MAHESH NAIK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this writ petition, the petitioner has sought for the following reliefs:

(2.) Heard learned counsel for the petitioner and learned HCGP for the respondent Nos.1 to 3 and 6 as well as learned counsel for respondent Nos.4 and 5. Perused the material on record.

(3.) A perusal of the relief No.(a) sought for by the petitioner is with regard to challenging the motion for no confidence dtd. 26/12/2022 fixing the date of no confidence motion as 11/1/2023.