MUDIYAPPA Vs. BASAVARAJ

JUDGEMENT

(1.) The petitioner is before this Court seeking the following reliefs:

(2.) Respondent No.1 had filed an election petition against the petitioner as also respondent Nos.2 to 10 in E.P.No.1/2021, on the file of learned Prl. Senior Civil Judge and CJM, Bagalkote challenging election of petitioner to the Bevoor Gram Panchayath, Dist: Bagalkote held on 27/12/2020.

(3.) The said Election Petition having been allowed and the election of respondent No.1 having been declared void the petitioner was respondent No.1 therein is before this Court seeking for the aforesaid reliefs.