FARIDA ISHTIYAKK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned Additional Government Advocate accepts notice for respondents 1 and 2.

(2.) Sri. Aravind M. Neglur, learned counsel accepts notice for respondents 3 and 4.

(3.) Petitioner has challenged the notice dated 23.09.2019, whereby election for the standing committee to the BBMP had been fixed on 01.10.2019. It is stated that no elections have been held for the standing committee on 01.10.2019 in light of interim order granted in connected matters.