(1.) These appeals are directed against common order dated 19-8-2011 made in Writ Petition Nos. 41921 and 41922 of 2010 dismissing and refusing to quash the order dated 9-12-2010 bearing No. GUDC-1/ELECTION/CR.16/10-11 (at Annexure-E) on the file of respondent 1-Deputy Commissioner, Bijapur District, Bijapur. For the purpose of convenience and better understanding, the appellants are (hereinafter referred to as 'the petitioners') as arrayed in the writ petitions.
(2.) The brief facts of the case leading to the filing of the writ appeals may be stated as under:
(3.) Sri. Padmanabha Mahale, learned Senior Counsel appearing for the appellants submits: