CHAYA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner, who is the President of Naikal Gram Panchayat has preferred this writ petition with a prayer to quash the meeting notice vide Annexure-F dtd. 22/6/2022 issued by the second respondent under Rule 3(2) of the Karnataka Panchayat Raj (Motion of No Confidence against Adhyaksha and Upadhyaksha of Gram Panchayat) Rules, 1994 (for short 'the Rules, 1994').

(2.) Heard the learned counsel for the petitioner and the learned counsel appearing for the private respondents.

(3.) Brief facts of the case, which are relevant for the purpose of disposal of this writ petition are that the petitioner was elected as an Adhyaksha of Naikal Gram Panchayat in the election that was held on 5/2/2021. It appears that the private respondents herein have moved a requisition as provided under Rule 3(1) of the Rules, 1994 before the second respondent - Assistant Commissioner to fix the date of meeting for the purpose of moving no confidence motion against Adhyaksha of Naikal Gram Panchayat. After receipt of the said requisition, the second respondent had issued the impugned meeting notice dtd. 22/6/2022 as provided under Rule 3(2) of the Rules, 1994. Being aggrieved by the same, the petitioner is before this Court.