REGENT COMPUTRONICS PVT. LTD.

Lakshmikanta K Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

COMMISSIONER OF INCOME TAX,BANGALORE VS. VENAKTESWARA HATCHERIES [REFERRED TO]
JAILA SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
CHARANJIT LAL CHOWDHARY VS. UNION OF INDIA [REFERRED TO]
SHAMRAO VISHNU PARULEKAR VS. DISTRICT MAGISTRATE THANA [REFERRED TO]
JYOTI PERSHAD MAHTAB SINGH SURENDAR DEV GAUR VS. ADMINISTRATOR FOR THE UNION TERRITORY OF DELHI [REFERRED TO]
STATE OF UTTAR PRADESH VS. KARTAR SINGH [REFERRED TO]
JULLUNDER RUBBER GOODS MANU VS. UNION OF INDIA [REFERRED TO]
JYOTI BASU VS. DEBI GHOSAL [REFERRED TO]
KRISHENA KUMAR BALBIR SINGH DESH RAJ KOHLI R N MUBAYI PRESIDENT ALL INDIA RETIRED RAILWAYMEN P F TERMS ASSOCIATION BRIJ MOHAN KAUL K RAVI VERMA VS. UNION OF INDIA [REFERRED TO]
OM NARAIN AGARWAL BASHIRAN VS. NAGAR PALIKA SHAHJAHANPUR:STATE OF UTTAR PRADESH [REFERRED TO]
ANUKUL CHANDRA PRADHAN ADVOCATE SUPREME COURT VS. UNION OF INDIA [REFERRED TO]
RAEES AHMAD VS. STATE OF UTTAR PRADESH [REFERRED TO]
DADI JAGANNADHAM VS. JAMMULU RAMULU [REFERRED TO]
PADMASUNDARA RAO DEAD VS. STATE OF TAMIL NADU [REFERRED TO]
ASHWANI KUMAR SINGH VS. U P PUBLIC SERVICE COMMISSION [REFERRED TO]
PEOPLES UNION FOR CIVIL LIBERTIES VS. UNION OF INDIA [REFERRED TO]
RAMESH MEHTA VS. SANWAL CHAND SINGHVI [REFERRED TO]
STATE OF HARYANA VS. STATE OF PUNJAB [REFERRED TO]
M NAGARAJ VS. UNION OF INDIA [REFERRED TO]
I R COELHO VS. STATE OF TAMIL NADU [REFERRED TO]
GOVERNMENT OF ANDHRA PRADESH VS. P LAXMI DEVI [REFERRED TO]
KALABHARATI ADVERTISING VS. HEMANT VIMALNATH NARICHANIA [REFERRED TO]
YASHODAMMA G VS. STATE OF KARNATAKA [REFERRED TO]
SAVITRI VS. STATE OF KARANTAKA [REFERRED TO]
ROHITASH KUMAR VS. OM PRAKASH SHARMA [REFERRED TO]
ARASMETA CAPTIVE POWER COMPANY PRIVATE LIMITED VS. LAFARGE INDIA PRIVATE LIMITED [REFERRED TO]
RAJBALA & OTHERS VS. STATE OF HARYANA & OTHERS [REFERRED TO]
PRAMILA M. AND ORS. VS. STATE OF KARNATAKA AND ORS. [REFERRED TO]

JUDGEMENT

(1.) The petitioners who are nominated councilors of Malur Town Municipal Council (hereinafter referred to as 'the Council' for short) in this petition have prayed for the following reliefs:

(2.) The Council was constituted on 20/5/2018, which has 29 elected members as well as 4 nominated members and one member of Legislative Assembly. The President of the Council was elected on 20/11/2020. The petitioners were nominated as Councilors of the Council on 27/2/2021. The Tahsildar and Election Officer issued calendar of events by which election to the post of President of the Council was notified and the same was scheduled to be held on 30/12/2021.The petitioners who are the nominated members of the Council, filed a writ petition, in which inter alia declaration was sought to the effect that they are entitled to participate in the process of election to the post of President of the Council. A bench of this court by an interim order dtd. 29/12/2021 permitted the petitioners to participate in the process of election for the post of President of the Council subject to final decision of the writ petition.

(3.) An election was held on 30/12/2021, in which the petitioners cast their votes for the election to the post of the President of the Council. The petitioner in WP No.834/2022 filed an I.A. for impleading on 10/1/2022 in W.P.No.24308/2021, filed by the petitioners. The petitioner in WP No.834/2022 thereafter withdrew the interlocutory application for impleading on 7/2/2022. Thereafter, a bench of this court vide order dtd. 22/2/2022 permitted the petitioners in W.P.No.24308/2021 to withdraw the writ petition with the liberty as prayed for and extended the interim order for a period of 7 days. In the aforesaid factual background, this petition has been filed.

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LAKSHMIKANTA K Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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