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Judgment
Ravi V.Hosmani, J
This writ petition is filed seeking following reliefs:
A. Issue a writ of certiorari quashing the official reminder letter dated 13.11.2025, ಸಂಖ್ಯೆ:ಚುನಾವಣಾ.ವಿವ 10/2025-26 issued by the 4th respondent vide Annexure-H.
B. Issue a writ of mandamus to respondent no.4 to conduct the elections by permitting the petitioner society to participate in the election process to be held on 06.01.2026.
C. Pass such other orders as this Hon’ble Court deems fit in the facts and circumstances of the case, including costs, in the interest of justice and equity.
Learned counsel Sri.R.H.Angadi for petitioners submitted a representation as per Annexures - B to F to respondent no.4 and submits that petitioners’ representations would be considered, in accordance with law.
Submission taken on record.
Counsel for respondents submitted that if representations are still pending, same would be considered in accordance with law.
In view of submission, petition is disposed of directing respondent no.4 to consider petitioners’ representations at Annexures - B to F, if the same are still pending, in accordance with law, within 1 week, from date of receipt of certified copy of order.