SAVITA CHANNABASU Vs. DIST. PRESIDENT

JUDGEMENT

(1.) On 29/10/2020, a notification was issued for the conduct of an election to the post of President/Vice-President of the Town Municipal Council, Mahalingapur on 9/11/2020.

(2.) The President of the State BJP party, by his communication dtd. 1/11/2020, had authorised the District President of the BJP party to decide the manner in which the members of the BJP were supposed to conduct themselves and also decide in whose favour the vote was to be cast for the elections which was scheduled to be conducted on 9/11/2020 for the post of President and Vice-President.

(3.) On the strength of this authorization, on 7/11/2020, a meeting of the elected Councilors of the BJP party was convened by the District President of the Bagalkot division of the BJP party.