Karnataka High Court
Sri Gopala Krishna Belur vs Sri B S Yeddiyurappa on 15 November, 2010
Author: J.S.Khehar
Bench: J.S.Khehar
Between :
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 15TH DAY OF NOVEMBER 2010
PRESENT
THE HONBLE MR.J.S.KHEHAR, CHIEF A.
AND
THE HON'BLE MRJUSTICENQKUMAE
WRIT PETITION Nos.3266bfIo 326510. oiévdioo imam? ~ A "
REs1._
1. Sri. Gopala Kris1aria,Be11ir,:. A A
aged about 48 years A
2. Sn'. A_snot;t}%ar«,. n T
" aged '21bout'; V-'.l8"y.ears A "
sri. darkiholi.
' aged about ye_a'1'
. ~ ,4: DrT.TB-.aga}i"SarvaTbhoowma S. Bagali,
V _ 'aged about___§8 years
.5_"Sr=i..:Bharama Gouda H. Kage.
' of-.._'aged.about 53 years
8.; Sampangi,
aged about 42 years
" Sri. G.N. Nanjundaswarny.
aged about 55 years
8. Sri. M.V.Nagaraj
aged about 49 years
9. Sri. Shivanagouda Naik,
aged about 46 years
2
10. Sri. Shanker Linge Gowda,
aged about 65 years
Senior citizen
11. Sri. Bellubbi,
aAged about 63 years.
All are Members of Legislative Assemblyi" A
Residing at Karnataka Legislative Hornet." at . 1'
Vidhana Soudha, Bangalore I ' -1'
{By Shri. P.P. Rao, Senior Counsel alonogigvvithi
Sri. K.G. Raghavan, Senior Adv-ocat;e, tS.ri.=Rax.riW
Verrna Kumar, Sr.Advo"cate. Sri. A.._S."APoinnanna
Sri. Shivakurnar N., Adyo'ca_tes & Sri:K.Shashi
Kiran Shetty fo'rzi?etit.i'oneis .33)
4ClhieE:el\'dinister,;._ _
Vidhaiia-..Soo'udha. Banlgalore
1. s_n'.B:.'s-..Y§§c1diy{:rappa"_j_'~.,__' V'
2.. ' 1. '
' * Ka1'nataka Viodhana Sabha
,__4Vidhana 'Soudvha, Bangalore Respondents
A it {By Soli J. Sorabji, Senior Counsel
V along wi.th'"Sri. Satyapal Jain 8: Sri. K.N. Bhat, Senior
ooicgunsel and Sriyuths MB. Naragund, Sri. Vivek S.
"'4._Reddy',:..Bhupender Yadav. Vikram Phadke, Vinod
« Kuniar, Prasanna Kumar B.T., Muralidhara M. and
v_ .L.i'l\l.'Hegde, Advocates for R1}
'*Wirit Petitions are filed under Article 226 of the
. ._H:Constitution of India, praying to issue a writ or order or
"«.di.recti«on declaring the order of disqualification dated
'1._O."iO.201O passed by the Respondent No.2 to be
unconstitutional, illegal and violative of fundamental rights
"of the Petitioners under Articles 14, 16 and 19 of the
Constitution of India and for being Violative of Schedule 10
of the Constitution and Rules made under Karnataka
Assembly, etc.
These Writ Petitions coming on for orders, this
day, CHIEF JUSTICE made the following order :
ORDER
J.S.KHEI-IAR. C.J. (Oral):
By an order passed by us on 18. i0.20_1.0.,_u_:t'heV tdiiowirig ._ issue was ordered to be placed for eohs.idei'atir§Ari'--.beiorethe learned Single Judge-
"Whether the 00rd«e:'--V5 diéxted 10.10.2010 passed 'uS'p.eake'rhV'0f""Vthe Karnataka Stated" is in consonance I pfoyisiefis V = gdaragraph 2{1}[a} Qf t'hepTenth SC-'tv1'ed'uie"'r5i7.th_ef«Constitution of 1ncj.ia:>"'*..._V .-
2. The J order dated 29.10.2010 has the aforesaid issue. In View of the yievsi e20<4'1'5're.ssed.7byAthexiearned Single Judge on
29. editions stand dismissed. 3d;-'« Chis? Ristiea sdjg Fudge Index: yes/no