LALITABAI Vs. COMMISSIONER KARNATAKA STATE ELECTION COMMISSION

JUDGEMENT

(1.) The petitioner who was elected to the Mogha (K) Gram Panchayat in the election held on 22/12/2020 and declared on 30/12/2020 is before this Court seeking for the following reliefs:

(2.) The petitioner is aggrieved by the impugned order dtd. 14/2/2022 at Annexure-E under which he was disqualified and removed from office on account of non-compliance with the requirements of Sec. 43B of the Karnataka Gram Swaraj and Panchayat Raj Act, 1993 (for short, 'the Act').

(3.) Sri.S.S.Halalli, learned counsel for the petitioner submits that 3.1. since there is no show cause notice or enquiry held before such disqualification the impugned order is required to be set aside. 3.2. the principles of natural justice has not been followed.