MD. MAHERUDDIN Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Ms. Babita Th., learned counsel appearing for the petitioners.

(2.) By the instant writ petition, the petitioners have prayed for issuing a writ of certiorari or any other appropriate writ to quash and set aside the letter dated 20/7/2019 issued by the MAHUD Department, Government of Manipur and the notice dated 22/7/2019 issued by the Executive Officer, Kwakta Municipal Council.

(3.) As per the letter dated 10/7/2019, a requisition signed by 6 (six) councillors was submitted to the Executive Officer, Kwakta Municipal Council for holding a meeting for consideration of No Confidence Motion against the Vice Chairperson. By the letter dated 20/7/2019, the permission for holding Special Meeting for consideration of No Confidence Motion against the Chairperson and Vice Chairperson of Kwakta Municipal Council was granted by the MAHUD Department and the Deputy Commissioner, Bishnupur was appointed to preside over the special WP(C) No. 586 of 2019 Page 2 of 2 meeting. Pursuant thereto, the notice dated 22/7/2019 was issued. The appointment of the Deputy Commissioner for presiding special meeting is required only when the requisition is against both the Chairperson and Vice Chairperson. But on perusal of the letter dated 10/7/2019, it is seen that the requisition is for consideration of No Confidence Motion against the Vice Chairperson only and therefore, the Chairperson could preside over the meeting.