Karnataka High Court
Neelawwa W/O. Basalingappa ... vs The State Of Karnataka on 17 July, 2023
Bench: S.Vishwajith Shetty
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WP No. 104121 of 2023
IN THE HIGH COURT OF KARNATAKA,
DHARWAD BENCH
DATED THIS THE 17TH DAY OF JULY, 2023
BEFORE
THE HON'BLE MR JUSTICE S.VISHWAJITH SHETTY
WRIT PETITION NO. 104121 OF 2023 (CS-EL/M)
BETWEEN:
1) NEELAWWA W/O BASALINGAPPA HANCHINAMANI,
AGE. 66 YEARS OCC. AGRICULTURE,
SL NO. 159.
2) BASALINGAPPA S/O CHAMBAPPA WALIETAGI,
AGE. 62 YEARS OCC. AGRICULTURE,
SL NO. 161
3) YALLAPPA S/O RUDRAPPA SHINTRI
AGE. 66 YEARS OCC. AGRICULTURE,
SL NO. 159163.
4) GOURAWWA W/O ADIVEPPA ROTTI
AGE. 56 YEARS OCC. AGRICULTURE,
Digitally
signed by
VISHAL
SL NO. 184.
VISHAL NINGAPPA
NINGAPPA PATTIHAL
PATTIHAL Date:
2023.07.19
5) YALLAPPA S/O NINGAPPA HACHINAMANI
11:35:05
+0530 AGE. 57 YEARS OCC. AGRICULTURE,
SL NO. 159
6) ASHOK S/O SHIVANAPPA SHINTRI,
AGE. 56 YEARS OCC. AGRICULTURE,
SL NO. 208.
7) SHEKAR S/O NAGAPPA KOPPAD,
AGE. 61 YEARS OCC. AGRICULTURE,
SL NO. 214.
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8) PADEPPA S/O IRANAGOUDA DODDAGOUDAR,
AGE. 56 YEARS OCC. AGRICULTURE,
SL NO. 216.
9) SHIDRAYAPPA S/O SHIDDALINGAPPA BAGEWADI,
AGE. 67 YEARS OCC. AGRICULTURE,
SL NO. 273
10) GANGAWWA PADEPPA KONDAGURI,
AGE. 54 YEARS OCC. AGRICULTURE,
SL NO. 291.
11) SHRIDHAR S/O CHANNABASAPPA BIDARI,
AGE. 55 YEARS OCC. AGRICULTURE,
SL NO. 305
12) ANAND S/O MALAGOUDA PATIL,
AGE. 45 YEARS OCC. AGRICULTURE,
SL NO. 303.
13) IRAPPA S/O BASAVANEPPA NANDHI
AGE. 42 YEARS OCC. AGRICULTURE,
SL NO. 322.
14) YALLAPPA S/O SHIVAPUTRAPPA KONDAGURI,
AGE. 45 YEARS OCC. AGRICULTURE,
SL NO.335
15) SHIDLIGAPPA S/O SHIVALINGAPPA SAPADLI,
AGE. 72 YEARS OCC. AGRICULTURE,
SL NO. 05
16) NAGAPPA S/O MUDUKAPPA ROTTI,
AGE. 75 YEARS OCC. AGRICULTURE,
SL NO. 30.
17) BASAPPA S/O ERAPPA PISHENNAVAR,
AGE. 76 YEARS OCC. AGRICULTURE,
SL NO. 47.
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WP No. 104121 of 2023
18) SHANTAWWA W/O SHIVAMURTHAYYA CHARATIMATH,
AGE. 69 YEARS OCC. AGRICULTURE,
SL NO. 58
19) BASAPPA S/O ADIVEPPA ROTTI
AGE. 74 YEARS OCC. AGRICULTURE,
SL NO. 62
20) VAIJANATH S/O SHIVARAYAGOUDA PATIL.
AGE. 71 YEARS OCC. AGRICULTURE,
SL NO. 71
21) GURULINGA S/O BASAPPA BELLAD,
AGE. 71 YEARS OCC. AGRICULTURE,
SL NO. 78.
22) SHIVANAPPA PADEPPA NANDHI,
AGE. 60 YEARS OCC. AGRICULTURE,
SL NO. 100.
