BHADREGOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is directed against the order dated April 1, 1986 of the Learned Single Judge dismissing the appellant's Writ Petition No. 5729/86.

(2.) The challenge in the Writ Petition was to the notification dated January 16, 1986 of the Deputy Commissioner, Chickmagalur District, declaring an area comprising of 13 villages referred to in that notification as a Mandal and specifying village 'Antharagatte' as the headquarter of that Mandal. That notification was issued by the Deputy Commissioner exercising his powers under Sub-section (1) of Section 4 of the Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 (called shortly 'the Act'). The Learned Single Judge found no reason to disturb the notification.

(3.) We entirely agree with the order of the Learned Judge. The Act provides for the constitution of Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats Nyaya Panchayats and matters connected therewith. The aims and objects of the Act as spelled out in the very preamble to the Act are to provide for decentralisation of powers and functions under certain enactments to the aforesaid rural local bodies in order to promote the development of democratic institutions and to secure a greater measure of participation by the people in 5 year plans, in local and Government affairs The sharing of power by the citizens residing in rural areas of the State is sought to be achieved by the creation of a three tier local bodies. They are the Mandal Panchayats, Taluk Panchayat Samithis and Zilla Parishads.