(1.) Challenging the interim orders passed in two interlocutory applications, one seeking amendment of pleadings and the other for striking out prayer (c) in the main election petition, the election petitioner has come up with these Special Leave Petitions.
(2.) We have heard learned counsel appearing for the parties.
(3.) In the elections held to the Karnataka State Legislative Assembly on 28.05.2018, the first respondent was declared elected from Constituency No. 154, namely Rajarajeshwari Nagar.