Karnataka High Court
Shri Anand Kadapa Marennavar vs The State Of Karnataka on 20 January, 2025
Author: M.Nagaprasanna
Bench: M.Nagaprasanna
-1-
NC: 2025:KHC-D:978
WP No. 107359 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.107359 OF 2024 (CS-EL/M)
BETWEEN:
1. SHRI. ANAND KADAPA MARENNAVAR,
S/O KADAPA MARENNAVAR,
AGE: 37; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 156)
2. SHRI.ANIL BABASAB DESAI
S/O BABASAHB DESAI
AGE: 52; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 1)
Digitally
signed by
3. SHRI.DHUNDAPPA GURUSIDH NAIK
VISHAL
VISHAL
NINGAPPA
NINGAPPA
PATTIHAL
Location:
High Court of
S/O GURUSIDH NAIK
Karnataka
PATTIHAL Dharwad
Bench
Date:
2025.01.22
AGE: 68; OCC.: AGRICULTURE
11:00:44
+0530
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 7)
4. SHRI.VEERBHADRA MALAPPA NAIK
S/O MALAPPA NAIK
AGE: 52; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 17)
5. SHRI.BABAGOUDA LAKHAMGOUDA PATIL
-2-
NC: 2025:KHC-D:978
WP No. 107359 of 2024
S/O LAKHAMGOUDA PATIL
AGE: 69; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 19)
6. SHRI.SHANKARGOUDA MALGOUDA MARBASSU
S/O MALGOUDA MARBASSU
AGE: 50; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 21)
7. SHRI.SHIVNAIK VEERBHADRA NAIK
S/O VEERBHADRA NAIK
AGE: 69; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 22)
8. SHRI.PARAPPA SHIVLING NARAGUNDI
S/O SHIVLING NARAGUNDI
AGE: 45; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 34)
9. SHRI.PRASHANT ASHOK NAIK
S/O ASHOK NAIK
AGE: 38; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 39)
10. SHRI.RAMESH DHUNDAPPA NAIK
S/O DHUNDAPPA NAIK
AGE: 33; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 44)
11. SHRI.SANJEEV SHANKAR NAIK
-3-
NC: 2025:KHC-D:978
WP No. 107359 of 2024
S/O SHANKAR NAIK
AGE: 38; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 46)
12. SHRI.ANNAGOUDA BABANNA PATIL
S/O BABANNA PATIL
AGE: 70; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 48)
13. SHRI.KADAPPA NIMGOUDA PATIL
S/O NIMGOUDA PATIL
AGE: 75; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 49)
14. SHRI.MARUTI SHIVMURTI NAIK
S/O SHIVMURTI NAIK
AGE: 58; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 51)
15. SHRI.SALEEM MADARSAB SANADI
S/O MADARSAHB SANADI
AGE: 53; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 60)
16. AKKATAI BAPPU NAIK
D/O BAPPU NAIK
AGE: 65; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 67)
17. SHRI.SADASHIV SHIVMURTI NAIK
-4-
NC: 2025:KHC-D:978
WP No. 107359 of 2024
S/O SHIVMURTI NAIK
AGE: 50; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 69)
18. SHRI.BASAVRAJ BHIMAPPA LOLSURI
S/O BHIMAPPA LOLSURI
AGE: 58; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 73)
19. SHRI.ANNAPPA SHANKAR NAIK
S/O SHANKAR NAIK
AGE: 62; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 75)
20. SHRI.KADAPPA CHANABASAPPA NAIK
S/O CHANABASAPPA NAIK
AGE: 61; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 77)
21. SMT.SUMANGALA MALAGOUDA MARABASU
D/O MALAGOUDA MARABASU
AGE: 48; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 86)
22. SMT. BALAVVA HOVAPPA ADIKKE
D/O HOVAPPA ADIKKE
AGE: 49; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 90)
23. SHRI.SURESH SIDDHGOUDA PATIL
-5-
NC: 2025:KHC-D:978
WP No. 107359 of 2024
S/O SIDDHGOUDA PATIL
AGE: 50; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 92)
24. SMT.SAROJINI SHIVANAIK NAIK
D/O SHIVANAIK NAIK
AGE: 59; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 93)
25. SMT. AKKMAHADEVI CHANDRAKANT NAIK
D/O CHANDRAKANT NAIK
AGE: 45; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 95)
26. SMT. DRAKASHAYANI SURYAKANT NAIK
D/O SURYAKANT NAIK
AGE: 56; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 96)
