was elected as a Member of the Udayamperoor Grama Panchayat from Ward No.19 in the elections held in the year 2014 and subsequently, she was elected as the Vice President in November 2015, by majority of the members of the Panchayat.

(3.) A notice of no confidence was addressed against the petitioner and that was initially challenged in the W.P.(C)No.20329 of 2018. In that proceedings, the learned Judge noted the defects in the notice and quashed the Exts.P1 and P2 notices and all steps taken pursuant thereto. However, it was made clear that the respondents are at liberty to issue notice in compliance with Section 157 of the Kerala Panchayat Raj Act, 1994 ('the Act' for short).