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Sri Madhu Kumar M vs The State Of Karnataka
2025 Latest Caselaw 2575 Kant

Citation : 2025 Latest Caselaw 2575 Kant
Judgement Date : 20 January, 2025

Karnataka High Court

Sri Madhu Kumar M vs The State Of Karnataka on 20 January, 2025

Author: N S Sanjay Gowda
Bench: N S Sanjay Gowda
                                      -1-
                                                    NC: 2025:KHC:2178
                                                WP No. 22547 of 2024
                                            C/W WP No. 21737 of 2024
                                                WP No. 21904 of 2024
                                                     AND 11 OTHERS


                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 20TH DAY OF JANUARY, 2025

                                    BEFORE
                   THE HON'BLE MR JUSTICE N S SANJAY GOWDA
                   WRIT PETITION NO. 22547 OF 2024 (LB-ELE)
                                      C/W
                   WRIT PETITION NO. 21737 OF 2024 (LB-ELE)
                   WRIT PETITION NO. 21904 OF 2024 (LB-ELE)
                   WRIT PETITION NO. 22099 OF 2024 (LB-ELE)
                   WRIT PETITION NO. 22265 OF 2024 (LB-ELE)
                   WRIT PETITION NO. 22267 OF 2024 (LB-ELE)
                   WRIT PETITION NO. 22399 OF 2024 (LB-ELE)
                   WRIT PETITION NO. 22531 OF 2024 (LB-ELE)
                   WRIT PETITION NO. 22544 OF 2024 (LB-RES)
                   WRIT PETITION NO. 22621 OF 2024 (LB-ELE)
                   WRIT PETITION NO. 22817 OF 2024 (LB-ELE)
                   WRIT PETITION NO. 22874 OF 2024 (LB-RES)
Digitally          WRIT PETITION NO. 22883 OF 2024 (LB-ELE)
signed by
KIRAN
KUMAR R            WRIT PETITION NO. 23153 OF 2024 (LB-ELE)
Location:
HIGH
COURT OF
KARNATAKA
            IN WP No. 22547/2024

            BETWEEN:

            1.    SMT. RATHNAMMA
                  W/O SRI. P P MAHADEV
                  AGED ABOUT 50 YEARS,
                  COUNCILOR , WARD NO.10
                  TOWN MUNICIPAL COUNCIL PIRIYAPATNA
                  MYSORE DISTRICT 571 107
                            -2-
                                          NC: 2025:KHC:2178
                                      WP No. 22547 of 2024
                                  C/W WP No. 21737 of 2024
                                      WP No. 21904 of 2024
                                           AND 11 OTHERS


     R/AT NO. 60/4, KRISHNAPURA
     PIRIYAPATNA TOWN
                                              ...PETITIONER
(BY SRI. ARUN K S., ADVOCATE)
AND:

1.   THE STATE OF KARNATAKA
     URBAN DEVELOPMENT DEPARTMENT, M.S BUILDING,
     BENGALURU 560 001
     REP BY ITS SECRETARY

2.   THE DEPUTY COMMISSIONER
     MYSORE DISTRICT,
     MYSORE-570006

3.   THE ASSISTANT COMMISSIONER
     ALSO RETURNING OFFICER,
     HUNSUR, MYSORE DISTRICT-571107

4.   THE TAHASILDAR
     PRIRIYAPATNA TALUK,
     MYSORE DISTRICT-571107

5.   THE TOWN MUNICIPAL COUNCIL
     PIRIYAPTNA, MYSORE DISTRICT.
     REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER
     PIN 571107

6.  ROOHILA KHANU
    W/O MUSHEER KHAN
    AGED ABOUT 44 YEARS,
    COUNCILER WAR NO.4
    TOWN MUNICIPAL COUNSIL PERIYAPATTANA
    R/AT B.M ROAD SATHE PETE
    PERIYAPATTANA TALUK
    MYSURU DISTRICT 571107.
                                          ...RESPONDENTS
(BY SMT.PRATHIMA HONNAPURA., AAG ALONG WITH
    SMT. SPOORTHI.V., AGA FOR R-1 TO R-4;
    SRI. S.MAHESH., ADVOCATE FOR R-5;
    SRI. S.B.TOTAD., ADVOCATE FOR R-6)
                           -3-
                                         NC: 2025:KHC:2178
                                    WP No. 22547 of 2024
                                C/W WP No. 21737 of 2024
                                    WP No. 21904 of 2024
                                         AND 11 OTHERS


     THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA., PRAYING TO QUASH THE
IMPUGNED NOTIFICATION BEARING NO. UDD 10 MLR 2024 (2)
DTD 05.08.2024 THEREBY ALLOTTING THE RESERVATION FOR
THE OFFICES OF PRESIDENT AND VICE PRESIDENT IN THE
TOWN MUNICIPAL COUNCIL ISSUED BY THE R-1 VIDE
ANNEXURE-C, ETC.


