Smt Gulabi W/O Annappa Patil vs The Asst Commissioner on 3 December, 2008

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Karnataka High Court

Smt Gulabi W/O Annappa Patil vs The Asst Commissioner on 3 December, 2008

Author: N.Kumar

Bench: N.Kumar

 

IN THE HIGH COURT or KARHATAKA cIRcm%;=" §I«3i§€ciiA. V

AT pnmww _ 
Dated this the 3"' day of ﬁecennbcar;  
BE§*0;2B:!  k. '  ' K
1'!-IE Honrnnn: MR,,Jt:sTi'c1f§H.   
Writ Pcﬁﬁon No. 3106"; 2008'  
Writ Penman :\:¢ % 3M: 48'51%'§f2§¢3A.'."%§§;B;REs;

W.P.31061  " 

Between:

1 81131:. Guiabi -_  
,'.«E'.?.[ 0 An11z3:,_§pa'Patt1
~ *5ge°35 years»      j .
' ~ C)(i{:: Pissident
V " -. _VGra1a Paiichayat
 Kgfiacﬁawati
~. '-._R[o'KodachaWad vinage
A  Khamapm" Takuk
Beigamia Distzict

  x  

V "S/0 Maxmappa Panthar
 -Aged 45 years
Occ: V;i<:e-President
Gram Panchayat
Kodachawad -
R/0 Kodachawad Villaga -
V



Khanapur 'Taluk .»  ..
Belgaum District ...Petii;iv5r1ez:sv---  .;. 

[By Sri {LB Ka1igar.<Aéa?ocaf§2)   '

1 'Tha ﬁssistant Commissioﬁezf
Belgaum Division _ 
Belgaum 

2 The Secretary  V t 
Kodachwad . Gram Pazach ayat
Kodachawaé Vﬂlaige ,   
Kha.B.apf1r_  
Be1ga§4'ﬂV:"§J_iS't:i£;-t  

Sago Bahu' BLambo_di~v._
Age 40 years".    
c:cc:«.Ex%%Viae~Pr¢s:c1:snt
President '1'sf§.£;Ii--:2:>e:f of "

 Gxam Paiichayat
If   :K€?£1aG§1awad '  ---------- ~ "
 " R/1:)' Koetiachawad Village
 %'ra2u1<
 Be]~g';:1;1m.'.T'District  Respondents

(By Smt. K. Vidyavathi, HCGP for R1) = * rifhis Writ Petiﬁoa is ﬁjied under Articles 226 and 227 of . the Constitution of India, praying to prevent the respondent convening the meeting which is going to be held on 2*-'¥~ 103008 as per the notice issued by respondzzzml at u u Annexurema.

W§P.No.31485['I3{}08 Between;

1 Axxcifw Smt. Gulabi W] 0 Armappa Patil Age: 35 years Occ: Adhyaksha Gram Panchayat Kadachanwaci V Rf 0 Kadachanwad Village Khanayur Taluka ' Belgaum District sri Ra;'aa}?P;a % % 4, 8! 0----Maimap"§%i .» Pemn1_ar ' ~- ﬁvge 45[y:éars --

(ice: "Upadh:¥aksha'V"~T.T. ~ ' Gram '?ancha}*§;1t_ V' "

Kadéchaﬁwéd VRV/0 K2itlaCha.nwé1}:i Village ,, ._§.&Khamapur Talukav

- "B(;1gam;x1 Disttici' .. . Hatitionsrs T. u Sri DJ3. Karigagr, Advecattj 'I'h.=::Dcputy Commissioner I L " 2 Belgaum Division ' ' -A Belgaum The Assistant Executive Officer P.R.E. Sub-Division -

Khanagmr 3 The Secretary Kodachanwad Gram Panchayat Kodachanwad Village I{hanapur'I'a1uk L' --

Belgaum Sisstrict ..._EZe3p€'>ndents _ ' (By Smt. K. T1115 Wzit Pstition is ﬁ1e};i~. 1§ng1er Ji.2.r::z6'«:._}a:1aV 227 of the Constitution of India, pmyiﬁg'-£9 igsue. 'of ﬁmhjbiﬁon or any other writ or dkéﬁrlﬁon j. of to prevent the zesponéents from which is geing to be held on 4-12§-_20()8 'i'*i1€é'<:" §""'):{:"'.:'.*Ii'."£'t.3..(')i'I}>$"'f3(3*I'.!'J.'.i'1*J',g' {in for preiizzainary hearing this d:iy,' the fcﬂowing:

bkﬁmn ' ':9-:t;e. péﬁticner has chailenged in this writ petition

--. issued in the prescribed farm dated 'V éérxfotmmg the gretitionar that the xaeeﬁng of the V' V,§{oti.a.c1§ié§*ad Gram Panclmyath is being convened on . 'i3_f'¥§1{$.2008 at 10 a.m. to consider the no-Confuiance motion. M/,

2. ?etitiorzers are members of Gram Panchayath, Kodaehawad village as Adhyakasha and Upaahyaks1;s;:"¢£_V the said Panchayath. The other members of the a written notice to the Assistant Commissioner u the proposed motion requesting * to convene the meeting. Anne§;:.ufe--Av4is nou'e:r:é..tt1Ve'a L' petitioners. The grievance of tItee..}T{$etiﬁot1ei'S'_ said notice, the 'Assistant not etﬁiosééi the copy of the proposed motioxt of the Gram Panchayath ozeeting. Thepefom he subzﬁite isgliegal.

