Karnataka High Court
Deepak S/O Bhaskar Gunagi (Sl. No.368) vs The State Of Karnataka on 20 January, 2025
Author: M.Nagaprasanna
Bench: M.Nagaprasanna
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WP No. 108020 of 2024
IN THE HIGH COURT OF KARNATAKA,
DHARWAD BENCH
DATED THIS THE 20TH DAY OF JANUARY, 2025
BEFORE
THE HON'BLE MR. JUSTICE M.NAGAPRASANNA
WRIT PETITION NO.108020 OF 2024 (CS-EL/M)
BETWEEN:
1. DEEPAK S/O. BHASKAR GUNAGI (SL.NO.368),
(MEMBERSHIP NO.1691)
AGE: 50 YEARS, OCC: AGRICULTURE.
2. HARISHCHANDRA S/O. GOPALKRISHNA NAGEKAR,
(SL.NO.258) (MEMBERSHIP NO.1472),
AGE: 38 YEARS, OCC: AGRICULTURE.
3. DEENKAR S/O BHEEKARI NAYAK (SL.NO.62),
(MEMBERSHIP NO.1115),
AGE: 68 YEARS, OCC: AGRICULTURE.
4. SUMITRA W/O DEENKAR NAYAK (SL.NO.4),
(MEMBERSHIP NO.1116),
Digitally
signed by
AGE: 60 YEARS, OCC: AGRICULTURE.
VISHAL
NINGAPPA
PATTIHAL
VISHAL Location:
NINGAPPA High Court of
Karnataka
PATTIHAL Dharwad
Bench
Date:
2025.01.22
5. SUNIL S/O UMAKANTH NAYAK (SL.NO.318)
11:00:49
+0530
(MEMBERSHIP NO.1551)
AGE: 45 YEARS, OCC: AGRICULTURE
6. SUHANI W/O SUNIL NAYAK (SL.NO.313)
(MEMBERSHIP NO.1546)
AGE: 45 YEARS, OCC: AGRICULTURE
7. NARAYAN S/O JOGI KINARKAR (SL.NO.45)
(MEMBERSHIP NO.1063)
AGE: 63 YEARS, OCC: AGRICULTURE
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WP No. 108020 of 2024
8. SHIVA S/O VENKU GUNAGI (SL.NO.375)
(MEMBERSHIP NO.1641)
AGE: 71 YEARS, OCC: AGRICULTURE
9. FANSHYAM S/O YENKU GUNAGI (SL.NO.188)
(MEMBERSHIP NO.1360)
AGE: 52 YEARS, OCC: AGRICULTURE
10. SHASHIKANTH S/O BALKRISHNA KUDTALKAR
(SL.NO.278)
(MEMBERSHIP NO.1498)
AGE: 54 YEARS, OCC: AGRICULTURE
11. SANDEEP S/O ULAS NAYAK (SL.NO.391)
(MEMBERSHIP NO.1665)
AGE: 36 YEARS, OCC: AGRICULTURE
12. RENUKA W/O SANTOSH GUNAGI (SL.NO.410)
(MEMBERSHIP NO.1723)
AGE: 23 YEARS, OCC: AGRICULTURE
13. DINESH S/O MOTA GUNAGI (SL.NO.411)
(MEMBERSHIP NO.1724)
AGE: 45 YEARS, OCC: AGRICULTURE
14. SURESH S/O VITTHAL GUNAGI (SL.NO.21)
(MEMBERSHIP NO.979)
AGE: 62 YEARS, OCC: AGRICULTURE
15. LAXMIKANTH S/O DELO NAYAK (SL.NO.09)
(MEMBERSHIP NO.1219)
AGE: 55 YEARS, OCC: AGRICULTURE
16. MAHESH S/O DELU NAYAK (SL.NO.43)
(MEMBERSHIP NO.1947)
AGE: 36 YEARS, OCC: AGRICULTURE
17. LEELA W/O NEEMO TALEKAR (SL.NO.135)
(MEMBERSHIP NO.1276)
AGE: 70 YEARS, OCC: AGRICULTURE
18. HARISHCHANDRA NEEMO TALEKAR (SL.NO.266)
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WP No. 108020 of 2024
