CHANDRANNA Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) This intra Court appeal emanates from an order dtd. 14/12/2020 passed by the learned Single Judge by which writ petition preferred by the appellants has been dismissed and the order dtd. 23/9/2019 passed in revision preferred under Sec. 4(3) of the Karnataka Gram Swaraj and Panchayat Raj Act, 1993 (hereinafter referred to as 'the Act'), has been upheld.

(2.) Facts giving rise to filing of this appeal briefly stated are that by a resolution dtd. 13/4/2007, the Grama Panchayat resolved to shift its headquarters from Chinnenahalli Village to Bramhasandra Village. Thereafter, by a notification dtd. 26/8/2008, the headquarters of Grama Panchaytat were shifted to Bramhasandra Village.

(3.) Thereafter, it appears that on 9/1/2015, a notification was issued recommending re-division of Panchayats and calling for objections for proposed re- division of Gram Panchayats by State Government. In the aforesaid notification, there was no proposal of change of headquarters from Bramhasandra Village to Chinnenahalli Village.