SANTHOSH KUMAR SHETTY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned Additional Government Advocate accepts notice on behalf of respondent Nos.1 to 8.

(2.) The petitioner has challenged the list of the nomination paper prepared by respondent No.5, whereby the candidature and nomination of the petitioner has been rejected for the election scheduled to be held on 25.05.2019 to the respondent No.9-Union.

(3.) The petitioner is claiming to be the delegate/representative of Pillathabettu Seva Sahakari Sangha. It is contended that the term of the Managing committee of respondent No.9-Union comes to an end on 25.05.2019.