YALLAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Veeranagouda MaliPatil, learned counsel for the petitioners.

(2.) Petitioners have sought for the following reliefs:

(3.) Smt. Anuradha M. Desai, learned Government Advocate submitted that since the calendar of events for the election is already issued by the authorities as per Annexure-B fixing the date of election on 19th December, 2020, writ petition is liable to be dismissed. She further argued that, the petitioners have to avail remedy provided under Section 70 of the Karnataka Co-operative Societies Act, 1959 (for short hereinafter referred to as 'the Act'). Hence, she submitted that the writ petition is not maintainable and liable to be rejected.