JOSHEPH SEQUEIRA Vs. BLOCK DEVELOPMENT OFFICER

JUDGEMENT

(1.) Heard learned Counsel on behalf of the parties.

(2.) The petitioners, in this petition, filed under Article 226 of the Constitution, inter alia, seek a writ or direction, directing respondent No.1 to convene a meeting to consider the notice of no confidence motion delivered on 26.10.2007.

(3.) Some facts are required to be stated to dispose of this writ petition.