B. JAKARAYYA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard.

(2.) Smt. Anuradha M. Deshpande, learned Government Advocate is directed to take notice for Respondents No.1, and Respondents No.3 to 5. Shri Amaresh S. Roja, learned counsel is directed to take notice for respondent No.2.

(3.) Petitioners herein submitted that petitioners claim to be residents of S.N. Camp, coming under Elekodligi Gama Panchayat, Sindhnur Taluk, Raichur District. It is further stated in the writ petition that the petitioners are eligible to vote and contest for ensuing Grama Panchayat elections. It is also stated that, village S.N. Camp and Elekodligi camp are added as revenue villages under Elekodligi Village Panchayat as per 2011 census. It is further averred that respondents No.4 and 5, while preparing electoral roll, have, without bifurcating the electoral Roll with regard to Elekodligi and S.N. Camp, have maintained the same in the village of Harapur. It is further stated that since S.N. Camp and Elekodligi are added in Elekodligi village panchayat, the number of seats of Harapur village came to be reduced by increasing seats in the village of Elekodligi. It is further stated that calendar of events in respect of Elekodligi village panchayat is issued (produced as Annexure-C), which stipulates that the last date for filing of nomination is on 16th December, 2020. In that view of the matter, petitioners herein claim that in identical situation, this Court in Writ Petition No. 226813 of 2020 disposed of on 09th December, 2020 has allowed the writ petition. Hence, this writ petition.