V K SRINIVASAN Vs. DIST COLLECTOR CHITTOOR

JUDGEMENT

(1.) The petitioner is the Vice Chairman of Chittor Zilla Parishad. He assails the telegraphic order dated 20-11-9.1 issued by the District Collector, Chittoor, postponing the Zilla Parishad meeting convened for the purpose of considering 'no confidence' motion moved against the petitioner on 20-11-91.

(2.) The question raised in this writ petition is whether the District Collector has the power to adjourn the meeting convened under section 37(3) of the Andhra Pradesh Mandala Praja Parishads Zilla Praja Parishads and Zilla Pranalika Abhivrudhi Mandals Act, 1986 ('the Act' for short). As the question raised in this writ petition is of considerable importance, notice before admission was ordered and the learned Government Pleader for Panchayat Raj, took notice on behalf of the respondent and filed a counter-affidavit.

(3.) Pending disposal of the writ petition, the petitioner seeks stay of further proceedings in pursuance of the telegraphic order dated 20-11-91 issued by the respondent in WPMP No 19668/91and the said petition is dealt with in this order.