SHAHEED SHAHAZADHA Vs. K NARAYANA REDDY

JUDGEMENT

(1.) The petitioner is seeking for issuance a writ of certiorari against the order dated 20.02.2017 passed by the Court of III Additional District & Sessions Judge, Kolar (Sitting at K.G.F.) on I.A. No.1 in Election Miscellaneous No.1/2016.

(2.) Facts made out as regards the present dispute are produced herein below for better understanding of the issue.

(3.) On 13.02.2016, the petitioner along with Sri K. Narayana Reddy hereinafter respondent No.1 had contested the election for the membership of Kolar Zilla Panchayat from Kamasamudram Constituency No.17. After the declaration of result on 23.02.2016, the Respondent No.1 has filed an election petition on 21.03.2016 before the learned Senior Civil Judge & Principal JMFC, K.G.F. in Election Misc. No.1/2016 seeking for a declaration that election was null and void, contending on various grounds that the nomination was wrongly accepted.