GANGAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this petition, petitioners have challenged the electioneering process in terms of the calendar events produced at Annexure-A.

(2.) This Court, by interim order dtd. 27/10/2022, directed the respondents 4 and 5 to include the names of petitioners herein in voters list and permit them to cast their votes in the election which was held on 28/10/2022.

(3.) It is submitted by the learned counsel appearing for petitioners that the petitioners have casted their votes in terms of the interim order passed by this Court. In that view of the matter, following the order passed by this Court in the case of H.S. RAJU AND OTHERS vs. STATE OF KARNATAKA AND OTHERS made in Writ Petition No.8502 of 2022 and connected matter decided on 7/6/2022, the present writ petition also deserves to be disposed of. Accordingly, I pass the following: