SUNIL KUMAR SHARMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Though this matter is listed for hearing on IA.2/2020 for vacating the interim order of stay granted by this Court, yet, with the consent of the learned counsel appearing for the parties, main matter is taken up for final disposal.

(2.) Petitioner has challenged the Notification/Government Order No LAW 10 LCE 2018 (Annexure-A), whereby a Special Court has been constituted to try the cases involving MPs and MLAs, on the ground that the constitution of said court is contrary to the directions issued in Writ Petition (Civil) No.536/2011.

(3.) The specific ground urged by the petitioner in para 17 of the petition reads as under: