MURUGAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) HEARD the learned counsel appearing for the parties.

(2.) EVEN though the matter was listed for considering the question of stay and vacation of stay, since the questions involved were the same the writ petition itself is taken up for disposal on consent of the learned counsels appearing for the parties.

(3.) THIS Court is not expected to give any opinion on this aspect. Whether the allegations made against the particular Vice-Chairman are correct or not is a matter for the Municipal council to decide in the meeting contemplated under Section 40-A. Merely because, the allegations against the particular Vice-Chairman may appear to be frivolous or baselsss, there is no power vested in this Court to quash the no-confidence motion or to quash the notice regarding no-confidence motion,.