Sri Shidram S/O Bharamappa Bagevadi vs The State Of Karnataka
2025 Latest Caselaw 3630 Kant

Karnataka High Court

Sri Shidram S/O Bharamappa Bagevadi vs The State Of Karnataka on 6 February, 2025

Author: M.Nagaprasanna

Bench: M.Nagaprasanna

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                                                         WP No. 107695 of 2024




                                 IN THE HIGH COURT OF KARNATAKA,
                                         DHARWAD BENCH

                             DATED THIS THE 6TH DAY OF FEBRUARY, 2025

                                              BEFORE
                             THE HON'BLE MR. JUSTICE M.NAGAPRASANNA

                            WRIT PETITION NO.107695 OF 2024 (CS-EL/M)

                      BETWEEN:

                      1. SRI SHIDRAM S/O BHARAMAPPA BAGEVADI
                      AGED ABOUT 30 YEARS, OCC: AGRICULTURE
                      R/AT KURANI, TQ HUKKERI,
                      DIST BELAGAVI-591115.
                      NO.1433

                      2. SRI BASAVARAJ S/O BHIMAPPA YARNAL
                      AGED ABOUT 47 YEARS, OCC: AGRICULTURE
                      R/AT KURANI, TQ HUKKERI,
                      DIST BELAGAVI-591115.
                      NO.883

                      3. SRI GURASIDDA S/O BHIMAPPA YARNALI
                      AGED ABOUT 36 YEARS, OCC: AGRICULTURE
                      R/AT KURANI, TQ HUKKERI,
                      DIST BELAGAVI-591115.
                      NO.884
Digitally signed by
VISHAL
NINGAPPA              4. SRI IRAPPA S/O DUNDAPPA MAGADUM
PATTIHAL
Location: High
Court of Karnataka,
                      AGED ABOUT 73 YEARS, OCC: AGRICULTURE
Dharwad Bench,
Dharwad               R/AT KURANI, TQ HUKKERI,
                      DIST BELAGAVI-591115.
                      NO.497

                      5. SRI BASAVARAJ S/O PARAGOUDA GUDASI
                      AGED ABOUT 40 YEARS, OCC: AGRICULTURE
                      R/AT KURANI, TQ HUKKERI,
                      DIST BELAGAVI-591115.
                      NO.1477

                      6. SRI BHIMAPPA S/O APPANNA KARAGUPPI
                      AGED ABOUT 56 YEARS, OCC: AGRICULTURE
                      R/AT KURANI, TQ HUKKERI,
                      DIST BELAGAVI-591115.
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NO.757

7. SRI KEDARLING S/O IRAPPA GUDASI
AGED ABOUT YEARS, OCC: AGRICULTURE
R/AT KURANI, TQ HUKKERI,
DIST BELAGAVI-591115.
NO.1498
8. SRI BHIMAPPA S/O SHANKAR TALAWAR
AGED ABOUT 52 YEARS, OCC: AGRICULTURE
R/AT KURANI, TQ HUKKERI,
DIST BELAGAVI-591115.
NO.853

9. SRI MALLAPPA S/O SHETTEPPA PUJERI
AGED ABOUT 61 YEARS, OCC: AGRICULTURE
R/AT KURANI, TQ HUKKERI,
DIST BELAGAVI-591115.
NO.1295

10. SMT. GEETA W/O CHANDRAKANT PUJERI
AGED ABOUT 50 YEARS, OCC: AGRICULTURE
R/AT KURANI, TQ HUKKERI,
DIST BELAGAVI-591115.
NO.965

11. SRI PARAPPA S/O BALAPPA PUJERI
AGED ABOUT 60 YEARS, OCC: AGRICULTURE
R/AT KURANI, TQ HUKKERI,
DIST BELAGAVI-591115.
NO.1090

12. SRI PARAPPA S/O SHETTEPPA PUJERI
AGED ABOUT 56 YEARS, OCC: AGRICULTURE
R/AT KURANI, TQ HUKKERI,
DIST BELAGAVI-591115.
NO.1294

