GURUSHANTHA PATTEDAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) WRIT petition is taken up with the consent of parties.

(2.) ISSUE rule.

(3.) THE petitioner was elected to the Gulbarga Zilla Panchayat from gobbur constituency in the elections held in March 1995. The result of the election was published on 30-3-1995 in the Official Gazette. The petitioner's election was not challenged in any Court of law.