IN WP NO. 21737/2024

BETWEEN:

1.   SRI. R. BASAVARAJAPPA
     S/O. RUDRAPPA, AGED ABOUT 49 YEARS,
     COUNCILOR,
     TOWN MUNICIPAL COUNCIL, CHANNAGIRI,
     DAVANGERE DISTRICT-577 213,
     R/AT WARD NO. 15, CHANNAGIRI TOWN,
     DAVANAGERE-577 213.

2.   SRI. B. HALESH
     S/O. B. RUDRAIAH, AGED ABOUT 52 YEARS,
     COUNCILOR,
     TOWN MUNICIPAL COUNCIL, CHANNAGIRI,
     DAVANGERE DISTRICT-577 213,
     R/AT WARD NO. 15, CHANNAGIRI TOWN,
     DAVANAGERE-577 213.
                                         ...PETITIONERS
(BY SRI. SHIVARAM RAMAKRISHNA BHAT., ADVOCATE)

AND:

1.   STATE OF KARNATAKA
     URBAN DEVELOPMENT DEPARTMENT,
     M.S. BUILDING, BANGALORE-560 001,
     REP. BY ITS SECRETARY.

2.   THE DEPUTY COMMISSIONER
     DAVANAGERE, DAVANAGERE-577 005.
                           -4-
                                        NC: 2025:KHC:2178
                                    WP No. 22547 of 2024
                                C/W WP No. 21737 of 2024
                                    WP No. 21904 of 2024
                                         AND 11 OTHERS


3.   THE ASSISTANT COMMISSIONER
     ALSO RETURNING OFFICER,
     DAVANAGERE, DAVANAGERE-577 005.

4.   THE CITY MUNICIPAL COUNCIL
     CHANNAGERI,
     DAVANAGERE DISRICT-577 213,
     REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER.

5.   THE TOWN MUNICIPAL COUNCIL
     ANNIGERI, ANNIGERI TALUK,
     DHARWAD DISRICT-582 201,
     REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER.

6.   THE TOWN MUNICIPAL COUNCIL
     CHIKKANAYAKANAHALLI,
     CHIKKANAYAKANAHALLI TALUK,
     TUMKUR DISTRICT-571 604,
     REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER.

7.   THE TOWN MUNICIPAL COUNCIL
     DEVANAHALLI, DEVANAHALLI TAUK,
     BANGALORE RURAL DISTRICT-571 604,
     REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER.

8.   THE TOWN MUNICIPAL COUNCIL
     H.D. KOTE, H.D. KOTE TALUK,
     MYSORE DISTRICT-571 125,
     REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER.

9.   THE TOWN MUNICIPAL COUNCIL
     HOSADURGA, HOSADURGA TALUK,
     CHITRADURGA DISTRICT-577 527,
     REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER.

10. THE TOWN MUNICIPAL COUNCIL
    K.R. NAGAR, K.R. NAGAR TALUK,
    MYSORE DISTRICT-571 602,
    REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER.

11. THE TOWN MUNICIPAL COUNCIL
                           -5-
                                        NC: 2025:KHC:2178
                                    WP No. 22547 of 2024
                                C/W WP No. 21737 of 2024
                                    WP No. 21904 of 2024
                                         AND 11 OTHERS


     KUSHTAGI, KUSHTAGI TALUK,
     KOPPAL DISTRICT-583 277,
     REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER.
                                          ...RESPONDENTS
(BY SRI. MANE SHIVAJI HANAMANTAPPA., ADVOCATE FOR
    R-1;
    SMT. PRATHIMA HONNAPURA., AAG ALONG WITH
    SMT. SPOORTHI.V., AGA FOR R-2 & R-3;
    SRI. S.MAHESH., ADVOCATE FOR R-4;
    SRI. V.F., KUMBAR., ADVOCATE FOR R-6;
    SRI. NAGARAJ.S.JAIN., ADVOCATE FOR R-7;
    SRI.B.J.SMOAYAJI., ADVOCATE FOR R-10;
    SMT. HEMALATHA S.HIREMATH., ADVOCATE FOR R-11;
    R-5, R-8 & R-9 ARE SERVED)

    THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA., PRAYING TO QUASH
NOTIFICATION UDD 10 MLR 2024(2) DTD. 05.08.2024 ISSUED
BY THE R-1 AT ANNX-K IN THE INTEREST OF JUSTICE AND
EQUITY, ETC.

IN WP NO. 21904/2024

BETWEEN:

1.   SHRI M KESHAVAPPA
     S/O DODDA MUNILAKSHMAYYA,
     AGE 60 YEARS, OCC THE PRESENT COUNCILOR OF
     VIJAYAPURA TMC WARD NO. 11,
     R/AT VIJAYAPURA TOWN, DEVANAHALLI TALUK,
     BENGALURU RURAL DISTRICT, PIN CODE - 562135.

