P S GOPINATHAN Vs. DISTRICT COLLECTOR TIRUVALLUR

JUDGEMENT

(1.) HEARD Mr.V.Ayyadurai, learned counsel for the petitioner, Mr.S.Gopinathan, learned Additional Government Pleader appearing for respondents 1 and 2 and Mr.N.Damodaran, learned counsel appearing for the 4th respondent.

(2.) THE Chairman of the Sholavaram Panchayat Union has filed this writ petition questioning the proceedings initiated by the second respondent, the Revenue Divisional Officer, Ponneri, Tiruvallur District in his proceedings No.Na.Ka.1/2010/A1 dated nil.08.2010 and the impugned consequential notice of the second respondent in proceedings No.Va.Ko.A.Spl.No.(Panchayat)/2010/A1 dated 15.09.2010 for convening the meeting.

(3.) ON the other hand, learned Additional Government Pleader appearing for respondents 1 and 2 submits that No Confidence Motion was initiated in accordance with the provisions of the Act and there is no irregularity or illegality and that the 2nd respondent is the competent authority to proceed with it. According to him, the earlier orders of this court also made it clear that the notice of hearing was challenged except the notice dated 12.07.2010 and all other proceedings are not interfered by this court. Therefore, the letter of No Confidence Motion dated 27.01.2010 is valid.