Former Karnataka Chief Minister and senior BJP leader BS Yediyurappa is seeking an urgent hearing in the Supreme Court to stay the summons issued to him by the trial court in Bengaluru in the Bellandur denotification case.
Yediyurappa, who is accused number 2 in the case, has been asked by the trial court to appear before it on April 19. He has been charged with Section 13 (1) criminal misconduct of the Prevention of Corruption Act along with other Sections. The complaint was filed by Vasudeva Reddy.
A Special Court in Bengaluru, set up to try criminal cases against Members of Parliament and Members of Legislative Assemblies haD ordered that a case for criminal misconduct be registered against former Karnataka Chief Minister BS Yediyurappa for alleged illegal denotification of land in Bengaluru.
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