S R RAMAIAH Vs. TLK DEV BD HOSAKOTE

JUDGEMENT

(1.) On a Special order made by the Hon'ble the Chief Justice this case was posted before me to-day for preliminary hearing (Group-A) with the interim prayer made by the petitioner. Sri V. Gopala Gowda, has suo motu entred appearance for respondents 1 and 2. At my direction Sri Venkatachalaiah, learned High Court Government Pleader, takes notice for respondent No. 3. He is permitted to file his memo of appearance for that respondent within 15 days from this day. As agreed to by all the parties, this case is treated as listed for final hearing to-day and is accordingly heard.

(2.) Issue rule nisi.

(3.) At Hosakote Town, that being the Taluk Head Quarters of the same Taluk, there is a Taluk Development Board (hereinafter referred to as the TDB) constituted and functioning under the provisions of the Karnataka Village Panchayats and Local Boards Act, 1959 (hereinafter referred to as the Act) . The strength ' of the TDB is 22 and the petitioner is its elected President.