NARAYANASWAMY K Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this petition under Articles 226 and 227 of the Constitution, the petitioners have sought for a declaration that Section 9 of the Karnataka Municipal Corporations Act,' 1976 (hereinafter referred to as the 'Act') is unconstitutional being violative of Articles 14 and 194 of the Constitution.

(2.) The petitioners are Corporators of the Corporation of the City of Bangalore.

(3.) Sri S. S. Padmaraj; learned Counsel appearing for the petitioners has put forth the following contentions: