FIRDOUS PARVEEZ TAJ Vs. MRS.YASMIN TAJ

JUDGEMENT

(1.) Petitioner, a Returned Candidate in 2019 Municipal Elections is before the Writ Court for assailing the order dated 17.3.2020, a copy whereof is at Annexure-A, whereby the Election Tribunal, at Sidlaghatta, having favoured respondent's application in I.A.No.10 filed under Order VI Rule 17 r/w Sec.151 of CPC, 1908, in the pending E.P.No.1/2019, has granted leave to introduce details of several properties to the Petition, by way of amendment. After service of notice, respondent having entered appearance through her counsel, resists the writ petition making submission in justification of the impugned order.

(2.) Brief facts:

(3.) Contentions of the parties: