NINGAPPA SIDDAPPA CHOUGALA Vs. SECRETARY TO THE DEPARTMENT OF URBAN DEVELOPMENT AND PANCHAYATH BANGALORE

JUDGEMENT

(1.) SINCE this writ petition can be disposed of at the preliminary hearing stage itself, Sri H. B. Narayan, learned High Court Government Pleader is directed to take notice on behalf of respondents 1, 3 and 4 and Sri k. N. Phanindra to take notice on behalf of 2nd respondent.

(2.) HEARD the learned Counsels for the parties.

(3.) THE petitioner is the Adhyaksha of Harugeri Gram Panchayat. He is seeking a prohibition to declare election to the said Gram Panchayat until his tenure is over. According to the petitioner, he has got another 6 months tenure of office.