AIROnline 2020 Kar 1082

Karnataka High Court

Hon'ble Judge(s): S. G. Pandit , J

Constitution of India , Art.226— Karnataka Co-operative Societies Act (11 of 1959) , S.70— Writ petition - Question of fact - Post of President and Vice-president - Petitioner contended that persons elected on defective voters list cannot contest on post of President and Vice-president - Disputed question of fact that whether voters list was defective or not - Writ petition cannot be entertained. (Para 5)