Karnataka High Court
Ningappa S/O Fakkirappa Nimbakkanavar vs The State Election Commission on 20 June, 2022
Author: R.Devdas
Bench: R.Devdas
-1-
WP No. 100221 of 2021
IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
DATED THIS THE 20TH DAY OF JUNE, 2022
BEFORE
THE HON'BLE MR JUSTICE R.DEVDAS
WRIT PETITION NO. 100221 OF 2021 (LB-ELE)
BETWEEN:
NINGAPPA S/O FAKKIRAPPA NIMBAKKANAVAR
AGE 64 YEARS, OCC MEMBER,
ALADKATTI GRAM PANCHAYAT,
R/O HOSALLI (M.A.) TQ HAVERI DIST HAVERI
...PETITIONER
(BY SRI. M V HIREMATH.,ADVOCATE)
AND:
1. THE STATE ELECTION COMMISSION
REPRESENTED BY ITS SECRETARY
BEHIND K.S.M.F. BUILDING
NO.8 FIRST FLOOR, CUNNINGHAM ROAD,
BANGALORE-560001
2. THE STATE OF KARNATAKA
R/BY ITS UNDER SECRETARY
DEPARTMENT OF PANCHAYAT RAJ
VIDHANA SOUDHA, BANGALORE-560001
Digitally signed
3. THE DEPUTY COMMISSIONER, HAVERI
by VINAYAKA B
VINAYAKA
BV
V
Location:
Dharwad
DIST HAVERI-581110
Date:
2022.06.25
12:57:04 +0530 4. THE CHIEF OFFICER,
ALADKATTI GRAM PANCHAYAT, HAVERI,
DIST HAVERI-581110
5. SMT.SAKHINA W/O RAJESAB NADAF
AGE 40 YEARS , OCC MEMBER,
ALADKATTI GRAM PANCHAYAT,
R/O HOSALLI, (M.A.) TQ HAVERI, DIST HAVERI
6. SMT.RESHMA W/O LATE HUSAINSAB DOLLIKOPPA
AGE 35 YEARS, OCC MEMBER,
ALADKATTI GRAM PANCHAYAT
R/O HOSALLI (M.A.) TQ HAVERI, DIST HAVERI,
-2-
WP No. 100221 of 2021
7. SMT. VIDHYASHREE W/O LAGE BASAVARAJ BADIGER,
AGE 30 YEARS, OCC MEMBER
ALADKATTI GRAM PANCHAYAT,
R/O HOSALLI (M.A.) TQ HAVERI, DIST HAVERI
...RESPONDENTS
(BY SRI.SHIVAPRABHU S.HIREMATH, AGA FOR R2 & R3,
SRI.SHIVARAJ C.BELLAKKI, ADV. FOR R1)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
IMPUGNED NOTICE FIXING THE CALENDER OF EVENTS ISSUED BY
RESPONDENT NO.4 DATED 20.01.2021 VIDE ANNEXURE-A.
THIS WRIT PETITION COMING ON FOR ORDERS THIS DAY,
THE COURT MADE THE FOLLOWING:
ORDER
R.DEVDAS J., (ORAL):
Learned counsel for the petitioner has filed a memo dated 20.06.2022 stating that the petitioner does not press the petition and therefore, petition may be dismissed as not pressed.
Memo is taken on record subject to all just exceptions.
Accordingly, the writ petition is dismissed as not pressed.
SD JUDGE MBS/-