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Karnataka HC Dismisses PIL Seeking Direction to Not Conduct 2023 State Assembly Elections - (27 Apr 2022)

ELECTION

Karnataka High Court has dismissed a Public Interest Litigation seeking instructions to the State and Chief Election Commissioner to not conduct the 2023 Assembly election in the state, but to directly elect people's representatives from all political parties as petitioner will elaborate.

Tags : KARNATAKA HIGH COURT   PUBLIC INTEREST LITIGATION   ELECTION COMMISSIONER   ASSEMBLY ELECTION   PEOPLE'S REPRESENTATIVES  

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