Karnataka High Court
Smt. Sanyavva W/O Giriyappa Patted vs The State Of Karnataka on 29 October, 2025
Author: M.Nagaprasanna
Bench: M.Nagaprasanna
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IN THE HIGH COURT OF KARNATAKA, AT DHARWAD
DATED THIS THE 29TH DAY OF OCTOBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE M.NAGAPRASANNA
WRIT PETITION NO. 107675 OF 2025 (CS-EL/M)
BETWEEN:
1. SMT. SANYAVVA W/O GIRIYAPPA PATTED
AGE: 50 YEARS, OCC: AGRICULTURE,
R/O: CHANNAL, TQ: MUDHOL,
DIST: BAGALKOT 587 313
SERIAL NO. 01.
2. SMT. LAKSHMI W/O PRAKASH PATIL
AGE: 48 YEARS, OCC: AGRICULTURE,
R/O: CHANNAL, TQ: MUDHOL,
DIST: BAGALKOT 587 313
SERIAL NO. 02.
3. NIKHIL S/O PRAKASH PATIL
AGE: 32 YEARS, OCC: AGRICULTURE,
R/O: CHANNAL, TQ: MUDHOL,
DIST: BAGALKOT 587 313
SERIAL NO. 03.
RAKESH S
HARIHAR
4. SHRINIVAS S/O SIDDALINGAPPA GODI
Digitally signed by
RAKESH S HARIHAR
Date: 2025.10.31
AGE: 38 YEARS, OCC: AGRICULTURE,
06:27:48 +0000
R/O: CHANNAL, TQ: MUDHOL,
DIST: BAGALKOT 587 313
SERIAL NO. 06.
5. SMT.DUNDAWWA W/O HANAMANT BADAGANNAVAR
AGE: 45 YEARS, OCC: AGRICULTURE,
R/O: CHANNAL, TQ: MUDHOL,
DIST: BAGALKOT 587 313
SERIAL NO. 07.
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6. SMT. RATNABAI W/O VENKAPPA NAIK
AGE: 58 YEARS, OCC: AGRICULTURE,
R/O: CHANNAL, TQ: MUDHOL,
DIST: BAGALKOT 587 313
SERIAL NO. 09.
7. KALLAPPAGOUDA S/O TAMMANAGOUDA PATIL
AGE: 70 YEARS, OCC: AGRICULTURE,
R/O: CHANNAL, TQ: MUDHOL,
DIST: BAGALKOT 587 313
SERIAL NO. 10.
8. GURALINGAPPA S/O BAASATEPPA HARUGERI
AGE: 61 YEARS, OCC: AGRICULTURE,
R/O: CHANNAL, TQ: MUDHOL,
DIST: BAGALKOT 587 313
SERIAL NO. 13.
9. ARJUN S/O BHEEMAPPA GURAV
AGE: 64 YEARS, OCC: AGRICULTURE,
R/O: CHANNAL, TQ: MUDHOL,
DIST: BAGALKOT 587 313
SERIAL NO. 15.
10. GOVINDAPPA S/O BALAPPA NYAMAGOUDA
AGE: 71 YEARS, OCC: AGRICULTURE,
R/O: CHANNAL, TQ: MUDHOL,
DIST: BAGALKOT 587 313
SERIAL NO. 18.
11. SMT. MAHANANDA S/O SIDDAPPA PATTED
AGE: 48 YEARS, OCC: AGRICULTURE,
R/O: CHANNAL, TQ: MUDHOL,
DIST: BAGALKOT 587 313
SERIAL NO. 19.
12. SMT. ARCHANA W/O RAMAPPA APROJI
AGE: 42 YEARS, OCC: AGRICULTURE,
R/O: CHANNAL, TQ: MUDHOL,
DIST: BAGALKOT 587 313
SERIAL NO. 20.
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13. MAHANTESH S/O GOPALAGOUDA PATIL
AGE: 38 YEARS, OCC: AGRICULTURE,
R/O: CHANNAL, TQ: MUDHOL,
DIST: BAGALKOT 587 313
SERIAL NO. 22.
14. VIJAY S/O MADHUKAR DESHPANDE
AGE: 61 YEARS, OCC: AGRICULTURE,
R/O: CHANNAL, TQ: MUDHOL,
DIST: BAGALKOT 587 313
SERIAL NO. 23.
