LINGAPPA GOUDORU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners in these petitions seek the following prayers:

(2.) Sans unnecessary details the facts that are germane for consideration of the lis are as follows:

(3.) The petitioners in W.P.No.9538/2021 are residents of Chikkanaikanahalli Taluk and call in question the delimitation notification insofar as it concerns Chikkanaikanahalli taluk Panchayat. Petitioners in W.P.No.12616/2021 are residents of Chikkaballapur taluk and concerns Zilla Panchayat constituencies of Chikkaballapur taluk. The petitioners in these cases also claim to be aspirants to contest in the ensuing elections in the respective constituencies. The impugned notification though is a draft, the learned Senior counsel and the learned counsel appearing for the petitioners submit that they would not file the objections and pursue the challenge, as according to them the impugned notification dtd. 1/7/2021 is contrary to law and without jurisdiction. They would also submit that the notification of demarcation of boundaries issued in March 2021 has also been questioned. Therefore, these petitions are considered on its merit and the impugned draft notification would be referred to as 'the impugned notification' for the sake of convenience.