27. SHRI.ADIVEPPA SATEAPPA MARIYANNAVAR
S/O SATEAPPA MARIYANNAVAR
AGE: 58; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 97)
28. SHRI.IRANNA SIDDAPPA MARIYANNAVAR
S/O SIDDAPPA MARIYANNAVAR
AGE: 38; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 101)
29. SHRI.RAJU RAMGOUDA PATIL(MARENNAVAR)
S/O RAMGOUDA PATIL,
-6-
NC: 2025:KHC-D:978
WP No. 107359 of 2024
AGE: 55; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 102)
30. SHRI.NEMGOUDA RAMGOUDA PATIL(MARENNAVAR)
S/O RAMGOUDA PATIL,
AGE: 50; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 103)
31. SHRI.MALAPPA SADASHIV KURBAR(MALANGI)
S/O SADASHIV KURBER,
AGE: 55; OCC.: AGRICULTURE,
R/O KOCHARI, TALUK: HUKKERI,
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 105)
32. SHRI.BHIMAPPA AMRUT NAIK
S/O AMRUT NAIK
AGE: 37; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 108)
33. SHRI.VIDYANAND KUMAR WAGOJI
S/O KUMAR WAGOJI
AGE: 45; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 110)
34. SHRI.BHIMAPPA VITTHAL MALANGI
S/O VITTHAL MALANGI
AGE: 62; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 119)
35. SHRI.SANJU NINGAPPA CHATTURI
S/O NINGAPPA CHATTURI
-7-
NC: 2025:KHC-D:978
WP No. 107359 of 2024
AGE: 38; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 128)
36. SMT. NEHA ANIL DESAI
D/O ANIL DESAI
AGE: 48; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 131)
37. SHRI.IRANNA RAMGOUDA BHATHGOUDAR
S/O RAMGOUDA BHATHGOUDAR
AGE: 58; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 132)
38. SHRI.SHIVANAND IRANNA BHATHGOUDAR
S/O IRANNA BHATHGOUDAR
AGE: 56; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 133)
39. SHRI.ANAND IRANNA BHATHGOUDAR
S/O IRANNA BHATHGOUDAR
AGE: 54; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 134)
40. SHRI.IRRAGOUDA PARGOUDA PATIL
S/O PARGOUDA PATIL
AGE: 58; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 141)
41. SHRI.HALGOUDA SHETTIGOUDA PATIL
S/O SHETTIGOUDA PATIL
-8-
NC: 2025:KHC-D:978
WP No. 107359 of 2024
AGE: 60; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 142)
42. SMT. LAXMIBAI ALGOUDA PATIL
W/O ALGOUDA PATIL
AGE: 50; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 143)
43. SHRI.AMEY ANIL DESAI
S/O ANIL DESAI
AGE: 30; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 146)
44. SHRI.MALAPPA DHUNDAPPA MATIWAD
S/O DHUNDAPPA MATIWAD
AGE: 60; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 148)
45. SHRI.MAHADEV DHUNDAPPA ARLIKATTI
S/O DHUNDAPPA ARLIKATTI
AGE: 61; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 151)
46. SMT. SAVITRI BHIMGOUDA MARIYANNAVAR
D/O BHIMGOUDA MARIYANNAVAR
AGE: 61; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 153)
47. SHRI.RAJU RUDRAPPA NAIK
S/O RUDRAPPA NAIK
-9-
NC: 2025:KHC-D:978
WP No. 107359 of 2024
AGE: 50; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 154)
48. SMT. BALAKKA VIRUPAXI HUDDAR
D/O VIRUPAXI HUDDAR
AGE: 52; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 157)
49. SHRI.RAYAPPA KALAPPA KURBER
S/O KALAPPA KURBER
AGE: 50; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 160)
50. SMT. SUSHILA IRRAGOUDA PATIL
D/O IRRAGOUDA PATIL
AGE: 58; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 165)
51. SMT. SUMITRA VIRUPAXI NAIK
D/O VIRUPAXI NAIK
AGE: 45; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 169)
52. SMT. SUMITRA BASAPPA GOKAR
D/O BASAPPA GOKAR
AGE: 45; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 171)
53. SMT, BASAVVA PARAGOUDA MARABASU
D/O PARAGOUDA MARABASU
- 10 -
NC: 2025:KHC-D:978
WP No. 107359 of 2024
AGE: 45; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 173)
54. SHRI.LAKHAMGOUDA RUDRAGOUDA PATIL
S/O RUDRAGOUDA PATIL
