A V MUNISWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) At the stage of preliminary hearing, Sri S. Udaya Shankar, Learned High Court Government Pleader, was directed to take notice for Respondents. Accordingly, he has put in appearance for Respondents and has secured records and instructions in the matter.

(2.) Writ Petition No. 18744 of 1984 is filed by the outgoing Chairman and Vice-Chairman, of the Agricultural Produce Market Committee, Malur. Writ Petition No. 16208 of 1984 is filed by the outgoing Chairman, Vice-Chairman certain other members of the Agricultural Produce Market Committee, Gowribidanur. The term of both the market committees expired on 12-10-1984. Similarly, them term of the members of the Market-Committee of Bangarpet also expired on 12-10-1984. The petitioners in Writ Petition 16208 of 1984 have produced a copy of the notification bearing No. RDC 201 MMD 84, dated 15-10-1984 published in the Karnataka Gazette dated 5th October, 1984, produced as Annexure-D, extending the term of the office of the members of the A.P.M.C. Bangarpet for a period of one year or till the elections are held, whichever, is earlier. In both these petitions, the petitioners have sought for a direction to the State Government to extend the same benefit to the members of the A.P.M.Cs of Malur and Gowribidanur by extending their term of office for a period of one year.

(3.) In Writ Petition No. 16208/84, Rule is also issued and an interim order as prayed for, is also passed. These Writ Petitions were heard for some time on 4-1-1985 and the following order was passed: