STATE OF KARNATAKA Vs. M. SHIVARAJU

JUDGEMENT

(1.) SLP (C) No(s). 15181-15183/2020, SLP(C) No. 15798-15800/2020 AND SLP(C) No. 15796/2020

(2.) Mr. Tushar Mehta, learned Solicitor General has invited our attention to the Bruhut (Greater) Bangalore Mahanagara Palike Act, 2020 (for short, "Act of 2020") which he submits has come into effect from 11/1/2021.

(3.) Consequent to coming into force of the said Legislation, the State has appointed a Commission for delimitation of wards and a dedicated Commission for providing reservation, including for Other Backward Classes (OBC) category.