BETADOOR DHANAPAL BEASAVANTAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner being in the electoral fray of the respondent No.4-APMC committee has invoked the jurisdiction of this Court with the following prayers:

(2.) He argues that: the nomination form of the sixth respondent with the eighth respondent as the proposer, despite the eighth respondent ceasing to be a nominated member of the 4th respondent- Society by virtue of the Government Notification dated 11.07.2018 at Annexture-F is apparently erroneous.

(3.) He further submits that, after the issuance of the notification dated 11.07.2018 referred to above, the 8th respondent ceased to be a member and therefore, he cannot be construed to be a 'voter', his name continuing in the Voters List, not withstanding. He vehemently submits that an argument to the contrary would fall foul of Law.