GOWRAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned HCGP takes notice for respondents No.1, 3, 5 and 6.

(2.) Reference of the learned AAG would be to the celebrated case of N.P.Ponnuswami Vs. Returning Officer, Namakkal Constituency, Salem Dist. And Four Others reported in AIR 1952 SC 64, wherein it has been held that once calendar of events are announced, no Court should pass any order which would cause interference in the process of election. Once calendar of events are announced, the election should be permitted to go on without any interference. The grievance of the petitioner can be considered only in a duly constituted election petition, if filed after the conclusion of the elections.

(3.) Having regard to the principles enunciated in N.P.Ponnusami, and in view of the fact that the calendar of events have been announced for holding the elections on 17/7/2023, the writ petition stands dismissed.