PALAKSHAMMA Vs. KARNATAKA STATE ELECTION COMMISSION

JUDGEMENT

(1.) The petitioner, Smt.Palakshamma, is aggrieved by the order dated 13.02.2015 passed by the Karnataka State Election Commission, whereby, the learned Commissioner has disqualified the petitioner as Panchyath Member of the Davangere Taluk Panchayath.

(2.) It is the case of petitioner that she was elected as Taluk Panchayth Member of Davangere Taluk Panchayath.

(3.) Subsequently, a notice was issued to the petitioner. The petitioner did appear before the Election Commissioner, and filed her reply to the application. In her reply, she has pleaded that her husband G.N.Sangappa has been a Class-I PWD Contractor since 1987. Neither he, nor she have misused their position in order to unduly favour her husband in the work contracts granted by the Taluk Panchayath. Similarly, she pleaded that her brother, H.B.Shivamurthy has been a contractor since 2005. And no favour has been shown towards Mr.H.B.Shivamurthy while Taluk Panchayath granted him some contract. In fact, the complainant (respondent No.2) happened to her husband's friend; they were partners in the contract work. But because differences had arisen between the two, the respondent No.2 had filed a false complaint against her.