K N Subbareddy vs Advocates Association Bangalore on 1 September, 2017

[Cites 2, Cited by 2]

Karnataka High Court

K N Subbareddy vs Advocates Association Bangalore on 1 September, 2017

Bench: A.S.Bopanna

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 1st DAY OF SEPTEMBER, 2017

                        BEFORE

       THE HON'BLE MR. JUSTICE A.S.BOPANNA

        WRIT PETITION NO.1952/2009(GM-KSR)

BETWEEN :

K.N.Subbareddy,
Advocate,
Aged about 73 years,
No.200, 11th Cross,
Wilson Garden,
Bangalore - 560 027.                   ...PETITIONER

      (By Sri.A.R.Lokesh, Adv.)

AND :

1.    Advocates Association,
      Bangalore,
      Represented by the
      Secretary of the Association,
      K.G.Road, Bangalore - 560 001.

2.    District Registrar of
      Societies Registration,
      Infantry Road,
      Bangalore - 560 001.

3.    Karnataka State Bar Council,
      Old K.G.I.D. Building,
      By its Chairman,
                            -2-


     Dr.Ambedkar Veedhi,
     Bangalore - 560 001.             ...RESPONDENTS

     (By Sri.H.P.Leeladhar, Adv.)
                       . . . .

      This writ petition is filed under Articles 226 and
227 of the Constitution of India praying to pre-pone the
election to the Advocates Association during the month
of February, 2009 and etc.

      This writ petition coming on for preliminary
hearing in `B' Group, this day, the Court made the
following:


                       ORDER

This Court in the process of consideration of this petition through the order dated 24.04.2009 has adverted to all aspects of the matter which relates to the prayer made in this petition and has laid down the guidelines in the manner the elections are to be conducted to the respondent - Association. Since the said guidelines are to be meticulously adhered to and the elections are to be held in the same manner and also considering the fact that the subsequent elections have been held, the prayer made in this petition is also -3- regulated by the same. Hence, there is no need to consider this petition any further at this juncture.

In terms of the said order, petition stands disposed of.

Sd/-

JUDGE SPS

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