KUSHAL RAJ S. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The order dtd. 17/5/2024 passed by respondent no.3 and the order dtd. 15/5/5024 passed by respondent no.4, by which, sale of liquor is prohibited from 4.00 p.m. of 1/6/2024 till 4.00 p.m. of 3/6/2024, and from 6.00 a.m. to midnight of 6/6/2024 in view of ensuing elections to the Members of Legislative Council scheduled to be held on 3/6/2024 and the counting of votes scheduled on 6/6/2024, are impugned in this petition.

(2.) Heard the learned Counsel for the petitioner, learned Additional Advocate General for respondent nos.1 to 4 and the learned Counsel for respondent no.5.

(3.) Petitioner's contention is, that despite the Returning Officer having instructed the State authorities to prohibit sale of liquor on the polling date and the counting date, the State authorities have prohibited sale of liquor contrary to the direction, from 4.00 p.m. of 1/6/2024 till 4.00 p.m. of 3/6/2024 and from 6.00 a.m. to midnight of 6/6/2024.