LAWS(KAR)-2022-9-841

KARNATAKA RAJYA MADIVALARA SANGHA Vs. STATE OF KARNATAKA

Decided On September 23, 2022
Karnataka Rajya Madivalara Sangha Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) Learned Senior Advocate appearing for the petitioners submits that regardless of the pleadings and the prayer his client would be more than satisfied should the jurisdictional District Registrar conduct the election to the society within an outer limit of three months after accomplishing all intermediary requirements in accordance with law.

(2.) The contesting respondents also fairly agree with the above proposal and there is no much objection on the side of the learned HCGP inasmuch as the calendar of events has already been issued which may be required to be updated.

(3.) Ordered accordingly and Writ Petition is disposed off.