(MEMBERSHIP NO.1483)
AGE: 38 YEARS, OCC: AGRICULTURE
19. SANTOSH S/O SAKARAM NAYAK (SL.NO.104)
(MEMBERSHIP NO.1221)
AGE: 61 YEARS, OCC: AGRICULTURE
20. CHAYA W/O SANTOSH NAYAK (SL.NO.310)
(MEMBERSHIP NO.1540)
AGE: 45 YEARS, OCC: AGRICULTURE
21. SRIKANTH S/O TIRPA TALEKAR (SL.NO.18)
(MEMBERSHIP NO.864)
AGE: 72 YEARS, OCC: AGRICULTURE
22. RATNAKAR W/O VITOBHA TALEKAR (SL.NO.327)
(MEMBERSHIP NO.1561)
AGE: 68 YEARS, OCC: AGRICULTURE
23. SANJAY S/O SRIKANTH TALEKAR (SL.NO.202)
(MEMBERSHIP NO.1376)
AGE: 45 YEARS, OCC: AGRICULTURE
24. SMT. SUBHADA W/O SANJAY TALEKAR (SL.NO.247)
(MEMBERSHIP NO.1455)
AGE: 48 YEARS, OCC: AGRICULTURE
25. JYOTI W/O GOVIND NAYAK (SL.NO.497)
(MEMBERSHIP NO.1918)
AGE: 51 YEARS, OCC: AGRICULTURE
26. GOVIND S/O CHUDO NAYAK (SL.NO.94)
(MEMBERSHIP NO.1201)
AGE: 59 YEARS, OCC: AGRICULTURE
27. SAVITA S/O SRIKANTH TALEKAR (SL.NO.43)
(MEMBERSHIP NO.1055)
AGE: 60 YEARS, OCC: AGRICULTURE
28. KRISHNA S/O SAIROBA GUNAGI (SL.NO.213)
(MEMBERSHIP NO.1397)
AGE: 35 YEARS, OCC: AGRICULTURE
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WP No. 108020 of 2024
29. THAKARSA S/O PAKOLA GOVEKAR (SL.NO.10)
(MEMBERSHIP NO.643)
AGE: 68 YEARS, OCC: AGRICULTURE
30. SATISH S/O THAKARSA GOVEKAR (SL.NO.159)
(MEMBERSHIP NO.1315)
AGE: 45 YEARS, OCC: AGRICULTURE
31. DILKUSH S/O DONGRI KOTARKAR (SL.NO.276)
(MEMBERSHIP NO.1496)
AGE: 38 YEARS, OCC: AGRICULTURE
32. SURYODAYA S/O DATTU KOTARKAR (SL.NO.66)
(MEMBERSHIP NO.1127)
AGE: 48 YEARS, OCC: AGRICULTURE
33. RAMAKANTH S/O BHANU NAGEKAR (SL.NO.160)
(MEMBERSHIP NO.1316)
AGE: 65 YEARS, OCC: AGRICULTURE
34. GURUNATH S/O RAGHOBA TALEKAR (SL.NO.46)
(MEMBERSHIP NO.1076)
AGE: 68 YEARS, OCC: AGRICULTURE
35. JEEVAN S/O SHANTA KOTARKAR (SL.NO.289)
(MEMBERSHIP NO.1514)
AGE: 40 YEARS, OCC: AGRICULTURE
36. GANAPATI S/O MANGESH TALEKAR (SL.NO.299)
(MEMBERSHIP NO.1528)
AGE: 35 YEARS, OCC: AGRICULTURE
37. NEETA W/O MANGESH TALEKAR (SL.NO.208)
(MEMBERSHIP NO.1392)
AGE: 65 YEARS, OCC: AGRICULTURE
38. SHRI SAIKIRAN
S/O BEEN MOHAN NAGEKAR (SL.NO.191)
(MEMBERSHIP NO.1364)
AGE: 45 YEARS, OCC: AGRICULTURE
39. MOHAN S/O YASHWANTH NAGEKAR (SL.NO.01)
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(MEMBERSHIP NO.464)
AGE: 67 YEARS, OCC: AGRICULTURE
40. SUHAS S/O BABU TALEKAR (SL.NO.82)
(MEMBERSHIP NO.1165)
AGE: 59 YEARS, OCC: AGRICULTURE
41. MOHAN S/O NARAYAN KOTARKAR (SL.NO.33)
