VITTAL VENKAPPA Vs. DY CHIEF ELECTORAL OFFICER

JUDGEMENT

(1.) The petitioner, a resident and voter of Ilkal Town, Bijapur Dist. has questioned the legality of de - limitation of territorial division of the Ilkal Town Municipal Council made as per the notification dated 1.6.1968 (Annexure-C) for the purpose of holding election to the Municipal Council.

(2.) According to the said notification, one seat for women in each of the constituencies Nos. IV, V, VI and VII has been reserved. The contention of the petitioner is that the women population in territorial division No. VII was the lowest, but, neverthless a seat for women was reserved in the said constituency instead of reserving a seat for women in territorial division No. 1 in which the women population was more.

(3.) The petitioner has furnished a statement giving the particulars of the total population, the total number of women and othei particulars in respect of the territorial divisions. The statement reads : "Statement showing the details of population, voters reservation of seats etc., for the reconstitution of Town Municipal Council, Ilkal under the Mysore Municipalities Act, 1964. Territorial Dn. No. Population as 1971 for census Population <FRM>JUDGEMENT_449_KANTLJ2_1983Html1.htm</FRM> 2. Average population per seat 1305. Sd/- President, TMC, Ilkal".