Karnataka High Court
Sri S A Ramadass vs Chief Election Commissioner on 30 November, 2017
Author: P.S.Dinesh Kumar
Bench: P.S.Dinesh Kumar
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WP No.52859/2017
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 30TH DAY OF NOVEMBER 2017
PRESENT
THE HON'BLE MR. H.G.RAMESH
ACTING CHIEF JUSTICE
AND
THE HON'BLE MR. JUSTICE P.S.DINESH KUMAR
WRIT PETITION NO.52859/2017 (GM-RES-PIL)
BETWEEN:
SRI S.A.RAMADASS
S/O. LATE A.N.RAO
EX-MEMBER OF LEGISLATIVE ASSEMBLY
R/O. NO. 1063/77A, 1ST MAIN ROAD, 6TH CROSS
VIDYARANYAPURAM, MYSORE 570 008
MYSORE DISTRICT ...PETITIONER
(BY SRI M.KRISHNAPPA, ADVOCATE)
AND:
1. CHIEF ELECTION COMMISSIONER
& CHIEF ELECTORAL OFFICER
KARNATAKA, NIRVACHANA NILAYA
MAHARANIS COLLEGE CIRCLE
SESHADRI ROAD, BANGALORE- 560 001
2. THE DEPUTY COMMISSIONER
MYSORE DISTRICT, MYSORE- 570 005
3. THE COMMISSIONER & ELECTORAL
REGISTRATION OFFICER
MYSORE CITY CORPORATION
MYSORE-570 005
4. SHRI M.K.SOMASHEKAR
AGED ABOUT 58 YEARS
MEMBER OF KARNATAKA
LEGISLATIVE ASSEMBLY AND
PRESIDENT, KARNATAKA SILK DEV BOARD
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WP No.52859/2017
R/O. NO.318, D.SUBBAIAH ROAD
CHAMARAJA MOHALLA, MYSORE-570 024
5. THE ELECTION COMMISSION OF INDIA
NIRVACHAN SADAN
ASHOKA ROAD, NEW DELHI 110 001
REP BY ITS CHIEF ELECTION COMMISSIONER
6. STATE OF KARNATAKA
REP BY ITS SECRETARY TO GOVERNMENT
D.P.A.R. DEPARTMENT (ELECTIONS)
DR. AMBEDKAR ROAD
BANGALORE-560 001 ...RESPONDENTS
(GOVERNMENT ADVOCATE SERVED)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
IMPUGNED ORDER DATED 29.07.2017 (ANNEXURE-B) ISSUED BY
R2 AND THE IMPUGNED ORDER DATED 04.08.2017 (ANNEXURE-
C) ISSUED BY R3 AND ALL OTHER CONSEQUENTIAL ACTIONS
PURSUANT TO ISSUANCE OF THE AFORESAID IMPUGNED
ORDERS.
THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING, THIS DAY, THE ACTING CHIEF JUSTICE MADE THE
FOLLOWING:
ORDER
Ag.CJ (Oral):
Heard. No public interest is involved in this writ petition. The writ petition is accordingly dismissed.
Sd/-
ACTING CHIEF JUSTICE Sd/-
JUDGE KSR