(MEMBERSHIP NO.1035)
AGE: 68 YEARS, OCC: AGRICULTURE
42. SHIVRAJ S/O MOHAN KOTARKAR (SL.NO.296)
(MEMBERSHIP NO.1524)
AGE: 41 YEARS, OCC: AGRICULTURE
43. VINOD S/O BHEEKARO GUNAGI (SL.NO.399)
(MEMBERSHIP NO.1692)
AGE: 45 YEARS, OCC: AGRICULTURE
44. SRIKANTH S/O SADA KOTARKAR (SL.NO.23)
(MEMBERSHIP NO.998)
AGE: 68 YEARS, OCC: AGRICULTURE
45. RUPAK S/O PRAKASH KOTARKAR (SL.NO.370)
(MEMBERSHIP NO.1632)
AGE: 34 YEARS, OCC: AGRICULTURE
46. SURESH S/O GOVIND KOTARKAR (SL.NO.245)
(MEMBERSHIP NO.1452)
AGE: 65 YEARS, OCC: AGRICULTURE
47. SHYAM S/O MANOHAR KOTARKAR (SL.NO.205)
(MEMBERSHIP NO.1380)
AGE: 45 YEARS, OCC: AGRICULTURE
48. SUDRENDAR S/O MANOHAR KOTARKAR (SL.NO.149)
(MEMBERSHIP NO.1300)
AGE: 50 YEARS, OCC: AGRICULTURE
49. KIRAN S/O SHRIDHAR KOTARKAR (SL.NO.260)
(MEMBERSHIP NO.1474)
AGE: 39 YEARS, OCC: AGRICULTURE
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WP No. 108020 of 2024
50. SAINATH S/O MOTHA TALEKAR (SL.NO.304)
(MEMBERSHIP NO.1533)
AGE: 46 YEARS, OCC: AGRICULTURE
51. NAGRAJ S/O MOTHA TALEKAR (SL.NO.323)
(MEMBERSHIP NO.1557)
AGE: 40 YEARS, OCC: AGRICULTURE
52. JAYESH S/O MOTHA TALEKAR (SL.NO.393)
(MEMBERSHIP NO.1668)
AGE: 55 YEARS, OCC: AGRICULTURE
53. VIDYADHAR S/O KRISHNA KOTARKAR (SL.NO.251)
(MEMBERSHIP NO.1461)
AGE: 58 YEARS, OCC: AGRICULTURE
54. DEEPAK S/O KRISHNA KOTARKAR (SL.NO.379)
(MEMBERSHIP NO.1650)
AGE: 57 YEARS, OCC: AGRICULTURE
55. VASANTH S/O KRISHNA KOTARKAR (SL.NO.324)
(MEMBERSHIP NO.1558)
AGE: 62 YEARS, OCC: AGRICULTURE
56. SUDHAM S/O ERU NAGEKAR (SL.NO.257)
(MEMBERSHIP NO.1470)
AGE: 66 YEARS, OCC: AGRICULTURE
57. SANTOSH S/O VISHRAM NAGEKAR (SL.NO.34)
(MEMBERSHIP NO.1037)
AGE: 62 YEARS, OCC: AGRICULTURE
58. PRASHANTH S/O VISHRAM NAGEKAR (SL.NO.35)
(MEMBERSHIP NO.1038)
AGE: 50 YEARS, OCC: AGRICULTURE
59. M PRAKASH S/O BHASKAR NAGEKAR (SL.NO.136)
(MEMBERSHIP NO.1277)
AGE: 38 YEARS, OCC: AGRICULTURE
60. PRAVESH S/O NARESH NAGEKAR (SL.NO.321)
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WP No. 108020 of 2024
(MEMBERSHIP NO.1554)
AGE: 30 YEARS, OCC: AGRICULTURE
61. VILASA S/O VAMANA GOVEKAR (SL.NO.262)
(MEMBERSHIP NO.1478)
AGE: 54 YEARS, OCC: AGRICULTURE
62. GURUNATH S/O NUNO TALEKAR (SL.NO.342)
(MEMBERSHIP NO.1587)
AGE: 65 YEARS, OCC: AGRICULTURE
63. ARCHANA W/O GURUNATH TALEKAR (SL.NO.343)
(MEMBERSHIP NO.1588)
AGE: 55 YEARS, OCC: AGRICULTURE
64. GAJANAN S/O NANU TALEKAR (SL.NO.286)
