ASSOCIATION FOR DEMOCRATIC REFORMS REPRESENTED BY ITS CHAIRMAN AND AUTHORISED REPRESENTATIVE TRILOCHAN SASTRY Vs. ELECTION COMMISSION THROUGH ITS CHIEF ELECTORAL OFFICER KARNATAKA HAVING ITS OFFICE AT OFFICE OF CHIEF ELECTORAL OFFICER NIRVACHANA NILAYA MAHARANIS COLLEGE CIRCLE

JUDGEMENT

(1.) A non-party in the suit, has approached this Court in this public interest writ petition, with a prayer inter alia to quash an order passed by a Civil Court on an application filed under Order XXXIX Rules 1 and 2 of the Code of Civil Procedure, 1908 (for short 'CPC') in a suit.

(2.) Petitioner claiming to dedicate itself to bring reforms in conducting elections in a free and fair basis has presented this writ petition with following prayers:

(3.) We have heard Shri.B.N.Harish, learned Advocate for the petitioner and Shri.Ashok Haranahalli, learned Senior Advocate for second respondent.