VENKATESHWARA SAUNSKARANA AND MARATA SAHAKARI SANGHA NIYAMITA, HUBBALLI Vs. STATE OF KARNATAKA AND OTHERS

JUDGEMENT

(1.) Smt. Seema Shiva Naik, the learned Counsel accepts notice on behalf of respondent no. 4 in W.P. Nos. 109888 to 109892 and 109939 of 2016.

(2.) Heard the learned Counsel for the petitioners and the learned Additional Government Advocate on behalf of the respondents and the learned Standing Counsel Sri Mallikarjun C. Basareddy and Smt. Seema Shiva Naik on behalf of the Secretary of the APMC.

(3.) The petitioners are before this Court calling in question the proceedings of the Government dated 16-11-2016, whereby the elections that were scheduled pursuant to earlier calendar of events are sought to be cancelled. In the said order, the Government has relied upon the order of this Court dated 15-11-2016 whereby the Court upon consideration of LA. No. 1 preferred by the State in the disposed of writ petition in W.P. No. 30925 of 2016 and other connected matters has been pleased to allow the interim application seeking for issuance of fresh calendar of events as per the document annexed to the affidavit filed by the Secretary to the Government, Department of Co-operative, M.S. Building.