M S SHANKARAIAH Vs. PRESIDENT

JUDGEMENT

(1.) Learned Senior counsel for the petitioner submits that the respondents have refused to accept hand summons. In view of the aforesaid submission, service of notice on respondents is held to be sufficient.

(2.) Records perused. The petition is admitted for hearing.

(3.) In this petition, the petitioner inter alia seeks for the following reliefs: "i. Issue writ of certiorari to quash the Annexure-'A' i.e., the Calendar of Events dated 01.04.2019 reading the Election to the office bearers of Kunigal Bar Association for the year 2019-20 scheduled to be held on 27.04.2018 issued by the respondent No.2. ii. Issue writ of certiorari to quash the Annexure-'B'- the list of members prepared by the Respondent No.1 and the published by the Respondent No.2 eligible to caste vote in the election of the Kunigal Bar Association on 27.04.2019. iii. Issue writ of mandamus directing the Respondent No.3 to hold an enquiry regarding the detailed verification of list of members of Kunigal Bar Association whether they are advocates or not. iv. Issue writ of mandamus directing the Respondent No.1 and 2 to give voting rights to the petitioner in Kunigar Bar Association."