15. PRANESH S/O NARAYAN DESHPANDE
AGE: 71 YEARS, OCC: AGRICULTURE,
R/O: CHANNAL, TQ: MUDHOL,
DIST: BAGALKOT 587 313
SERIAL NO. 24.
16. ANAND S/O HANUMANT DESHPANDE
AGE: 46 YEARS, OCC: AGRICULTURE,
R/O: CHANNAL, TQ: MUDHOL,
DIST: BAGALKOT 587 313
SERIAL NO. 25.
17. RAMCHANDRA S/O NARAYAN DESHPANDE
AGE: 68 YEARS, OCC: AGRICULTURE,
R/O: CHANNAL, TQ: MUDHOL,
DIST: BAGALKOT 587 313
SERIAL NO. 26.
18. SAIYYAD S/O DAVALSAB JEERAGAL
AGE: 38 YEARS, OCC: AGRICULTURE,
R/O: CHANNAL, TQ: MUDHOL,
DIST: BAGALKOT 587 313
SERIAL NO. 27.
19. SMT. SHANKREVVA W/O PARAMANAND KONNUR
AGE: 62 YEARS, OCC: AGRICULTURE,
R/O: CHANNAL, TQ: MUDHOL,
DIST: BAGALKOT 587 313
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SERIAL NO. 30.
20. RAVI S/O APPASI KOPPAD
AGE: 49 YEARS, OCC: AGRICULTURE,
R/O: CHANNAL, TQ: MUDHOL,
DIST: BAGALKOT 587 313
SERIAL NO. 31.
21. SMT. RUKMAVVA W/O RAMAPPA TEGGI
AGE: 74YEARS, OCC: AGRICULTURE,
R/O: CHANNAL, TQ: MUDHOL,
DIST: BAGALKOT 587 313
SERIAL NO. 32.
22. MALLAPPA S/O VENKAPPA LADDI
AGE: 38 YEARS, OCC: AGRICULTURE,
R/O: CHANNAL, TQ: MUDHOL,
DIST: BAGALKOT 587 313
SERIAL NO. 34.
23. MAHADEV S/O ALLAPPA GODI
AGE: 38 YEARS, OCC: AGRICULTURE,
R/O: CHANNAL, TQ: MUDHOL,
DIST: BAGALKOT 587 313
SERIAL NO. 35.
24. HANAMANT S/O MUTTAPPA KANABUR
AGE: 61 YEARS, OCC: AGRICULTURE,
R/O: CHANNAL, TQ: MUDHOL,
DIST: BAGALKOT 587 313
SERIAL NO. 38.
25. ANANTAGOPUDA S/O VENKAPPA NAIK
AGE: 87 YEARS, OCC: AGRICULTURE,
R/O: CHANNAL, TQ: MUDHOL,
DIST: BAGALKOT 587 313
SERIAL NO. 39.
26. HANAMANT A. GODI
AGE: 39 YEARS, OCC: AGRICULTURE,
R/O: CHANNAL, TQ: MUDHOL,
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DIST: BAGALKOT 587 313
SERIAL NO. 40.
27. SMT. PADMAVATI W/O ARJUN GURAV
AGE: 46 YEARS, OCC: AGRICULTURE,
R/O: CHANNAL, TQ: MUDHOL,
DIST: BAGALKOT 587 313
SERIAL NO. 42.
28. MAHANTESH S/O HANAMANT CHANNANI
AGE: 27 YEARS, OCC: AGRICULTURE,
R/O: CHANNAL, TQ: MUDHOL,
DIST: BAGALKOT 587 313
SERIAL NO. 43.
29. SMT. SUJATA W/O HANAMANT ARAKERI
AGE: 37 YEARS, OCC: AGRICULTURE,
R/O: CHANNAL, TQ: MUDHOL,
DIST: BAGALKOT 587 313
SERIAL NO. 44.
30. KRISHNAGOUDA S/O SHIVANAGOUDA PATIL
AGE: 36 YEARS, OCC: AGRICULTURE,
R/O: CHANNAL, TQ: MUDHOL,
DIST: BAGALKOT 587 313
SERIAL NO. 45.