2.   SHRI A R HANEEFULLA
     S/O M K ABDUL RAZAK,
     AGE 52 YEAR, OCC THE PRESENT COUNCILOR OF
     VIJAYAPURA TMC WARD NO. 18,
     R/AT VIJAYAPURA TOWN, DEVANAHALLI TALUK,
     BENGALURU RURAL DISTRICT, PIN CODE - 562135.
                                         ...PETITIONERS
(BY SRI. MUNIRAJ GOWDA V., ADVOCATE)
                            -6-
                                         NC: 2025:KHC:2178
                                     WP No. 22547 of 2024
                                 C/W WP No. 21737 of 2024
                                     WP No. 21904 of 2024
                                          AND 11 OTHERS


AND:

1.   THE STATE OF KARNATAKA
     REP BY ITS SECRETARY,
     URBAN DEVELOPMENT DEPARTMENT,
     VIKASA SOUDA, BENGALURU - 560001.

2.   THE DEPUTY COMMISSIONER
     D C OFFICE, BEERASANDRA, DEVANAHALLI,
     BENGALURU RURAL DISTRICT PIN CODE - 562110.

3.   THE THASILDAR
     DEVANAHALLI TALUK, MINIVIDHANASOUDHA,
     DEVANAHALLI, BENGALURU RURAL DISTRICT.S
     PIN CODE - 562110.

4.   THE CHIEF OFFICER
     TOWN MUNICIPAL COUNCIL,
     VIJAYAPURA DEVANAHALLI TALUK,
     BENGALURU RURAL DISTRICT, PIN CODE 562102.
                                       ...RESPONDENTS
(BY SMT. PRATHIMA HONNAPURA., AAG ALONG WITH
    SMT. SPOORTHI.V., AGA FOR R1 TO 3;
    SMT VEENA JYNARU,M ADVICATE FOR R-4)

    THIS W.P IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA., PRAYING TO QUASH THE
ANNX-A DTD. 05.08.2024 IN NO. UDD 10 MLR 2024(2)
BENGALURU, ISSUED BY THE R-1, ETC.

IN WP NO. 22099/2024

BETWEEN:

1.   SMT. POORNIMA
     C/O E PRAKASHA, AGED ABOUT 44 YEARS
     NO.1057, MARIGUDI STREET
     NIMISHAMBA TEMPLE SRIRANGAPATNA TALUK
     MANDYA DISTRICT-571438

2.   SMT VASANTHA KUMARI
                           -7-
                                         NC: 2025:KHC:2178
                                     WP No. 22547 of 2024
                                 C/W WP No. 21737 of 2024
                                     WP No. 21904 of 2024
                                          AND 11 OTHERS


     W/O LOKESH, AGED ABOUT 42 YEARS
     NO.1703/1, ANCHEKERI STREET
     SRIRANGAPATNA TALUK
     MANDYA DISTRICT-571438

3.   SMT PARVATHI
     W/O VISHWANATHA
     AGED ABOUT 50 YEARS,
     NO.1506-1, GOSEGOWDA STREET
     SRIRANGAPATNA TALUK
     MANDYA DISTRICT-571438

4.   SMT YASHODAMMA
     W/O SHIVANNA AGED ABOUT 49 YEARS
     NO.1232, GOSEGOWDA STREET
     SRIRANGAPATNA TALUK
     MANDYA DISTRICT-571438
                                           ...PETITIONERS
(BY SRI. SARAVANA S., ADVOCATE)

AND:

1.   THE STATE OF KARNATAKA
     URBAN DEVELOPMENT DEPARTMENT,
     VIKASA SOUDHA, DR AMBEDKAR ROAD
     BENGALURU-560001
     REP BY ITS UNDER SECRETARY

2.   THE STATE ELECTION COMMISSIONER
     NO.8, 1ST FLOOR, KSCMF ANNEX BUILDING
     CUNNINGHAM ROAD, BENGALURU-560052

3.   DEPUTY COMMISSIONER AND
     DISTRICT ELECTION OFFICER
     MANDYA DISTRICT-571401

4.   ELECTION / RETURNING OFFICER
     SHRIRANGAPATNA TALUK
     MANDYA DISTRICT-571401
                                      ...RESPONDENTS
(BY SMT. PRATHIMA HONNAPURA., AAG ALONG WITH
                            -8-
                                         NC: 2025:KHC:2178
                                     WP No. 22547 of 2024
                                 C/W WP No. 21737 of 2024
                                     WP No. 21904 of 2024
                                          AND 11 OTHERS


     SMT. SPOORTHI.V, AGA FOR R-1, 3 & 4;
     SMT. VIASHALI HEGDE., ADVOCATE FOR R-2)

    THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA., PRAYING TO QUASH THE
IMPUGNED NOTIFICATION BEARING NO. UDD 10 MLR 2024(2)
DTD. 05.08.2024 ISSUED BY THE R-1 AS PER ANNX-A IN
RESPECT OF THE POST OF PRESIDENT WITH RESPECT TO
SHRIRANGAPATNA TOWN MUNICIPAL COUNCIL, IS ULTRA-
VIRUS, UNCONSTITUTIONAL AND CONTRARY TO SECTION
11(4) AND 42(2-A) OF KARNATAKA TOWN MUNICIPALITIES
ACT 1964 AND CONSEQUENTLY DIRECT THE RESPONDENTS
AUTHORITIES TO ALLOT THE POST OF PRESIDENT FOR
GENERAL CATEOGRY AS RESERVATION AS PER THE ROTATION
SYSTEM CONTEMPLATED UNDER SECTION 11(4) OF
KARNATAKA TOWN MUNICIPALITY ACT 1964, ETC.

