LAKSHMI VIRESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel appearing for the parties.

(2.) In this writ petition, the petitioners are assailing the notification dtd. 29/6/2023 published by the respondent No.3 as per Annexure-B in respect of Jagir Jadaladinni Gram Panchayat for the post of Adhyaksha.

(3.) This writ petition was heard at length on the last occasion and found that Returning Officer, very negligently without knowing the law pertaining to election particularly issuing the calendar of events and the importance of democratic principle enshrined under the Constitution of India, issued calendar of events dtd. 25/8/2023 (Annexure-E) stating that Jagir Jadaladinni Gram Panchayat is belonging to Devadurga taluk which is evident from Annexure-E to the writ petition. However, it is stated by the learned counsel appearing for the parties that, Jagir Jadaladinni Gram Panchayat is belonging to Arekere taluk and the returning officer has delegated his power to some other subordinate officer to conduct the electioneering process.