LAXMAN LAKAPPA NINGANNAVAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) All these Intra-Court Appeals seek to lay a challenge to the orders of the learned Single Judge, whereby in substance the prayer for a direction to the State Government and the State Election Commission, to elongate the tenure of elected Members of the local bodies by setting aside the appointment of Administrators, has been negatived.

(2.) The learned Government Advocate appearing for the State vehemently resists these appeals making submission in justification of the impugned orders and the reasons on which they have been structured.

(3.) Having heard the learned counsel for the parties and having perused the papers, we decline to grant indulgence in the matter for the following reasons: