(1.) The petitioner is the elected president of Velgatur Mandal Parishad. He was elected in March, 1995. It appears that on 21-3-1997 some members of the Mandal Parishad sought to move a 'No Confidence Motion' against the petitioner, which was rejected by the 3rd respondent by his endorsement No.E/466/97, dated 21-3-1997.
(2.) Later, one Mr. V. Narsimha Reddy, sought to move another No Confidence Motion and consequent upon the said move, the 3rd respondent issued notice of motion of no confidence in E/466/97 dated 30-3-1997, fixing the dale of motion as 15-4-1997. Questioning the said notice, the petitioner, it appears moved the Government and the Government by its Proceedings dated 10-4-1997 suspended the proceedings of the 3rd respondent mentioned above.
(3.) It appears that again notice was issued by the third respondent on 15-4-1997 calling for the meeting on 5-5-1997 for the purpose of considering a No Confidence Motion against Ihe petitioner. It is this notice which is challenged in [he present Writ Petition.