GOVINDEGOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioners and the learned counsel appearing for the respondent/State as well as the respondent/Society.

(2.) This writ petition is filed seeking a Writ of Mandamus to include the names of the petitioners in the final eligible voters' list and permit the petitioners to vote in the election to the board of respondent No.5 - society which was scheduled on 7/1/2024.

(3.) This Court by way of interim order permitted the petitioners to cast vote in the said election. However, the result of the election was withheld.