B.T. RAMACHANDRA Vs. ANNAPPA C.

JUDGEMENT

(1.) RESPONDENT No. 1 has filed on 29.10.2011, Election Miscellaneous Petition No. 38/2011, in the Court of I Addl. Civil Judge and JMFC, Shimoga, against the petitioner and others, under S. 15 of the Karnataka Panchayat Raj Act, to pass a decree holding that the declaration of the petitioner herein as the Returned Candidate, as a result of counting which was held on 29.09.2011, as member of Pillangere Grama Panchayat, in connection with the election held on 26.09.2011 as null and void.

(2.) I .A. 1 filed under Order VII Rules 11(a) and (d) CPC, to reject the election petition having been dismissed on 27.01.2014, this writ petition was filed on 19.03.2014, to quash the said order and consequently allow I.A. 1 filed in the Trial Court.

(3.) PERUSED the writ petition record.