MANOHAR YADAVANNAVAR Vs. DEPUTY COMMISSIONER DHARWAD

JUDGEMENT

(1.) in view of coming into force of the Karnataka zilla parishads, tatuk panchayat samithis, mandal panchayats and nyaya panchayats Act, 1983, (hereinafter referred to as 'the act'), the government in its wisdom by issuing guidelines constituted various revenue districts in the state and also mandal panchayats. The object behind constituting mandal panchayats is to provide decentralisation of powers and functions to the local bodies like mandal panchayats for the purpose of promoting the development of democratic institutions and securing a greater measure of participation by the people in the said plans and in local and governmental affairs and for purposes connected with and incidental thereto.

(2.) as per the guidelines prepared and the norms fixed, the concerned authorities issued notification regarding constituting mandal panchayats in the districts. Objections were invited. After the preliminary notification, the authorities after considering the objections, if any filed including the report submitted by the local authorities issued final notification determining the areas of mandal panchayats, their population, number of villages as its constituents including the headquarters of the mandal panchayats.

(3.) the powers to constitute mandal panchayats as per the act are enumerated under Section 4 of the act which deals about declaration of mandal and establishment of mandal panchayats. Section 4 reads as under: