MALLIKANTI ANJAMMA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) We have heard the learned counsel for the appellant, learned Government Pleader for Panchayat Raj for respondent No.1, learned Government Pleader for Revenue for respondent Nos.2 and 3, Sri G. Narender Reddy, learned Standing Counsel for respondent No.4 and the learned counsel for the contesting private respondents.

(2.) The appellant-writ petitioner was successful in an ordinary election to the Mandal Praja Parishad of Mattampally Mandal. Pursuant to that, she was elected as President of that Mandal Praja Parishad on 04.07.2014. On 06.07.2018, the private respondents and others gave their notice of intention to move a No Confidence Motion against the appellant. On the basis of that requisition, the competent authority fixed a meeting on 28.07.2018 to consider the No Confidence Motion.

(3.) The writ appellant moved the learned Single Judge pleading that the block period of four years during which the No Confidence Motion could not be moved, had not expired before the proposal of the No Confidence motion. Initially, there was an order of stay granted by the learned Single Judge permitting the No Confidence Motion to be moved; however that, the result of the No Confidence motion was prevented from being disclosed or announced, until otherwise ordered. Through the order impugned in this writ appeal, the learned Single Judge has vacated that interlocutory order and has dismissed the Writ Petition.