MANJAVVA SHEKAPPA HARIJAN Vs. CHAITRA GURUPADAPPA SHIRUR

JUDGEMENT

(1.) This petition takes exception to the impugned order at Annexure-J dated 10.06.2020 passed by respondent No.3 - the Karnataka State Election Commission, whereby the complaints filed under Section 4(2)(i) of the Karnataka Local Authorities (Prohibition of Defection) Act, 1987 (for short "the Act") against the petitioners was allowed, thereby declaring that the petitioners have committed the act of defection under Section 3(1)(b) of the said Act and thereby disqualifying them under Section 4(2)(i) of the Act on the ground of defection.

(2.) Briefly stated, the facts giving rise to the present petition are as follows:

(3.) Respondent Nos.1 and 2 have filed their Statement of Objections along with documents and have contested the matter.