IN WP NO. 22265/2024

BETWEEN:

1.   SRI M NANDISH
     S/O M MALLIKARJUNA,
     AGED ABOUT 53 YEARS,
     R/AT OLD POST OFFICE ROAD,
     SRIRANGAPATNA TALUK,
     MANDYA DISTRICT 571438
                                            ...PETITIONER
(BY SRI. MAHAMAD TAHIR A., ADVOCATE)

AND:

1.   STATE OF KARNATAKA
     URBAN DEVELOPMENT DEPARTMENT,
     M S BUILDING, BANGALORE 560001
     REP BY ITS SECRETARY

2.   THE DEPUTY COMMISSIONER
     MANDYA DISTRICT,
     MANDYA 571401
                           -9-
                                        NC: 2025:KHC:2178
                                    WP No. 22547 of 2024
                                C/W WP No. 21737 of 2024
                                    WP No. 21904 of 2024
                                         AND 11 OTHERS


3.   THE ASSISTANT COMMISSIONER
     MANDYA DISTRICT, MANDYA 571401.

4.   THE TAHASILDAR
     SRIRANGAPATNA,
     MANDYA DISTRICT 571438

5.   THE TOWN MUNICIPAL COUNCIL
     SRIRANGAPATTANA TALUK,
     MANDYA DISTRICT 571438
     REPRESENTED BY ITS COMMISSIONER
                                         ...RESPONDENTS
(BY SMT. PRATHIMA HONNAPURA., AAG ALONG WITH
    SMT. SPOORTHI.V. AGA, FOR R-1 TO R-4;
    SRI. H.C.SHIVARAMU., ADVOCATE FOR R-5)

     THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA., PRAYING TO QUASH
NOTIFICATION UDD 10 MLR 2024 (2) DTD. 05.08.2024
ISSUED BY THE R-1 AT ANNX-D IN THE INTEREST OF JUSTICE
AND EQUITY IN RESPECT OF SC NO.111(SRIRANGAPATNA),
ETC.

IN WP NO. 22267/2024

BETWEEN:

1.   SMT LALITHAMMA
     W/O C.B. KOTRESH,
     AGED ABOUT 60 YEARS,
     SUBHASH NAGAR,
     NEAR EDIGA MAIDANA SAGARA
     SAGARA TALUK,
     SHIVAMOGGA - 577401
                                           ...PETITIONER
(BY SRI. SANDESH T B., ADVOCATE)

AND:

1.   STATE OF KARNATAKA
     URBAN DEVELOPMENT DEPARTMENT,
                           - 10 -
                                           NC: 2025:KHC:2178
                                       WP No. 22547 of 2024
                                   C/W WP No. 21737 of 2024
                                       WP No. 21904 of 2024
                                            AND 11 OTHERS


     M S BUILDING, BENGALURU - 560001
     REP BY ITS SECRETARY

2.   THE DEPUTY COMMISSIONER
     SHIVAMOGGA, SHIVAMOGGA DISTRICT-577 201.

3.   THE CITY MUNICIPAL COUNCIL SAGAR,
     SHIVAMOGGA DISTRICT-577201
     REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER
                                         ...RESPONDENTS
(BY SMT. PRATHIMA HONNAPURA., AAG ALONG WITH
    SMT. SPOORTHI.V., AGA FOR R-1 & R-2;
    SRI. VISHWANATH R. HEGDE., ADVOCATE FOR R-3)

    THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA., PRAYING TO QUASH
NOTIFICATION UDD 10 MLR 2024(1) DTD. 05.08.2024 ISSUED
BY THE R-1 AT ANNX-C, ETC.

