Karnataka High Court
Rajendra S/O Tukaram vs The State Of Karnataka Ors on 7 June, 2011
Author: Huluvadi G.Ramesh
Bench: Huluvadi G.Ramesh
IN THE HIGH COURT OF KARNATAKA CIRCUIT' BENCH AT GULBARGA DA TED THIS THE 7*'; DAY 01? JUNE, 2mj%% % BEFORE THE HOZWBLE MR JUSTICE HU1}:;14m: é1§Ajaé§;§fSI:i~4L é % j' WRIT PETITION N0.3e41f;.QF 2o;i<j1g3--TELE;%% BETW EEIN 1.
SR1RAJENDRAS!OTUKAR'AM--_ ' ' AGE:4:.'> YEARS * REC) LALBAG VILLAGE, .
POST:KAPALA.PIER'(.A) I _ TALUK & D1's_:F-:,, BI;f::»"A_.R.. _ P.ETiT1ON'ER {By Sri sANG;§xN,mfi)'i£D;ax"v.B':R}ax;DAR$ ADV 13-'QR SANTQSH ANNA1?PA:_;~ ;x_::»y;-->._ AND §:_; " «--.fr'§»1'E;.}§9:if:a;2f%E, SE' KAR"§'€';%'TA§{A R/EZ:.Y {TS 3g:<:r«;«--_E:*mmr "E0 GGW. BE?'_'§1' <22'? E?A§'~€C§£gj%'{A'? RAJ Sam:
'M. _3';B:f;§::;§>'";:%z_§g'; ,B}%.I'°€GA§_,GREm : . . '§'Ei'E'.}}EP--§,:};f'2."§Q'§vEPvE§jSS§GNER.; 'fi1SED:'1,.R," _23:"§':i BEAR, '"x.J\J»' ' }e;;g$'?, €§{}?¢EExs§E§3SE_{)_Ex?E.R$ M B'§-EAR, DES? g;%3Aa§_.
A V .__ 'A "ma E§<E.c:.m_'vE SFF§'€ER., TALUK PANCHAYAT BEDAR '°E'ALUK .P,13xN€§£AYA§' QERCE,
8.EDA.R., BEST. BEBAR.
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5. SMT.ES}i'NARAME¥'IA W5C} HANUIV3 ANTS OCC: PRESIDENT OF KAPA LAPUR (A) TQ: 8: IDIST: BIDAR.
RESPONDEERTS (By Sri. MANAVENDRA REDDY, GA, NOTICE TO R43» AND R5 SERVED} THIS WRIT PETi'Ti'{)N Is FELED UNDER A'Rfri{::i;Es' i:25'_A§4:3 1, 227 OF THE CQNSTITGTIQN 0? INDIA,'PZ%.AY1'NGv4'3"{3g 1_S'31j§: 'A WRFF OF CERTIQRARI TO QUASH THE',:>RQc%EiEi)j;_NGs._EELS
25.{>z420:: ELECTENG THE Sm' RBSPO}€' BEEF€-I"AS §>R:,Es;'23;E:-%;:f;?._. C:::._ KAP_ALAPUR (A) VELLAGE PA;_§"«1.CHA'i7AT' PP}G'£kL3CED_V; AT_ *. ANNEXU R343, IN THE ENTEREST OF-v;i§USTICE ;aNa.AE;QU~:TY;' THIS WRIT PET1'1f1_0N .ci<::.:§«:'IN:3"'O':~5 j£r;§'1;._QR93:'R_s 'Tms DAY, mg Ceumf MADE THEF0u;0'wINQ;i;,';, ' "
This ;::jetiti0 r11 fog? -aguashing of the appointment sf Sm :"es;p0i1denii .._a§; VVPr€';=v~;_%::Vi<:>«ir:"L : {é*f. : E{épaEa§:2:' {A} Viiiage Pzmchziyai eieatad 0§:;2.'.1 §.?;{}'£ %*izifi£€ Anfj;exL::a 'EX 2:4 V.£%cc{§'§f<§%:;égA_::;§ she Eearnaéi cmmgfii fa: ihg p6t::%E§.{>ner, §€;E§.ii{}E1€E"
£3 {hi .$s'é~?;:_::.§':%"<:%?é'ia:i_€:':ija3f zhé zgaéai ?21n::h_a}s'a§., Qnézé :S§:z§i'a;E2,§§23;:::?:r}i:a was §;iz'+:€.§ed gié" {E16-V?.§r3§;;§.{§€§Ei, SE13 Z"€$'§gEi:Z*;f§ EC; {ha gay: {sf iP::'e:~:%d$§2§ am '§?.."2§;}E<_{}, ?§2.€ gfiazrancfi E}? E§"E$ §}€E§fi.GEE€§' fig Eéaé, a2%é£%:{}::i' f':::E§€22%zi:§g _:%£--' p£';éc<i éz:r€ camiampéaiedfi eiaciimzié wars held :5; $16 §::;s~;i Sf _?'r:::tsEdent. Ths Said ssiectiim wzis; chailengeé §€f{}E"€ thistz Cauzri eazfisr = in 21 wréi praceegimgg.
3
3. Accéurding to tha petiticmer, in that petition the mtice of eieciion came to be chaiiengaad. Hzwvever, the game came :9 be ciismis$ed halding thai there is no iiiegaiity.
4. According to the iearnad <:::>urase1 for the pe¥:itir:%V;'aé'f,'' . compiying wiih the rnaniiatery _prmzisi0ns 3;: meiy, 'E;ii1 é;%3" K V' the Karnataka Panchayat Raj Act, 1993; !;?3'é~§T"é{e<--ii~i<>_:f:
respcmdent is conducted, which accofd.i._r_ig:~.;0 hi1fi,.__is bad¢ii§a1é1ia:". S The 'ieamed G-overnmiezfn: Adye£:a:1ie.hasL'subréitted islézitt as per Section 45(2) of the KarnatakagP2w,;1CIia.y§$fi:' {Q93 the validity sf electien the A2§'ciE;';:;%a,:§::sh:i"V_{:$:tv---fipédhyaksha and the procedura fGEi<::Wed thera%n"L'Qtiii.£i ljwé befers the Civii Iudgg {}:"_Dn.}. '_ 6' ;"5's:.\\§j,:_,:x"r.'§V3:.1t;i£s:1Vg 0% "S::é:;€__i_§Z_jiT¥; 45(2) rfw Ruia 8 0f the Act: makes ii cééar ':%z2éfc":--;?r1¢. *:%_§pVr§:pf§'a.£;6 f<>mm is; £26 Cfivié Jusiga {$533,} <3»? {E38 E0233}. 'V'L»._Hj;;r_isd£¢t§Q'%:M r§et%.{i<}r: {fled baibrfi fthésg C{}LZ§'{", {:§:a'§i$:';g:£ng {he
- .T'_js?;.E=:,-.:"£~%.,s_*:§"; 2:f§_E§:g§:':;g Ehai :"::_;E_§:s have 229% §€€E'§ }?{}.§Ea:3'*éz'€§§ is 32%:
--..ér:aié?i*::§.%';2aft§AEA;:. = 2 Hence, this; petitian is d€sm:is:~;$d. Hiuwexzer. it is for the §E3{i.£iOfi£33" is apt fer agpromiata CO_1_3.I'S€ of action.
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