B SHIVANNA Vs. DEPUTY COMMISSIONER TUMKUR DISTRICT

JUDGEMENT

(1.) THE petitioner has challenged order and decree dated 15-10-2003 of election Tribunal passed in E. P. No. 1 of 2002 (Annexures-C and D) on the file of Civil Judge (Junior Division), Kunigal.

(2.) RESPONDENTS 1 and 2 are represented by Sri H. B. Narayan, learned government Pleader. Respondent 3 is represented by Sri S. K. Venkata ready.

(3.) HEARD arguments for final disposal.