C.L.SATISH BABU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners being the Ex - Members of the respondent - Grama Panchayat are invoking the writ jurisdiction of this Court for laying a challenge to the Communication dated 17.06.2020 addressed by the Principal Secretary of Panchayat Raj Department, informing all the Deputy Commissioners of the Districts to appoint the Administrators to the Grama Panchayats if the tenures of their elected bodies have expired.

(2.) The vernacular text of the said Communication a copy whereof is at Annexure-B to the writ petition is as under:

(3.) Learned AGA on request having accepted notice for the Respondent Nos. 1 & 3, notice to others having been dispensed with, vehemently opposes the petition making submission in justification of the impugned Communication.