KALLAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ petition is filed seeking for issuance of writ of mandamus directing the respondent Nos.1 to 6 to conduct elections to the respondent No.8 Society.

(2.) Learned counsel for the petitioner submits that the respondent No.5 who is appointed as an Administrator is under an obligation to hold the election to the respondent No.8 Society since the term of the members elected to the Society has expired on 18/8/2022.

(3.) Learned counsel appearing for the respondent No.4 submits that the election to the respondent No.8 Society will be conducted in accordance with law if reasonable time is granted.