REGENT COMPUTRONICS PVT. LTD.

AROKYA DAS CHINNASURI AND D.JOYCE INBARANI S.RAVINDRAN Appellant

V/S

STATE OF KARNATAKA BY ITS SECRETARY, DEPARTMENT OF URBAN DEVELOPMENT Respondents

Referred Judgements :-

TOWN MUNICIPAL COUNCIL,COONDAPUR V. STATE OF KARNATAKA [REFERRED TO]
NAGARAJA V. STATS OF KARNATAKA [REFERRED TO]
AROKYA DAS @ DAS CHINNASAVARI AND ORS. V. STATE OF KARNATAKA AND ORS. [REFERRED TO]
K.T.PUTTEGOWA V. THE DEPUTY REGISTRAR OF CO-OPERATIVE SOCIETIES AND ORS. [REFERRED TO]
F N ROY VS. COLLECTOR OF CUSTOMS CALCUTTA [REFERRED TO]
STATE OF ASSAM VS. GAUHATI MUNICIPAL BOARD GAUHATI [REFERRED TO]
UNION OF INDIA VS. JYOTI PRAKASH MITTER [REFERRED TO]
KRISHAN MURARI LAL SEHGAL VS. STATE OF PUNJAB [REFERRED TO]
S L KAPOOR VS. JAGMOHAN [REFERRED TO]
BALDEV SINGH VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
CARBORUNDUM UNIVERSAL LIMITED VS. CENTRAL BOARD OF DIRECT TAXES NEW DELHI [REFERRED TO]
S N MUKHERJEE VS. UNION OF INDIA [REFERRED TO]
M J SIVANI VS. STATE OF KARNATAKA [REFERRED TO]
M C MEHTA VS. UNION OF INDIA [REFERRED TO]
ALIGARH MUSLIM UNIVERSITY VS. MANSOOR ALI KHAN [REFERRED TO]
STATE OF MAHARASHTRA VS. JALGAON MUNICIPAL COUNCIL [REFERRED TO]
DAMOH PANNA SUGAR RURAL REGIONAL BANK VS. MUNNA LAL JAIN [REFERRED TO]
CANARA BANK VS. V K AWASTHY [REFERRED TO]

JUDGEMENT

(1.) THE Order dated 21. 07. 2006 passed by the State Government dissolving the 3rd respondent city Municipal Council, K. G. F. , Kolar, in exercise of the powers conferred Under Section 316 of the Karnataka Municipalities Act, 1964 (for short the Act') is challenged in both these writ petitions.

(2.) AS the facts and circumstances of both these petitions are common, they care clubbed together, heard and disposed of by this common order. However, for the sake of convenience, the facts in W. P. No. 10159/2006 are referred to.

(3.) THE petitioners' were elected as Councillors to the 3rd respondent Municipal Council, in the elections held during March 2001. The 2nd petitioner was elected as the President of the municipal Council. The first meeting of the Council was held on 29. 12. 2001 and its term was to end in December 2006.

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AROKYA DAS Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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