GURRAM BHOOMA REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for petitioner and learned Government Pleader for Panchayat Raj and Sri G Narender Reddy learned standing counsel for third respondent.

(2.) The only issue for consideration in this writ petition is whether the notice in 'Form-V' dated 31.10.2018 convening Special meeting of Mandal Parishad to consider the motion of no confidence moved by members of the Parishad fixing the date of meeting as 16.11.2018 is invalid on the ground that by the time notice was served on the petitioner 15 days gap from the date of service and the scheduled date of special meeting is not maintained.

(3.) Petitioner is elected as president of Choppadandi Mandal Praja Parishad in the elections held on 6.4.2014. On 24.10.2018 11 members of the Mandal Parishad addressed signed letter to the Revenue Divisional Officer intimating him that they are moving a motion of no confidence against the president. On the same day they have served notice in Form-II(A) expressing their loss of confidence and requesting him to convene special meeting of the Parishad. In response to this notice Revenue Divisional Officer, Karimnagar issued notice in Form V dated 31.10.2018 informing the members and the petitioner convening special meeting of the Parishad to consider the motion of no confidence on 16.11.2018. According to petitioner this letter was served on him on 5.11.2018.