B.N. SRINIVASAPPA Vs. THE STATE OF KARNATAKA DEPARTMENT OF CO-OPERATION M.S. BUILDING BANGALORE BY ITS SECRETARY, DEPUTY REGISTRAR OF CO-OPERATIVE SOCIETIES CHIKKABALLAPUR DISTRICT CHIKKABALLAPUR, TALUKA AGRICULTURAL PRODUCE CO-OPERATIVE MARKETI

JUDGEMENT

(1.) THESE writ petitions are directed against Annexure "B", v/hich is a declaration of the results held on 24/11/2011 and a further direction is sought to hold the said elections are not in accordance with law.

(2.) I have heard the learned counsel for petitioners and the learned A.G.A. for respondents 1 and 2 and perused the material on record.

(3.) AT this stage, learned counsel for the petitioners submits that an application for amendment of the writ petition has been filed seeking deletion of these prayers and for fresh prayers. I have perused the application filed under Order 6 Rule 17 of CPC. The application only states that permission may be granted to amend the writ petition in the interest of justice and equity. The amendment sought has not at all been stated in the application. In that view of the matter, there are no prayers sought by way of amendment. These writ petitions seeking the aforesaid prayers is dismissed as not maintainable.