(MEMBERSHIP NO.1509)
AGE: 56 YEARS, OCC: AGRICULTURE
65. SANJAY S/O PANDU NAGEKAR (SL.NO.363)
(MEMBERSHIP NO.1615)
AGE: 64 YEARS, OCC: AGRICULTURE
66. VIDYA S/O SANJAY NAGEKAR (SL.NO.344)
(MEMBERSHIP NO.1589)
AGE: 45 YEARS, OCC: AGRICULTURE
67. DEENKAR S/O NAGAPPA NAGEKAR (SL.NO.29 )
(MEMBERSHIP NO.1029)
AGE: 63 YEARS, OCC: AGRICULTURE
68. MANJU S/O SHIVANAND NAGEKAR (SL.NO.277)
(MEMBERSHIP NO.1497)
AGE: 31 YEARS, OCC: AGRICULTURE
69. VANITA S/O SHIVANAND NAGEKAR (SL.NO.293)
(MEMBERSHIP NO.1520)
AGE: 50 YEARS, OCC: AGRICULTURE
70. ROHIDAS S/O PANDU NAGEKAR (SL.NO.471)
(MEMBERSHIP NO.1828)
AGE: 56 YEARS, OCC: AGRICULTURE
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WP No. 108020 of 2024
71. ROSHNI W/O ROHIDAS NAGEKAR (SL.NO.496)
(MEMBERSHIP NO.1917)
AGE: 45 YEARS, OCC: AGRICULTURE
72. SHYAM S/O PARUSHOTAM NAGEKAR (SL.NO.384)
(MEMBERSHIP NO.1656)
AGE: 46 YEARS, OCC: AGRICULTURE
73. RAJA S/O UMAKANTH KOTARKAR (SL.NO.279)
(MEMBERSHIP NO.1499)
AGE: 30 YEARS, OCC: AGRICULTURE
74. ULAS S/O ANANTH TAKARKAR (SL.NO.156)
(MEMBERSHIP NO.1311)
AGE: 65 YEARS, OCC: AGRICULTURE
75. SUNIL S/O KRISHNA KOTARKAR (SL.NO.180)
(MEMBERSHIP NO.1339)
AGE: 45 YEARS, OCC: AGRICULTURE
76. YABO W/O DATTA NAYAK (SL.NO.17)
(MEMBERSHIP NO.1411)
AGE: 61 YEARS, OCC: AGRICULTURE
77. LEELA S/O SURESH KOTARKAR (SL.NO.166)
(MEMBERSHIP NO.1322)
AGE: 68 YEARS, OCC: AGRICULTURE
78. CHANDRAKANTH S/O THUPU NAGEKAR (SL.NO.118)
(MEMBERSHIP NO.1247)
AGE: 65 YEARS, OCC: AGRICULTURE
79. PRAJYOTHA S/O ASHOK TALEKAR (SL.NO.369)
(MEMBERSHIP NO.1629)
AGE: 29 YEARS, OCC: AGRICULTURE
80. LAXMI W/O PRABHAKAR KUDLEKAR (SL.NO.95)
(MEMBERSHIP NO.1203)
AGE: 62 YEARS, OCC: AGRICULTURE
81. ASHOK S/O NAGAPPA NAGEKAR (SL.NO.30)
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WP No. 108020 of 2024
(MEMBERSHIP NO.1030)
AGE: 57 YEARS, OCC: AGRICULTURE
82. NAYANA W/O GANESH TALEKAR (SL.NO.52)
(MEMBERSHIP NO.1098)
AGE: 58 YEARS, OCC: AGRICULTURE
83. RAJESH S/O UMAKANTH NAYAK (SL.NO.240)
(MEMBERSHIP NO.1445)
AGE: 49 YEARS, OCC: AGRICULTURE
84. MEENAKSHI W/O DHOLA KOTARKAR (SL.NO.84)
(MEMBERSHIP NO.1173)
AGE: 62 YEARS, OCC: AGRICULTURE
85. VEERA W/O DHOLA KOTARKAR (SL.NO.85)
(MEMBERSHIP NO.1174)
AGE: 55 YEARS, OCC: AGRICULTURE
86. PAKIR S/O LAKSHMAN RANE (SL.NO.131)
(MEMBERSHIP NO.1271)
AGE: 52 YEARS, OCC: AGRICULTURE
87. KUSHALI W/O PUKALE GOVEKAR (SL.NO.08)
(MEMBERSHIP NO.625)
