VASUDEVA UPADHYAYA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ petition is filed by the Adhyaksha seeking quashing of the proceedings in Case No.RCM- ELN1/15/2025 initiated by respondent No.2 against the petitioner under Sec. 43A of The Karnataka Gram Swaraj and Panchayat Raj Act, 1993 (hereinafter referred to as 'Act, 1993') vide Annexure-L.

(2.) Learned Additional Advocate General has raised a preliminary objection, contending that the present writ petition is premature and, therefore, does not warrant any indulgence by this Court at this stage.

(3.) In response, learned counsel for the petitioner submits that the initiation of proceedings by respondent No.2 under Sec. 43-A of the Karnataka Gram Swaraj and Panchayat Raj Act, 1993, is vitiated by mala fides. It is alleged that certain vested interests are attempting to secure the petitioner's removal from the post of Adhyaksha.