Karnataka High Court
M K Vijay Kumar vs The State Election Commission on 23 March, 2015
Bench: Chief Justice, Ram Mohan Reddy
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 23rd DAY OF MARCH 2015
PRESENT
THE HON'BLE MR.D.H.WAGHELA, CHIEF JUSTICE
AND
THE HON'BLE MR.JUSTICE RAM MOHAN REDDY
WP No.9153/2010(LB-RES-PIL)
BETWEEN
M K VIJAY KUMAR S/O KESHAVAPPA,
AGED ABOUT 35 YEARS,
PRESIDENT, KANNADA RAKSHANA VAKEELARA VEDIKE,
A REGISTERED SOCIETY, NO.1372, JYOTHI BUILDING,
1ST FLOOR, 4TH MAIN ROAD, 6TH CROSS ROAD,
PRAKASH NAGAR, RAJAJINAGAR, 2ND STAGE,
BANGALORE-560010
... PETITIONER
(By Sri G R MOHAN, ADV.,)
AND
1. THE STATE ELECTION COMMISSION
REPRESENTED BY ITS COMMISSIONER
STATE OF KARNATAKA
BANGALORE-560052
2. THE KARNATKA STATE POLLUTION CONTROL BOARD
REPRESENTED BY ITS CHAIRMAN
BANGALORE-560001
3. THE COMMISSIONER OF POLICE
BANGALORE CITY POLICE
BANGALORE-560001
4. BRUHAT BENGALURU MAHANAGARA PALIKE
REPRESENTED BY IS ADMINISTRATOR
BANGALORE-560002
... RESPONDENTS
(By R.1 SERVED
Sri S.G.KULKARNI, ADV. FOR R.2
Sri E.R.DIWAKAR, AGA FOR R.3
Sri I.G.GACHCHINAMATH, ADV. FOR R.4)
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THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF
PROHIBITION UPON R1, 2, 3 & 4 TO FORBID THE USE OF
LOUDSPEAKERS BY CANDIDATES TO THE UPCOMING BBMP
ELECTIONS SO AS NOT TO INJURE STUDENTS' PREPARATION AND
PERFORMANCE IN THEIR EXAMINATIONS.
THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING THIS DAY, CHIEF JUSTICE MADE THE FOLLOWING:
ORDER
D.H.WAGHELA, C.J. (Oral) :
Learned counsel Mr. G.R.Mohan submitted, on instruction, that the petition has become infructuous and required to be disposed as such. Accordingly, it is disposed with no order as to cost.
Sd/-
CHIEF JUSTICE Sd/-
JUDGE mv