S. GHOUSE MOHIUDDIN Vs. DISTRICT COLLECTOR CUDDAPAH

JUDGEMENT

(1.) In this writ petition, the petitioner, who was the elected Vice-Chairman of the Cuddapah Municipality, challenges the validity of the proceedings, by which a motion of ‘no-confidence’ was sought to be moved by way of a notice on grounds (1) that the notice of no-confidence is not in compliance with Sec. 46(2) of the A.P. Municipalities Act (for short ‘the Act’) and (2) that the motion of no-confidence could not be moved within one year from the previous meeting of the motion of no-confidence when it failed, within the meaning of Sec. 46(13) of the Act.

(2.) Sec. 46(2) of the Act reads :

(3.) Sec. 46(13) reads :