HEENA BEGUM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following reliefs;

(2.) The petitioner claims to be an elected representative of the Harasoor Gram Panchayat. The grievance of the petitioner is that from 1993, the post of President and Vice President has not been reserved for OBC-A and/or OBC-female and in furtherance thereof, a representation had been submitted on 15/7/2023 as per Annexures-E and E1 which also have not been considered.

(3.) Learned HCGP submits that given two weeks time the same would be considered.