23) NAGENDRA S/O BASALINGAPPA HANCHINAMANI,
AGE. 42 YEARS OCC. AGRICULTURE,
SL NO. 131.
24) SANGAPPA S/O SHIVAPUTRAPPA KONDAGURI,
AGE. 60 YEARS OCC. AGRICULTURE,
SL NO. 140.
25) BASANGOUDA S/O SHIVANAGOUDA HADIMANI,
AGE. 60 YEARS OCC. AGRICULTURE,
SL NO. 141.
26) RAJASHEKAR S/O CHANNABASAPPA GANAGER,
AGE. 74 YEARS OCC. AGRICULTURE,
SL NO. 153
27) RUDRAPPA S/O SHIVAPUTRAPPA DEVALATTI,
AGE. 54 YEARS OCC. AGRICULTURE,
SL NO. 154.
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WP No. 104121 of 2023
28) BANGAREPPA S/O SHANKAREPPA ITAGI,
AGE. 50 YEARS OCC. AGRICULTURE,
SL NO. 156
29) MALLIKARJUN S/O NAGENDRA NANDHI,
AGE. 24 YEARS OCC. AGRICULTURE,
SL NO. 1178
30) PRAKASH S/O SHANKAR HANCHINAMANI,
AGE. 47 YEARS OCC. AGRICULTURE,
SL NO. 1210.
31) GIRISH S/O CHANDRAPPA ROTTI,
AGE. 31 YEARS OCC. AGRICULTURE,
SL NO. 1264,
32) VITHAL CHANDRAPPA KAMMAR,
AGE. 47 YEARS OCC. AGRICULTURE,
SL NO. 1273,
33) SHIKANT S/O NAGENDRA HANCHINAMANI,
AGE. 32 YEARS OCC. AGRICULTURE,
SL NO. 1276.
34) SOMASHEKAR S/O NAGENDRA HANCHINAMANI,
AGE. 29 YEARS OCC. AGRICULTURE,
SL NO. 1277.
35) BASAVARAJ S/O NAGAPPA NANDHI,
AGE. 42 YEARS OCC. AGRICULTURE,
SL NO. 1289.
36) SHRISHAILA BASANAPPA HANCHINAMANI,
AGE. 38 YEARS OCC. AGRICULTURE,
SL NO. 1304,
37) ANNAPURNA W/O BASAPPA HANCHINAMANI,
AGE. 45 YEARS OCC. AGRICULTURE,
SL NO. 1306.
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38) SHANTAWWA SHIVAPUTRAPPA KAJAGAR
AGE. 50 YEARS OCC. AGRICULTURE,
SL NO. 1307
39) GIRIJA S/O BANGARAPPA SHINTRI,
AGE. 46 YEARS OCC. AGRICULTURE,
SL NO. 1311.
40) SATAPPA S/O PAKIRAPPA KUMBAR,
AGE. 58 YEARS OCC. AGRICULTURE,
SL NO. 340.
41) NIRMALA W/O MALAGOUDA PATIL,
AGE. 68 YEARS OCC. AGRICULTURE,
SL NO. 346.
42) RUDRAPPA S/O NAGAPPA HUBBALLI
AGE. 59 YEARS OCC. AGRICULTURE,
SL NO. 349
43) BASAPPA S/O NINGAPPA HANCHINAMANI,
AGE. 75 YEARS OCC. AGRICULTURE,
SL NO. 363
44) JAGADISHA S/O RUDRAPPA ITAGI,
AGE. 39 YEARS OCC. AGRICULTURE,
SL NO. 367.
45) SADEPPA S/O NAGAPPA HUBBALLI
AGE. 62 YEARS OCC. AGRICULTURE,
SL NO. 3390.
46) RAJU S/O SHANKAR HANCHINAMANI,
AGE. 50 YEARS OCC. AGRICULTURE,
SL NO. 393.
47) KRISHNARAO S/O NAGABUSHAN KANDARI,
AGE. 55 YEARS OCC. AGRICULTURE,
SL NO. 399
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48) SURESH BASAVANEPPA NANDHI,
AGE. 38 YEARS OCC. AGRICULTURE,
SL NO. 400.
