M RAJA REDDY Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) Heard both the Counsel.

(2.) Both the Counsel have agreed to dispose of the main writ petition.

(3.) Mr. Anjaneyulu, the learned Counsel for the petitioner questions the notice of No-Confidence Motion against the petitioner and submits that the petitioner is the Mandal Parishad President, Raichoti elected on 18-3-1995. A notice of intention to move No-Confidence Motion was given to the 1st respondent-Revenue Divisional Officer on 2-5-1998 for convening a meeting. The 1st respondent issued a notice on 13-5-1998 to all the members fixing the date for No-Confidence Motion as 5-6-1998 at 11 a.m.