IN WP NO. 22399/2024

BETWEEN:

1.   SMT. DIVYA R
     W/O SRI. NVAEEN KUMAR S N
     AGED ABOUT 27 YEARS,
     COUNCILOR , WARD NO. 10
     SARGUR TOWN PANCHAYATH,
     MYSORE DISTRICT 571 121
     R/AT NAYAKARA BEEDI,
     9th WARD, SARGUR.
                                              ...PETITIONER
(BY SRI. ARUN K S., ADVOCATE)

AND:

1.   THE STATE OF KARNATAKA
     URBAN DEVELOPMENT DEPARTMENT, M.S BUILDING,
     BENGALURU 560 001
     REP BY ITS SECRETARY
                           - 11 -
                                           NC: 2025:KHC:2178
                                       WP No. 22547 of 2024
                                   C/W WP No. 21737 of 2024
                                       WP No. 21904 of 2024
                                            AND 11 OTHERS


2.   THE DEPUTY COMMISSIONER
     MYSORE DISTRICT, MYSORE-571121.

3.   THE ASSISTANT COMMISSIONER
     ALSO RETURNING OFFICER
     SARGUR , MYSORE DISTRICT

4.   THE TAHASILDAR
     SARGUR TALUK,
     MYSORE DISTRICT-571121

5.   THE TOWN PANCHAYATH
     SARGUR, MYSORE DISTRICT.
     PIN CODE:571121.
     REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER
                                         ...RESPONDENTS
(BY SMT.PRATHIMA HONNAPURA., AAG ALONG WITH
    SMT. SPOORTHI.V., AGA FOR R-1 TO R-4;
    SRI. S.MAHESH., ADVOCATE FOR R-5)

    THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF THE
CONSTITUTION OF INDIA., PRAYING TO DIRECT QUASHING
THE IMPUGNED NOTIFICATION BEARING NO. UDD 10 MLR
2024 (3) DTD 05.08.2024 THEREBY ALLOTTING THE
RESERVATION FOR THE OFFICES OF PRESIDENT AND VICE
PRESIDENT IN THE SARAGUR TOWN PANCHAYATH ISSUED BY
THE R-1 VIDE ANNEXURE-B, ETC.

IN WP NO. 22531/2024

BETWEEN:

1.   SRI MADHU KUMAR M
     S/O LATE SRI. R. MAHADEVAIAH,
     AGED ABOUT 40 YEARS,
     TOWN MUNICIPAL COUNCIL,
     HEGGADADEVANAKOTE,
     MYSORE DISTRICT - 571 114
     R/AT DOOR NO. 1835,
     HOUSING BOARD COLONY,
     H.D.KOTE TOWN, WATER TANK,
                           - 12 -
                                           NC: 2025:KHC:2178
                                       WP No. 22547 of 2024
                                   C/W WP No. 21737 of 2024
                                       WP No. 21904 of 2024
                                            AND 11 OTHERS


     HEGGADADEVANAKOTE - 571 114
                                              ...PETITIONER
(BY SRI. ARUN K S., ADVOCATE)

AND:

1.   THE STATE OF KARNATAKA
     URBAN DEVELOPMENT DEPARTMENT
     M.S.BUILDINGS, BENGALURU - 560 001
     REP. BY ITS SECRETARY.

2.   THE DEPUTY COMMISSIONER
     MYSORE DISTRICT,
     MYSORE-570001

3.   THE ASSISTANT COMMISSIONER
     ALSO RETURNING OFFICER
     HEGGADADEVANAKOTE,
     MYSORE DISTRICT571114.

4.   THE TAHASILDAR
     HEGGADADEVANAKOTE TALUK,
     MYSORE DISTRICT-571114.

5.   THE TOWN MUNICIPAL COUNCIL
     HEGGADADEVANAKOTE,
     MYSORE DISTRICT-571114,
     REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER
                                         ...RESPONDENTS
(BY SMT. PRATHIMA HONNAPURA., AAG ALONG WITH
    SMT. SPOORTHI.V., AGA FOR R-1 TO R-4)


    THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA., PRAYING TO QUASH THE
IMPUGNED NOTIFICATION BEARING NO.UDD 10 MLR 2024 (2)
DTD. 05.08.2024 THEREBY ALLOTTING THE RESERVATION
FOR THE OFFICES OF PRESIDENT AND VICE PRESIDENT IN
THE HEGGADAVENAKOTE TOWN MUNICIPAL COUNCIL ISSUED
BY THE R-1 AT SL.NO.44 VIDE ANNX-C, ETC.
                           - 13 -
                                           NC: 2025:KHC:2178
                                       WP No. 22547 of 2024
                                   C/W WP No. 21737 of 2024
                                       WP No. 21904 of 2024
                                            AND 11 OTHERS


IN WP NO. 22544/2024

BETWEEN:

1.   SRI HANUMANTHAPPA
     S/O HANUMANTHAPPA,
     AGED ABOUT 49 YEARS, COUNCILLOR,
     TOWN MUNICIPAL COUNCIL,
     MALEBENNUR, HARIHARA TALUK,
     DAVANAGERE DISTRICT-577530
     R/AT ASHRAYA COLONY,
     MALEBENNUR, HARIHARA TALUK,
     DAVANAGERE DISTRICT-577530
                                              ...PETITIONER
(BY SRI. VIRUPAKSHAIAH P H., ADVOCATE)

AND:

1.   STATE OF KARNATAKA
     BY ITS SECRETARY TO GOVERNMENT,
     URBAN DEVELOPMENT DEPARTMENT,
     M.S.BUILDING, BANGALORE-560001

