RAMACHANDRA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioners, learned High Court Government Pleader for respondents Nos.1 to 4 and the learned counsel for respondent No.5.

(2.) Though the matter is listed for preliminary hearing, with the consent of the learned counsel for both the parties, the same is taken-up for disposal.

(3.) The petitioners herein have approached this Court in the instant writ petition with a prayer to quash the notice dtd. 8/7/2022 bearing No.Ta.Pa.Eo/Elections/Gram Panchayat.c.r-01/2022-23 issued by the respondent No.4 vide Annexures-E, E1, E2 and E3.