Karnataka High Court
Federation Of Karnataka Christian ... vs Karnataka State Election Commission on 14 December, 2010
Author: Ashok B.Hinchigeri
Bench: Ashok B.Hinchigeri
Considering these aspects of the matter, I decline to gr--a'n,t the prayer made in the writ petition. 7. At this juncture, Sri Prasad comes"*ou:t,'witvh., the" alternative and modified prayer stating that7the_1oiccupation"Sol' the school buildings belonging to ,the_. Christian ma'nagemen.ts orig» 25.12.2010 has to be avoided,as the'u:se_of the buildings is coming in the way of the'!;.'.-f_at«.her-i_s 'deyotees offering their prayers, conducting the mass,_ceiebr'aVting"t'h.eV;testival in Chapels, etc. 8. Sri _'l5h._a.ni'i'ii:l,r.a "that"£the school buildings are already identified vantf-»thar.tW'a.l:lV"'"arrangements for polling on 26.12.2010 and,31,.1V2._2'V010~.:_"are made for conducting the electionsrfili V Thef»..petiti_o't.ier's prayer for sparing all the school :i.\»~,,,,puildings' to the Christian managements in respect of --.%_t_h.e.,_po,lling to held on 31.12.2010 is rejected in its entirety. «fahas. places, where the polling is scheduled to take place '.oi.....":26.12.2010) are concerned, the concerned Christian 'rr.V,:h1a_n,a'gements of the individual schools may file their 832%. representation with the respondent No.1. The representations, if
any, are to be filed before 18"' instant. it is for the No.1 to consider the representations, if so flied andlspareaiiitizoysye buiidings subject to the availability of.t'he--.ayite-rnatiye. V if there is any iogistics or operaitionai"iiproiaiflenfiy respondent No.1, it is open to the --t_es.pondent I'\ioA.'1,to~-;tij'rn'down' the request of the managements.
10. This petition is a§:VVcord.iVnt§'i_y No order as to costs.
Judge
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