Smt Komalashree R vs Smt Radha
2022 Latest Caselaw 11101 Kant

     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 25TH DAY OF JULY, 2022

                         BEFORE

THE HON'BLE MR. JUSTICE HEMANT CHANDANGOUDAR

             W.P.NO.5490 OF 2016 (LB ELE)

BETWEEN:

SMT. KOMALASHREE R.
W/O. SHIVAKUMAR,
AGED ABOUT 22 YEARS,
RESIDENT CHANGAWADI
MANAGALLI POST, KOLLEGAL TALUK,
CHAMARAJANAGAR-571 439.
                                          ... PETITIONER
(BY SRI. C.M. NAGABHUSHAN, ADVOCATE)

AND:

1.     SMT. RADHA
       W/O BALARAMACHARI,
       AGED ABOUT 30 YEARS,
       MANAGALLI POST, KOLLEGAL TALUK,
       CHAMRAJANAGAR DISTRICT-571 440.
       CHAMARAJANAGAR.

2.     THE RETURNING OFFICER
       YELLAMAL GRAMA PANCHAYAT
       KOLLEGAL TALUK,
       CHAMRAJANAGAR DISTRICT,
       CHAMRAJANAGAR-571 440.

3.     STATE ELECTION COMMISSION,
       KSME BUILDING, CUNNINGHAM ROAD,
       BANGALORE-9. REPRESENTED BY
       THE COMMISSIONER.
       (AMENDED VIDE ORDER DATED 05.02.2016)

                                     ... RESPONDENTS
                                  2




(BY SRI. CHANDRASHEKARA K.A., ADVOCATE FOR CR/R1
    SRI. R. SRINIVASA GOWDA, AGA FOR R2
    SMT. VAISHALI HEGDE, ADVOCATE FOR R3)

     THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDER DATED 19.01.2016 IN ELECTION
PETITION.4/2015 PASSED BY THE HON'BLE PRL. CIVIL JUDGE
AND JMFC, KOLLEGAL AT ANNEX-A.

     THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING IN 'B' GROUP THIS DAY, THE COURT MADE THE
FOLLOWING:

                           ORDER

By the impugned judgment, the jurisdictional Civil Court

disqualified the petitioner as a member of the Grama

Panchayat.

2. The term of Grama Panchayat was for a period of

five years which has expired during the pendency of this writ

petition.

Accordingly, writ petition stands dismissed as it does

not survive for consideration.

Sd/-

JUDGE

JY