Karnataka High Court
Sarvagnanagar (Cox Town) Citizens ... vs State Of Karnataka on 30 September, 2022
Author: Hemant Chandangoudar
Bench: Hemant Chandangoudar
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 30TH DAY OF SEPTEMBER, 2022
BEFORE
THE HON'BLE MR JUSTICE HEMANT CHANDANGOUDAR
WRIT PETITION NO. 19116 OF 2022 (LB-BMP)
BETWEEN:
SARVAGNANAGAR (COX TOWN)
CITIZENS FORUM (REGD)
REP BY ITS SECRETARY
SRI SANJOD SRINIVASAN
S/O SRI M K SRINIVASAN
AGED ABOUT 52 YEARS
OFFICE AT NO.11
RAMAKRISHNAPPA ROAD
COX TOWN
BENGALURU -560 005.
...PETITIONER
(BY SRI. MANJUNATH H.,ADVOCATE)
AND:
1. STATE OF KARNATAKA
REP BY ITS CHIEF SECRETARY
VIKAS SOUDHA
BENGALURU -560 001.
2. THE PRINCIPAL SECRETARY
URBAN DEVELOPMENT DEPARTMENT
NO.224, 4TH FLOOR, VIKASA SOUDHA
BENGALURU -560 001.
3. THE CHIEF ELECTION OFFICER
KARNATAKA STATE ELECTION COMMISSION
NO.16, 2ND AND 3RD FLOOR BELLARY ROAD
SADASHIVANAGAR
BENGALURU -560 080.
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4. BRUHAT BENGALURU MAHANAGARA PALIKE
REP BY ITS COMMISSIONER
N R SQUARE
BENGALURU -560 001.
...RESPONDENTS
(BY SRI.R. SRINIVASA GOWDA., AGA FOR R1;
SRI. V. SREENIDHI, ADVOCATE FOR R4)
THIS WP IS FILED UNDER ARTICLE 226 OF CPC PRAYING
TO QUASH THE FINAL NOTIFICATION ISSUED BY THE R2
BEARING NO.UDD 102 BBS 2022,BENEGALURU DATED
16.08.2022 PRODUCED AS PER ANNEXURE-A IN SO FAR AS IT
PERTAINS TO BBMP WARD NO.119 IS CONCERNED.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:
ORDER
This petition is filed challenging the notification dated 15.06.2022 issued by the second respondent. The impugned notification was subject matter of W.P.No.17191/2022 and connected cases. This Court has allowed the aforesaid petition and quashed the notification impugned therein.
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Therefore, the present petition stands disposed of in terms of the order passed in W.P. No.17191/2022 dated 30.09.2022.
Sd/-
JUDGE NV