ASHOK BHUPAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Since common and akin issues are involved in these petitions, the same are clubbed, heard together and disposed of by this common order.

(2.) The petitioners have assailed the notification dated 16.11.2016 issued by the respondent No.2 and the calendar of events dated 20.12.2016 issued by the respondent No.5 - The Tahasildar/Returning Officer inter alia seeking a direction to respondent Nos.4 and 5- The Deputy Commissioner and The Tahasildar/Returning Officer respectively, to resume the election process as per the notification dated 13.10.2016 from the stage at which it was interfered by the impugned order in case of the six APMCs.

(3.) It is contended that the State Government has no power to reschedule the elections and the impugned notification dated 16.11.2016 has to be read as postponement of elections and the elections are to be continued from the stage at which they were interrupted.