RAMARAM SUJATHA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) In the elections held to the local bodies in the year 2014, petitioner was elected as Mandal Parishad Territorial Constituency (MPTC) Member of Bogaram in Keesara Mandal under SC (General) category. MPTC Members elected petitioner as President of Mandal Praja Parishad of Keesara Mandal. He is holding the said Office as on today. Majority of the Members of Mandal Praja Parishad, vide their notice dated 13.07.2018, requested the Revenue Divisional Officer to convene meeting of the Mandal Praja Parishath to consider the proposed motion of no confidence against the petitioner. In response thereof, the Revenue Divisional Officer issued notice in Form-V dated 02.08.2018, served on the petitioner informing the MPTC Members that meeting of the Mandal Praja Parishath is convened on 28.08.2018 to consider the motion of no confidence. In this writ petition, petitioner challenges the said notice.

(2.) Heard Sri B.Chandrasen Reddy learned counsel for petitioner, learned Government Pleader for respondents 1 to 4, learned senior counsel Sri K.Ramakrishna Reddy appearing for Sri H.Venugopal for respondents 5 to 11, 13 to 17 and 19, and Sri T.Ajay Kumar Goud learned counsel for respondents 12 and 18.

(3.) The only issue for consideration is whether the notice impugned is vitiated on the ground that there cannot be successive notices of motion of no confidence.