SOMANATH Vs. VIJAYAKUMAR

JUDGEMENT

(1.) LA. I for additional grounds and LA. II for additional statement of facts are allowed.

(2.) THE petitioner-Somanath, s/o Siddagonda Bagalkot, the Chairman, apmc, Bijapur is seeking for the following prayers:

(3.) THE facts are as under. The petitioner filed an application against respondents 1 to 3 to disqualify them under the provisions of the Karnataka Agricultural Produce Marketing Committee Act, 1966 (for short, 'apmc Act') under Section 17. Election to the Committee members of bijapur was held on 8-1-2000. 17 members were elected. The Chairman and the Vice-Chairman were thereafter elected. The petitioner was elected as Chairman by obtaining maximum votes of 10 out of 17 members. Respondent 1 contested the post of Chairmanship but he could not get majority.