BASAVARAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners herein have approached this Court seeking for the following reliefs:

(2.) Heard the learned counsel for the petitioners as well as the learned Additional Government Advocate appearing for respondent Nos.1 and 3.

(3.) Brief facts of the case that would be relevant for the purpose of disposal of this writ petition are that petitioner No.1, who is the elected member of Korwar Gram Panchayat and who is the Ex-Upadhyaksha of the said Gram Panchayat along with petitioner No.2 had given a representation to the competent authority to remove membership of respondent Nos.9 and 10 who are the elected members of the Gram Panchayat. It is the specific case of the petitioners that though respondent No.5 had filed a report against respondent Nos.9 and 10 in the enquiry that was held under Sec. 43(A) of the Karnataka Gram Swaraj and Panchayat Raj Act, 1993, respondent No.1 had not acted upon the said enquiry report and proceeded further in the matter though the petitioners have given various representations in this regard to respondent No.1. In the mean while, respondent No.8 has issued the meeting notice at Annexure-P dtd. 21/6/2022 for the purpose of holding an election to the posts of Adhyaksha and Upadhyaksha of Korwar Gram Panchayat. It is under these circumstances, the petitioners are before this Court.