Karnataka High Court
Sri T V Ramamurthy vs State Of Karnataka on 19 April, 2010
Author: A.S.Bopanna
Bench: A.S.Bopanna
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 19TH DAY OF APRIL 20105
BEFORE "
THE HON'BLE MRJUSTECE A.S.BOp;A'i\INA: "
WRIT PETITION NOS. 12448453" 01? 2010
BETWEEN
1.
SR1 T.V. RAMAMURTHY,
S/O VASANTHAPPA,
AGED ABOUT 35v'z"EARS;*" -
RESIDENT OF THTNBLU-_ . "
MUGLUR GRAMA PAPECHAYPCT . .
SARJAPUR HOBLI,
BANGALORE D%RB:AN:{Df;;552~121_V ' '
SIB.-p._RA.._}U '$3-/Q B1L1,APpA_.D.Y.,
AGED ABQUTV36
R/O DINNUR; PANCHAYAT
TALUK . " "
BANGALORE U RBANDISTRICT
.. C. MU'N.iRAJLZ-',
. '- Ac+B.D'vABOUT'4'6'YBARS
. w ., _ /O.c.y11A:Nm3PA,
" V _ "Rb/'OaKO"IvIMASANDRA,
* .,_MU'i"fA_NALLUR GRAMA PANCHAYAT,
DOIVIMASANDRA POST, SARJA?UR HOBLI
AN-EKAL TALUK, BANGALORE URBAN DISTRICT.
: SR1".¢T.c.KRTSNKApPA
, _ "AOED ABOUT 42 YEARS
' "S/O CHIKKAMUNIYAPPA
R/O THIRUMAGONDANAHALLI
NERALUR GRAMA PANCHAYAT
NERALUR POST. SARJAFUR I-IOBLI
A
11.
SR1. V. KRISHNAMUR'I'I"IY,
AGED ABOUT 36 YEARS
S / O VENKATAPPA.
R/ O KEMPAVADERAHALLI.
KASABA HOBLI, SIDI HOSAKOTE POST,
BYAGADADENAHALLI GRAMA PAN CHAYAT}
ANEIKAL TALUK, BANGALORE URBAN D1Hs;T._,,_ A Z" 1%
SR1. PRAKASH
AGED ABOUT 37 YEARS
S/O LATE VENKATAREDDY, ._ V. - ~
R/O SUNAWARA,MANAI{A1'IAHALLI POST; '
MANAKANAHALL1 GRANLA=PANcHAYAT;'~.O _
ANEKAL TALUK, BANGALORE _URBAN1).IS'i'. ii
SR1 THIMMAREDD-an _ _
S/O MUNISWAMY REDDY7
AGED ABOUT 45 ' A
R/O MUm1.ATT1v:LLAG'E, 'V .
sAMAND.UR;G'RAMA PANC_HAYAT','
BANGALORE,UR'3AN"DIST;"
SRI 1\/L' LATE MUNEYAPPA
AGED ABOUT 40 YRSI." "
R/O ARGADDE,7ARA_GADDE GRAM PANCAHYAT.
ANEKAL TALUK '
_~ '-'BANGALORE .U_ DIST.
_ KUMA S/O NANJAREDDY
AGED 33 YRS,
'-.B.}~IO.SAH;ALLI VILLAGE
' HAND_F.fIVAHALLI POST.
. H' ..
"YAMARE GRAMA PANCHAYATANEKAL TALUK,
BA§__\TGALORE URBAN DISTRICT.
_ SRINIVASA REDDY,
S/O T.1\/IUNISWAMY REDDY
AGED ABOUT38 YRS.
R/O MARASUR VILLAGE, MARASUR GRAMA
.33..
as
. «. _ Av "EANGA1..ORE.
PAN CHAYAT, ANEKAL TALUK,
BANGALORE URBAN DIST.
16. SR1. MOHAN BAEU S/O RAMAREDDY
AGED AEOUT 32 YRS,
KACHANAYAKANAHALLI,
HENNAGARA GRAMA PANCHAYAT
ANEKAL [T] "
BANGALORE URBAN DIST ..:1;..;'EI?f3TI'I'I'ON'ERS.I_'«
(BY SR1: V.LAKSHMINARAYAI\?, IA,Dv.,Vj' V
AND
1. STATE OFKARNATAKA, 1.
REPRESENTED BYT.HE1.PE_INcII5AL,'~~.
SECRETARYOF R§jRAL'}S:EVELQPM'ENT,&
PANCHAYAT§1»'\g1 DEPARTMENT', VIDHANA SOUDHA,
DR. AM'BP3DKA_F:§ RO,_A}__D}~._ ' ' I
BANOEI,ORE_5600011; I
2. THE DEPUTY' COM_MI~ssIOI~IER,
BANGALORELURBAN-.DIsT*R1sT,
BANCf;ALORE_. ' = "
3. THE STATE EI.;Ec TIO"N COMMISSION,
~ -::~;EPREsENTED__BY ITS COMMISSIONER.
... RESPONDENTS
A A.G.A FOR R1 .3: R2
' SR1 K.N'.'PIfff&NINDRA, ADV, FOR R3)
WRIT PETITIONS ARE FILED UNDER
._"AR'rI_cLEs 226 AND 227 OF THE CONSTITUTION OF INDIA
"«.PEAYINO TO DIRECT THE RESPONDENTS TO CONSIDER
1 THE "CASE OF THE PETITIONERS FOR ROTATION OF
VRESERVATION IN TERMS OF THE KARNATAKA
PANAHCYAT RAJ [RESERVATIONS AND ZILLA
I
PANCHAYATS BY ROTATION] RULES, 1998 AND DECLARE
THAT THE REPITETION OF THE RESERVATION IS TOTALLY
UNCONS'I'I'E'U'i'IONAL AND CONTRARY To ABOVE RULES
AND ETC.
THESE PETITIONS COMING ON FOR P1?.~;';='~,I.,.'11«z\',r.I'1_'_N'.~*cs;1§ii:'
THIS DAY, THE COURT MADE THE FOLLOWINQEF
ORDER
;
These petitions are assailing dated 18.1.2010 whereundern' the Vre.s«ervati:ons and rotations in respect 'the eiections have been affected.
"~tXjh_endVare taken up today, Sri R.Devdasi Government Advocate has brought to'u"m.v no'tic'e notification dated 19.4.2010, Ad'"Wliereii7i't.htecalendar of events have been announced in ~ Grama Panchayath elections.
d in View of the same, there is a bar for this 'A * Court tinder Articie 243-0 of the Constitution of India to .' entertain these petitions. However, the teamed counsel for the petitioners points out that the petitioners have '£3?
to..,1eamed* oounsei for'; petitioners. made a representation dated 13.4.2010 to the Deputy Commissioner bringing to his notice certain irreguiarities in the notification.
4. Insofar as the said 1'(3pI'€3S€'}1."l1Z£7Lti.(:>Vi'i' concerned, no opinion is eXpress'ed,"'s.inc.e it 'opVe'n7«'fo'I'; the Deputy Commissiofler xiii)ii".V_x1oo}{.,'._'t.o,'pinto it representation keeping in the "'oo=nstitntiona1 provisions, if it is open 'to do"so." is
5. In telrns ofV_thesT€*""'petitions stand disposed of with noi'o-rder toeosts. ~
6. The a;iei;em;¢a:e.ae¢py of this order shall be made.e_avai.Ia"b1<j_pAV'to,y_ the "learned Additional Government Advocate-ifsought'and hand delivery may be made Sd/e ?}'DGE