ORAL ORDER
1. In this Writ Petition, petitioners are assailing the calendar of events dated 18.03.2026 published by respondent No.6 (Annexure-A), inter alia, sought for a direction to the respondents to postpone the election by re-scheduling the calendar of events.
2. Heard learned counsel appearing for the parties.
3. Sri. K.M. Prakash, learned counsel appearing for the petitioners argued that political leaders are participating in the jatra / festival and it would be difficult for the petitioners herein
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to participate in the election in view of jatra / karaga festival as per Annexure-B.
4. Per contra, Sri. Yogesh D. Naik, learned Additional Government Advocate appearing for the respondent - State, argued that the calendar of events has been issued in adherence to the Karnataka Co-operative Societies Act, 1959 and the Rules framed therein and therefore, no interference is called for in this Writ Petition.
5. Having taken note of the submissions made by the learned counsel appearing for the parties, I am of the view that, since the calendar of events has been issued on 18.03.2026, following the declaration of law in the case of N. P. Ponnuswami Vs. Returning officer, Namakkal Constituency and Others, reported in AIR 1952 SC 64, no interference is called for in this Writ Petition.
6. Accordingly, the Writ Petition is disposed of.
SD/-
(E.S.INDIRESH)
JUDGE
sac List No.: 2 Sl No.: 2