LAWS(KAR)-2022-4-157

MURALI KRISHNA BRAHMANDAM Vs. CHIEF ELECTORAL OFFICER

Decided On April 22, 2022
Murali Krishna Brahmandam Appellant
V/S
CHIEF ELECTORAL OFFICER Respondents

JUDGEMENT

(1.) The list being revised, no one has appeared on behalf of the petitioner to press this writ petition.

(2.) This Public Interest Litigation has been filed seeking the following reliefs:

(3.) It appears from the averments made in the writ petition that the petitioner is aggrieved with the Assembly elections held under the Representation of the People Act, 1951 (for short 'the said Act'). There is no challenge to the provisions of the said Act. The averments made in the writ petition do not make out any case for grant of indulgence. The writ petition, being misconceived, is dismissed.