R NARAYANASWAMI Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) Sri Udayashankar, learned Government Pleader has secured the records and instructions and an official is also deputed by the 1st respondent to give instructions to the learned Government Pleader.

(2.) As this petition can be disposed of on a short point, Rule is Issued and it is heard for final disposal because of the urgency involved in the petition in as much as the election from the Agriculturists' Constituencies of the Agricultural Produce Market Committee, Doddaballapur is scheduled to take place on 6-11-1988 as per the calendar of events dated 23-9-1988 issued by the Deputy Commissioner, Bangalore Rural District as per Annexure-B.

(3.) The petitioners 1 to 7 are the voters in the Agriculturists' Constituencies; Petitioner-7, it is stated, is a sitting member of the Agricultural Produce Market Committee, Doddaballapur (hereinafter referred to as the 'Market Committee'). None of the petitioners has filed the nomination paper. As per Section 14 of the Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 (hereinafter referred to as the 'Act'), the Deputy Commissioner of the District has divided the Market Area of the Market Committee into the following Agriculturists' Constituencies: Name of the Constituency No. of VotersSl.No. 1. Doddaballapur Kasaba 2927 2. Hanabe 2688 3. Toobagere 3007