3. " .1: is'~§ic;'e»§z§'o'eA.x:i;;_pute that on 24.10.2008 the meeting w;a's--,coI=.vene<Ai~_ resolution was passed. By virtue . of ofuthe.._Ka3nataka Panchayath Raj Act, 1993, the 'p';£-','V"{ZK'A-!'.V()1"1.g=wf IV-5'g1fe':'d,Cf:}Cl11B{i to have vacated the ofﬁce of Acihyaksha j H 1 The iearned Counsel for the petitioner assaiiing if.he._ iiapugned notice and the subsequent resolution gassed ¥/ contends that 9. copy of the motion of I1()~COIlﬂd8IiC€: proposed to be passed in the meeting, shall be eneioseci to the meeting notice, as held by the judgment of this Court and theiefom, name,-.om;;1iance of the saie requirement vitiates Well as the meetizlg in pumuance of the said . ' VV " V K

5. Rule 3 deals with motioirof VV reads as under:

" A written ?1OfiC6'KOf.._Viﬂ1€ﬂf2i0I"'l to """ ﬂifxethe to Section 4 9 V by not fess than ' vvoete-t}'1i'i"-:iV number of members togetfzer. copy of the proposed 2 :1§.oiiof:"'s.3<:::._§Iv be defivered in person by ,',,ﬂ%yhfbo of ihe members signing the notice ,.,._Aiv<5 :!?assis£cz.nt Commissioner. "

Wfxﬁf' the provision contemplates is that aﬂter the "~.,WI'itt€H Vvﬁotiee of the intexztion to make the motion under to Section 49 in the grrescribed fonn signed by not less 1/3"' of the total number of members together with the u eopy of the proposed motion delivered 1'11 person by any of two \4/ of ihe members signing the 3:1otiee,~~~ .. 4' L' fhe Assistant Cemmissioner. Subquie (2) ofR1:1e the Assistant Commissioner shafii meeting of the Gram Panehayath of motion at the office of the give toiii the members a notieev net e1eeu"'(iaj::s of such meeting in Form, No.2. 3 prescribes 3 notice in F'OI'In"1'§§:O:§2_ Vvixaember including the A6.hyak§:h.:;i" iieiiiveﬂng or tendering the said. the manner mentioned therein; ipiecxiiimmfjlates thaﬁ quorum for such meeting he 2;' iota} number of members of the iPanchaysi'thi_.VH ;i"he:Assistant Commissioner shall preeieie V iihe'

6. A ' the entin'-: scheme of the rules and in particular u""'«__ii'F/11A1}e 3,; 't?iie1'e is no provision which mandates that notice in i shotﬂd accompany the copy of the pmiaosed .. W";

ixnpugncd natica at Armaxurcrh is issued, which is lega}. and V '2'. in that View of the matter, there Gbiigaﬁoa cast on the Assistant Commissioner"?(§' havfév copy ef the mation along with thﬁv-'I}L()'i;iCt3, :'§nnef>§um--2-'X-Ei; ﬁgs ' petiiioner. Therefore, the said 11oiiice7.(:E-ﬁ:1x1of; saici iilegai. In that View of tha mafts::vf;~V.§heré.'is.'_no_ writ"

petiﬁcm. Accordingly is di3n:3i§sgti;._.LA In W.P.No.31485f'{Zi8. f;:'Eié' ' has chaiienged Annexurewﬁs (','(.T112'.'_§#7t"")L!1.¢{Vf::"'.".,{$ cfjiiéluct elections to the 13034: of of Kaﬁachanwad Gram Pancheiyfatfi am deemed to have vacated the said = V Tfjfythtz light ef the anier passeé in tbs above Writ p¢1itioi1;v-.ii2¢ re--"a vacancy as the petiticmers are deemed to ha§6«.._va(;vai;%:f1'~" ﬁhc post. Therefore, in law, {hem is a legal ' "'el:x>1igatj:on:<::asi on the Assistant Commissioner to convene the « ccanducﬁng the electimm to fill the post of Adhyaksha Upadhy'ak;$ha. It is in pursuance of the same, the vaiid. In that View of the matter, I do not in this Writ petition also. Accordingly, it is x M _ 1 .V , " "

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