LAWS(KAR)-2021-2-104

RAVINDRA B. CHINCHAKOTI Vs. DEPUTY COMMISSIONER KALABURAGI TQ

Decided On February 03, 2021
Ravindra B. Chinchakoti Appellant
V/S
Deputy Commissioner Kalaburagi Tq Respondents

JUDGEMENT

(1.) Sri.Mahesh Patil, who has filed caveat for respondent No.2 accepts notice for respondent No.3 also.

(2.) Sri.Mallikarjun Sahukar, learned HCGP accepts notice for respondent No.1.

(3.) The petitioners are before this Court seeking for a certiorari to quash the endorsements dated 30.01.2021 vide Annexures-E1 to E6 issued by respondent No.3 as also for a mandamus directing respondent No.3 to receive the nomination papers of the petitioners.