- (1.)Heard the learned counsel for the parties.
(2.)Being aggrieved and dissatisfied by the judgment and order dated 29.9.2000 passed in Election Petition No. 26/1999 by the High Court of Karnataka at Bangalore, directing framing of issues and proceeding further with the election petition, returned candidate has preferred this appeal.
(3.)At the time of the hearing of this matter, learned counsel appearing for the appellant submitted that the main contentions which are raised in this appeal pertain to the incidents which have taken place before returned candidate submitted his nomination form.