A RAMDAS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THESE writ petitions have been filed as public interest litigations. The petitioner in W. P. No. 39572 of 2000 is a member of the Karnataka legislative assembly elected from krishnaraja constituency mysore. The petitioner in W. P. No. 31 of 2001 is the resident of raichur town and is an elected member from ward 17, raichur city municipal council. They have filed the present writ petitions questioning the constitutional validity of the two notifications dated 11-12-2000 issued by the state government respectively under Section 21 read with Section 7 of the Karnataka municipal corporations Act, 1976 (in short, the 'corporation act') and under Section 13 of the municipalities Act, 1964 (in short, the 'municipalities act' ).

(2.) THE impugned notifications pertain to the corporation of city of Mysore and city municipal council of raichur. These notifications have been placed at annexures-a to the respective writ petitions. By these notifications, the state government has inter alia provided for reservation for scheduled castes and scheduled tribes, backward classes and for women in each territorial ward. Annexure-1 to the impugned notifications sets out category of reservation for each of the territorial wards in which the respective urban local bodies have been divided.

(3.) SIMILAR notifications have been issued in respect of all other 147 urban local bodies comprising of city municipal councils, town municipal councils and city municipal corporations since for these bodies elections were required to be held during January, 2001.