RENUKA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Sri D.P.Ambekar, learned counsel for the petitioner has filed a memo praying to dismiss the first prayer as withdrawn. Accordingly, the first prayer is dismissed as withdrawn with liberty to pursue before the first respondent by filing objections, if any.

(2.) The petitioner has filed the present writ petitions for writ of certiorari to quash the letter at Annexure-D dated 21.01.2017, letter at Annexure-E dated 04.04.2017, letter at Annexure-F dated 06.07.2017 and order at Annexure-G dated 02.11.2017.

(3.) It is the case of the petitioner that the petitioner was elected as Member of the Gram Panchayat, Chikka Rugi, Tq. Sindagi, for a period of five years from 2005-2010. Thereafter, she came to be elected as President of the said Gram Panchayat from November 2007 to March 2010. On the basis of the complaint filed by one Bheemagonda Sangappa Kabadagi against the petitioner and the then Secretary before Lokayukta alleging substandard road work, selecting ineligible persons as beneficiaries in housing scheme and disbursing amount to 12 beneficiaries without construction of the house being done by them, the Lokayukta after holding enquiry submitted report as contemplated under Section 12(3) of the Karnataka Lokayukta Act, 1984 (for short 'the Act') on 26.12.2016.