MAHADEVI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and learned counsel for the respondent Nos.1 to 5 and 6 and perused the writ papers.

(2.) It is a specific contention of the petitioner that for the purpose of contesting the election to the Gram Panchayath of Jodakurali village, Chikkodi taluka, District Belagavi, respondent No.6 has obtained a false caste certificate by manipulating documents and by playing fraud, falsely representing that she belongs to schedule caste.

(3.) Petitioner contended in the writ petition that the documents produced by respondent No.6 for the purpose of obtaining caste certificate are false and bogus documents. It is the further contention of the petitioner is that she submitted representations vide Annexures-D1 to D3 to respondent Nos.2 to 5 calling upon them to take necessary action against respondent No.6 for producing false and bogus caste certificate. Since no action has been taken against respondent No.6 in this regard, the petitioner is before this Court by way of the present petition.