49) GIREPPA S/O SHIDLINGAPPA SAPPLI,
AGE. 54 YEARS OCC. AGRICULTURE,
SL NO. 411.
50) BASAPPA S/O RUDRAPPA SHINTRI,
AGE. 54 YEARS OCC. AGRICULTURE,
SL NO. 416.
51) GANGAPPA S/O NINGAPPA SHINTRI
AGE. 51 YEARS OCC. AGRICULTURE,
SL NO. 464.
52) RAMACHANDRAPPA S/O BHIMAPPA NARLI
AGE. 50 YEARS OCC. AGRICULTURE,
SL NO. 467.
53) BALAPPA S/O BAGAVANTAPPA KAMMAR,
AGE. 55 YEARS OCC. AGRICULTURE,
SL NO. 511.
ALL ARE R/O BASAVANAGAR HALIGIMARADI VILLAGE
TQ & DIST. BELAGAVI-591106
54) VEERUPASHA S/O SHIVAPUTRA ITAGI,
AGE. 76 YEARS OCC. AGRICULTURE,
SL NO. 20.
55) BASAVANEPPA S/O NINGAPPA WALIITAGI,
AGE. 74 YEARS OCC. AGRICULTURE,
SL NO. 35
56) YALLAPPA S/O BASAVANEPPA HULAMANI,
AGE. 62 YEARS OCC. AGRICULTURE,
SL NO. 162.
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WP No. 104121 of 2023
57) MAHATESH S/O ANNAPPA PADAGAL,
AGE. 65 YEARS OCC. AGRICULTURE,
SL NO. 204.
58) MALLAPPA S/O NINGAPPA SHINTRI.
AGE.72 YEARS OCC. AGRICULTURE,
SL NO. 289.
59) SRISHAILA S/O ANNAPPA PADAGAL
AGE.46 YEARS OCC. AGRICULTURE,
SL NO. 307.
60) SHARAWWA W/O KUBERA NAVALAGATTI,
AGE.61 YEARS OCC. AGRICULTURE,
SL NO. 319.
61) UMESH S/O BAABU HUDALI
AGE.48 YEARS OCC. AGRICULTURE,
SL NO. 579.
62) MAHADEVI W/O YALLAPPA ITAGI @ VALIITAGI
AGE.55 YEARS OCC. AGRICULTURE,
SL NO. 616.
63) PARAWWA BASAVANEPPA SAPPDLI,
AGE.66 YEARS OCC. AGRICULTURE,
SL NO. 659.
64) SHARAWWA W/O KUBERA NAVALAGHATTI
AGE. 61 YEARS OCC. AGRICULTURE,
SL NO. 319.
65) SUMITRA S/O SURESH HULAMANI,
AGE. 55 YEARS OCC. AGRICULTURE,
SL NO. 1120.
66) BASAVANTA S/O BASAVANEPPA VALI,
AGE. 77 YEARS OCC. AGRICULTURE,
SL NO. 24.
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WP No. 104121 of 2023
67) CHANNAPPA S/O NINGAPPA HANCHINAMANI,
AGE. 62 YEARS OCC. AGRICULTURE,
SL NO. 197.
68) SIDRAMAYYA S/O CHANNAYYA KAMBI,
AGE. 45 YEARS OCC. AGRICULTURE,
SL NO. 483.
69) SHIVAPUTRAPPA S/O DODDAYYA UDESHIMATH
AGE. 50 YEARS OCC. AGRICULTURE,
SL NO. 596.
70) DODDANAYAKA S/O BASANAYAKA NAIKAR,
AGE. 71 YEARS OCC. AGRICULTURE,
SL NO. 631.
71) RAJENDRA S/O CHANNABASAPP NAIKAR,
AGE. 41 YEARS OCC. AGRICULTURE,
SL NO. 835.
72) MAHANTESHA S/O BASALINGAPPA BODKI,
AGE. 49 YEARS OCC. AGRICULTURE,
SL NO. 1027.
73) NAGENDRA S/O BASAPPA WALI
AGE. 56 YEARS OCC. AGRICULTURE,
SL NO. 1082.
