[Cites 2, Cited by 0]
Karnataka High Court
Bruhath Bangalore Mahanagara Palike vs Anil Kumar Shetty K on 19 February, 2026
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NC: 2026:KHC:10368-DB
WA No. 1511 of 2024
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 19TH DAY OF FEBRUARY, 2026
PRESENT
THE HON'BLE MR. JUSTICE D K SINGH
AND
THE HON'BLE MR. JUSTICE S RACHAIAH
WRIT APPEAL NO. 1511 OF 2024 (LB-RES)
BETWEEN:
1. BRUHATH BANGALORE MAHANAGARA PALIKE
NR SQUARE,
BANGALORE 560002.
REPRESENTED BY ITS COMMISSIONER
APPELLANT IS REPRESENTED BY
SRI CHANDRASHEKER PATIL,
HEAD OF THE LEGAL CELL,
DELEGATED AUTHORITY OF THE CHIEF
COMMISSIONER , BBMP
HUDSON CIRCLE,
BENGALURU- 560002
Digitally ...APPELLANT
signed by
VASANTHA (BY SRI. SANJEEV B L., ADVOCATE)
KUMARY B
K
AND:
Location:
HIGH
COURT OF 1. ANIL KUMAR SHETTY K
KARNATAKA
S/O. KUSHAL SHETTY,
AGED ABOUT 36 YEARS
PRESENTLY R/AT NO. 1615,
3RD CROSS, 17TH-B-MAIN,
JP NAGAR, 2ND PHASE,
BANGALORE 560076
2. STATE OF KARNATAKA
URBAN DEVELOPMENT DEPARTMENT,
ROOM NO. 434,
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WA No. 1511 of 2024
HC-KAR
VIKASA SOUDHA,
DR. B R AMBEDKAR VEEDHI,
BANGLAORE 560001.
REP BY ITS PRINCIPAL SECRETARY
3. REGIONAL COMMISSIONER
2ND FLOOR, BMTC BUILDING,
SHANTHINAGAR, KH ROAD,
BANGALORE 560027
4. UMADEVI NAGARAJ
#673/1, 1ST FLOOR,
BEHIND JAIN TEMPLE,
T. DASARAHALLI,
BENGALURU 560027
5. M PADAMAVATHI SRINIVAS
246, BIRESHWARA NILAYA,
BAKTHA KANAKADASA ROAD,
NEAR SHIVA TEMPLE, KALKERE,
BENGALURU 560043
6. A KODANDA REDDY
#642, 10TH-B-MAIN ROAD,
DODDABANASWADI,
BANGALORE 560043
7. LAVANYA GANESH REDDY
NO 795, 10TH MAIN ROAD,
3RD BLOCK, HBR LAYOUT,
BANGALORE 560043
8. MEENAKSHI
#235/1, KRISHNA KUTIRA,
3RD MAIN ROAD, 3RD BLOCK,
KRISHNAIYANAPALYA,
BENGALURU 560038
9. RAJA S (BANDERAJ)
#1, SHREE RAMROAD,
INFRONT OF APNA BAZAAR,
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VININAPURA,
BENGALURU 560016
10. V SHIVAPRAKASH
#66/62, 1ST MAIN ROAD,
2ND STAGE, OKALIPURAM,
BENGALURU 560021
11. BALAKRISHNAN G
#85, 1ST MAIN ROAD, LR NAGAR,
VIVEKNAGAR,
BENGALURU 560047
12. SARALA C MAHESH BABU
#16/15, 18TH CROSS,
RAMASWAMY LAYOUT,
LAKKASANDRA,
BENGALURU 560030
13. T RAMACHANDRA
#5, 20-A-CROSS,
EJIPURA MAIN ROAD,
VIVEKNAGAR POST,
BENGALURU 560047
14. M CHANDRAPPA
#88/1, NEAR HANUMAN TEMPLE,
KORAMANGALA,
BENGALURU 560095
15. G MANJUNATH
#546, 1ST MAIN ROAD,
1ST CROSS, 8TH BLOCK,
KORAMANGALA,
BANGALORE 560034
16. ARYA SRINIVAS
#14/4, ARYA NILAYA.
