GOPAL A T Vs. K HANUMANTHAIAH

JUDGEMENT

(1.) This is a Writ Petition seeking the issue of a quo warrant against respondent-1 and fora direction for his discontinuance from the membership of the Tumkur Zilla Parishad besides the issue of a writ of certiorari quashing the membership of respondent-1 from Tumkur Zilla Parishad.

(2.) The petitioner is stated to be a Resident of Amruthur, Kunigal Taluk, Tumkur District. He claims to be evincing keen interest in the promotion of local self Government at the village level towards the realisation of Grama Swaraj in consonance with Gandhian school of thought. The petitioner claims to be a non-partisan in regard to political affiliations. According to the. petitioner, this is a public interest litigation.

(3.) The allegation of the petitioner is that at the elections held on 2-1-1987, respondent-1 who contested for the membership of Tumkur Zilla Parishad suffered from a disqualification and this fact was not known to the petitioner among many persons. It is alleged that respondent-1 fraudulently suppressed the fact of disqualification and was elected as a member |n the words of the petitioner