S.Sujatha, J. - (1.) Heard the learned Counsel for the petitioners as well as learned Additional Advocate General appearing for Respondent No.1 and learned Counsel appearing for Respondent No.2.
(2.) Petitioners have challenged the order dated 12.02.2018 passed by the Respondent No.1 marked at Annexure-D to the writ petition, inter alia, seeking a direction to the respondent No.1 to convene Meeting as contemplated under Section 49[1] and of the Karnataka Gram Swaraj & Panchayat Raj Act, 1993 ['Act', for short].
(3.) The petitioners are Members of Bandikodigehalli Grama Panchayat, who had moved 'no confidence motion' against the Adhyaksha/Respondent No.2, under the provisions of the Act. During the said proceeding, the Respondent No.1 issued an endorsement to the effect that the request made by the Members of the Grama Panchayat dated 12.01.2018 has been temporarily disposed of, for the reasons recorded therein. Being aggrieved by the same, petitioners have preferred this writ petition.;