74) SANTOSH S/O BASAPPA UPPIN
AGE. 34 YEARS OCC. AGRICULTURE,
SL NO. 1105.
75) BASALINGA S/O CHANDRAPPA WALI
AGE. 40 YEARS OCC. AGRICULTURE,
SL NO. 1155.
76) NAGARAJA S/O CHANNAPPA HANCHINAMAI,
AGE. 45 YEARS OCC. AGRICULTURE,
SL NO. 1204.
ALL ARE R/O KERI ONI HIREBAGEWADI VILLAGE
TQ & DIST. BELAGAVI-591106
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WP No. 104121 of 2023
77) BASAVARAJ S/O SHIVALING JAPTI,
AGE. 54 YEARS OCC. AGRICULTURE,
SL NO. 730.
78) YUNIS S/O EKBAL BAGAVAN,
AGE. 32 YEARS OCC. AGRICULTURE,
SL NO. 739.
79) RAVI S/O BASAPPA ROTTI,
AGE. 41 YEARS OCC. AGRICULTURE,
SL NO. 772.
80) SHARAWWA S/O NINGAPPA HACHINAMANI,
AGE. 56 YEARS OCC. AGRICULTURE,
SL NO. 779.
81) BASAVARAJA S/O SHIVARAM DODDASHINTRI,
AGE. 43 YEARS OCC. AGRICULTURE,
SL NO. 806.
82) GANGAPPA SHIVAPUTRAPPA KONDUGURI,
AGE. 59 YEARS OCC. AGRICULTURE,
SL NO. 814.
83) MANJUNATHA S/O SHIVAYOGI NANDHI,
AGE. 55 YEARS OCC. AGRICULTURE,
SL NO. 874.
84) AJJAPPA S/O NAGAPPA ROTTI,
AGE. 33 YEARS OCC. AGRICULTURE,
SL NO. 875.
85) NAGAYYA S/O CHABAYYA VASTRAD,
AGE. 51 YEARS OCC. AGRICULTURE,
SL NO. 877.
86) MALLAWWA W/O BASAPPA BHAJANTRI,
AGE. 50 YEARS OCC. AGRICULTURE,
SL NO. 887.
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87) SHITAL JINAGOUDA PATIL,
AGE. 50 YEARS OCC. AGRICULTURE,
SL NO. 897.
88) SHANKAR S/O NAGAPPA KOPPAD
AGE. 51 YEARS OCC. AGRICULTURE,
SL NO. 942.
89) ERANAGOUDA S/O BASANGOUDA PATIL
AGE. 37 YEARS OCC. AGRICULTURE,
SL NO. 964.
ALL ARE R/O HIREBAGEWADI
TQ & DIST. BELAGAVI-591109
90) BASAVARAJ S/O RUDRAGOUDA HONDAPPANNAVAR,
AGE. 55 YEARS OCC. AGRICULTURE,
SL NO.969.
91) BASAVANTGOUDA S/O RUDRAGOUDA HADIMANI,
AGE. 40 YEARS OCC. AGRICULTURE,
SL NO. 1091.
92) YALLAPPA S/O GOUDAPPA HADIMANI
AGE. 59 YEARS OCC. AGRICULTURE,
SL NO. 1183.
93) MANTESH S/O ERAPPA AMBAGATTI,
AGE. 49 YEARS OCC. AGRICULTURE,
SL NO. 1222.
94) SANTOSH S/O NAGAPPA UNAKAL,
AGE. 29 YEARS OCC. AGRICULTURE,
SL NO. 1228.
95) RUDRAGOUDA S/O SHIVANAGOUDA HADIMANI
AGE. 44 YEARS OCC. AGRICULTURE,
SL NO. 1317.
96) SHIDALINGA S/O NAGAPPA UNKAL
AGE. 30 YEARS OCC. AGRICULTURE,
SL NO. 1233.
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97) BASANAGOUDA S/O SHIVANAGOUDA HADIMANI,
AGE. 41 YEARS OCC. AGRICULTURE,
SL NO.1318.
98) SADEPPA S/O BASAVANEPPA GIRENNAVAR,
AGE. 63 YEARS OCC. AGRICULTURE,
SL NO. 139.
