MAHADEV Vs. STATE OF KARNATAKA AND OTHERS

JUDGEMENT

(1.) The petitioner - Mr. Mahadev s/o late Basappashetti, Member of the Byadarahalli Gram Panchayath has challenged the impugned order Annexure-G dated 30.05.2017 removing him from the membership of the said Gram Panchayath under Section 43-A of the Karnataka Gram Swaraj and Panchayath Raj Act, 1993.

(2.) The allegation against the petitioner made in the preamble of the impugned order shows that the petitioner was having Voter Identity Cards for two places and for getting a site and house under the Government Housing Scheme at K.R.Nagar and a site and houses at Byadarahalli by prima-facie misusing power and committing misconduct and accordingly, a show-cause notice was issued to him, to which, he filed the explanation.

(3.) During the course of enquiry, his oral statement was also recorded. The so-called reasons assigned in the impugned order passed by the Deputy Director and Designated Addl. Secreatary to the Government, Department of Rural Development and Panchayat Raj is quoted below for ready reference:-