AGE: 46; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 174)
55. SHRI.RAMGOUDA SATHGOUDA MARIYANNAVAR
S/O SATHGOUDA MARIYANNAVAR
AGE: 48; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 177)
56. SHRI. RAJAGOPAL BABAGOUDA PATIL
S/O BABAGOUDA PATIL
AGE: 50; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 178)
57. SMT. JYOTHI GANESHGOUDA PATIL
D/O GANESHGOUDA PATIL
AGE: 45; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 179)
58. SMT. ARCHANA RAJAGOPALGOUDA PATIL
D/O RAJAGOPALGOUDA PATIL
AGE: 45; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 180)
59. SHRI.LOKESH SHIVAGOUDA PATIL
S/O SHIVAGOUDA PATIL
- 11 -
NC: 2025:KHC-D:978
WP No. 107359 of 2024
AGE: 34; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 181)
60. SHRI.GANESHGOUDA RAMAGOUDA PATIL
S/O RAMAGOUDA PATIL
AGE: 31; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 183)
61. SMT, SINDHU SANJU BENIWADI
D/O SANJU BENIWADI
AGE: 50; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 185)
62. SHRI.VASHAPPA NAGAPPA MALANGI
S/O NAGAPPA MALANGI
AGE: 45; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 187)
63. SHRI.VINAYAK MAHADEV MARIYANNAVAR
S/O MAHADEV MARIYANNAVAR
AGE: 29; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 189)
64. SHRI.SHRINIDHI RAJAGOPALGOUDA PATIL
D/O RAJAGOPALGOUDA PATIL
AGE: 45; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 191)
65. SMT. LAXMI DEVAPPA SARAPURE
D/O DEVAPPA SARAPURE
- 12 -
NC: 2025:KHC-D:978
WP No. 107359 of 2024
AGE: 38; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 199)
66. SHRI.DEVAPPA NEMANNA SARAPURE
S/O NEMANNA SARAPURE
AGE: 55; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 200)
67. SHRI.RAMESH DHUNDAPPA MAGADUM
S/O DHUNDAPPA MAGADUM
AGE: 28; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 204)
68. SHRI.PRABHAKAR BHIMAPPA MAGADUM
S/O BHIMAPPA MAGADUM
AGE: 33; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 205)
69. SHRI.PRAKASH RAMAPPA MAGADUM
S/O RAMAPPA MAGADUM
AGE: 28; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 206)
70. SHRI.RAMGOUDA ALGOUDA PATIL
S/O ALGOUDA PATIL
AGE: 30; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 216)
71. SHRI.BHIMGOUDA ALGOUDA PATIL
S/O ALGOUDA PATIL
- 13 -
NC: 2025:KHC-D:978
WP No. 107359 of 2024
AGE: 28; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 217)
72. SHRI.RAMAPPA KADAPPA ARLIKATTI
S/O KADAPPA ARLIKATTI
AGE: 42; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 219)
73. SHRI.ASHOK NINGAPPA GOKAR
S/O NINGAPPA GOKAR
AGE: 55; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 221)
74. SHRI.ANAND DHUNDAPPA GONI
S/O DHUNDAPPA GONI
AGE: 40; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 231)
75. SMT. JAYASHREE SHANKAR CHATURI
D/O SHANKAR CHATURI
AGE: 48; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 232)
76. SMT. SHANTA MAHADEV CHOUGALA
D/O MAHADEV CHOUGALA
AGE: 48; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 234)
77. SHRI.MAHADEV MALAPPA CHOUGALA
S/O MALAPPA CHOUGALA
- 14 -
NC: 2025:KHC-D:978
WP No. 107359 of 2024
AGE: 55; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 235)
78. SHRI.SAMEER ABASALI TASEDAR
S/O ABASALI TASEDAR
AGE: 52; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 238)
79. SMT. CHOUHIDA SAMEER TASEDAR
W/O SAMEER TASEDAR
AGE: 40; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 239)
80. SMT, SAVITA KEMPANNA ARLIKATTI
D/O KEMPANNA ARLIKATTI
AGE: 41; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 240)
81. SMT. BALGOUDA MALGOUDA KALAYI
S/O MALGOUDA KALAYI
AGE: 50; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 244)
82. SMT. SANGEETA BALAGOUDA KALAYI
D/O BALAGOUDA KALAYI
AGE: 40; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 245)
83. SMT. KEMPAVVA LAKHAMGOUDA PATIL
