B. V. RAMAKRISHNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellants, questioning the correctness or otherwise of the order impugned passed by the learned Single Judge, in Writ Petition Nos.32823-835/2013 dated 18th November 2013, have presented these writ appeals. In the said writ petitions, the appellants herein had sought for quashing the Notification dated 15th July, 2013 issued by second respondent vide Annexure A to the writ petitions, as without authority of law.

(2.) The said writ petitions were dismissed, following the order passed by the learned Single Judge dated 15th July 2013 in Writ Petition Nos.25964- 967/2013. Being aggrieved by the dismissal of the writ petitions by the learned Single Judge, the appellants have presented these appeals seeking appropriate reliefs, as stated above.

(3.) Brief facts leading upto the filing of these appeals are, the appellants herein were the nominated Councilors of the Bruhat Bangalore Mahanagara Palike (BBMP), Bangalore as per Notification dated 21st June 2012 bearing No.NAA AA E 373 MNY 2010 issued by second respondent and they had been discharging their duties as Councilors. Be that as it may, without any justification, in view of change of Government, a Notification came to be issued by the second respondent on 15th July 2013 bearing No.NA AA EE 373 MNY 2010 vide Annexure A to the writ petitions, whereby the membership of these appellants, who were Councilors nominated by the Government to the Bruhat Bangalore Mahanagara Palike, has been cancelled with immediate effect, by invoking the powers conferred under Section 8 (1)(ii) of the Karnataka Municipal Corporations Act, 1976 (hereinafter referred to as the 'Act' for brevity). Being aggrieved by the said cancellation of membership, the appellants approached the learned Single by filing writ petitions. The said writ petitions came up before the learned Single Judge and the learned Single Judge dismissed the said writ petitions, observing that there is no error of law apparent on the face of the said Notification. Being aggrieved by the dismissal of writ petitions, the appellants have presented these appeals, seeking appropriate reliefs, as stated supra.