K N NAGEGOWDA Vs. D C THAMMANNA

JUDGEMENT

(1.) I. A. No. VI. Heard Mr. Ashok B. Patil, learned counsel for the petitioner, Mr. Ashok B. Hinchigeri, learned counsel for the respondent No. 1 and the learned Government Advocate.

(2.) IN this Election Petition No. 20/1999, the petitioner seeks permission of this Court to delete respondent Nos. 7 to 9. Respondent No. 7 is the Chief Electoral Officer, Karnataka. Respondent No. 8 is the District Election Officer, Mandya District. Respondent No. 9 is the Returning Officer.

(3.) THE petitioner called in question the election of the 1st respondent to the 103 - Kirugavalu Constituency of the Karnataka Legislative Assembly. The petitioner questioned the election of the 1st respondent among other grounds, on the ground of improper receipt of votes and improper rejection of votes. The petitioner also alleged irregularities in counting process and in the matter of declaration of results.