D/O LAKHAMGOUDA PATIL
- 15 -
NC: 2025:KHC-D:978
WP No. 107359 of 2024
AGE: 70; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 248)
84. SHRI.RAMESH KASHINATH MALED
S/O KASHINATH MALED
AGE: 36; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 254)
85. SMT. RAJESHREE SURESH KONURI
D/O SURESH KONURI
AGE: 48; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 267)
86. SHRI.ANAND NEMANNA SARUPURE
S/O NEMANNA SARUPURE
AGE: 49; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 272)
87. SHRI.SHRIDHAR BASAPPA GOKAR
S/O BASAPPA GOKAR
AGE: 32; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 274)
88. SHRI.MALAPPA VITTHAL BANTI
S/O VITTHAL BANTI
AGE: 42; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 276)
89. SHRI.BASAVRAJ SHANKAR KALAYI
S/O SHANKAR KALAYI
- 16 -
NC: 2025:KHC-D:978
WP No. 107359 of 2024
AGE: 32; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 278)
90. SHRI.GURUSIDH DHUNDAPPA PATIL
S/O DHUNDAPPA PATIL
AGE: 46; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 279)
91. SMT. LAXMIBAI NINGAPPA LOLSURI
D/O NINGAPPA LOLSURI
AGE: 66; OCC.: AGRICULTURE
R/O KOCHARI, TALUK: HUKKERI
DISTRICT BELAGAVI PIN - 591340
(SL. NO. 280)
...PETITIONERS
(BY SRI SURAJ MUTNAL S., ADVOCATE)
AND:
1. THE STATE OF KARNATAKA,
REPRESENTED BY ITS PRINCIPAL
SECRETARY,
DEPARTMENT OF CO-OPERATION,
6TH FLOOR, M.S BUILDING,
AMBEDKAR VEEDHI, BENGALURU.
PIN: 560 001.
2. THE CO-OPERATIVE ELECTION
COMMISSION,
REPRESENTED BY ITS COMMISSIONER,
3RD 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,
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WP No. 107359 of 2024
NEAR RAILWAY BRIDGE,
GOAVES, BELAGAVI, PIN: 590 001.
4. THE RETURNING OFFICER,
PRATHAMIKA KRUSHI PATTINA
SAHAKARI SANGHA NIYAMIT,
KOCHARI, TALUK: HUKKERI,
DISTRICT: BELAGAVI, PIN: 591 340.
5. THE CHIEF EXECUTIVE,
PRATHAMIKA KRUSHI PATTINA SAHAKARI
SANGHA NIYAMIT,
KOCHARI, TALUK: HUKKERI,
DISTRICT: BELAGAVI, PIN: 591 340.
...RESPONDENTS
(BY SMT. KIRTILATA R. PATIL, HCGP FOR R1TO R3;
SRI G.V.BHARAMAGOUDAR, ADVOCATE FOR R4;
SRI YASH R. NADKARNI, ADVOCATE FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA, PRAYING TO, ISSUE WRIT IN THE
NATURE OF MANDAMUS OR APPROPRIATE DIRECTION DIRECTING
THE RESPONDENT NO. 3 AND 5 TO PRODUCE ANNUAL GENERAL
MEETING REGISTER AND TRANSACTION DETAILS OF THE
PETITIONERS TO ASCERTAIN THE DISQUALIFICATION AS PER
ANNEXURE-D DATED. 15/12/2024. ISSUE WRIT IN THE NATURE OF
CERTIORARI TO QUASH THE INELIGIBLE LIST IN SO FAR AS
PETITIONERS ARE CONCERNED, CERTIFIED COPY OF WHICH IS
PRODUCED AS ANNEXURE-D DATED. 15-12-2024. DECLARE THAT
THE PETITIONERS ARE ELIGIBLE MEMBERS TO CASTE THEIR VOTE
IN THE ELECTION SCHEDULED TO BE HELD ON 15.12.2024 AS PER
ANNEXURE-B AND ETC.,
THIS WRIT PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
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WP No. 107359 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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NC: 2025:KHC-D:978
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
- 20 -
NC: 2025:KHC-D:978
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.
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
¸ÀAWÀPÉÌ ¥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.
- 21 -
NC: 2025:KHC-D:978
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.
- 22 -
NC: 2025:KHC-D:978
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.
- 23 -
NC: 2025:KHC-D:978
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.
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NC: 2025:KHC-D:978
All the contentions are left open for consideration in
appropriate proceedings, if commenced.
Sd/-
(M.NAGAPRASANNA)
JUDGE
VNP/CT-ASC
