NAGAPPA Vs. GANGAPPA

JUDGEMENT

(1.) :

(2.) IN this writ petition, petitioner is challenging the order dated 30.08.2011 passed by the learned Civil Judge (Jr.Dn.), Hungund, in Election Petition No. 1/2010. By the impugned order, the Court below has allowed the election petition filed by the respondent herein and has declared him as elected candidate by setting aside the election of the petitioner.

(3.) I have heard the learned Counsel for the petitioner.