13. SRI MUBARAK MOHAMMAD S/O HANIF SANADI
AGED ABOUT 41 YEARS, OCC: AGRICULTURE
R/AT KURANI, TQ HUKKERI, D
IST BELAGAVI-591221.
NO.1221

14. SRI SANJU S/O MAHADEV PATIL
AGED ABOUT 31 YEARS, OCC: AGRICULTURE
R/AT KURANI, TQ HUKKERI,
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DIST BELAGAVI-591221.
NO.1016

15. SRI VILAS S/O SHIVAMURTI CHOUGLA
AGED ABOUT 62 YEARS, OCC: AGRICULTURE
R/AT KURANI, TQ HUKKERI,
DIST BELAGAVI-591221.
NO.826

16. SRI ADIVEPPA S/O SADASHIV MANAS
AGED ABOUT 60 YEARS, OCC: AGRICULTURE
R/AT KURANI, TQ HUKKERI,
DIST BELAGAVI-591221.
NO.1134

17. SRI SHIVAPRASAD S/O BASAVARAJ SHIRAGANNAVAR
AGED ABOUT 29 YEARS, OCC: AGRICULTURE
R/AT KURANI, TQ HUKKERI,
DIST BELAGAVI-591221.
NO.1483

18. SRI MAHANTESH S/O DUNDAPPA HARAGAPURI
AGED ABOUT 47 YEARS, OCC: AGRICULTURE
R/AT KURANI, TQ HUKKERI,
DIST BELAGAVI-591221.
NO.1069

19. SRI RAMESH S/O APPASAHEB BADIGER
AGED ABOUT 54 YEARS, OCC: AGRICULTURE
R/AT KURANI, TQ HUKKERI,
DIST BELAGAVI-591221.
NO.861

20. SRI IRAPPA S/O NINGAPPA GUDASI
AGED ABOUT 40 YEARS, OCC: AGRICULTURE
R/AT KURANI, TQ HUKKERI,
DIST BELAGAVI-591221.
NO.1434

21. SRI BASAGOUDA S/O SADASHIV PATIL
AGED ABOUT 43 YEARS, OCC: AGRICULTURE
R/AT KURANI, TQ HUKKERI,
DIST BELAGAVI-591221.
NO.859

22. SRI BHARAMAPPA S/O MALLAPPA KARAGUPPI
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AGED ABOUT 35 YEARS, OCC: AGRICULTURE
R/AT KURANI, TQ HUKKERI, DIST BELAGAVI-591221.
NO.1506

23. SRI SUNIL S/O MAHADEV SHIRAGANNAVAR
AGED ABOUT 48 YEARS, OCC: AGRICULTURE
R/AT KURANI, TQ HUKKERI, DIST BELAGAVI-591221.
NO.1206

24. SRI NIRVANI S/O SHANKAR KILARI
AGED ABOUT 66 YEARS, OCC: AGRICULTURE
R/AT KURANI, TQ HUKKERI, DIST BELAGAVI-591221.
NO.988

25. SMT. ANNAPURNA W/O SHANKAR HITTANAGI
AGED ABOUT 56 YEARS, OCC: AGRICULTURE
R/AT KURANI, TQ HUKKERI, DIST BELAGAVI-591221.
NO.1107
26. SRI PRAKASH S/O ANNAPPA HOSURE
AGED ABOUT 54 YEARS, OCC: AGRICULTURE
R/AT KURANI, TQ HUKKERI, DIST BELAGAVI-591221.
NO.806

27. SRI HONNAPPA S/O SATYAPPA GIJAVANI
AGED ABOUT 65 YEARS, OCC: AGRICULTURE
R/AT KURANI, TQ HUKKERI, DIST BELAGAVI-591221.
NO.991

28. SRI SHANKAR S/O HANAMANT NAIK
AGED ABOUT 56 YEARS, OCC: AGRICULTURE
R/AT KURANI, TQ HUKKERI, DIST BELAGAVI-591221.
NO.746

29. SRI MALLAPPA S/O SHIVAPPA NASHIPUDI
AGED ABOUT 53 YEARS, OCC: AGRICULTURE
R/AT KURANI, TQ HUKKERI, DIST BELAGAVI-591221.

