BASAVARAJ 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, 2 and 4 to 6. Sri Amresh S. Roja, learned counsel is directed to take notice for respondent No.3.

(3.) The petitioner claims to be resident of Dandoti village, Chittapur Taluk, Kalaburagi District which comes under Dandoti Gram Panchayat. It is stated in the writ petition that election to Gram Panchayat Dandoti to which Panchayat Part No.41 assigned is stated to be held in second phase as per the notification dated 30.11.2020. It is further stated that the name of the petitioner was appearing in Part No.19, Gram Panchayat No.4 at Sl.No.12 of the list as per Annexure-C. In pursuance of the notification dated 30.11.2020, the respondents have released Voters List-2020 Part No.19, Gram Panchayat No.4 as per Annexure-D wherein the name of the petitioner has been left out by respondent Nos.4 to 6. It is further stated in the writ petition that non-inclusion of name of the petitioner in the voters list is contrary to Section 10(2) of the Karnataka Gram Swaraj and Panchayat Raj Act, 1993 (hereinafter referred to as 'the Act'). Hence, this writ petition is filed.