YERRAMALLA LAXMAN Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard both sides.

(2.) This writ petition is filed to issue a Writ of Mandamus declaring the notice dated 23-9-2002 of the 2nd respondent proposing to conduct a meeting of the Municipal Council, Jangaon, Warangal District on 8-10-2002 as against the provisions of the A.P. Municipalities Act, 1965, as illegal and arbitrary and consequently direct the respondents not to conduct the meeting of Municipal Council, Jangaon scheduled to be held on 8-10-2002 or any other date basing on the notice dated 23-9-2002.

(3.) The only short ground urged in this writ petition is that the impugned notice dated 23-9-2002 of the 2nd respondent for moving the 'no confidence motion is not in accordance with the provisions as required under Section 46 (3) of the Act. Admittedly, the notice dated 23-9-2002 was served on the petitioner only on 24-9-2002 fixing the date of 'no confidence motion' on 8-10-2002 by which date the required period of 15 days will not complete. In the circumstances, it is not necessary to go into the other questions urged.