CHOKKA BASAVANNA GOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THESE appeals are filed seeking setting aside the interim order dated 22-4-2010 passed by the learned Single Judge in W.P.Nos.63136 to 63138 of 2010 by allowing the writ appeal.

(2.) THE interim order dated 22-4-2010 in the above writ petitions reads as under:

(3.) PRIOR to this election on 12-4-2010 to the post of delegate or representative to the Apex Bank, disqualification proceedings came to be initiated against the 9th and 10th respondents herein and originally the time was fixed as 3.00 p.m. on 8-4-2010 later changed to 11.30 a.m. directing the respondents 9 and 10 to reply to the said notice. This came to be questioned in W.P.Nos.62612 of 2010 etc. before the High Court. Interim stay was granted staying further proceedings.