KIRAN KRISHNARAO SAYNAK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE appellants, in this appeal have challenged the order dated 03.03.2014 of the Learned Single Judge dismissing the writ petition.

(2.) THE prayer of the appellants/petitioners before the learned Single Judge was for a writ of mandamus to the second respondent (Regional Commissioner, Belgavi) not to permit the Members of Legislative Assembly (MLAs) and members of the House of People (MPs - Lok Sabha) to vote and participate in the process of election of the Mayor and Deputy Mayor for the Corporation of City of Belgavi respondent No.4 for the year 2013 and henceforth.

(3.) PLEADINGS in the writ petition disclose that petitioners are the Councillors of the Corporation of City of Belgavi (for short 'Corporation'). The main grievance of the petitioners is that the MLAs and MPs are causing unwarranted interference in day to day affairs of the Corporation. According to them, the MLAs and MPs are not entitled to participate in the election process of the Mayor and Deputy Mayor, as there is no law, which permits their participation. The petitioners have contended inter alia before the learned Single Judge that;