GANGIREDDY ARUNA Vs. STATE OF A.P.

JUDGEMENT

(1.) The petitioner in W.P. No. 12579 of 2025 is challenging the Ref.Coord (Elecs- 1)/103/2025, dtd. 29/4/2025, issued as Form II by the 2nd respondent as illegal.

(2.) The petitioner is the Chairperson of the 3rd respondent Municipal Council. The Council members issued a notice in Form I on 2/4/2025, moving the motion of no confidence on the petitioner to the 2nd respondent. The 2nd respondent issued the impugned notice in Form II and duly informed the council members of convening the meeting on 15/5/2025 vide the impugned proceedings.

(3.) Sri V.S.R. Anjaneyulu, the learned Senior Counsel appearing for the petitioner in W.P. No. 12579 of 2025, submits that the procedure adopted by the 2nd respondent in issuing the Form II notice is in gross violation of Ss. 46(1) and (2) of the Andhra Pradesh Municipalities act, 1965 [for short, 'the Act, 1965']. It is submitted that Sec. 46(1) of the Act, 1965 mandates annexing a copy of the proposed motion along with the Form. The motion of no confidence ought to be annexed along with Form I.