SRIRANGADEVARAYALU Vs. MAHADEVAPPA

JUDGEMENT

(1.) The petitioner has questioned the nomination of the 1st respondent as the Chairman of the Gangavathi Taluk Panchayat Samithi by virtue of the Notification dated 13-8-1987 issued by respondent No 2.

(2.) The petitioner is a duly elected Member of the Kar. Legislative Assembly representing Kanakagiri Constituency. In regard to Gangavathi Taluk, there are two Members for Legislative Assembly representing parts of the said Taluk and the 1st respondent is one of such Members. The petitioner represents 94 booths in Gangavathi and the 1st respondent represents 66 booths. Out of 16 Mandals in Gangavathi Taluk, 9 Mandal Panchayats are situated in the Assembly Constituency of Kanakagiri and 7 Mandal Panchayat Committees are situated in the Assembly Constituency of the 1st respondent. It is also stated that, out of 7 Mandal Panchayats, two villages, viz., Mastoor and Kuntoji fall within Sriramaga Mandal Panchayat Committee within the Kanakagiri Assembly Constituency.

(3.) Someadditional statistics furnished by the learned Counsel for the 1st respondent are the Kanakagiri Constituency has a population of 1,49,798 with 95,289 voters where as Gangavathi Constituency has a population of 3,29,373 with 1,06,507 voters.