CHAITRA Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) The petitioner claims to be a resident and voter in Lingammanahalli Village, which is one of the constituent village of the Kunnala Grama Panchayath, which has 9 wards and 21 duly elected representatives. The petitioner was elected to the said Gram Panchayath from Lingammanahalli-1 from one of the seats which was reserved for category-B Woman (BCB-woman). Respondent No.6 is stated to have been elected for one of the seats in Doddakunnala, from the general i.e., unreserved category in the year 2020 in the election held on 22/12/2020.

(3.) Elections having been called for the post of Adhyaksha and Upadhyaksha in the year 2023. It is stated that respondent No.6 having obtained a caste certificate showing herself to belong to BCB-woman category contested for the post of Adhyaksha by filing her nomination which had been reserved for BCB - Woman.