SRI K.P. UMAPATHY S/O. K PADMANABHA vs. STATE OF KARNATAKA

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WP/109324/2015HC KarnatakaKAHC02009252201531 August 2015Bench: ASHOK B HINCHIGERI3 pages
AI SummaryDismissed

What did the High Court hold?

The High Court noted that the election has already occurred. Therefore, the petition challenging the election process has become infructuous.

What were the facts?

The petitioners challenged a notification and calendar of events for an election. The election has since taken place as per the impugned calendar.

What were the issues?

Whether a petition challenging an election process is maintainable after the election has already been conducted.

Which sections of the Income-tax Act were involved?

Section 227

AI-generated summary — verify with the full judgment below

- 1 - IN THE HIGH COURT OF KARNATAKA DHARWAD BENCH DATED THIS THE 31ST DAY OF AUGUST, 2015 BEFORE THE HON'BLE MR. JUSTICE ASHOK B. HINCHIGERI WRIT PETITION Nos. 109324-109328/2015 (GM-KSR) BETWEEN: 1. K.P. UMAPATHY S/O. K PADMANABHA, AGE: 47 YEARS, OCC: MANAGER, BDCC BANK , R/O. MAHADEVI SADAN, 4TH CROSS, MRUTUNJAYA NAGAR, HOSPET 583 203. 2. G. RAJASHEKAR S/O. OBALAPPA, AGE: 45 YEARS, OCC: CONTRACTOR, PATEL NAGAR, KANAKADAS CIRCLE, 2ND WARD, HOSPETH 583 203. 3. B. CHIDANANDAPPA, AGE: 62 YEARS, OCC: RETIRED TEACHER, R/O. H. NO. 1340, SAHANINI NILAYA, 29TH WARD, BEHIND INCOME TAX OFFICE, HOSPET 583 203. 4. I. MARISWAMY S/O. LATE DANAPPA, AGE: 64 YEARS, OCC: RETIRED R/O. CHALLIGURKI VILLAGE,

- 2 - BALLARI. 5. H.S.VENKAPPA S/O. H S KANAMAPPA, AGE: 49 YEARS, OCC: AGRICULTURE, 35th CROSS, ISHWAR NAGAR, HOSPET 583 203. ... PETITIONERS (BY SRIYUTHS V M SHEELVANT, S. H. MITTALKOD, VINAY S. KOUJALAGI & M. L. VANTI, ADVOCATES) AND: 1. STATE OF KARNATAKA R/BY ITS SECRETARY DEPARTMENT OF CO OPERATION VIDHANA SOUDHA, BENGALURU. 2. DEPUTY REGISTRAR OF COOPERATIVE SOCIETY, BALLARI. 3. THE RETURNING OFFICER, DR. B.R. AMBEDKAR SANGHA, HOSPETE. 4. THE SECRETARY, DR. B.R. AMBEDKAR REGISTERED SOCIETY, HOSPETE. ... RESPONDENTS (BY SRI M. KUMAR, AGA FOR R1 TO R3; R4 – D/W. ) THESE PETITIONS ARE FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECTING AND QUASH THE NOTIFICATION AND CALENDAR OF EVENTS DATED 14-08-2015 PRODUCED AT ANNEXURE-D AND D1 ISSUED BY 3RD RESPONDENT BEARING NO. 1/2015 -2015

- 3 - THESE PETITIONS COMING ON FOR ORDERS THIS DAY, THE COURT MADE THE FOLLOWING: ORDER Sri M.Kumar, learned Additional Government Advocate is directed to take notice for respondent Nos.1 to 3. 2. Notice to the respondent No.4 is dispensed with. 3. Sri M.Kumar, learned Additional Government Advocate submits that the election has already taken place pursuant to the impugned calendar of events and that therefore this petition has become infructuous. 4. This petition is therefore dismissed as having become infructuous. Sd/- JUDGE Vmb

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