G GOPALAPPA Vs. KOTTA GRAMA PANCHAYAT

JUDGEMENT

(1.) The petitioner is calling in question the notification dated 18-1-2010 which is impugned at Annexure-B to the petition. THE petitioner is concerned with the Chikkanakote Village of Kotta Grama Panchayat in Tumkur District.

(2.) The grievance of the petitioner is that the village in which the petitioner resides consists of large number of residents belonging to BCM(B) category and the petitioner also belongs to the said category. THE further contention is that, neither in the earlier election nor in the present election the seat has been assigned to the BCM(B) category and therefore the impugned notification is not sustainable.

(3.) Insofar as the contention put forth by the petitioner with regard to the large number of BCM(B) persons residing in the village. the respondents contend that there is no basis for the same, since even with the respondents, the official census of the population Chikkanakote Village is not available to that effect.