P SIDDANNA Vs. ZILLA PARISHAD BELLARY

JUDGEMENT

(1.) Smt. Nimmy Swamy, learned High Court Government Pleader is directed to take notice for Returning Officer, Sri R.L. Patil, learned counsel for the petitioner and Sri Gangadhara Gurumath for Respondents-3 and 4 heard in the matter.

(2.) The relief which the petitioner has sought in this petition reads as follows:

(3.) On 22-5-1990, this Court while ordering issue of emergent notice to the respondent granted an interim order of stay which reads as follows: