KASHINATH Vs. KARNATAKA DEPARTMENT OF PANCHAYAT RAJ

JUDGEMENT

(1.) The petitioners who are elected Members of the fourth respondent - Grampanchayat have preferred the instant writ petition with a prayer to quash the impugned notice Nil issued by the respondent No.3 vide Annexures 'C', 'C1' and 'C2'.

(2.) Heard the learned counsel for the petitioners as well as the learned Additional Government Advocate who was directed to take notice for respondents No.1 to

(3.) 3. It is the case of the petitioners that on the requisition of the contesting private parties herein, the third respondent -Assistant Commissioner has issued the impugned notice dated Nil, fixing the date of meeting for the purpose of no confidence motion as 24/6/2022.