M. BASAVARAJ NAIK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The challenge in this appeal preferred by appellant-original petitioner, under Sec. 4 of the Karnataka High Court Act, 1961 is addressed to the common judgment and order of learned Single Judge dtd. 5/4/2024 in two writ petitions, in so far as the said judgment and order is relatable to decision in writ petition No.10994 of 2023, whereby the petition came to be dismissed.

(2.) What was prayed by the petitioner in his petition was to set aside communication dtd. 22/5/2023 issued by the Chief Secretary, whereby the nomination of the petitioner as a member and consequently as Chairman of the Central Relief Committee was cancelled before expiry of the term for which the petitioner was nominated.

(3.) As per Sec. 4(3) of the Karnataka Prohibition of Beggary Act, 1975 (hereinafter referred to as 'the Act'). The term of office of the non-official members is three years. The petitioner was nominated on 26/7/2022 and came to be displaced from the post by Notification dtd. 23/5/2023.