AGE: 71 YEARS, OCC: AGRICULTURE
88. PRAKASH S/O NEELKANTH GOVEKAR (SL.NO.164)
(MEMBERSHIP NO.1320)
AGE: 63 YEARS, OCC: AGRICULTURE
89. SOUROBHA W/O NEELKANTH GOVEKAR (SL.NO.165)
(MEMBERSHIP NO.1321)
AGE: 50 YEARS, OCC: AGRICULTURE
90. MOHAN S/O NEELKANTH GOVEKAR (SL.NO.162)
(MEMBERSHIP NO.1318)
AGE: 65 YEARS, OCC: AGRICULTURE
91. SANDEEP S/O SHESHU NAYAK (SL.NO.243)
(MEMBERSHIP NO.1449)
AGE: 48 YEARS, OCC: AGRICULTURE
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WP No. 108020 of 2024
92. DANIEL S/O THOMAS BADAMI (SL.NO.492)
(MEMBERSHIP NO.1890)
AGE: 40 YEARS, OCC: AGRICULTURE
93. PREMANAND S/O INDU DEVALI (SL.NO.28)
(MEMBERSHIP NO.1648)
AGE: 75 YEARS, OCC: AGRICULTURE
94. SUCHITA W/O BHALA NAYAK (SL.NO.463)
(MEMBERSHIP NO.1795)
AGE: 32 YEARS, OCC: AGRICULTURE
95. SHARADHA W/O ANANTH NAGEKAR (SL.NO.215)
(MEMBERSHIP NO.1399)
AGE: 68 YEARS, OCC: AGRICULTURE
96. SANTOSH S/O VINAYAK KUDLEKAR (SL.NO.08)
(MEMBERSHIP NO.1216)
AGE: 50 YEARS, OCC: AGRICULTURE
97. VINAYAK S/O ACHUTH SHET (SL.NO.209)
(MEMBERSHIP NO.1393)
AGE: 68 YEARS, OCC: AGRICULTURE
98. SHARANYA W/O BASAIYA KITALI (SL.NO.484)
(MEMBERSHIP NO.1866)
AGE: 45 YEARS, OCC: AGRICULTURE
99. AMANULLAH S/O AMEERUDDIN KHATIB (SL.NO.352)
(MEMBERSHIP NO.1604)
AGE: 61 YEARS, OCC: AGRICULTURE
100. TARA W/O BABU TALEKAR (SL.NO.15)
(MEMBERSHIP NO.1301)
AGE: 50 YEARS, OCC: AGRICULTURE
101. GOPALKRISHNA S/O HONU NAGEKAR (SL.NO.306)
(MEMBERSHIP NO.1535)
AGE: 71 YEARS, OCC: AGRICULTURE
102. USHA W/O KUSHALI NAGEKAR (SL.NO.362)
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WP No. 108020 of 2024
(MEMBERSHIP NO.1614)
AGE: 71 YEARS, OCC: AGRICULTURE
103. SAHANA W/O. SANDEEP CHINCHEKAR
(SL.NO.246)
(MEMBERSHIP NO.1453)
AGE: 45 YEARS, OCC: AGRICULTURE
104. SANDEEP S/O RAMA CHINCHEKAR (SL.NO.64)
(MEMBERSHIP NO.1125)
AGE: 52 YEARS, OCC: AGRICULTURE
105. SANDESH S/O GOVIND GOVEKAR (SL.NO.259)
(MEMBERSHIP NO.1473)
AGE: 35 YEARS, OCC: AGRICULTURE
106. SHOBHA W/O TUKARAM NAGEKAR (SL.NO.228)
(MEMBERSHIP NO.1431)
AGE: 71 YEARS, OCC: AGRICULTURE
ALL ARE, R/O: KINAAR VILLAGE, TQ: KARWAR
DIST: UTTARA KANNADA - 581301
...PETITIONERS
(BY SRI SADIQ N. GOODWALA, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA,
REPRESENTED BY ITS SECRETARY,
DEPARTMENT OF CO- OPERATION
M.S. BUILDING BENGALURU-580001.
2. THE STATE CO- OPERATIVE
ELECTION AUTHORITY ,
3RD FLOOR, A BLOCK SHANTI NAGAR,
