REGENT COMPUTRONICS PVT. LTD.

P.P.CHAAMI Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

STATE OF RAJASTHAN AND OTHERS V. D.R.LAXMI AND OTHERS [REFERRED TO]
BHARAMRAJ S. PARMAJ AND OTHERS V. STATE OF KARNATAKA AND OTHERS [REFERRED TO]
RAMCHANDRA KESHAV ADKE VS. GOVIND JOTI CHAVARE [REFERRED TO]
HUKAM CHAND SHYAM LAL VS. UNION OF INDIA [REFERRED TO]
S R BOMMAI VS. UNION OF INDIA [REFERRED TO]
RAMNIKLAL N BHUTTA VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF TAMIL NADU VS. P KRISHNAMURTHY [REFERRED TO]
KERALA SAMSTHANA CHETHU THOZHILALI UNION VS. STATE OF KERALA [REFERRED TO]
HASHAM ABBAS SAYYAD VS. USMAN ABBAS SAYYAD [REFERRED TO]
STATE OF KARNATAKA VS. N A NAGENDRAPPA [REFERRED TO]
M KEMPANNA VS. STATE OF KARNATAKA [REFERRED TO]
ANTHAPPA VS. DISTINAPPA ALIAS SUBBANNA [REFERRED TO]

JUDGEMENT

(1.) THE petitioner has called into question the notification, dated 15th June, 2007 (Annexure-B) issued by the first respondent and the consequential elections conducted to madikeri City Municipal Council.

(2.) THE brief facts of the case are that the urban Local Bodies ('u. L. Bs. ' for short) are constituted on the basis of the population and other factors enumerated in Section 3 of karnataka Municipalities Act, 1964 ('the said Act' for short ). Section 11 (1) of the said Act states that the Municipal Council shall consist of such number of directly elected councillors specified in column 3 of the table below in respect of municipal areas specified in the corresponding entries in column 2 thereof, namely : <FRM>JUDGEMENT_354_AIRKARR4_2008Html1.htm</FRM>

(3.) AS per the afore extracted legislative prescription, the number of councilors for madikeri City Municipal Council ('madikeri C. M. C. ' for short), is 23.

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P P CHAAMI Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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