SIMON LEEN DSOUZA Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) Learned counsel for the petitioner would restrict his prayer for a direction to consider the representation that he has submitted in terms of Annexure-C. It is the case of the petitioner that, his nomination has been rejected erroneously and therefore, before the date of the election his representation needs to be considered.

(3.) In the light of the circumstance, I deem it appropriate to direct respondents to consider the representation of the petitioner as founded in Annexure-C.