P. GEETHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Sri Anandeeswara, learned High Court Government Pleader is directed to take notice for respondent Nos.1 and 3.

(2.) In this writ petition, the petitioner has sought for quashing the election of Municipality in Ward No.25 of Hiriyuru Municipality, Hiriyuru. The Election Officer has issued a declaration declaring that respondent No.5 is duly elected as councilor of Hiriyuru Municipality vide Annexure-H.

(3.) At the out set, learned counsel for the respondents has submitted that writ petition is not maintainable. It is further submitted that Election Petition has to be filed within 15 days from the date of declaration of the election.