V.P. SHASHIDHAR, S/O LATE V. PUTTAIAH MEMBER OF KODAGU ZILLA PANCHAYAT Vs. THE TAHASILDAR CUM ASSISTANT ELECTROL OFFICER, THE ASSISTANT COMMISSIONER, THE DEPUTY COMMISSIONER, APPELLATE AUTHORITY AND THE STATE ELECTION COMMISSION

JUDGEMENT

(1.) SRI H.T. Narendra Prasad, the learned High Court Government Pleader is directed to take notice for the Respondent Nos. 1 to 3.

(2.) SRI K.N. Phanindra, the learned Standing Counsel is directed to take notice for the Respondent No. 4.

(3.) SRI H.T. Narendra Prasad, the learned High Court Government Pleader for the Respondent Nos. 1 to 3 submits that this petition is liable to rejected on the short ground of the availability of the alternative remedy provided by Section 24 of the Representation of People Act, 1950 and Rule 27 of the Registration of Electors Rules, 1960. He also takes serious exception to the Petitioner's conduct of not arraigning the objectors as the Respondents to this petition.