99) SHIVANANDA S/O BASAVANNEPPA HITTALAMANI,
AGE. 55 YEARS OCC. AGRICULTURE,
SL NO. 144.
100) KASTUREWWA SHIVAPUTRAPPA ARALIKATTI
AGE. 52 YEARS OCC. AGRICULTURE,
SL NO. 545.
101) SHANKAR S/O SHIDLINGAPPA AMBAGATTI @ UNKAL,
AGE. 56 YEARS OCC. AGRICULTURE,
SL NO. 215.
102) IRANAGOUDA S/O BASANAGOUDA HADIMAI,
AGE. 70 YEARS OCC. AGRICULTURE,
SL NO. 21
103) HULEPPA S/O BASAVANNEPPAGIRENNAVAR,
AGE. 70 YEARS OCC. AGRICULTURE,
SL NO. 42.
104) MALAGOUDA PADIGOUDA HADIMANI,
AGE. 76 YEARS OCC. AGRICULTURE,
SL NO. 97.
105) BASAPPA S/O BALAPPA HULIMANI,
AGE. 57 YEARS OCC. AGRICULTURE,
SL NO. 121.
106) RUDRAGOUDA PADIGOUDA HADIMANI,
AGE. 69 YEARS OCC. AGRICULTURE,
SL NO. 165
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107) SHANKAR GOUDA PADIGOUDA HADIMANI,
AGE. 45 YEARS OCC. AGRICULTURE,
SL NO. 191.
108) MALLAWWA W/O KALLANAGOUDA HADIMADIMANI,
AGE. 57 YEARS OCC. AGRICULTURE,
SL NO. 622.
109) GANGAWWA W/O SHIVANAGOUDA HADIMANI
AGE.59 YEARS OCC. AGRICULTURE,
SL NO. 741.
110) BASAVARAJ S/O SHIVANAPPA ARALIKATTI,
AGE. 40 YEARS OCC. AGRICULTURE,
SL NO. 822.
111) RUDRAPPA S/O VEERABADRAPPA ARALIKATTI,
AGE. 73 YEARS OCC. AGRICULTURE,
SL NO. 849.
112) SURESH RAYAPPA KUNDARAGI,
AGE. 52 YEARS OCC. AGRICULTURE,
SL NO. 947.
ALL ARE R/O SIDDABAVI VILLAGE
TQ & DIST. BELAGAVI 581107
... PETITIONERS
(BY SRI. K ANANDKUMAR, ADVOCATE)
AND:
1) THE STATE OF KARNATAKA,
BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF CO-OPERATIVE,
M.S. BUILDING, 6TH FLOOR,
BANGALURU-01.
2) THE CO-OPERATIVE ELECTION COMMISSIONER,
3RD FLOOR SHANTI NAGAR, TTMC ``A`` BLOCK,
SHANTI NAGAR, BENGALURU-27
BTY ITS SECRETARY.
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3) THE HEAD QUARTERS ASSISTANT
AND ELECTION OFFICER OF THE BELOW THE TALUKA
LEVEL, AREA OF OPERATION OF THE RAITARA SEVA
SAHAKARI SANGH NIYAMIT HIREBAGEWADI,
OFFICER OF THE JOINT REGISTER OF CO-OPRATIVE
SOCIETIES BELAGAVI REGION, BELAGAVI--590007.
4) THE RETURNING OFFICER,
RAITARA SEVA SAHAKARI SANGH NIYAMIT,
HIREBAGEWADI, TQ & DIST. BELAGAVI.
5) RAITARA SEVA SAHAKARI SANGH NIYAMIT
HIREBAGEWADI, TQ & DIST. BELAGAVI-591109,
R/BY ITS THE CHIEF EXECUTIVE OFFICER.
... RESPONDENTS
(BY SRI. VINAYAK S KULKARNI, AGA FOR R1)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
ISSUE A WRIT IN THE NATURE OF CERTIORARI OF ANY OTHER
WRIT ORDER IN THE LIKE NATURE QUASHING THE IMPUGNED
LIST OF INELIGIBLE VOTER MEMBERS OF RAITARA SEVA
SAHAKARI SANGH NIYAMIT HEREBAGEWADI TQ & DIST.
