Shri. Kallanagouda S/O Basanagoud ... vs The State Of Karnataka on 18 November, 2011

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Karnataka High Court

Shri. Kallanagouda S/O Basanagoud ... vs The State Of Karnataka on 18 November, 2011

Bench: A.N. Venugopala Gowda

IN THE HIGH COURT OF KARNATAKA

CIRCUIT BENCH AT DHARWAD

DATED THIS THE 18™ DAY OF NOVEMBER, 2011

BEFORE

THE HON'BLE MR. JUSTICE A.N. VENUGOPALA GOWDA

WRIT PETITION NO. 67389- 96/20 L1L8- ele)

BETWEEN:

to

SHRI. KALLANAGOUDA, :
S/O BASANAGOUD BASANAGOUDRA,
AGE: 38 YEARS,

OCC: MEMBEF OF GRAM PANCHAYAT,
NANDI KATTA,

TQ. MUNCAGOD,

DIST. UTTAR KANNADA.

SRi. DANAPPA: Ne. KABBER,

AGE: 45 YEARS;

OCC: MEMBER OF GRAM. PANCHAYAT,
NANDI KATTA, ar

TQ. MiINDAGOD,-

DIST. UTTAR ® KANNADA.

(By $ Sri. S PATIL, ADV.)
AND

"THE STATE OF KARNATAKA

REP. BY ITS SECRETARY TO DEPT OF

. RURAL DEVELOPMENT AND PANCHAYATRAG,
VIKAS SOUDHA, BANGALORE.

THE ASSISTANT COMMISSIONER,
SIRSI SUB-DIVISION, SIRSI,

. PETITIONERS


DIST: UTTAR KANNADA,

THE SECRETARY,

GRAM PANCHAYAT, NANDI KATTA,
TQ. MUNDGOD,

UTTAR KANNADA.

had

GRAM PANCHAYAT, NANDIKATTA
TQ. MUNDGOD, .
UTTAR KANNADA,

5. SRI. BASAVANNEPPA S/O NINGAPPA KOTAGUNASI,
AGE: MAJOR, OCC: PRESIDENT, oe
GRAM PANCHAYAT, NANDIKATTA. |
TQ. MUNDGOD, UTTAR KANNADA.
- / oo... RESPONDENTS

(By Smt. K.Vidyavathi, AGA for RL-R2,
notice not erdered to R3-R5)

This petitiori is filed under. Articles 226 & 227 of the
Constitution of India praying te quash the impugned notice
dated 21/10/2011, issued by the respondent No.2 in Form
NO.2 as per Annexure-D.

This petition coming on for preliminary hearing this

day, this Court made. the following:

ORDER

| These "writ petitions are against a meeting notice dated 21.10.2011 as at Annexure-D. The meeting was scheduled to take place on 11.11.2011. Learned AGA "appearing for respondents 1 and 2 submits that, the a >) meeting scheduled to take place on 11. 11.2011 could not meet on account of want of quorum and hence, the an respondent dissolved the meeting in exercise of the wower . under sub-rule (6) of 3 of Karnataka Panch ayat Re} (Motion of No-Confidence against. 'Adhyaksha- and ; Upadhyaksha of Gram Panchayat) Rules, 1994. eo :

to learned AGA, subsequently moiion of. 'no "confidence has also been cancelled.

2. Keeping it in view ithe said subseq rent development, Sri A.S.Patil learned counsel appear! ng for the petitioners submits tn at, "the . writ - petit ors do not survive for consideration.

in view of the submissions made by the learned

- counsel on both sides, the writ petitions do not survive for ° consideration and stand disposed of accordingly, with no order as to-costs.

" Sd/-

JUDGE Ksj*

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