B K KEREKODAPPA Vs. K THIPPERUDRAPPA

JUDGEMENT

(1.) This appeal arises out of the judgment and order dated 09.02.2016 passed by the Principal District Judge, Ballari in Election Petition No.1 of 2013.

(2.) The appellant was respondent No.7 and respondent No.1 was the petitioner and respondent Nos.2 to 12 were other respondents in Election Petition No.1 of 2013 before the District Court. For the purpose of convenience, henceforth the parties will be referred to with their ranks before the trial court.

(3.) The challenge relates to the election of Council of Ward No.17 of Ballari City. Respondent No.2 the Deputy Commissioner-District Election Officer of Ballari District issued Notification dated 16.02.2013 publishing calendar of events for holding elections to Ward Nos.1 to 35 of Ballari City and the calendar of events of the said election were as follows: