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Smt, Ningamma v. State Of Karnataka And Ors

Smt, Ningamma v. State Of Karnataka And Ors

(High Court Of Karnataka (circuit Bench At Dharwad))

W.P.No.28318/2016 (LB-ELE) | 22-01-2021

1. The petitioner filed this writ petition challenging the notification dated 21.04.2016 issued by respondent No.1 insofar as Sandur Taluka Panchayat reserving the post of Adhyaksha and Upaadhyaksha for Backward Class-A (Women) and Schedule Caste Women.

2. Learned counsel for respondent No.2 submits that the term of Adhyaksha and Upaadhyaksha came to an end in the month of December, 2020 and subsequently Election Commissioner has conducted the elections. Hence, he submits that, in view of the same, the writ petition has become infructuous. Learned counsel Sri.Hanumanthareddy Sahukar appearing for Sri.L.M.Chidanandayya also submits that the writ petition has become infructuous.

3. Their submission is placed on record.

4. Accordingly, the writ petition is dismissed has having become infructuous.

Advocate List

  • SRI. L.M.CHIDANANDAYYA, ADV.

  • SRI. V.S.KALASURMATH, HCGP FOR R1, R3-R5, SRI.SHIVARAJ C.BELLAKKI, ADV. FOR R2

Bench
  • HON'BLE MR. JUSTICE ASHOK S. KINAGI
Eq Citations
  • LQ
  • LQ/KarHC/2021/10381
Head Note

Panchayats, L.R. and Revenue — Panchayat Raj Institutions — Reservation — Election to Panchayats — Writ petition challenging notification issued by respondent No. 1 insofar as Sandur Taluka Panchayat reserving the post of Adhyaksha and Upaadhyaksha for Backward Class-A (Women) and Schedule Caste Women — Term of Adhyaksha and Upaadhyaksha having come to an end and subsequent elections having been conducted, writ petition dismissed as having become infructuous — Constitution of India, Arts. 226 and 14