- (1.) Heard the learned counsel appearing for the respective parties.
(2.) The entire issue of the controversy laid before us is with regard to the procedure to be adopted by the concerned authority or the person on the requisition given by the rd of the councillors for the removal of the Chairman of the Kandi Municipality. As a matter of fact, about nine councillors of this Municipality approached the Chairman of the said Municipality with a requisition to convene a meeting in order to hold a vote of confidence meeting against the Chairman. At that point of time, the present challenge was made in the writ petition in question contending that several procedures were not complied with.
(3.) Therefore, such notice was invalid.;