SMT. BEBI W/O RAMESH CHAVAN vs THE ASSISTANT COMMISSIONER,

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IN THE HIGH COURT OF KARNATAKA AT DHARWAD

TH
DATED THIS THE 27 DAY OF OCTOBER, 2026

BEFORE

THE HON'BLE MR. JUSTICE M.G.S. KAMAL

WRIT PETITION NO. 108872 OF 2026 (LB-RES)

BETWEEN:

SMT. BEBI W/O. RAMESH CHAVAN,
AGE: 55 YEARS, OCC: PRESIDENT,
TOWN PANCHAYAT, AMEENGADA,
TQ: HUNGUND, DIST: BAGALAKOTE,
R/O: 16, WARD NO.1, LAMANI TANDA,
AMINGAD - 587 112,
TQ: HUNGUND, DIST: BAGALAKOTE – 587 112.
…PETITIONER
(BY SRI. H.M. DHARIGOND, ADVOCATE)

AND:

1. THE ASSISTANT COMMISSIONER,
BAGALAKOTE SUB DIVISION,
BAGALAKOTE – 587103,
TQ/DIST: BAGALAKOTE.












2. THE CHIEF OFFICER,
TOWN PANCHAYAT, AMEENGADA,
AMEENGADA – 587 112,
TQ: HUNGUND, DIST: BAGALAKOTE.

SAROJA
HANGARAKI

3. SMT. SHIRIDEVI MALLIKARJUN NIDAGUNDI,
AGE: MAJOR, OCC: COUNCILOR,
R/O: AMEENGADA, TALUK PANCHAYAT,
AMEENGADA, TQ: HUNGUND,
DIST: BAGALKOTE, PIN – 587 112.

4. SANTOSH IRANNA KANGALE,
AGE: MAJOR, OCC: COUNCILOR,
R/O: AMEENGADA, TALUK PANCHAYAT,
AMEENGADA, TQ: HUNGUND,
DIST: BAGALKOTE, PIN – 587 112.
5. BABA CHABBI MANSOORSAB,
AGE: MAJOR, OCC: COUNCILOR,
Digitally signed by
SAROJA HANGARAKI
Location: HIGH COURT
OF KARNATAKA
DHARWAD BENCH

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R/O: AMEENGADA, TALUK PANCHAYAT,
AMEENGADA, TQ: HUNGUND,
DIST: BAGALKOTE, PIN – 587 112.

6. RAMAVADGI VIDYA NINGAPPA,
AGE: MAJOR, OCC: COUNCILOR,
R/O: AMEENGADA, TALUK PANCHAYAT,
AMEENGADA, TQ: HUNGUND,
DIST: BAGALKOTE, PIN – 587 112.

7. RAGHAVENDRA SHIVAPUTRAPPA MULLUR,
AGE: MAJOR, OCC: COUNCILOR,
R/O: AMEENGADA, TALUK PANCHAYAT,
AMEENGADA, TQ: HUNGUND,
DIST: BAGALKOTE, PIN – 587 112.
8. GANESH DEVENDRA CHITRAGAR,
AGE: MAJOR, OCC: COUNCILOR,
R/O: AMEENGADA, TALUK PANCHAYAT,
AMEENGADA, TQ: HUNGUND,
DIST: BAGALKOTE, PIN – 587 112.

9. HANAGI UMASHREE SRINATH,
AGE: MAJOR, OCC: COUNCILOR,
R/O: AMEENGADA, TALUK PANCHAYAT,
AMEENGADA, TQ: HUNGUND,
DIST: BAGALKOTE, PIN – 587 112.

10. FATHIMA DAVALASAB ATTAR,
AGE: MAJOR, OCC: COUNCILOR,
R/O: AMEENGADA, TALUK PANCHAYAT,
AMEENGADA, TQ: HUNGUND,
DIST: BAGALKOTE, PIN – 587 112.

11. MURAL RAMESH IRAPPA,
AGE: MAJOR, OCC: COUNCILOR,
R/O: AMEENGADA, TALUK PANCHAYAT,
AMEENGADA, TQ: HUNGUND,
DIST: BAGALKOTE, PIN – 587 112.

12. SANTOSH BASAVARAJ AIHOLLI,
AGE: MAJOR, OCC: COUNCILOR,
R/O: AMEENGADA, TALUK PANCHAYAT,
AMEENGADA, TQ: HUNGUND,
DIST: BAGALKOTE, PIN – 587 112.

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13. SUJATHA SRISHAIL TATRANI,
AGE: MAJOR, OCC: COUNCILOR,
R/O: AMEENGADA, TALUK PANCHAYAT,
AMEENGADA, TQ: HUNGUND,
DIST: BAGALKOTE, PIN – 587 112.

14. BASAPPA RUDRAPPA BEVOR,
AGE: MAJOR, OCC: COUNCILOR,
R/O: AMEENGADA, TALUK PANCHAYAT,
AMEENGADA, TQ: HUNGUND,
DIST: BAGALKOTE, PIN – 587 112.

15. SANJAY RUDRAPPA AIHOLLI,
AGE: MAJOR, OCC: COUNCILOR,
R/O: AMEENGADA, TALUK PANCHAYAT,
AMEENGADA, TQ: HUNGUND,
DIST: BAGALKOTE, PIN – 587 112.