NO.1059

30. SRI CHANDRASHEKAR S/O MALKAYYA HIREMATH
AGED ABOUT 88 YEARS, OCC: AGRICULTURE
R/AT KURANI, TQ HUKKERI, DIST BELAGAVI-591221.
NO.457

31. SMT, MAHADEVI W/O CHANDRASHEKAR HIREMATH
AGED ABOUT 79 YEARS, OCC: AGRICULTURE
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R/AT KURANI, TQ HUKKERI, DIST BELAGAVI-591221.
NO.388

32. SRI NIKIL S/O SIDDAGOUDA GUDASI
AGED ABOUT 25 YEARS, OCC: AGRICULTURE
R/AT KURANI, TQ HUKKERI, DIST BELAGAVI-591221.
NO.1478

33. SMT. DANAMMA W/O ADIVEPPA KHAJURI
AGED ABOUT 37 YEARS, OCC: AGRICULTURE
R/AT KURANI, TQ HUKKERI, DIST BELAGAVI-591221.
NO.1271

34. SRI SHIVAPUTRA S/O SADASHIV ADI
AGED ABOUT 54 YEARS, OCC: AGRICULTURE
R/AT KURANI, TQ HUKKERI, DIST BELAGAVI-591221.
NO.1106
35. SRI, VISHWANATH S/O BHARAMAPPA BAGEWADI
AGED ABOUT 28 YEARS, OCC: AGRICULTURE
R/AT KURANI, TQ HUKKERI, DIST BELAGAVI-591221.
NO.1439

36. SRI IRANNA S/O KALLAPPA MAGADUM
AGED ABOUT 28 YEARS, OCC: AGRICULTURE
R/AT KURANI, TQ HUKKERI, DIST BELAGAVI-591221.
NO.1500

37. SRI KADAPPA S/O SHIVALINGAPPA KARAGUPPI
AGED ABOUT 46 YEARS, OCC: AGRICULTURE
R/AT KURANI, TQ HUKKERI, DIST BELAGAVI-591221.
NO.1421

38. SRI JAYANAND S/O SADASHIV KAROSHI
AGED ABOUT 60 YEARS, OCC: AGRICULTURE
R/AT KURANI, TQ HUKKERI, DIST BELAGAVI-591221.
NO.1357

39. SMT. SHIVAVVA W/O MAHADEV MAGADUM
AGED ABOUT 67 YEARS, OCC: AGRICULTURE
R/AT KURANI, TQ HUKKERI, DIST BELAGAVI-591221.
NO.1422

40. SMT. PADMAVATI D/O PRABHAKAR KARAGUPPI
AGED ABOUT 41 YEARS, OCC: AGRICULTURE
R/AT KURANI, TQ HUKKERI, DIST BELAGAVI-591221.
NO.1154
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41. SRI SHIVANAND S/O BALLAPPA KARAGUPPI
AGED ABOUT 58 YEARS, OCC: AGRICULTURE
R/AT KURANI, TQ HUKKERI, DIST BELAGAVI-591221.
NO.912

42. SRI MAHESH S/O MALLAPPA KARAGUPPI
AGED ABOUT 35 YEARS, OCC: AGRICULTURE
R/AT KURANI, TQ HUKKERI, DIST BELAGAVI-591221.
NO.1019

43. SRI SANJAY S/O CHANNAPPA BAGEWADI
AGED ABOUT 35 YEARS, OCC: AGRICULTURE
R/AT KURANI, TQ HUKKERI, DIST BELAGAVI-591221.
NO.1491

44. SRI NAGENDRA S/O SHIVALINGA HARAGAPURI
AGED ABOUT 50 YEARS, OCC: AGRICULTURE
R/AT KURANI, TQ HUKKERI, DIST BELAGAVI-591221.
NO.941

