PARASHURAM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) ISSUE Rule.

(2.) HEARD both the parties. As the question involved in all these writ Petitions is common and having regard to the urgency of the matter and the short point that arises for my consideration, by consent of the parties, these Writ Petitions are taken up for final disposal and disposed of by this common order.

(3.) THE petitioners in all these Writ Petitions who are the elected representatives of the respective Agricultural Produce Marketing committees have challenged the notification dated 9. 4. 2003 issued by the 1st respondent - Government of Karnataka postponing the elections to all the 110 Agricultural Produce Marketing Committees specified in the annexure for a period of six months and further appointing Administrators in place of the office bearers in respect of the said 110 Agricultural Produce Marketing Committees after the expiry of the term of their office.