AMBAREESHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioners, learned Government Advocate appearing for the respondent-State, learned advocate appearing for the Co-operative Election Authority and learned advocate appearing for the respondent-society.

(2.) This writ petition is essentially 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 and contest in the election to the board of respondent - society which was scheduled on 21/1/2024.

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