NALINA C Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) W.P.No.9630/2020 and W.P.No.9641/2020 are considered together since the challenge raised in these writ petitions pertain to Budihal Gram Panchayath.

(2.) In W.P.No.9630/2020, the grievance is with respect to Kachanahalli and in W.P.No.9641/2020, the grievance is with respect to Deganahalli, both falling within the jurisdiction of respondent No.2 - Gram Panchayat.

(3.) Sri. Jayakumar S. Patil, learned Senior Counsel appearing for the petitioners in both the petitions would submit that with respect to Kachanahalli, till 2015, the number of seats allotted were 4 and subsequently, from the year 2015, the number of seats allotted is 2. It is submitted that right from the year 2005, at least one of the seats has been reserved in favour of women. It is pointed out that in the previous election that is of the year 2015, out of the two seats allotted to Kachenahalli, one was reserved for General (Woman) and the other was left with General Category. In the present impugned notification, out of two seats, one is reserved for Scheduled Caste and other is reserved for Backward Class-A (Woman).