MOHAMMED NAWAZ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) IN these two writ petitions, common questions are raised regarding the validity of the Notification issued by the State Government reserving some wads coming within the limits of the Urban Local Bodies for various categories for the purpose of election. Hence, both the writ petitions are clubbed together and are heard and disposed of by this common judgment.

(2.) IN W. P. No. 12864/2007, there are seven petitioners. They are residents of the local limits of Mangalore City Corporation. They have approached this Court contending that they were the intending candidates to the elections to be held to the 3rd respondent-Mangalore City Corporation.

(3.) THE grievance of the petitioners is that the 3rd respondent without considering the objections and without giving any opportunity to the General Public has issued the Notification dated 30-7-2007 finalizing the reservation in respect of all the 60 wards as per Annexure-C. It is this Notification that is assailed in the writ petition.