SHANKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) It is not in dispute that the question relating to exclusion of members from the final voters' list on the ground of they have not attending the last two or three meetings out of the last five meetings, was considered in a batch of writ petitions in W.P. No.101058/2022 (CS-ELE/M) and by an order dtd. 16/3/2022, it has been held that the exclusion on the ground of not attending the last three meetings would be improper and a direction was issued to permit the petitioners therein to participate and also cast their votes in the elections.

(2.) The petitioners herein are also members of the very same Society. Thus, the decision rendered in W.P. No.101058/2022 (CS-ELE/M) would squarely apply to this writ petition also. Consequently, this writ petition is also allowed in the same terms as rendered in W.P. No.101058/2022 (CS-ELE/M).