AMALPUR GRAM PANCHAYAT Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) BY these petitions the petitioners are seeking for quashing the Notifications at Annexure-A dated 9th August, 1995 and Annexure-B dated 20th October, 1995. They are issued by virtue of the powers under Sections 3 and 9 of the Karnataka Municipalities Act, 1964 (for short the Act ).

(2.) ANNEXURE-A proposes to specify certain areas to be smaller urban area of Bidar and the same shall be a City Municipal area of Bidar and calls upon those interested to fife objections to the proposal, it also describes the said smaller urban area as areas coming within the limits specified in Schedule-B to the Notification.

(3.) BY Annexure-B the Government of Karnataka specified the smaller urban area stating that objections have been invited by Notification dated 16. 8,1995, and objections received in time have been duly examined. It is stated in the Notification that having regard to :