BHIMAPPA GUNDAPPA GADAD Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner claiming to be a public spirited person and a social activist is invoking the PIL jurisdiction of Writ Court with the following prayer:

(2.) Learned counsel appearing for the petitioner vehemently argues that the advertisement, flexes and boards containing the photographs of Chief Minister, Deputy Chief Minister and other Ministers would cost the exchequer heavily and that even otherwise such a advertisement counsel cannot be undertaken in the teeth of Apex Court decisions and of this Court.

(3.) Learned Additional Government Advocate, on request appearing for the respondents opposes the petition repelling the submission of the counsel for the petitioner. She also contends that the decision cited at the Bar do not support the case of the petitioner. So contending, she seeks dismissal of the writ petition.