K. SRINIVAS Vs. KARNATAKA STATE ELECTION COMMISSION

JUDGEMENT

(1.) Petitioners having been disqualified from continuing as the elected members of the Municipality are knocking at the doors of the Writ Court for assailing the disqualification order dtd. 15/11/2021, a copy whereof is at Annexure - H issued by the 1st Respondent - State Election Commission. The operative portion of the said order reads as under: <IMG>JUDGEMENT_131_LAWS(KAR)4_2022_1.jpg</IMG>

(2.) After service of notice, the respondents having entered appearance through their learned advocates oppose the petition, making submission in justification of the impugned order and the reasons on which it has been constructed.

(3.) Having heard the learned counsel for the parties and having perused the petition papers, this Court declines to grant indulgence in the matter as under and for the following reasons: