H.V. CHANDREGOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition has been filed seeking for directions to the respondents to hold election to the post of President and Vice-President of Hassan City Municipal Council. The petitioners have also sought for writ of prohibition, prohibiting the respondent no.1 from changing or modifying the Notification No.UDD 82 MLR 2018 (1), Bangalore, dated 03.09.2018.

(2.) As noticed earlier, the State Government has withdrawn the notification dated 03.09.2018 as per the notification dated 06.02.2020.

(3.) The State Government has in response to interim orders passed by this court, placed before this court the final list of reservation for the post of President and Vice-President to City Municipal Council, Town Municipal Council and Town Panchayat.