CHIEF SECRETARY Vs. YELLAPPA

JUDGEMENT

(1.) These matters relate to the election of Mayor and Deputy Mayor of Kalaburagi Municipal Corporation. Kalaburagi Municipal Corporation consists of 55 wards. Each ward is represented by a Corporator. The elections to the Corporation were being held once in every five years. After the election of the Councillors, two amongst them will be elected as the Mayor and Deputy Mayor of the City Corporation.

(2.) The General Elections of the Councillors to the Kalaburagi Municipal Corporation was held on 6/9/2021. In that election, 23 Corporators were elected from Bharatiya Janata Party, 27 Corporators were elected from Indian National Congress, 4 Corporators were elected from Janatha Dal (Secular) and one Corporator was elected as independent candidate.

(3.) The posts of Mayor and Deputy Mayor of various Municipal Corporation in the State of Karnataka were being filled up in accordance with the provisions of the Karnataka Municipal Corporations Act, 1976 ('the KMC Act' for short), Karnataka Municipal Corporations (Elections) Rules, 1979 ('the KMC Election Rules' for short) and Guidelines issued by the State Government from time to time.