(1.) This is a case of the petitioners complaining against the action of the divisional Commissioner under Subsection (3) of Section-4 of the Karnataka zilla Parishads, Taluk Panchayat Samithis Mandal Panchayats and Nyaya panchayats Act 1983.
(2.) Petitioners are the villagers of ouradundi village, Gokak Taluk of Belgaum District. They are aggrieved by the order of the Divisional Commissioner dated 14-2-1986 made in exercise of his power under Section 4 (3) of the Act on an application preferred by the villagers of Lolsur, Chigadolli and adibetti who together with the villagers of Sindikurbet constituted a Mandal determined by the Deputy Commissioner. It was their case that they were closer to Arabhavi and they would prosper better if they would include in Arabhavi mandal. The Divisional Commissioner impressed by the arguments found that population-vise the Mandal would be better balanced, if villagers were attached to Arabhavi Mandal with Head- quarters at Arabhavi. Therefore, he modified the notifications constituting sindikurbet Mandal the Arabhavi mandal.
(3.) Aggrieved by the same, the present petitioners have challenged the order inter-alia contending that they have not been heard in the proceedings.