ABDUL JAFAR ALI Vs. ELECTION COMMISSION OF INDIA

JUDGEMENT

(1.) Challenging order dtd. 21/4/2023 passed by respondent no.3 at Annexure-D rejecting petitioner's nomination and seeking for direction, directing respondents to enroll name of petitioner in electoral list of Karnataka and consequently permit petitioner to contest election for Karnataka State Assembly by accepting his nomination etc., this writ petition is filed.

(2.) Sri D.R.Ravishankar, learned Senior Counsel appearing for Sri Manjunath S., advocate for petitioner submitted that prior to going to Dubai for earning livelihood, petitioner was born and brought up in Bangalore. After return to Bangalore recently, he had involved himself in various social activities to serve public.

(3.) It was submitted that petitioner intended to contest general elections for Legislative Assembly of Karnataka from Shivajinagar, Bangalore constituency. He was issued with 'B' Form by Janata Dal (Secular) Party to contest election.