2.   THE DEPUTY COMMISSIONER
     DAVANAGERE DISTRICT,
     DAVANAGERE-577001

3.   MALEBENNUR TOWN MUNICIPAL COUNCIL
     MALEBENNUR, HARIHARA TALUK,
     DAVANAGERE DISTRICT-577530
     REPRESENTED BY ITS CHIEF OFFICER

4.   THE ASSISTANT COMMISSIONER
     DAVANAGERE SUB DIVISION,
     DAVANAGERE-577001
                                          ...RESPONDENTS
(BY SMT. PRATHIMA HONNAPURA., AAG ALONG WITH
    SMT. SPOORTHI.V., AGA FOR R-1, 2 & 4)

   THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF THE
CONSTITUTION OF INDIA., PRAYING TO DIRECT QUASHING
                           - 14 -
                                           NC: 2025:KHC:2178
                                       WP No. 22547 of 2024
                                   C/W WP No. 21737 of 2024
                                       WP No. 21904 of 2024
                                            AND 11 OTHERS


NOTIFICATION DTD 05.08.2024 VIDE ANNEXURE-G BEARING
NO. UDD 10 MLR 2024 (2) ISSUED BY THE R-1 AUTHORITY,
ETC.

IN WP NO. 22621/2024

BETWEEN:

1.   SMT. VEENA. G. V.
     W/O. NITHIN. S,
     AGED ABOUT 29 YEARS,
     R/AT I.B. ROAD,
     1ST WARD, GUDIBANDE TOWN,
     CHIKKABALLAPURA DISTRICT-561 209.
                                              ...PETITIONER
(BY SRI. MAHAMAD TAHIR A., ADVOCATE)

AND:

1.   STATE OF KARNATAKA
     URBAN DEVELOPMENT DEPARTMENT,
     M.S. BUILDING, BANGALORE-560 001,
     REP. BY ITS SECRETARY.

2.   THE DEPUTY COMMISSIONER
     CHIKKABALLAPURA,
     CHIKKABALLAPURA DISTRICT-562101.

3.   THE ASSISTANT COMMISSIONER
     CHIKKABALLAPURA,
     CHIKKABALLAPURA DISTRICT-562101.

4.   THE TAHASILDAR
     GUDIBANDE TALUK,
     CHIKKABALLAPURA-561 209.

5.   THE TOWN PANCHAYAT
     GUDIBANDE,
     CHIKKABALLAPURA DISTRICT-561 209,
     REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER.
                           - 15 -
                                           NC: 2025:KHC:2178
                                       WP No. 22547 of 2024
                                   C/W WP No. 21737 of 2024
                                       WP No. 21904 of 2024
                                            AND 11 OTHERS


6.   THE TOWN PANCHAYAT
     BALAGANUR,
     SINDAGI TALUK,
     BIJAPURA DISTRICT-586 214,
     REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER.

7.   THE TOWN PANCHAYAT
     BASHETTHALLI DODBALLAPURA TALUK,
     BENGALURU RURAL-562 163,
     REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER.

8.   THE TOWN PANCHAYAT
     HOLEHONNURU,
     BHADRAVATI TALUK,
     SHIVAMOGGA DISTRICT-577 227,
     REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER.

9.   THE TOWN PANCHAYAT
     KADAKOLA,
     MYSURU DISTRICT-571 311,
     REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER.

10. THE TOWN PANCHAYAT
    LOKAPURA,
    MUDHOL TALUK,
    BAGALKOT DISTRICT-587 122,
    REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER.

11. THE TOWN PANCHAYAT
     NYAMATHI,
     HONNALI TALUK,
     DAVANAGERE DISTRICT-577 223,
     REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER.
                                         ...RESPONDENTS
(BY SMT.PRATHIMA HONNAPURA., AAG ALONG WITH
    SMT. SPOORTHI.V., AGA FOR R-1 TO R-4;
    SRI. DILIP KUMAR., ADVOCATE FOR R-9;
    R-5 TO 8, R-10 & R-11 ARE SERVED)

   THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF THE
CONSTITUTION    OF   INDIA.,  PRAYING    TO    QUASH
                           - 16 -
                                           NC: 2025:KHC:2178
                                       WP No. 22547 of 2024
                                   C/W WP No. 21737 of 2024
                                       WP No. 21904 of 2024
                                            AND 11 OTHERS


NOTIFICATION UDD 10 MLR 2024 (2) DATED 05.08.2024
ISSUED BY THE RESPONDENT NO.1 AT ANNEXURE-D, ETC.

IN WP NO. 22817/2024

BETWEEN:

1.   SRI. K. SANDEEP KUMAR
     S/O. V. KADHIRESH,
     AGED ABOUT 40 YEARS,
     NMC MAIN ROAD, HOSAMANE,
     BHADRAVATHI TALUK,
     SHIVAMOGGA DISTRICT-577 245.
                                              ...PETITIONER
(BY SRI. SANDESH T B., ADVOCATE)

AND:

1.   STATE OF KARNATAKA
     URBAN DEVELOPMENT DEPARTMENT,
     M.S. BUILDING,
     BANGALORE-560 001,
     REP. BY ITS SECRETARY.