31. SMT. BHARATI W/O MANJUNATH KANABUR
AGE: 34 YEARS, OCC: AGRICULTURE,
R/O: CHANNAL, TQ: MUDHOL,
DIST: BAGALKOT 587 313
SERIAL NO. 46.
32. APPASIGOUDA S/O TIMMANAGOUDA PATIL
AGE: 55 YEARS, OCC: AGRICULTURE,
R/O: CHANNAL, TQ: MUDHOL,
DIST: BAGALKOT 587 313
SERIAL NO. 47.
33. SMT. SHANTABAYI W/O RAMANAGOUDA PATIL
AGE: 58 YEARS, OCC: AGRICULTURE,
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R/O: CHANNAL, TQ: MUDHOL,
DIST: BAGALKOT 587 313
SERIAL NO. 50.
34. MAHADEV S/O MALLAPPA CHINNANI
AGE: 41 YEARS, OCC: AGRICULTURE,
R/O: CHANNAL, TQ: MUDHOL,
DIST: BAGALKOT 587 313
SERIAL NO. 51.
35. SMT. BANDAVVA W/O MAHADEVAPPA AMBI
AGE: 60 YEARS, OCC: AGRICULTURE,
R/O: CHANNAL, TQ: MUDHOL,
DIST: BAGALKOT 587 313
SERIAL NO. 54.
36. MAHAMMAD S/O IMAMASAB BABAVALI
AGE: 46 YEARS, OCC: AGRICULTURE,
R/O: CHANNAL, TQ: MUDHOL,
DIST: BAGALKOT 587 313
SERIAL NO. 55.
37. SMT. NILAVVA W/O IRAPPA YADAWAD
AGE: 54 YEARS, OCC: AGRICULTURE,
R/O: CHANNAL, TQ: MUDHOL,
DIST: BAGALKOT 587 313
SERIAL NO. 59.
38. SMT. SATTYAVVA W/O BASAPPA HULAKUND
AGE: 50 YEARS, OCC: AGRICULTURE,
R/O: CHANNAL, TQ: MUDHOL,
DIST: BAGALKOT 587 313
SERIAL NO. 64.
39. SMT. IRAMMA W/O HANAMANT NAYIK
AGE: 39 YEARS, OCC: AGRICULTURE,
R/O: CHANNAL, TQ: MUDHOL,
DIST: BAGALKOT 587 313
SERIAL NO. 66.
40. SMT. LAKSHMIBAYI W/O BHEEMANAGOUDA PATIL
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AGE: 76 YEARS, OCC: AGRICULTURE,
R/O: CHANNAL, TQ: MUDHOL,
DIST: BAGALKOT 587 313
SERIAL NO. 74.
41. KALMESH S/O VITHAL AMBI
AGE: 33 YEARS, OCC: AGRICULTURE,
R/O: CHANNAL, TQ: MUDHOL,
DIST: BAGALKOT 587 313
SERIAL NO. 76.
42. MEERASAB S/O MABUSAB JAMADAR
AGE: 33 YEARS, OCC: AGRICULTURE,
R/O: CHANNAL, TQ: MUDHOL,
DIST: BAGALKOT 587 313
SERIAL NO. 77.
43. RANGAPPA S/O BHEEMAPPA SARAWAD
AGE: 42 YEARS, OCC: AGRICULTURE,
R/O: CHANNAL, TQ: MUDHOL,
DIST: BAGALKOT 587 313
SERIAL NO. 82.
44. BASAPPA S/O KAREPPA HORATTI
AGE: 58 YEARS, OCC: AGRICULTURE,
R/O: CHANNAL, TQ: MUDHOL,
DIST: BAGALKOT 587 313
SERIAL NO. 83.
45. VENKAPPA S/O BHEEMAPPA SARAWAD
AGE: 60 YEARS, OCC: AGRICULTURE,
R/O: CHANNAL, TQ: MUDHOL,
DIST: BAGALKOT 587 313
SERIAL NO. 86.
46. SMT. KASTURI W/O KALLAPPA CHINNANI
AGE: 62 YEARS, OCC: AGRICULTURE,
R/O: CHANNAL, TQ: MUDHOL,
DIST: BAGALKOT 587 313
SERIAL NO. 91.