45. SRI KEMPAYYA S/O BALAYYA HUKKERI
AGED ABOUT 45 YEARS, OCC: AGRICULTURE
R/AT KURANI, TQ HUKKERI, DIST BELAGAVI-591221.
NO.720

46. SMT. MAHADEVI W/O SHIVANAND MAGDAUM
AGED ABOUT 56 YEARS, OCC: AGRICULTURE
R/AT KURANI, TQ HUKKERI, DIST BELAGAVI-591221.
NO.835

47. SMT. SHAILA W/O APPANNA BAGEWADI
AGED ABOUT 43 YEARS, OCC: AGRICULTURE
R/AT KURANI, TQ HUKKERI, DIST BELAGAVI-591221.
NO.1299

48. SRI RAVASAHEB S/O SHIVAPPA MAGADUM
AGED ABOUT 42 YEARS, OCC: AGRICULTURE
R/AT KURANI, TQ HUKKERI, DIST BELAGAVI-591221.
NO.1504

49. SRI RAVINDRA S/O SHIVAPPA MAGADUM
AGED ABOUT 44 YEARS, OCC: AGRICULTURE
R/AT KURANI, TQ HUKKERI, DIST BELAGAVI-591221.
NO.1503
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50. SRI VEERABHADRA S/O GURAPPA IRANNAVAR
AGED ABOUT 73 YEARS, OCC: AGRICULTURE
R/AT KURANI, TQ HUKKERI, DIST BELAGAVI-591221.
NO.362

51. SRI CHANNABASAPPA S/O ANNAPPA KUDANURI
AGED ABOUT 74 YEARS, OCC: AGRICULTURE
R/AT KURANI, TQ HUKKERI, DIST BELAGAVI-591221.
NO.761

52. SRI GIRISH S/O MACHHENDRA HALI
AGED ABOUT 43 YEARS, OCC: AGRICULTURE
R/AT KURANI, TQ HUKKERI, DIST BELAGAVI-591221.
NO.1403

53. SRI MALLAPPA S/O IRAPPA MAGADUM
AGED ABOUT 53 YEARS, OCC: AGRICULTURE
R/AT KURANI, TQ HUKKERI, DIST BELAGAVI-591221.

NO.1202

54 SRI NAGESH S/O SHIVALING SAVALAGI
AGED ABOUT 27 YEARS, OCC: AGRICULTURE
R/AT KURANI, TQ HUKKERI, DIST BELAGAVI-591221.
NO.1481

55. SRI RAMESH S/O IRAPPA GUDASI
AGED ABOUT 51 YEARS, OCC: AGRICULTURE
R/AT KURANI, TQ HUKKERI, DIST BELAGAVI-591221.
NO.1499

56. SRI RAJU S/O PANCHAKSHARI MANAS
AGED ABOUT 58 YEARS, OCC: AGRICULTURE
R/AT KURANI, TQ HUKKERI, DIST BELAGAVI-591221.
NO.846

57. SRI GOLAPPA S/O BASAPPA KAMATI
AGED ABOUT 76 YEARS, OCC: AGRICULTURE
R/AT KURANI, TQ HUKKERI, DIST BELAGAVI-591221.
NO.903

58. SRI DUNDAPPA S/O GOLAPPA KAMATI
AGED ABOUT 47 YEARS, OCC: AGRICULTURE
R/AT KURANI, TQ HUKKERI,
DIST BELAGAVI-591221.
NO.1264
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59. SRI NINGAPPA S/O HONNAPPA KARAGUPPI
AGED ABOUT 56 YEARS, OCC: AGRICULTURE
R/AT KURANI, TQ HUKKERI,
DIST BELAGAVI-591221.
NO.1033

60. SRI, SURESH S/O CHANNAPPA KAMATI
AGED ABOUT 63 YEARS, OCC: AGRICULTURE
R/AT KURANI, TQ HUKKERI,
DIST BELAGAVI-591221.
NO.1050

