K.G. LAKSHMINARAYANAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Mr.V.B.Shiva Kumar, learned counsel for the petitioner. Smt.H.C.Kavita, learned High Court Government Pleader for respondent Nos.1 & 2. Mr.V.R.Harish, learned counsel for respondent Nos.3 to 13. Mr.N.G.Padke learned counsel for impleading applicant on I.A.2/18.

(2.) The writ petition is admitted for hearing. With consent of the parties, the same is heard finally.

(3.) In this petition under Article 226 of the Constitution of India, the petitioners inter alia seeks a writ of mandamus directing respondent No.3 to move a No Confidence motion amongst the elected representatives of respondent No.3 and to call upon the present office bearers in case No Confidence motion is unsuccessfully conducted and to induct the newly constituted members.