16. TUKAPPA GUNDAPPA LAMANI,
AGE: MAJOR, OCC: COUNCILOR,
R/O: AMEENGADA, TALUK PANCHAYAT,
AMEENGADA, TQ: HUNGUND,
DIST: BAGALKOTE, PIN – 587 112.

17. VIJAYAKUMAR SIDDAPPA KANUR
AGE: MAJOR, OCC: COUNCILOR,
R/O: AMEENGADA, TALUK PANCHAYAT,
AMEENGADA, TQ: HUNGUND,
DIST: BAGALKOTE, PIN – 587 112.
…RESPONDENT
(BY SRI. ASHOK T. KATTIMANI, AGA FOR R1;
SRI. H.B. HIREMATH, ADVOCATE FOR R2 TO R17)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA, PRAYING TO ISSUE WRIT OF
CERTIORARI OR ANY OTHER ORDER OR DIRECTION QUASHING THE
IMPUGNED NOTICE DATED 09.10.2026 ISSUED BY THE
RESPONDENT NO.2 IN NO.PA, PAM.A/ADHYAKSHYA/A.GO.NI/2026-
27/83 AS PER ANNEXURE-L AND ETC.

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THIS WRIT PETITION, COMING ON FOR PRELIMINARY
HEARING THIS DAY, ORDER WAS MADE THEREIN AS UNDER:


CORAM: HON'BLE MR. JUSTICE M.G.S. KAMAL

ORAL ORDER

1.
Heard learned counsel for petitioner, learned AGA for
respondent No.1 and learned counsel for respondents No.2
to 17.

2. Issue raised in this petition is with regard to validity or
otherwise of the notice dated 09.10.2026 issued by
respondent No.2-Chief Officer calling for a special general
meeting to be held on 28.10.2026 at 11:00 a.m. for the
purpose of consideration of no-confidence motion moved
by the private respondents.

3. Parties were before this Court earlier in Writ Petition
No.108292/2026 on the identical question. Co-ordinate
Bench of this Court by order dated 06.10.2026 allowed the
said writ petition passing the following order:
“13. The matter is remitted to respondent No.2 - Chief
Officer, Pattan Panchayath, Ameenagada, to issue notice
on the representation submitted by the Councillors, strictly
adhering to the mandatory provisions under the proviso to
Section 42 (9) read with Section 47 (3) of the Act, if they
are so advised.”

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4.
The impugned notice is issued in furtherance to the said
order, which reads as under:
“¥ÀlÖt ¥ÀAZÁAiÀÄvÀ PÁAiÀiÁð®AiÀÄ. C«ÄãÀUÀqÀ

vÁ®ÆPÀ ºÀÄ£ÀUÀÄAzÀ f¯Áè ¨ÁUÀ®PÉÆÃl
Email ID:itstaff_ulb [email protected]
zÀÆgÀªÁtÂ:08351 280131
_______________________________________________________________
PÀæ.¸ÀA.¥À.¥ÀA.C/CzsÀåPÀë/D.UÉÆÃ.¤/2026-27/83 ¢£ÁAPÀ: 09-10-2026

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“UËgÀªÀUÀ¼ÉÆA¢UÉ"
"PÀ£ÁðlPÀ ¥ÀÅgÀ¸À¨sÉUÀ¼À C¢ü¤AiÀĪÀÄ 1964 PÀ®A 42(9) ºÁUÀÆ
PÀ®A 47 (3) gÀ CrAiÀÄ°è' ªÀiÁ£Àå G¥ÁzsÀåPÀëgÀ C¥ÀàuÉ ªÉÄÃgÉUÉ

vÀªÀÄä «±Áé¹PÀ
¸À»/-
ªÀÄÄSÁå¢üPÁjUÀ¼À¼ÀÄ
¥ÀlÖ£À ºÀAZÁAiÀÄvÀ C«ÄãÀUÀqÀ”


5. The contention of the learned counsel for the petitioner is
that the notice in question is in contravention of provisions
of sub-section (3) of Section 47 of the Karnataka
Municipalities Act, 1964 (hereinafter referred to as ‘Act,
1964’) as it does not meet the requirement of 30 days
from the date of first representation.

6. Learned counsel for respondents No.2 to 17 on the other
hand submits that petitioner being the President be
directed to call for the meeting considering the
representation dated 04.09.2026 to be the first
representation and as the one given under sub-section (9)

of Section 42 of Act, 1964.

7. Learned counsel for the petitioner has no objection for the
same. He submits the representation dated 04.09.2026
would be considered as the representation given under
sub-section (9) of Section 42 of Act, 1964 and petitioner

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would convene meeting by giving clear 15 days notice as
contemplated under sub-section (2) of Section 47 of Act,
1964.

8. Submission is placed on record.

9. Petition is disposed of .

10. Impugned notice dated 09.10.2026 at Annexure-L stands
quashed.

11. Petitioner shall call for the meeting as contemplated under
sub-section (2) of Section 47 of Act, 1964 by giving clear
15 days notice. Such meeting shall be called on or before
16.11.2026.

12. It is made clear that petitioner shall not raise any technical
issue thereafter inasmuch as the petitioner herself being
the President accepted to call for the meeting as
contemplated under sub-section (2) of Section 47 of Act,
1964.

Sd/-
(M.G.S. KAMAL)
JUDGE


SH
CT: ASC
List No.: 2 Sl No.: 2