D. MOHANKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned Additional Government Advocate submits that the issue stands covered by a decision of the co-ordinate Bench in the case of H.S.Raju And Others Vs. The State of Karnataka and Others in W.P.No.8502/2022 and connected matter dtd. 7/6/2022.

(2.) Learned Additional Government Advocate submits that in the said case also, the petitioners who were members of the co-operative Society were aggrieved of their non-inclusion in the eligible voters list and therefore, they had approached this Court seeking a writ of mandamus directing the respondents to include their names in the eligible voters list and to permit them to vote in the elections to the Co-operative Societies Board in terms of the provisional list of eligible voters.

(3.) Learned Additional Government Advocate submits that during the course of those proceedings, this Court had directed that the writ petitioners shall be permitted to cast their votes in the election but on the condition that the votes cast by the petitioners shall be kept in separate boxes and the results shall not be announced without the order of this Court. The co-ordinate Bench thereafter proceeded to consider the issue as to whether the writ petitions must be disposed of directing the Returning Officer to announce the results of the elections including the votes cast by the petitioners.