VENAKATARAYAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri.Y.R.Sadashiva Reddy, the learned Senior counsel appearing for the petitioners and the learned counsel appearing for the contesting respondent-Bank and the learned Government Advocate appearing for the Co-operative Election Commission.

(2.) This petition is filed on the premise that the petitioners have been wrongly excluded from the eligible voters' list in the election to the Board of the 6th respondent - Society despite the petitioners fulfilling the eligibility criteria.

(3.) This Court vide interim order dtd. 23/1/2024 granted permission to the petitioners to cast their votes in the election. However, results are withheld in the interim order.