SATHEESH KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioners, the learned counsel for respondent No.2 and the learned Additional Government Advocate for respondent Nos.1, 3 to 6.

(2.) The instant writ petition is preferred praying that the petitioners be permitted to vote and contest in the elections to the 8th respondent - Society.

(3.) Learned counsel for respondent No.2 - Election Authority files a memo into the Court enclosing therewith a copy of the declaration by the Returning Officer under Rule 14G(2) of the Karnataka Co-operative Societies Rules, 1960 declaring the results in respect of thirteen constituencies, declaring them as having been elected unopposed. The memo is taken on record.