ANNAPPA RAMU KHOT Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioners and learned Additional Government Advocate appearing for the respondents. By consent, taken up for final hearing.

(2.) The challenge in this writ petition filed under Article 226 of the Constitution of India is to the order dated 4th May 2017. By the said order, the application made by the Villagers of Wadagol seeking to form a separate Grama Panchayat by bifurcating it from the existing Town Panchayat has been rejected. A perusal of the order shows that the main ground of rejection is the order dated 2nd January 2016 issued by the Rural Development and Panchayat Raj Department of the Government. A copy of the same is produced on record by the learned Additional Government Advocate.

(3.) We find that, as described in the impugned order, the document dated 2nd January 2016 is not an order but a letter. Assuming that it is an order, it is not issued in the name of the Hon'ble Governor of the State.