KANTAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Though this writ petition is listed for Preliminary Hearing, by the consent of the parties, it is taken up for final disposal.

(2.) Smt. Anuradha M. Desai, learned Government Advocate is directed to take notice for respondent Nos.1, 3 and 4. Sri P.S.Malipatil, learned counsel is directed to take notice for respondent No.2.

(3.) The case of the petitioners is that petitioners claim to be elected as members of Ranjanagi Gram Panchayat, Jewargi Taluk, Kalaburagi District. It is the contention of the petitioners that Section 41 of the Karnataka Gram Swaraj and Panchayat Raj Act, 1993, provides that the members of the Gram Panchayat shall hold the office for a term of five years. Since a term of five years is not concluded insofar as constituency of the petitioners, issuance of calendar of events insofar as this Gram Panchayat would offend the provisions contained under the Act.