P. VIJAYAN Vs. THE EXECUTIVE OFFICER, AVANASHI PANCHAYAT

JUDGEMENT

(1.) THE petitioner is the President of the Avanashi Panchayat which consists of fourteen members. On 31st October, 1974, nine of the members sent a written requisition to the petitioner to convene a meeting of the panchayat on 11th November, 1974 at 10 -30 A.M. to consider the following subjects:

(2.) FINDING that the petitioner had not called the meeting as required by the requisitionists, they sent a notice calling the meeting on 11th November, 1974 at 10 -30 A.M., exercising their powers under Rule 4(2) of the rules relating to Proceedings of Panchayats and Committees of Panchayats. The nine requisitionists attended the meeting on that date and passed as many as twenty resolutions and forwarded the same to the Executive Officer for giving effect to them.

(3.) THE petitioner has raised the following grounds, among others, in his affidavit in support of the writ petition: