Karnataka High Court
Sri. Shankaregowda Bin Siddanagowda vs The Karnataka State Election ... on 6 July, 2011
Bench: N.Kumar, Aravind Kumar
_}_
IN THE HIGH COURT OF I<ARNATA:K~--A in
CIRCUIT BENCH AT DH»/~\RWAD 'i
DATED TH1s THE 6TH DAY ZQF::'JU5LY'»,._i26'}
PRESENT M " ''
THE HC)N'BLE MR. J N'.-1.i{'uMAiR
THE HONBLE MR.'ti.4ij~sT11'_iCE?:AR_A§7*-i.ND KHUVMAR
WRIT APPEAL NO;t6'5g§_"{2010;(LB-ELE)
Between:
Shri. shas1qkasreg'sȤ?;:xT.i-3
Bin Sic1danagg;"w'zj.TaV--._..';7_ " j 7 ~
RamalinganiTéiya:t_,f_ ' _
Member,
Itagi, Havieri Diisvt._:'i_et"..e
' __ Appellant
(By Sri. Ev' .R;mi, eAci'--y'<;¢a---r,é')"
And:
V
A E«IeCtii'o:n Commission,
V Road,
.B'é__n.g"a1.o..1f_e by its
Steiite E.IieA€:_ti'on Commissioner.
2.[ Sri. .Bi'a.Vseivaraj
AS/o. Ujappa Halageri,
55 years,
i=.ViR=/o'. Chikkakuruvatti,
Member, Zilla Panchayat,
i * .--Haveri District.
Sri. K.L Patil, Adv. for C/R2,
. Respondents
R] served) This Writ Appeal is filed under Section 4 o._fl7the Karnataka High Court Act, praying to for the stated above the order of learned Single Ju_§;'i'ge.i'u'Cli,§i1te_dr~. 04.11.2010 passed in W.P No.66245/20092,'. 1' p it relates to allowing of the writ petitio_n----.a_nucl "s_et_t1ng aside the order of the election"~--commiss'i.Qnl-and allowing the Complaint filed by lztheimrevspontl"enE"»l}lo:..:'?.i and declaring that the appellant/re's_pond'e.Vnt,l'-loiV.--2'~..inx_ the writ petition stands .»di..squal.i_fi'ed :fr'o_m_ b_eing_lv continuing the member*-_ Zillal ~..P'an"chlla'yatli, Haveri, may kindly be set by allowing the writ aPl3€al, and the writ PEtillori.~*rii"afsfl'l<ii1.Cl1}' be"d'i"smissed in the interest OfjL1S1lC€'=_fi1iI1ClC_€C;:_L{vl'Ciy_:'« This appeal on...rl'or..finfalv hearing this day, N.Kumar J., de.li.ve{ijier_;_i the follo.-wiingg 1 if-.,"c+ME"NT A isVfililiied'v«..o'nL..~l3ehalf of the appellant stating that a"ppVealVf.ha--._sBecome infructious. Memo is f;'a'l\<.en r;_eCo_rd. Ace-erdinglv, appeal is dismissed as h a' '-1 i 3 be Cor'ne'~ irrfr u e t i o U s. sd/-l JUDGE Sd/-
JUDGE Vinp/Ct: d/Q