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47. SMT. MALLAVVA W/O NINGAPPA CHINNANI
AGE: 64 YEARS, OCC: AGRICULTURE,
R/O: CHANNAL, TQ: MUDHOL,
DIST: BAGALKOT 587 313
SERIAL NO. 92.
48. SMT. GEETA W/O IRAPPA CHINNANI
AGE: 33 YEARS, OCC: AGRICULTURE,
R/O: CHANNAL, TQ: MUDHOL,
DIST: BAGALKOT 587 313
SERIAL NO. 93.
49. SMT. MALAVVA W/O BALACHANDRAPPA GURAV
AGE: 61 YEARS, OCC: AGRICULTURE,
R/O: CHANNAL, TQ: MUDHOL,
DIST: BAGALKOT 587 313
SERIAL NO. 94.
50. HANAMANT S/O BASAPPA ARAKERI
AGE: 38 YEARS, OCC: AGRICULTURE,
R/O: CHANNAL, TQ: MUDHOL,
DIST: BAGALKOT 587 313
SERIAL NO. 99.
51. SMT. ANITA W/O HANAMANT JEEVAPUR
AGE: 51 YEARS, OCC: AGRICULTURE,
R/O: CHANNAL, TQ: MUDHOL,
DIST: BAGALKOT 587 313
SERIAL NO. 100.
52. HOLABASAPPA S/O SHIVAPPA GADDI
AGE: 36 YEARS, OCC: AGRICULTURE,
R/O: CHANNAL, TQ: MUDHOL,
DIST: BAGALKOT 587 313
SERIAL NO. 103.
53. MARUTI S/O RAMAPPA TALAWAR
AGE: 60 YEARS, OCC: AGRICULTURE,
R/O: CHANNAL, TQ: MUDHOL,
DIST: BAGALKOT 587 313
SERIAL NO. 104.
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54. BASAPPA S/O DUNDAPPA GODI
AGE: 38 YEARS, OCC: AGRICULTURE,
R/O: CHANNAL, TQ: MUDHOL,
DIST: BAGALKOT 587 313
SERIAL NO.107.
55. SMT. DUNDAWWA W/O BALAPPA HOSALLI
AGE: 39 YEARS, OCC: AGRICULTURE,
R/O: CHANNAL, TQ: MUDHOL,
DIST: BAGALKOT 587 313
SERIAL NO. 11.
56. VENKAPPA S/O RAMAPPA DODAMANI
AGE: 76 YEARS, OCC: AGRICULTURE,
R/O: CHANNAL, TQ: MUDHOL,
DIST: BAGALKOT 587 313
SERIAL NO. 28.
57. SMT. TARABAYI W/O VENKAPPA DODAMANI
AGE: 78 YEARS, OCC: AGRICULTURE,
R/O: CHANNAL, TQ: MUDHOL,
DIST: BAGALKOT 587 313
SERIAL NO. 29.
58. SMT. NEELAVVA W/O MANINGAPPA GODI
AGE: 80 YEARS, OCC: AGRICULTURE,
R/O: CHANNAL, TQ: MUDHOL,
DIST: BAGALKOT 587 313
SERIAL NO. 53.
59. SHIVAKUMAR S/O KALLAPPA HARUGERI
AGE: 34 YEARS, OCC: AGRICULTURE,
R/O: CHANNAL, TQ: MUDHOL,
DIST: BAGALKOT 587 313
SERIAL NO. 78.
60. SMT. SHREEDEVI W/O ANAND HOSAMANI
AGE: 32 YEARS, OCC: AGRICULTURE,
R/O: CHANNAL, TQ: MUDHOL,
DIST: BAGALKOT 587 313
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SERIAL NO. 90.
61. SMT. MAHADEVI W/O BHEEMAPPA KELAGADE
AGE: 52YEARS, OCC: AGRICULTURE,
R/O: CHANNAL, TQ: MUDHOL,
DIST: BAGALKOT 587 313
SERIAL NO. 96.
62. SMT. CHANDRAWWA W/O SABAPPA KELAGADE
AGE: 50 YEARS, OCC: AGRICULTURE,
R/O: CHANNAL, TQ: MUDHOL,
DIST: BAGALKOT 587 313
SERIAL NO. 105.
...PETITIONERS
(BY SRI. GIRISH A. YADAWAD, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA,
REPRESENTED BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF CO-OPERATION,
6TH FLOOR, M.S. BUILDING,
AMBEDKAR VEEDHI, BENGALURU- 560 001.
