JAYANT JADHAV Vs. PRINCIPAL SECRETARY

JUDGEMENT

(1.) The petitioners are before this Court seeking for the following reliefs;

(2.) Respondent No.4 filed a complaint before the Regional Commissioner, Belagavi, alleging that the petitioners had violated Sec. 26(1)(k) of the Karnataka Municipal Corporations Act, 1976 (hereinafter referred to as "the KMC Act, 1976"), on the ground that their wives had succeeded in an auction of leasehold rights in respect of properties constructed by the Public Works Department. Pursuant thereto, proceedings were initiated against the petitioners. Respondent No.2" "Regional Commissioner, by order dtd. 10/2/2025, upheld the complaint and held that the petitioners stood disqualified under Sec. 26(1)(k) of the KMC Act, 1976.

(3.) Aggrieved by the said order, the petitioners preferred an appeal before the Principal Secretary, Urban Development Department. The Principal Secretary, by order dtd. 26/6/2025, dismissed the appeal, confirmed the order passed by the Regional Commissioner, and held that the petitioners were disqualified under Sec. 26(1)(k) of the KMC Act, 1976. Challenging the same, the petitioners are before this Court seeking the aforesaid reliefs.