BELAGAVI AT ANNEXURE-C DATED. 14-07-2023 PASSED BY
RESPONDENT NO. 5, FOR THE ELECTION BEING HELD DATED.
15-07-2023 PREPARED BY THE 4TH RESPONDENT AT
ANNEXURE-B IN SO FAR AS PETITIONERS ARE CONCERNED IN
THE INTEREST OF JUSTICE AND EQUITY & ETC.
THIS WRIT PETITION, COMING ON FOR ORDERS, THIS
DAY, THE COURT MADE THE FOLLOWING:
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ORDER
The petitioners in this writ petition have challenged
the validity of the eligible and ineligible voters list
published by the Election Officer and also have made
prayer to include their names in the final voters list that
was published by respondent-Society for the election to
the Board of members of the respondent-Society.
2. The grievance of the petitioners in this writ
petition is that, the competent authority before publishing
the eligible and ineligible voters list, had not complied the
mandatory requirements of Rule 13-D(2-A) of the
Karnataka Co-operative Societies (Amendment) Rules,
2013 (for short, 'the Amendment Rules of 2013') and had
granted interim order permitting the petitioners to contest
as well as to cast their votes in the election that was held
to the post of Board of Members of the respondent-
Society.
3. On the strength of the interim orders passed by
this Court, petitioners herein have contested/cast their
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votes in the election that was held for the post of Board of
Members of the respondent-Society.
4. Learned counsel for the petitioners jointly
submit that in almost identical circumstances, the Co-
ordinate Bench of this Court in W.P. No.8502/2022 along
with W.P. No.8477/2022 vide order dated 07.06.2022
considering the fact that the petitioners have got
efficacious remedy under Section 70 of the Karnataka Co-
operative Societies Act, 1959 (for short, 'the Act of 1959)
disposed of the writ petitions, directing the concerned
respondents to announce results of the election, counting
even the votes cast by the petitioners with liberty to the
petitioners or to the concerned to avail the remedy under
Section 70(2) of the Act of 1959, if aggrieved by the
results. They submit that even this writ petition may be
disposed of in terms of the said order.
5. Learned AGA who is appearing for the
respondent-State has not disputed the submission made
on behalf of the petitioners. Under these circumstances,
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without expressing any opinion on the merits of the case,
taking into consideration the order passed by the
Coordinate Bench of this Court in W.P. No.8502/2022
along with W.P. No.8477/2022 dated 07.06.2022, even
this writ petition is required to be disposed of in terms of
the order passed in the said writ petition. The Co-ordinate
Bench of this Court taking into consideration the various
statutory provisions governing the subject and also taking
into consideration the judgment of the Hon'ble Supreme
Court in the case of Shri Sant Sadguru Janardan
Swami (Moingiri Maharaj) Sahakari Dugha Utpadak
Sanstha and Another Vs.State of Maharashtra and
others reported in (2001) 8 SCC 509, while disposing of
W.P. No.8502/2022 along with W.P. No.8477/2022 at
paragraphs 10 and 12 has observed as follows:
"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
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Executive has prepared and sent notice to the
affected members. The Public Notice dated
8.11.2021 does 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.
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
Act. However, in the present case the 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 Rule 13-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
pecularities 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
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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."
6. Under the circumstances, even this writ petition
is disposed of in terms of the order passed by the Co-
ordinate Bench of this Court in W.P. No.8502/2022 along
with W.P. No.8477/2022 disposed of on 07.06.2022 and
accordingly the following:
ORDER
Writ petition is disposed of in terms of the order
passed by the Co-ordinate Bench of this Court in W.P.
No.8502/2022 along with W.P. No.8477/2022 disposed of
on 07.06.2022 and the Returning Officer is directed to
announce the results of the elections that were held to the
post of Board of Members of the respondent-Society
forthwith, including the votes cast by the petitioners.
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The petitioners as well as the concerned who are
aggrieved by the results so announced are at liberty to
avail the remedy under Section 70(2) of the Act of 1959.
All contentions urged in this petition by the parties
concerned are left open for consideration in the
appropriate proceedings if commenced.
Sd/-
JUDGE
Rsh/Ct:Bck