2. THE STATE CO-OPERATIVE ELECTION AUTHORITY,
REPRESENTED BY ITS COMMISSIONER,
3RD FLOOR, SHANTI NAGAR,
TTMC 'A' BLOCK, BENGALURU- 560 027.
3. THE DISTRICT ELECTION OFFICER AND
DEPUTY REGISTRAR OF CO-OPERATIVE SOCIETY
BAGALKOT, TQ: DIST: BAGALKOT- 587 301.
4. THE RETURNING OFFICER,
PRATHAMIK KRUSHI PATTIN SAHAKARI SANGH
NIYAMIT, CHANNAL, AND
DEVELOPMENT OFFICER, MUDHOL,
DIST: BAGALKOT- 587 313.
5. PRATHAMIK KRUSHI PATTIN SAHAKARI
SANGH NIYAMIT, CHANNAL,
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REPRESENTED BY ITS
CHIEF EXECUTIVE OFFICER,
TQ: MUDHOL, DIST: BAGALKOT- 587 313.
...RESPONDENTS
(BY SRI. RAMESH CHIGARI, AGA FOR R1 TO R4,
SRI. G.V. BHARAMAGOUDAR, ADVOCATE FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 AND
227 OF THE CONSTITUTION OF INDIA IS PRAYING TO DECLARE
THAT SECTION 20(2)(A-IV) AND 20(2) (A-V) OF THE
KARNATAKA CO-OPERATIVE SOCIETIES ACT, 1959 AS
INTRODUCED BY THE KARNATAKA CO-OPERATIVE SOCIETIES
(AMENDMENT) ACT, 2021 AS UNCONSTITUTIONAL IN VIEW OF
THE LAW LAID DOWN BY THE HON'BLE APEX COURT IN THE
CASE OF UNION OF INDIA VS RAJENDRA SHAH AND ANOTHER,
REPORTED IN AIRONLINE 2021 SC 362, HOLDING THE 97TH
AMENDMENT TO THE CONSTITUTION OF INDIA THEREBY
INSERTING PART IXB TO BE UNCONSTITUTIONAL INSOFAR AS
IT RELATES TO THE STATE CO-OPERATIVE SOCIETIES, IN THE
INTEREST OF JUSTICE AND EQUITY AND ETC.,
THIS WRIT PETITION, COMING ON FOR PRELIMINARY
HEARING THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
ORAL ORDER
(PER: THE HON'BLE MR. JUSTICE M.NAGAPRASANNA)
1. Learned counsel appearing for the parties in unison would submit that, the issue in the lis stands covered by judgment rendered by Coordinate Bench of this Court in W.P. No.8502/2022 C/w. W.P. No.8477/2022, disposed off on 7th June 2022. The Coordinate Bench of this Court held as follows:
"8. In the light of these rival submissions, the question for consideration is:
Whether these writ petitions must be
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disposed of directing the Returning Officer [the fourth respondent and sixth respondents in the respective petitions to announce the results of the elections held on 23.04.2022 including the votes cast by the petitioners.
9. The provisions of Rule 13-D (2-A) of the Rules read as hereunder:
(3) The Election Officer shall take steps for publication of voters list in the following manner, namely:-
(a) for publication of draft eligible electoral list, a list of defaulters, a list of members whose repayment falls due, before the election date clear fifty days;
(b) for calling objections, if any, calling upon the defaulter members to repay the amounts due to the co-operative societies on or before thirty clear days prior to the date of election;
(c) the scrutiny and verification of the voters list after payment by defaulters etc., clear twenty days before the ate of election.
(d) for publication of final eligible voters list before fifteen clear days prior to the date of election.
The underlining is by this Court.
10. These provisions do not leave any room for doubt that an excluded member, with the publication of the Draft Eligible Electoral List, must have an opportunity by way of an individual notice to file objections on exclusion from the Electoral List. It must be shown that the concerned Chief Executive has prepared and sent notice to the affected members. The Public Notice dated 8.11.20211 does 1 This Public Notice reads as follows:
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NC: 2025:KHC-D:14649 WP No. 107675 of 2025 HC-KAR not meet these requirements. In fact, it is admitted on behalf of the respondents that there are deficiencies in the preparation of the Final Electoral Roll after the publication of the Draft Eligible Electoral List, and the petitioners have not been issued with individual notices.
