B H KOMALA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned Counsel for the petitioner, learned Counsel for respondent No.2, learned AGA for respondents 1, 3, 4 & 5 and the learned Counsel for respondent No.7.

(2.) Petitioner is before this Court being aggrieved by the election of respondent No.7 as member of respondent No.6- Taluk Panchayat and as Adhyaksha of the same.

(3.) It is contended by the learned Counsel for the petitioner that respondent No.7 belongs to Nayaka community which is categorized as a Scheduled Tribe and notwithstanding the same, she has misrepresented herself that as belonging to the Besthar caste, which is categorized as OBC-A category and has been elected to the seat reserved in favour of OBC-A category.