GOWRISH S.K Vs. ANIL KUMAR P.

JUDGEMENT

(1.) Heard the learned counsel for the petitioner, learned counsel for respondent No.1 and learned HCGP for respondent Nos.3 and 5.

(2.) This revision petition is filed challenging rejection of application filed under Order VII, Rule 11(d) read with Sec. 151 of C.P.C. and Sec. 17(1) of the Karnataka Gram Swaraj and Panchayath Raj Act, 1993.

(3.) The main contention of the petitioner before the Trial Court while filing the impugned application is that, there is non-compliance of Sec. 17(1) of the Karnataka Gram Swaraj and Panchayath Raj Act, 1993. It is also contended that, in the affidavit accompanying the application, answer elicited from the mouth of P.W.1 is also extracted in Para No.5 and prayed this Court to dismiss the petition and the same is resisted to by the learned counsel appearing for the respondents.