2.   THE DEPUTY COMMISSIONER
     SHIVAMOGGA,
     SHIVAMOGGA DISTRICT-577 201.

3.   THE CITY MUNICIPAL COUNCIL
     BHADRAVATHI,
     SHIVAMOGGA DISTRICT-577 245,
     REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER.
                                        ...RESPONDENTS
(BY SMT. PRATHIMA HONNAPURA., AAG ALONG WITH
    SMT.SPOORTHI.V., AGA FOR R-1 & R-2;
    R-3 SERVED AND UNREPRESENTED)

    THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA., PRAYING TO QUASH
NOTIFICATION UDD 10 MLR 2024(1) DTD. 05.08.2024 ISSUED
BY THE R-1 AT ANNX-C, ETC.
                            - 17 -
                                            NC: 2025:KHC:2178
                                        WP No. 22547 of 2024
                                    C/W WP No. 21737 of 2024
                                        WP No. 21904 of 2024
                                             AND 11 OTHERS




IN WP NO. 22874/2024

BETWEEN:

1.   MR ARUNKUMAR B N
     S/O LATE B K NARAYAN,
     AGED ABOUT 50 YEARS,
     R/AT SIDDHARTHA COLONY,
     KOLLAPURADAMMA TEMPLE ROAD,
     MAVINA THOPU, KUNIGAL TOWN,
     TUMKUR DISTRICT-572130
                                               ...PETITIONER
(BY SRI. P.P.HEGDE., SENIOR COUNSEL FOR
    SRI. VENKATESH SOMAREDDI., ADVOCATE)

AND:

1.   STATE OF KARNATAKA
     BY DEPARTMENT OF URBAN DEVELOPMENT,
     VIDHANA SOUDHA,
     AMBEDKAR VEEDHI,
     BENGALURU-560001

2.   DEPUTY COMMISSIONER
     TUMUKUR DISTRICT,
     TUMKURU-572130

3.   TOWN MUNICIPAL COUNCIL
     KUNIGAL,
     REPRESENTED BY CHIEF OFFICER,
     TOWN MUNICIPAL COUNCIL, B M ROAD,
     KUNIGAL, TUMKURU DISTRICT,
     KARNATAKA-572130
                                         ...RESPONDENTS
(BY SMT. PRATHIMA HONNAPURA., AAG ALONG WITH
    SMT. SPOORTHI.V., AGA FOR R-1 & R-2)

    THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF THE
CONSTITUTION OF INDIA., PRAYING TO QUASH THE
NOTIFICATION DATED 05/08/2024 BEARING NO. UDD 10 MLR
                           - 18 -
                                           NC: 2025:KHC:2178
                                       WP No. 22547 of 2024
                                   C/W WP No. 21737 of 2024
                                       WP No. 21904 of 2024
                                            AND 11 OTHERS


2024(2) ISSUED BY R1 VIDE ANNX-B AND DIRECT THE
RESPONDENTS TO REDO THE EXERCISE OF RESERVATION TO
THE POST OF PRESIDENT AND VIDE PRESIDENT OF TOWN
MUNICIPAL COUNCIL, KUNIGAL AND ALLOT THE POST OF
PRESIDENT, TOWN MUNICIPAL COUNCIL, KUNIGAL TO
BACKWARD CLASS-B CATEGORY IN SO FAR AS TOWN
MUNICIPAL COUNCIL, KUNIGAL IS CONCERNED, ETC.

IN WP NO. 22883/2024

BETWEEN:

1.   SRI. GANJAM SHIVU ALIAS G S SHIVU
     AGED ABOUT 63 YEARS
     S/O LATE SRINIVASAAIAH
     NO 947, SURIYA NILAYA,
     NIMISHAMBHA TEMPLE ROAD,
     GANJAM, SHRIRANGAPATNA,
     MANDYA 571438
                                              ...PETITIONER
(BY SRI. SUBBA REDDY K N., ADVOCATE)

AND:

1.   STATE OF KARNATAKA
     BY URBAN DEVELOPMENT DEPARTMENT,
     M S BUILDING, BENGALURU 560001
     REPRESENTED BY ITS UNDER SECRETARY

2.   KARNATAKA STATE ELECTION COMMISSION
     NO 8, 1ST FLOOR, KSCMF BUILDING ANNEXE,
     CUNNINGHAM ROAD, BENGALURU 560052
     REPRESENTED BY ITS SECRETARY
                                        ...RESPONDENTS
(BY SMT. PRATHIMA HONNAPURA., AAG ALONG WITH
    SMT. SPORRTHI.V., AGA FOR R-1;
    SMT. VAISHALI HEGDE., ADVOCATE FOR R-2)

    THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF THE
CONSTITUTION OF INDIA., PRAYING TO QUASH THE
IMPUGNED NOTIFICATION DATED 05/08/2024 BEARING NO.
                           - 19 -
                                           NC: 2025:KHC:2178
                                       WP No. 22547 of 2024
                                   C/W WP No. 21737 of 2024
                                       WP No. 21904 of 2024
                                            AND 11 OTHERS


UDD 10 MLR 2024(2), BANGALORE ISSUED BY THE R1 FIXING
THE ROASTER RESERVATION FOR THE ELECTION OF THE
OFFICES OF PRESIDENT AND VICE-PRESIDENT OF THE CITY
MUNICIPAL COUNCIL AND MORE SPECIFICALLY FOR THE
SRIRANGAPATNA TOWN MUNICIPAL COUNCIL, AT SL. NO. 111
FOR THE POST OF PRESIDENT AT GENERAL WOMEN
CATEGORY VIDE ANNX-A, ETC.

IN WP NO. 23153/2024

BETWEEN:

1.   SRI. H. M. NANDAKUMAR
     S/O LATE MANJALAH AGED ABOUT 60 YEARS, EX-
     PRESIDENT, CITY MUNICIPAL COUNCIL, MADIKERI,
     KODAGU DISTRICT-571201.
     R/AT. NAIDILE, SUDARSHAN CIRCLE, MYSORE ROAD,
     18TH CROSS KODAGU DISTRICT-571201
     (SENIOR CITIZENSHIP NOT CLAIMED)
                                          ...PETITIONER
(BY SMT. LEELA P. DEVADIGA., ADVOCATE)

AND:

1.   THE STATE OF KARNATAKA
     URBAN DEVELOPMENT DEPARTMENT M.S BUILDING
     BANGALORE 560 001,
     REP BY ITS SECRETARY

2.   THE DEPUTY COMMISSIONER
     MADIKERI, KODAGU DISTRICT-571201.

3.   THE ASSISTANT COMMISSIONER,
     MADIKERI SUB-DIVISION,
     MADIKERI, KODAGU DISTRICT-571201.

4.   THE CITY MUNICIPAL COUNCIL MADIKERI,
     KODAGU DISTRICT-571201.
     REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER
                                        ...RESPONDENTS
(BY SMT. PRATHIMA HONNAPURA., AAG ALONG WITH
                               - 20 -
                                               NC: 2025:KHC:2178
                                           WP No. 22547 of 2024
                                       C/W WP No. 21737 of 2024
                                           WP No. 21904 of 2024
                                                AND 11 OTHERS


     SMT. SPOORTHI.V., AGA FOR R-1 TO R-3;
     SMT. K.S.ANASUYA DEVI., ADVOCATE FOR R-4)

    THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA., PRAYING TO QUASH
NOTIFICATION UDD 10 MLR 2024 (1) DTD. 05.08.2024
ISSUED BY THE R-1 AT ANNX-C IN THE INTEREST OF JUSTICE
AND EQUITY, ETC.

    THESE PETITIONS, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:

CORAM:      HON'BLE MR JUSTICE N S SANJAY GOWDA



                         ORAL ORDER

1. In all these Writ Petitions, the question of reservation

to be assigned to the posts of 'Adhyaksha' and

'Upadhyaksha' are being questioned.

2. Learned Additional Advocate General (AAG) submits

that a batch of Writ Petitions involving the very same

issue were heard by a Co-ordinate Bench at Dharwad

and these batch of Writ Petitions were, in fact,

adjourned to await the outcome of the judgment,

which was to be rendered in the batch of Writ

- 21 -

NC: 2025:KHC:2178

AND 11 OTHERS

Petitions, which are pending before the Dharwad

Bench.

3. Learned AAG also places on record the judgment

rendered by the Co-ordinate Bench in Dharwad in

W.P. No.104801/2024 and connected matters on

13.12.2024, by which the Writ Petitions have been

dismissed. She, therefore, prays that this batch of

Writ Petitions may also be dismissed.

4. She also states that a Co-ordinate Bench at Kalburgi

had also followed this decision and had also

dismissed another batch of Writ Petitions in W.P.

No.202124/2024 and connected matters on

17.01.2025.

5. In my view, since these two Co-ordinate Benches of

this Court have already upheld the contention of the

State regarding reservations to the posts of

'Adhyaksha' and 'Upadhyaksha', it would not be

proper to take a different view.

- 22 -

NC: 2025:KHC:2178

AND 11 OTHERS

6. These Writ Petitions are, accordingly, dismissed, in

the light of the judgment rendered in W.P.

No.104801/2024 and connected matters on

13.12.2024 and W.P. No.202124/2024 and

connected matters on 17.01.2025.

7. In view of the disposal of the petition, all pending

interlocutory applications, if any, stand disposed of.

Sd/-

(N S SANJAY GOWDA) JUDGE

HNM

 
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