Karnataka High Court
Y Dadapeer vs State Of Karnataka on 20 November, 2020
Author: R Devdas
Bench: R Devdas
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 20TH DAY OF NOVEMBER, 2020
BEFORE
THE HON'BLE MR.JUSTICE R DEVDAS
WRIT PETITION NO.11800 OF 2020 (LB-RES)
BETWEEN
Y DADAPEER
S/O LATE YOSUF SAAB,
AGED ABOUT 49 YEARS,
NO.108, CHURCH ROAD,
WARD NO.19,
HIRIYUR CITY-572143
CHITRADURGA DISTRICT.
...PETITIONER
(BY SRI SUNDAR RAJ, ADVOCATE)
AND
1. STATE OF KARNATAKA
DEPARTMENT OF URBAN DEVELOPMENT
VIKASA SOUDHA,
AMBEDKAR ROAD,
BANGALORE
REPRESENTED BY ITS PRINCIPAL SECRETARY
2. THE RETURNING OFFICER
CITY MUNICIPAL COUNCIL,
HIRIYUR -572143
CHITRADURGA DISTRICT.
3. CITY MUNICIPAL COUNCIL
HIRIYUR,
CHITRADURGA DISTRICT-572143
REPRESENTED BY ITS COMMISSIONER
...RESPONDENTS
(BY SRI NITHYANANDA K R, HCGP )
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
& 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH
THE IMPUGNED GAZETTE NOTIFICATION DTD 8.10.2020
VIDE ANNEXURE-D ISSUED BY THE R-1 IN SO FAR AS IT
2
RELATES TO RESERVING THE POST OF PRESIDENT OF
HIRIYUR CITY MUNICIPALITY AT SL.NO.23 IS CONCERNED
TO PERSONS BELONGING TO BACKWARD CLASS GROUP-A
WOMAN, PRODUCED AN ANNEXURE-D AND BE PLEASED TO
DIRECT THE R-1 TO RESERVE THE POST OF PRESIDENT OF
HIRIYUR CITY MUNICIPALITY TO THE PERSON BELONGING
TO BACKWARD CLASS GROUP-A STRICTLY IN ACCORDANCE
WITH RULE 13 AND 13A OF THE KARNATAKA
MUNICIPALITIES (PRESIDENT AND VICE PRESIDENT)
ELECTION RULES 1965 AND ETC.
THIS WRIT PETITION COMING ON FOR ORDERS THIS
DAY, THE COURT MADE THE FOLLOWING:
ORDER
R. DEVDAS J., (ORAL):
In view of the orders passed by this court in Writ Petition No.11566/2020 and connected matters quashing all the three notifications dated 08.10.2020, this petition does not survive for consideration.
It is accordingly disposed of.
Sd/-
JUDGE KLY/