T T M C BUILDING,
BENGALURU - 560002,
REPRESENTED BY ITS COMMISSIONER.
3. THE DISTRICT ELECTION OFFICER AND
THE DEPUTY REGISTRAR OF
CO-OP SOCIETIES OF
SUB-DIVISION PRIMARY CO-OP SOCIETY
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WP No. 108020 of 2024
DIST: UTTARA KANNADA - 581 301.
4. THE ASSISTANT REGISTRAR
CO-OPERATIVE SOCIETY, KARWAR,
DIST: UTTARA KANNADA - 581 301.
5. THE RETURNING OFFICER,
VIVIDODESHA PRATHAMIK GRAMEENA KRUSHI
SAHAKARI SANGH, NIYAMIT., KINNAR,
TQ; KARWAR, DIST: UTTARA KANNADA.
6. THE VIVIDODESHA PRATHAMIK GRAMEENA
KRUSHI SAHAKARI SANGH, NIYAMIT.,
KINNAR, TQ: KARWAR,
DIST: UTTARA KANNADA - 581301.
REPRESENTED BY ITS CHIEF
EXECUTIVE OFFICER.
...RESPONDENTS
(BY SMT. KIRTILATA R. PATIL, HCGP FOR R1, R3 TO R5;
SRI S.B.PATIL, ADVOCATE FOR R6)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO,
ISSUE A WRIT IN THE NATURE OF MANDAMUS DIRECTING THE
RESPONDENTS NO. 3 TO 6 TO INCLUDE THE NAMES OF THE
PETITIONERS IN THE FINAL ELIGIBLE VOTER LIST AND PERMIT
THE PETITIONERS TO CAST THEIR RESPECTIVE VOTES IN THE
ELECTION TO THE COMMITTEE OF THE MANAGEMENT OF THE
6TH RESPONDENT SOCIETY SCHEDULED TO BE HELD ON
04.01.2025 VIDE ANNEXURE-A, IN THE INTEREST OF JUSTICE
AND EQUITY AND ETC.,
THIS WRIT PETITION, COMING ON FOR ORDERS, THIS
DAY, ORDER WAS MADE THEREIN AS UNDER:
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WP No. 108020 of 2024
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
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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 not meet these requirements. In
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
- 15 -
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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
¨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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- 16 -
NC: 2025:KHC-D:904
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.
- 17 -
NC: 2025:KHC-D:904
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
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.
- 18 -
NC: 2025:KHC-D:904
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."
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.
- 19 -
NC: 2025:KHC-D:904
All the contentions are left open for consideration in
appropriate proceedings, if commenced.
Sd/-
(M.NAGAPRASANNA)
JUDGE
VNP/CT-ASC
