Karnataka High Court
Dr V N Mahadevaiah S/O Ningaiah vs The Commissioner on 16 December, 2010
Author: Ashok B.Hinchigeri
Bench: Ashok B.Hinchigeri
IN THE HIGH COURT OF KARNATAKA AT BANGALORE-'--.__
DATED THIS THE 16" DAY OF DECEMBER, 2010t:'rV,"f"rg:'i.,
BEFORE
THE HONTSLE MR. JUSTICE ASH(3.E-'\""B.-.HIN_CH_iGE:«RI
WRIT PETITION No.-40056/2o<1Vo*.{ALE§-ELET" A.
BETWEEN:
Dr. V.N. Mahadevaiah,
S/0 Ningaiah,
Aged 35 years, _, ;
Vadagere Village, V '
Gowdalli Post. E
Yalandur Taluk, . _'
Chamrajnagar Dist'riCt, ' Petitioner
---(By, Mo nan'"i(unia"i','~-Azdvocate)
AN D :
The Commissionefiw.
State Election C,ommis.s_iVon,
Ka«~r"i'Tataka':,_"NQ_,._8, 1" Floor,' -----
Cu'nVning«h,arn R0fad,"~._
Ba ngalosrei' _5"6.(_)"G,52_.' Respondent '
VavishV'a3i.i*Hegde for Sri K.N. Phanindra, Advocates)
- writ Detition is filed under Articles 226 and 227 of the _Co'ns'ti.tutio_n of India praying to quash notification dated '8V.'1«1."2C_i:.Q_ issued by the respondent vide Annexure--A and etc. writ petition coming on for Preliminary Hearing this g_dEay--,_the' Court made the following:
ix.) RDE In View of the commencement of election procesjs"'af"f:d"'vi.n view of the Division Bench judgment, dated in W.A.No.3065/2010 and w.A.Nos.3o%~9A7/;§oi_oi,j'i7;%'ao'fj:n<5: AV propose to consider this petition on riheriitsfix Tffis --.pVetitio"n..Vi"is._ rejected.
MD