61. SRI VINOD S/O NINGOUDA MUDALGI
AGED ABOUT 37 YEARS, OCC: AGRICULTURE
R/AT KURANI, TQ HUKKERI,
DIST BELAGAVI-591221.
NO.1301

62. SRI RAJU S/O MALLAPPA SHEGUNASHI
AGED ABOUT 49 YEARS, OCC: AGRICULTURE
R/AT KURANI, TQ HUKKERI,
DIST BELAGAVI-591221.
NO.1079

63. SRI BASAPPA S/O SHIVALING KARAGUPPI
AGED ABOUT 48 YEARS, OCC: AGRICULTURE
R/AT KURANI, TQ HUKKERI,
DIST BELAGAVI-591221.
NO.1356

64. SRI BHARAMAGOUDA S/O BASAPPA GUDASI
AGED ABOUT 39 YEARS, OCC: AGRICULTURE
R/AT KURANI, TQ HUKKERI,
DIST BELAGAVI-591221.
NO.1431

65. SRI APPASAHEB S/O MALLAPPA MAGDUM
AGED ABOUT 71 YEARS, OCC: AGRICULTURE
R/AT KURANI, TQ HUKKERI,
DIST BELAGAVI-591221.

NO.958

66. SRI SATISH S/O SATAPPA KUDANURI
AGED ABOUT 38 YEARS, OCC: AGRICULTURE
R/AT KURANI, TQ HUKKERI,
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DIST BELAGAVI-591221.
NO.1488

67. SRI APPASAHEB S/O GURAPPA KHADED
AGED ABOUT 65 YEARS, OCC: AGRICULTURE
R/AT KURANI, TQ HUKKERI,
DIST BELAGAVI-591221.
NO.807

68. SMT. PREMA W/O SHRIKANT SHIRAGANNAVAR
AGED ABOUT 41 YEARS, OCC: AGRICULTURE
R/AT KURANI, TQ HUKKERI,
DIST BELAGAVI-591221.
NO.1454

69. SMT. BALAWWA W/O BRAHMANAND BAGEWADI
AGED ABOUT 52 YEARS, OCC: AGRICULTURE
R/AT KURANI, TQ HUKKERI,
DIST BELAGAVI-591221.
NO.1300

70. SRI DURADUNDISHWAR S/O JANAYYA HIREMATH
AGED ABOUT 72 YEARS, OCC: AGRICULTURE
R/AT KURANI, TQ HUKKERI,
DIST BELAGAVI-591221.
NO.728

71. SRI BASAPPA S/O MALLAPPA SHEGUNSHI
AGED ABOUT 47 YEARS, OCC: AGRICULTURE
R/AT KURANI, TQ HUKKERI,
DIST BELAGAVI-591221.

NO.1078

72. SMT. MAHANANDA W/O PRABHAKAR KARAGUPPI
AGED ABOUT 56 YEARS, OCC: AGRICULTURE
R/AT KURANI, TQ HUKKERI,
DIST BELAGAVI-591221.
NO.1153

73. SRI SHIVALING S/O APPANNA KARAGUPPI
AGED ABOUT 79 YEARS, OCC: AGRICULTURE
R/AT KURANI, TQ HUKKERI,
DIST BELAGAVI-591221.
NO.738
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74. SRI BASAPPA
S/O KEMPANNA MANAGAVI,
AGED ABOUT 56 YEARS, OCC: AGRICULTURE
R/AT KURANI, TQ HUKKERI,
DIST BELAGAVI-591221.
NO.1046

75. SMT. SAVITRI W/O MACCHENDRA HALI
AGED ABOUT 70 YEARS,
OCC: AGRICULTURE
R/AT KURANI, TQ HUKKERI,
DIST BELAGAVI-591221.
NO.733

76. SRI IRAPPA BASAPPA LOLASOORI
AGED ABOUT 63 YEARS,
OCC: AGRICULTURE
R/AT KURANI, TQ HUKKERI,
DIST BELAGAVI-591221.
NO.827
                                                ...PETITIONERS
(BY SRI SHIVAKUMAR A. APARAJ, ADVOCATE)

AND:

1. THE STATE OF KARNATAKA,
REPRESENTED BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF CO-OPERATION,
6 TH FLOOR, M.S BUILDING,
AMBEDKAR VEEDHI, BENGALURU.
PIN: 560 001.

