HIGH COURT OF KARNATAKA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ petition was initiated suo moto for directing the respondents to conduct the elections to the Corporations/Municipalities in the State in order to comply with the mandate of Sub-clause (3) of Article 243-U of the Constitution of India. This Court vide order dtd. 17/11/2021 had issued directions to the State Government and the Karnataka State Election Commission to notify the Local Body elections and the schedule for holding the elections and thereafter complete the election process to the Local Bodies by 30/12/2021.

(2.) Mr.K.N.Phanindra, learned Senior advocate appearing for respondent No.4- Karnataka State Election Commission informs the Court that in compliance of Court's directions, all the elections to the Local Bodies and the Municipalities in the State have been completed by 30/12/2021 except the Bruhat Bengaluru Mahanagara Palike and Vijayapura Municipal Corporation regarding whom the matter is pending before the Apex Court.

(3.) Learned Additional Government Advocate endorses the statement given by the learned Senior advocate for respondent NO.4.