Karnataka High Court
Sri Doddabasavaraju vs Sri M Narayanaswamy on 11 March, 2022
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 11TH DAY OF MARCH, 2022
BEFORE
THE HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM
E.P. NO. 1 OF 2016
BETWEEN:
SRI DODDABASAVARAJU
AGED ABOUT 69 YEARS
S/O VASUDEVAPPA
R/O HUTTANAHALLI VILLAGE
CHIKKAJALA POST,
BANGALORE NORTH TALUK - 562157
...PETITIONER
(BY SMT.SONA VAKKUND, ADVOCATE)
AND:
1. SRI M NARAYANASWAMY
AGED ABOUT 56 YEARS
S/O MUNISHAMAPPA
R/O NO 490, PRAKANTHI,
7TH CROSS, 5TH MAIN ROAD,
JAGADESHNAGAR, BANGALORE - 560075
2. SRI B T DAYANAND
AGED ABOUT 52 YEARS
S/O TIMMAREDDY
R/O 207/1, RANJEETHA FARMS
BOMMASANDRA, ANEKAL TALUK
BANGALORE- 560099
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3. SRI DAYANANDA H S
AGED ABOUT 39 YEARS
S/O SHIVAIAH.H R
R/O HUNNASAMARANAHALLI
JALLAHOBLI POST, BENGALURU NORTH-562 157.
4. SRI NARAYANASWAMY M
AGED ABOUT 39 YEARS
S/O MUNIYELLAPPA
R/O MAHALCHOUDADEENAHALLI,
SARJAPUR POST, BANGALORE NORTH - 562125
5. SRI B S PRASAD
AGED ABOUT 48 YEARS
S/O M BASAVARAJU
R/O SANJEEVANINAGARA,
SAHAKARANAGARA POST, BANGALORE - 560092
...RESPONDENTS
(BY SRI.A V.NISHANTH, ADVOCATE FOR R1;
SRI.SHASHIKANTH.C, ADVOCATE FOR R2;
R5 PLACED EXPARTE V/O DTD: 31.03.2016;
R3 & R4 SERVED)
THIS PETITION IS FILED UNDER SECTION 80 & 81 OF THE
REPRESENTATION OF PEOPLE ACT, 1951 PRAYING TO DECLARE
THAT THE ELECTION OF THE RESPONDENT NO.1 TO THE
KARNATAKA LEGISLATIVE COUNCIL FROM 16 BANGALORE LOCAL
AUTHORITIES CONSTITUENCY DECLARED ON 30.12.2015 VIDE
ANNEXURE-A AS ILLEGAL AND ETC.,
THIS PETITION COMING ON FOR EVIDENCE THIS DAY, THE
COURT MADE THE FOLLOWING:
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ORDER
This Court by Order dated 13.4.2018, set down the matter for trial and matter was ordered to be re-listed on 24.04.2018 for recording the evidence of the petitioner. On 24.04.2018, the matter was adjourned to 1.6.2018 at the request of the learned counsel for the petitioner. Thereafter, though this matter is listed before this Court on three occasions, the petitioner has not appeared and the matter was adjourned at the request of the learned counsel for the petitioner with an assurance that the petitioner will go on with the case. Even today, the learned counsel for the petitioner seeks short accommodation to proceed with the matter.
2. It appears the petitioner is not interested in prosecuting the present election petition. Hence, the election petition is dismissed for non-prosecution.
Sd/-
JUDGE *alb/-