11. The Hon'ble Supreme Court in Shri Sant Sadguru Janardan Swami (Moingiri Maharaj) Sahakari Dugha Utpadak Sanstha and Another v. State of Maharashtra and Others supra has held as follows:
'7. A perusal of the Rules discloses that the preparation of provisional list of voters, filing of objection against the provisional list of voters, consideration of the objection by the Collector and finalising the list of voters, all occur in the Rules which cover the entire process of the election. The Rules framed for election of specified societies are complete code in itself providing for the entire ¸ÀAWÀzÀ ¨ÉʯÁ wzÀÄÝ¥Àr DzÉñÀ ¸ÀASÉå: r Dgï ªÉÊ: Dgï.J¸ï.Dgï.JA.J.©.¹.Dgï-16/2018- 19 ¢£ÁAPÀ 16.11.2018 gÀAvÉ ¸ÀºÀPÁgÀ ¸ÀAWÀUÀ¼À G¥À¤§AzsÀPÀgÀÄ, ªÀÄAqÀå f¯Éè, ªÀÄAqÀågÀªÀgÄÀ ¨ÉʯÁ wzÀÄݪÀrAiÀÄ£ÀÄß D£ÀĪÉÆâ¹ £ÉÆAzÁ¬Ä¹gÀÄvÁÛgÉ. CzÀgÀAvÉ '©' vÀgÀUÀw gÉÊvÀ ¸ÀzÀ¸ÀågÀ µÉÃj£À ªÀÄÄR¨É¯É gÀÆ.1000.00 UÀ¼ÀÄ ªÀÄvÀÄÛ µÉÃgÀÄ ±ÀÄ®ÌzÀ ¨Á§Ä gÀÆ.100.00 UÀ¼ÀÄ DVgÀÄvÀÛzÉ.
ªÀiÁ£Àå '©' vÀgÀUÀw ¸ÀzÀ¸ÀågÁzÀ vÀªÀÄä µÉÃgÀÄ ªÉƧ®UÀÄ gÀÆ.500.00UÀ¼ÀÄ EzÀÄÝ ¨ÁQ µÉÃgÀÄ ªÉƧ®UÀÄ gÀÆ.500.00UÀ¼ÀÄ PÀrªÉÄ EgÀÄvÀÛzÉ. EzÀgÀ eÉÆvÉUÉ ¨ÁQ EgÀĪÀ µÉÃgÀÄ ±ÀÄ®Ì gÀÆ.90.00UÀ¼ÄÀ ¸ÉÃj MlÄÖ gÀÆ590,00UÀ¼À£ÀÄß ¥ÁªÀw¸À®Ä ºÁUÀÆ ªÀiÁ£Àå '©' vÀgÀUÀw PÉ®ªÀÅ ¸ÀzÀ¸ÀågÀ µÉÃgÀÄ ªÉƧ®UÀÄ gÀÆ.100.00UÀ¼ÀÄ EzÀÄÝ. ¨ÁQ µÉÃgÀÄ ªÉƧ®UÀÄ gÀÆ900.00UÀ¼ÀÄ PÀrªÉÄ EgÀÄvÀÛzÉ. EzÀgÀ eÉÆvÉUÉ ¨ÁQ EgÀĪÀ µÉÃgÀÄ ¸ÀÄ®Ì gÀÆ 100.00UÀ¼ÀÄ ¸ÉÃj MlÄÖ gÀÆ 1000.00UÀ¼À£ÀÄß ¢£ÁAPÀ:11.12.2021 gÉƼÀUÉ ¸ÀAWÀPÌÉ ¥ÁªÀw¸ÀĪÀAvÉ F ªÀÄÆ®PÀ vÀªÀÄUÉ w½¹zÉ. ªÀÄÄAzÀĪÀjzÀÄ EzÀ®èzÉ PÀ£ÁðlPÀ ¸ÀºÀPÁgÀ ¸ÀAWÀUÀ¼À C¢ü¤AiÀÄ£ÀÄ 1959gÀ ¥ÀæPÀgÀt 20(2) (J4) ºÁUÀÆ (J5)gÀrAiÀÄ°è£À CªÀPÁ±ÀUÀ¼ÀAvÉAiÀÄÆ CºÀðvÉAiÀÄÆ ºÉÆA¢gÀ¨ÉÃPÁVgÀÄvÀÛzÉ.