2. THE CO-OPERATIVE ELECTION COMMISSION,
REPRESENTED BY ITS
COMMISSIONER,
3 RD FLOOR, SHANTI NAGAR, TTMC,
"A" BLOCK, BENGALURU.
PIN: 560 027.

3. THE DISTRICT CO-OPERATIVE
 ELECTION OFFICER
AND DEPUTY REGISTRAR OF
CO-OPERATIVE SOCIETIES,
BELAGAVI, DISTRICT: BELAGAVI,
NEAR RAILWAY BRIDGE,
GOAVES, BELAGAVI.
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                                     WP No. 107695 of 2024




PIN: 590 001.

4. THE RETURNING OFFICER,
PRATHAMIKA KRUSHI PATTINA
SAHAKARI SANGHA NIYAMIT,
KURANI, TALUK: HUKKERI,
DISTRICT: BELAGAVI - 590 001.

5. THE CHIEF EXECUTIVE,
PRATHAMIKA KRUSHI PATTINA S
AHAKARI SANGHA NIYAMIT,
KURANI, TALUK: HUKKERI,
DISTRICT: BELAGAVI,
                                              ...RESPONDENTS
(BY SMT. KIRTILATA R. PATIL, HCGP FOR R1, R3;
SRI G.V.BHARAMAGOUDAR, ADVOCATE FOR R2 AND R4)

      THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA, PRAYING TO, THAT, IN VIEW OF
THE LAW LAID DOWN BY THE HON'BLE SUPREME COURT OF INDIA
IN UNION OF INDIA VS RAJENDRA SHAH AND ANOTHER REPORTED
IN 2021 SCC ONLINE SC 474, HOLDING THE 97TH AMENDMENT TO
THE CONSTITUTION OF INDIA THEREBY INSERTING PART IXB TO BE
UNCONSTITUTIONAL INSOFAR AS THE STATE CO-OPERATIVE
SOCIETIES ARE CONCERNED, DECLARE THE PROVISION OF SECTION
20(2)(A-IV) AS UNCONSTITUTIONAL, AND ISSUE A WRIT IN THE
NATURE OF MANDAMUS DIRECTING THE RESPONDENTS TO INCLUDE
THE NAMES OF THE PETITINOERS IN THE FINAL ELIGIBLE
BORROWERS AND NON-BORROWERS VOTER LIST AND TO PERMIT
THE PETITIONERS TO CAST THEIR VOTE IN THE ELECTION TO THE
COMMITTEE OF MANAGEMENT OF THE 5TH RESPONDENT SOCIETY
SCHEDULE TO BE HELD ON 21/12/2024 AS PER THE CALENDAR OF
EVENTS DATED. 01/12/2024 PUBLISHED BY THE 4TH RESPONDENT
VIDE ANNEXURE-A BY ALLOWING THIS WRIT PETITION IN THE
INTEREST OF JUSTICE.     TO ISSUE WRIT IN THE NATURE OF
MANDAMUS DIRECTING THE 4TH RESPONDENT TO DECLARE THE
ELECTION RESULTS OF THE 5TH       RESPONDENT SOCIETY AFTER
COMPLETION OF THE ELECTION PROCESS IN ACCORDANCE WITH
LAW AND ETC.,

    THIS WRIT PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
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                     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 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

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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 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

This Public Notice reads as follows:

¸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.

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NC: 2025:KHC-D:2343

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 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.

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NC: 2025:KHC-D:2343

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 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

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

(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:2343

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."

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-ASC