SHOBA P. AND ORS. Vs. MOHINI AND ORS.

JUDGEMENT

(1.) On July 13, 2015, the prescribed officer under the Karnataka Panchayat Raj Act, 1993 [hereinafter, referred to as "the Act"], proposed to hold the meeting for election of Adhyaksha and Upadhyaksha of Gurupura Grama Panchayat.

(2.) The prescribed officer under the Act fixed on July 13, 2015, for election of Adhyaksha and Upadhyaksha of Gurupura Grama Panchayat.

(3.) The appellants before us only filed their nominations for the posts of Adhyaksha and Upadhyaksha respectively. There was no other nomination coming from any other members of the Panchayat.