T. RAJU YADAV Vs. SUNDARA PANDIAN KALIDASAN

JUDGEMENT

(1.) The present appeal is arising out of order dtd. 24/6/2021, passed by the learned Single Judge, in W.P.No.12704 of 2021 (Sri Sundara Pandian Kalidasan v.

(2.) The State of Telangana, rep. by its Prl. Secretary, Panchayat Rj and Rural Development Dept., Hyderabad and others).

(3.) The facts of the case reveal that the writ petitioner (respondent No.1 herein), came up before this Court being aggrieved by notice dtd. 26/5/2021 issued by respondent No.4- Revenue Divisional Officer, Toopran, under the provisions of the Telangana Panchayat Raj Act, 2018 (for short 'the 2018 Act), stating that in respect of No Confidence Motion under Form-I dtd. 25/5/2021, from the ward members of Kallakal Gram Panchayat, a meeting is scheduled on 15/6/2021.