VARALAKSHMI W/O R. RAJU Vs. THE STATE OF KARNATAKA BY ITS SECRETARY TO GOVERNMENT, DEPARTMENT OF RURAL DEVELOPMENT AND PANCHAYAT RAJ AND OTHERS

JUDGEMENT

(1.) THE appeal is directed against the order dated 4th August 2009 made in Writ Petition No. 13703/2009 where under, the learned Single Judge applying the ratio laid down by the Apex Court in Election Commission of India Through Secretary Vs. Ashok Kumar and Ors., AIR 2000 SC 2979 , that Courts' intervention should not be sought in order to effectuate the interruption, obstruction of the election proceedings and judicial remedy, if any, should be availed by the aggrieved parties after the holding of elections, refused to grant stay in respect of election to the post of President and Vice -President of Taluka Panchayat, Bangalore East.

(2.) 1. The admitted fact is that after notifying the election schedule on 18th May 2009, by way of corrigendum dated 15th May 2009, the Government proposed to revise the allotment of reservation issued on 5th May 2009.

(3.) THE writ appeal is disposed of, accordingly