Prem Kumar S/O Babu vs Sate Of Karnataka And Ors
2021 Latest Caselaw 3012 Kant

               IN THE HIGH COURT OF KARNATAKA
                      KALABURAGI BENCH

            DATED THIS THE 27TH DAY OF JULY, 2021

                            BEFORE

        THE HON'BLE Dr.JUSTICE H.B.PRABHAKARA SASTRY

     MISCELLANEOUS FIRST APPEAL No.201224/2017 (MPA)

BETWEEN:

PREM KUMAR S/O BABU
AGE: 44 YEARS, OCC: SOCIAL WORKER
R/O HALLADKERI
TQ & DIST. BIDAR-585401
                                                ... APPELLANT

(BY SRI HANMANTRAYA SINDHOL, ADVOCATE)

AND:

1.     STATE OF KARNATAKA
       REPRESENTED BY RETURNING OFFICER
       WARD NO.31 OF CMC BIDAR
       DISTRICT BIDAR-585401

2.     THE TAHSILDAR BIDAR
       TQ. & DIST. BIDAR-585401

3.     MARTIN S/O SAMSON
       AGE: 45 YEARS, OCC: EX-COUNSELOR
       R/O OUTSIDE FATEH DARWAZA
       BIDAR, TQ. & DIST. BIDAR-585401

4.     RAJU S/O SHAMANNA
       AGE: 39 YEARS, OCC: TAILOR
       R/O SHAHAPUR GATE, BIDAR
       TQ. & DIST. BIDAR-585401
                                                   MFA No.201224/2017
                               2



5.   NAGNATH S/O VAIJINATH BADADGER
     AGE: 40 YEARS, OCC: CARPENTER
     R/O SHAHAPUR GATE, BIDAR
     TQ. & DIST: BIDAR-585401

6.   MD. SHOUKAT KHAN S/O NOT KNOWN
     AGE ABOUT: 59 YEARS, OCC: PETTY BUSINESS
     R/O PANSAL TALEEM, BIDAR
     TQ. & DIST. BIDAR-585401

                                                   ... RESPONDENTS

     THIS   MISCELLANEOUS    FIRST      APPEAL    IS   FILED   UNDER
SECTION 27 OF THE KARNATAKA MUNICIPALITIES ACT, PRAYING TO
ALLOW THIS APPEAL AND CALL FOR LCR, SET ASIDE THE IMPUGNED
JUDGMENT DATED 05.04.2017 PASSED IN ELECTION CASE NO.04 OF
2013 BY THE PRINCIPAL SENIOR CIVIL JUDGE AND CJM AND
ELECTION TRIBUNAL AT BIDAR, AND ETC.,


     THIS   APPEAL    COMING       ON   FOR      ORDERS    THROUGH
PHYSICAL/VIDEO CONFERENCING HEARING, THIS DAY THE COURT
MADE THE FOLLOWING:


                            ORDER

Called again.

Learned counsel for the appellant has sent a memo to

the Registry through email, the copy of which is placed

before this Court, submitting that the present appeal does

not survive for consideration and has become infructuous.

MFA No.201224/2017

In view of the memo and supporting submission, the

appeal stands dismissed as having become infructuous.

Sd/-

JUDGE

VNR