K V SUBRAHMANAYAM Vs. JOINT COLLECTOR CUDDAPAH

JUDGEMENT

(1.) The parties shall be referred to, as arrayed in W.P. No. 25657 of 2001.

(2.) Both the writ petitions are concerned with the motion of No-Confidence against the Vice-Chairman of Proddatur Municipal Council, who is the 1st petitioner in W.P. No. 25657 of 2001 and the only petitioner in W.P. No. 27051 of 2001. W.P. No. 25657 of 2001 is filed challenging the notice dated 3-12-2001, issued by the 1st respondent-Joint Collector, and whereas W.P. No. 27051 of 2001, is filed questioning the legality and propriety of the method and manner in which the meeting was conducted by the Joint Collector on 22-12-2001. Since the submissions in the vacate stay application and the main writ petitions are substantially the same, and the questions that arise for adjudication are also common, with the consent of the learned counsel for the respective parties, the writ petitions itself were heard finally and are being disposed of by this common order.

(3.) Elections to Municipal Council, Proddatur, were held in February-March, 2000. The 1st petitioner was elected as Vice-Chairman on 12-4-2000, and he assumed Office on the same day. According to him, on 8-12-2001, the 3rd petitioner received the impugned notice dated 3-12-2001, inter alia informing her that the majority of the Councillors proposed a motion of No-Confidence against the 1st petitioner, and called upon her to attend the meeting scheduled to be held on 22-12-2001 at 11-00 A.M. in the Meeting Hall of Proddatur Municipal Council.