vÀ¦àzÀ°è ªÀÄÄAzÉ d£ÀªÀj 2022gÀ ªÀiÁºÉAiÀÄ°è £ÀqÉAiÀÄ°gÀĪÀ DqÀ½vÀ ªÀÄAqÀ° ZÀÄ£ÁªÀuÉAiÀÄ°è ªÀÄvÀ ZÀ¯Á¬Ä¸À®Ä ºÁUÀÆ ¸Àà¢üð¸À®Ä CªÀPÁ±À«gÀĪÀÅ¢®è JA§ «µÀAiÀĪÀ£ÀÄß F ªÀÄÆ®PÀ vÀªÄÀ UÉ w½¸À¯ÁVzÉ.
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NC: 2025:KHC-D:14649 WP No. 107675 of 2025 HC-KAR process of election beginning from the stage of preparation of the provisional voters list, decision on the objection by the Collector, finalisation of electoral rolls, holding of election and declaration of result of the election. In view of the scheme of the Act and Rules, the preparation of voters' list must be held to be part of the election process for constituting managing committee of a specified society.
12. In view of our finding that preparation of the electoral roll is being an intermediate stage in the process of election of the managing committee of a specified society and the election process having been set in motion, it is well settled that the High Court should not stay the continuation of the election process even though there may be some alleged illegality or breach of rules while preparing the electoral roll. It is not disputed that the election in question has already been held and the result thereof has been stayed by an order of this Court, and once the result of the election is declared, it would be open to the appellant to challenge the election of returned candidate, if aggrieved, by means of an election petition before the election tribunal.
12. It follows from this decision that the adjudication of all questions must be as provided under Section 70(2) of the Co-operative Societies Act2. However, in the present case the 2
70. Disputes which may be referred to Registrar for decision.-
(1) Notwithstanding anything contained in any law for the time being in force, if any dispute touching the constitution, management, or the business of a co-operative society arises,--
(a) xxxxxxxxx (2). For the purposes of sub-section (1), the following shall be deemed to be disputes touching the constitution, management or the business of a co-operative society, namely:--
(a). XXXXXXXXXXX
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NC: 2025:KHC-D:14649 WP No. 107675 of 2025 HC-KAR respondents admit that there are deficiencies in finalization of Final Electoral List. The petitioners are admittedly not issued with individual notice as required under the provisions of Rule13-D (2-A) of the Co-operative Societies Rules; the petitioners have now cast their votes in the elections on 23.04.2022; the petitioners are not given the opportunity to show cause against the allegations that they have created documents. The respondents, despite admitting deficiencies in finalisation of the Final Electoral List, want to invoke the rule of alternative remedy. This Court is of the considered view that, in the peculiarities of this case, the writ petitions should be disposed of with directions to the concerned respondent to announce results counting even the votes cast by the petitioners and with liberty to all the concerned to avail remedy under Section 70(2) of the Act if aggrieved by the results. If such remedy is availed raising a dispute, exclusion of votes of those petitioners who are guilty of fraud can also be considered based on the material that will be placed on record.
Therefore, writ petitions are disposed of calling upon the Returning Officer [the fourth respondent/sixth respondent in the respective petitions] to announce the result forthwith including the votes cast by the petitioners in both the petitions. All the contentions are left open for consideration in appropriate proceedings, if commenced."
(b). XXXXXXXXXXXXX
(c). any dispute arising in connection with the election of a President, Vice- president, Chairman, Vice-chairman, Secretary, Treasurer or Member of Committee of the society.
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NC: 2025:KHC-D:14649 WP No. 107675 of 2025 HC-KAR
2. Learned counsel would submit that, if the same order is passed, it would suffice in this case also.
3. In that light, the writ petition is disposed calling upon the respondent - Returning Officer to announce the result forthwith including the votes cast by the petitioners. All the contentions are left open for consideration in appropriate proceedings, if commenced.
Sd/-
(M.NAGAPRASANNA) JUDGE KGK/CT-GTB List No.: 2 Sl No.: 18