BABAJAN SIDDILALSHYA MAKANDAR Vs. SAVITA

JUDGEMENT

(1.) In this appeal the petitioner seeks quashing of the impugned order dtd. 16/12/2022 passed by the learned Single Judge in Writ Petition No.104407/2021, insofar as it relates to issuing certain general directions with regard to the procedure to be followed in the matter of communicating the directions of the political party to its elected members till the State Government frames Rules under the Karnataka Local Authorities (Prohibition of Defection) Act, 1987 (for short, the 'Act').

(2.) Heard Sri. J.S.Shetty, learned counsel for the appellant, Sri. K.S.Patil, learned counsel for respondent Nos.1 to 3 and Sri.Gangadhar J.M., learned AAG along with Smt. Girija Hiremath, learned HCGP for respondent Nos.7, 9 and 10.

(3.) Perusal of the impugned order will indicates, in addition to disposal of the petition on merits, learned Single Judge took note of the fact that appropriate rules as required under Sec. 9 of the Act, have not been framed by the State Government till the date of passing the impugned order and accordingly issued the following directions: