S L NARAYANA Vs. L SHANKAR KUMAR

JUDGEMENT

(1.) THE Writ Appeal is preferred against an interim order passed by the learned single Judge confirming the interim order passed earlier.

(2.) WITH the consent of the parties, the appeal and the writ petition are taken up for hearing on merit.

(3.) THE writ petitioner-appellant, who happens to be an advocate and a Member of the Nagar Panchayat, having failed to persuade the Nagar Panchayat to get the advocates of his choice appointed as the Standing Counsel, has chosen the arena of the High Court to take his political vengeance. It is not fair. Courts cannot be permitted to be the playgrounds for settling the scores of the proceeding in the Nagar Panchayat. The writ petition is not the bona fide act of the petitioner.