R. JAYARAM S/O KONDA REDDY RAMANNA Vs. THE STATE OF KARNATAKA DEPARTMENT OF CO-OPERATION M.S. BUILDING BANGALORE BY ITS SECRETARY, TALUKA AGRICULTURAL PRODUCE CO-OPERATIVE MARKETING SOCIETY (TAPCMS) CHINTAMANI BY ITS SECRETARY AND SMT. M. USHA B

JUDGEMENT

(1.) ORDER B.V. Nagarathna J. This writ petition is directed against the notice dated 26/11/2011 (Annexure -F) issued to one Reddappa Naidu G.A., by respondent No.2 herein.

(2.) I have heard the learned counsel for the petitioner and the learned AGA for respondent No.1.

(3.) IN response to the said submission, counsel for the petitioner submitted that if an interim stay of the elections is granted, then in future, he may have an opportunity to contest the elections and therefore, Annexure "F" is assailed by the petitioner herein.