G KUPPUSWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) in a batch of cases listed before us, the petitioners have sought for :

(2.) these petitions have been heard along with other matters similar in nature, but for purpose of convenience, separate orders are made. The names of advocates appearing in connected matters are also shown in the cause-title above as having been heard.

(3.) the petitioners in these and the said cases are declared to have been elected as councillors of municipal corporation/ council, under the Karnataka municipal corporations ACT or Karnataka Municipalities Act in the month of may, 1990. The first meeting of the council was held on or before 31-5-1990 and in some cases in june/july, 1990. Their tenure in office is five years from the date of publication of result of election in the gazette.