MOHAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following reliefs:

(2.) Heard the learned counsel for the petitioner and the learned AGA for the respondent Nos.1 and 2.

(3.) The petitioner had filed his nomination to the election that is scheduled to be held on 23/7/2023 to the post of Director of the 4th respondent - Society. Petitioner's nomination was rejected by the 3rd respondent - Returning Officer vide Annexure - A on the ground that the petitioner had not mentioned the category under which he intends to contest. Being aggrieved by the same, the petitioner is before this Court.