C K RAMA MURTHY Vs. STATE ELECTION COMMISSION

JUDGEMENT

(1.) WHEN this Court renders judgments, it does so with great care and responsibility. The law declared by this Court is binding on all courts. All authorities in the territory of India are required to act in aid of it. Any interpretation of a law or a judgment, by this Court, is a law declared by this Court. The wider the power, more onerous is the responsibility to ensure that nothing is stated or directed in excess of what is required or relevant for the case, and to ensure that the Court's orders and decisions do not create any doubt or confusion in regard to a legal position in the minds of any authority or citizen, and also to ensure that they do not conflict with any other decision or existing law. Som Mittal v. Government of Karnataka, 2008 3 SCC 574.

(2.) THE details of I.A.Nos.I to IX/2015 are as under: -

(3.) THE factual background to the aforesaid applications could be succinctly stated. These writ petitions were filed before this Court seeking a direction to the State Election Commission to hold election to the respondent -Bruhat Bangalore Mahanagara Palike (BBMP) on or before 22/04/2015. A direction was also sought to re -determine the wards and reservation of seats for the purpose of holding election on completion of the term of Corporation on 22/4/2015. The writ petitions were allowed by order dated 30/03/2015 with certain directions, which are extracted as under: -