BETTEGOWDA LAYOUT,
1ST CROSS ROAD,
JUDICIAL LAYOUT,
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TALAGATTAPURA,
KANAKAPUARA MAIN ROAD,
BENGALURU 560019
17. RAJASHEKARA N
#88, 1ST CROSS, 1ST MAIN,
PATEL MUNNIYAPPA LAYOUT,
V NAGENAHALLI,
BENGALURU 560032
18. NAUSHER AHMED
#102, SHISHA, HERITAGE 9,
4TH-B-MAIN, HRBR LAYOUT, 2ND BLOCK,
KALYANINAGAR,
BENGALURU 560043
19. PADMAVATHI NARASIMHAMURTHY
#235, SRI. KRISHNA NILAYA, 6TH MAIN,
NELAGADHARAHALLI,
BENGLAURU 560073
20. SHWETHA VIJAYA KUMAR
#627, HOODI GARDEN
THIGALARAPALYA, HOODI,
MAHADEVAPURA POST,
BENGALURU 560048
21. MAHALAKSHMI H RAVINDRA
#151, 2ND MAIN,
VIDHYARANYA NAGAR,
MAGADI ROAD,
BENGALURU 560023
22. MAMATA K M
#311, SHBARI NAGARA,
RK HEGDE NAGARA,
DR. SHIVARAMAKARANTA NAGARA,
BENGALURU 560077
23. M VELUNAYAKAR
#594, 9TH CROSS,
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GOKULA 1ST STAGE,
2ND PHASE,
BENGALURU 560054
24. B N JAYAPRAKASH
#136/1, COCOUNT GARDEN,
SEEGEHALLI, VIRGONAGAR POST,
BENGALURLU 560049
25. M N SHRIKANT (PUTTA)
#208, 2ND MAIN ROAD,
WHITEFIELD ROAD,
B. NARAYANAPURA,
BENGALURU 560016
26. V ELUMALI
#NEW NO. 259, OLD NO. 38,
21ST CROSS, HALLE BAGALUR LAYOUT,
BENGALURU 560084
27. G MOHAN KUMAR
#35/36, USHA NILAYA,
GANGAMMA GARDEN,
MALLAGALU MAIN ROAD,
2ND STAGE, NAGARBHAVI,
VISHWANEEDAM POST,
BENGALURU 560091
28. RAMESH N
#761/2, 93/7, RING ROAD,
MARATHAHALLI,
MARATHAHALLI POST,
BENGALURU 560037
29. FARIDA ISHTIAQ
NO 10/A, NOHA STREET,
SHIVAJINAGAR,
BENGALURU 560051
30. BALAKRISHNAPPA G
#85, 1ST MAIN ROAD,
-6-
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LR NAGAR,
VIVEKNAGAR,
BENGALURU 560047
31. R V YUVARAJ
#50, C STREET, FORT ROAD,
KALASIPALYA,
BENGALURU 560002
32. D PRAMOD
#351, BALAJI COMPLEX,
BAZAR STREET,
KUVEMPU ROAD, KENGERI,
BENGALURU 560060
33. GAYATHRI M
#34/1, 8TH CROSS,
KP AGRAHARA,
BENGALURU 560023
34. AJMAL BAIG
#4, 6TH CROSS,
SHAMANNA GARDEN,
BENGALURU 560026
35. G MANJUNATH
#546, 1ST MAIN ROAD,
1ST CROSS, 8TH BLOCK,
KORAMANGALA,
BANGALORE 560034
36. N NAGARAJU
#793, 31ST CROSS,
THILAK NAGAR,
JAYANAGAR,
BANGALORE 560041
37. ANSAR PASHA S
382, 6TH CROSS,
KAVERI NAGARA,
BENGALURU 560070
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WA No. 1511 of 2024
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...RESPONDENTS
THIS WRIT APPEAL FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO SET ASIDE THE ORDER DATED
22/06/2024 PASSED BY THE LEARNED SINGLE JUDGE IN WP
NO.16099/2019 IN SO FAR AS IT PERTAINS TO DIRECTING
THE GOVERNMENT TO TAKE STEPS FOR CONSTITUTING
DISCIPLINARY INQUIRY AGAINST SUCH OF THE
COMMISSIONERS OF APPELLANT-CORPORATION FOR FAILURE
TO REFER THE QUESTION OF CESSATION/DISQUALIFICATION
OF COUNCILORS IN TERMS OF SECTION 19(3) AND ALLOWED
THEM TO FUNCTION AS SUCH IN VIOLATION OF SECTION 432
OF THE 1976 ACT AND CONSEQUENTLY DISMISS THE SAID
WRIT PETITION IN SO FAR AS THE APPELLANT IS CONCERNED.
THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE D K SINGH
and
HON'BLE MR. JUSTICE S RACHAIAH
ORAL JUDGMENT
(PER: HON'BLE MR. JUSTICE D K SINGH)
The present intra Court appeal has been filed
impugning the judgment and order dated 22.06.2024
passed by the learned Single Judge W.P.No.16099/2019
(LB-RES) filed by the 1st respondent herein, whereby the
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learned Single Judge has directed the 2nd
respondent/Bruhat Bengaluru Mahanagara Palike (herein
after referred to as 'the Corporation') to initiate legal
action against the disqualified Councillors, who had voted
and acted in contravention of the provisions of Section 432
of the Municipal Corporations Act, 1976 (for short 'the
Act').
2. The parties are referred to as per their ranking
before the writ Court, for the sake of convenience.
3. After accomplishing the necessary and prerequisites
formalities, it has been further directed to constitute a
disciplinary inquiry against the such of the Commissioners
of the 2nd respondent/Corporation, who failed to refer the
question of cessation/disqualification of the Councillors in
terms of Section 19(3) and further, allowed them to
function as such in violation of Section 432 of the Act.
4. It is not in dispute that the disqualified Councillors
were permitted to act and vote in the Corporation. Such
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an illegality and impropriety cannot be ignored by this
Court.
5. We do not find that the learned Single Judge has
committed an error, which requires an interference by this
Court, which is why we dismiss this appeal.
6. In view of dismissal of the petition, pending interim
applications, if any, do not survive for consideration and
accordingly stand disposed of.
Sd/-
(D K SINGH)
JUDGE
Sd/-
(S RACHAIAH)
JUDGE
NG
CT: SN
List No.: 1 Sl No.: 22
