The Panchayat Development ... vs Praveen And Ors
2021 Latest Caselaw 3514 Kant

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          IN THE HIGH COURT OF KARNATAKA
                 KALABURAGI BENCH

     DATED THIS THE 25TH DAY OF OCTOBER 2021

                        PRESENT

         THE HON'BLE MR.JUSTICE R. DEVDAS
                           AND
 THE HON'BLE MR.JUSTICE RAJENDRA BADAMIKAR

         WRIT APPEAL No.200064/2021 (LB-RES)

BETWEEN:

The Panchayat Development Officer
Kamalnagar Gram Panchayat
Kamalnagar, Tq. Kamalnagar
Dist. Bidar
                                              ... Appellant

(By Sri Manure Ashok Kumar, Advocate)

AND:

1.     Praveen S/o Ganapatarao
       Aged about 42 Years, Occ: Member
       Kamalnagar Gram Panchayat
       Kamalnagar, Tq. Kamalnagar
       Dist. Bidar

2.     The State of Karnataka
       Rep. by its Under Secretary
       Department of Panchayat Raj & Rural Development
       Vidhan Soudha, Dr. Ambedkar Veedhi
       Bengaluru-560 001
                               2



3.    Karnataka State Election Commission
      Represented by its Election Commissioner
      Behind Karnataka State Marketing Board
      Building, 1st Floor, No.8, Cunningham Road
      Bengaluru-560 052

4.    The Deputy Commissioner
      Bidar, Dist. Bidar-585 401

5.    The Tahsildar & Taluka Election Officer
      Kamalnagar Taluka
      Dist. Bidar-585 417

6.    The Designated Officer
      Election of Adhyaksha & Upadhyaksha
      Kamalnagar Gram Panchayat, Kamalnagar
      Tq. Kamalnagar, Dist. Bidar-585 417
                                          ... Respondents

       This Writ Appeal is filed under Rule 6 of the Karnataka
High Court Rules, praying to allow the appeal and set aside
the impugned interim order dated 18.02.2021 passed by
learned Single Judge in W.P.No.200173/2021 thereby
directing the respondent No.9 to take action against the
respondent No.6/appellant herein.

     This appeal coming on for           Orders,   this   day,
R. Devdas J., delivered the following:


                        JUDGMENT

R. DEVDAS J., (ORAL):

On 18.10.2021, the following order was passed:

"This writ appeal was filed on 23.02.2021 and office has raised about ten objections. The same remains to

be complied and there is no representation for the appellant. Nevertheless, as a final opportunity, a week's time is granted for compliance of office objections.

Re-list this matter on 25.10.2021. In the meanwhile, if office objections are not complied with, the matter will have to be dismissed for non-compliance of office objections."

The matter is called out. There is no

representation for the appellant. Consequently, the

appeal stands dismissed for non-compliance of office

objections.

Sd/-

JUDGE

Sd/-

JUDGE

BL