MD. JEELANI Vs. DEPUTY COMMISSIONER, BIDAR

JUDGEMENT

(1.) These writ petitions call in question certain notifications of reservation concerning ward Nos. 5, 6, 26 and 32, all Municipal wards of Bidar City. W.P. No. 200735/2021 concerns ward No. 26, W.P. No. 200790/2021 concerns ward No. 32 and W.P. No. 200817/2021 concerns ward Nos. 5 and 6

(2.) Since all these petitions seek to challenge electoral process in the aforesaid municipal wards of Bidar city, they are taken up together and are disposed of by this common judgment.

(3.) Heard Sri Shivasharana Reddy, Sri Jairaj K. Bukka and Sri Sachin M. Mahajan, learned counsel for the petitioners and Sri Y.H. Vijaykumar, learned Additional Advocate General for the State and Sri K.N. Phaneendra, learned Senior counsel and Sri Amaresh S. Roja, learned counsel appearing for the State Election Commission.