JAYAPAL REDDY Vs. STATE ELECTION COMMISSION BANGALORE

JUDGEMENT

(1.) SINCE this writ petition can be disposed of at the preliminary hearing stage itself, H. B. Narayan, learned High Court Government Pleader is directed to take notice on behalf of respondents 2 to 4 and Sri K. N. Phanindra to take notice for the first respondent.

(2.) HEARD the learned Counsels for the parties.

(3.) THE petitioner is seeking a direction to respondents 1 to 4 to restrain respondents 4 to 16 from casting their votes. The case of the petitioner is that they are not the residents of the constituency of 5th respondent-Gram Panchayat but they got their names included in the voters list at Annexure-A of the same constituency. The petitioner has produced Annexures-B to F to show that their names are found in jayanagar Constituency.