Karnataka High Court
Ranjith. R vs The State Of Karnataka on 27 January, 2025
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WP No. 776 of 2025
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 27TH DAY OF JANUARY, 2025
BEFORE
THE HON'BLE MRS JUSTICE K.S. HEMALEKHA
WRIT PETITION NO. 776 OF 2025 (CS-EL/M)
BETWEEN:
1. RANJITH. R
AGED ABOUT 28 YEARS
D/O RAVI. A
RESIDING AT KOLIPURA VILLAGE
BK HALLI POST, YELAHANAKA TALUK
BANGALORE 562149.
2. SUDHA RANI
AGED ABOUR 48 YEARS
W/O VENKATESH
RESIDING AT HUTTANAHALLI VILLAGE
CHIKKAJALA POST, YELAHANAKA TALUK
Digitally signed by
BANGALORE 562157.
MAHALAKSHMI B M
Location: HIGH 3. VISHWANATH BABU
COURT OF
KARNATAKA AGED ABOUT 47 YEARS
S/O NAGARAJ
RESIDING AT HUTTANAHALLI VILLAGE
CHIKKAJALA POST, YELAHANAKA TALUK
BANGALORE-562157.
4. KUSUMA
AGED ABOUT 40 YEARS
W/O VISHWANATH BABU
RESIDING AT HURTANAHALLI VILLAGE
CHIKKAJALA POST,
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WP No. 776 of 2025
YELAHANAKA TALUK
BANGALORE- 562157.
5. MEENAKSHI
AGED ABOUT 50 YEARS
W/O LAKSHMAIAH
RESIDING AT HUTTANAHALLI VILLAGE
CHIKKAJALA POST, YELAHANAKA TALUK
BANGALORE-562157.
6. SUBBE GOWDA
AGED ABOUT 75 YEARS
S/O CHANNARAYAPPA
RESIDING AT KOLIPURA VILLAGE
B.K HALLI POST,
YELAHANAKA TALUK
BANGALORE 562149.
7. MANJUNATH
AGED ABOUT 42 YEARS
S/O GOVINDAPPA
RESIDING AT KOLIPURA VILLAGE
B.K HALLI POST, YELAHANAKA TALUK
BANGALORE 562149.
8. SUBBAMMA
AGED ABOUT 60 YEARS
W/O SUBBE GOWDA
RESIDING AT KOLIPURA VILLAGE
B.K HALLI POST, YELAHANAKA TALUK
BANGALORE 562149.
9. VIDYASAGAR
AGED ABOUT 40 YEARS
S/O GOVINDAPPA
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WP No. 776 of 2025
RESIDING AT KOLIPURA VILLAGE
B.K HALLI POST, YELAHANAKA TALUK
BANGALORE 562149.
10. RAJE GOWDA
AGED ABOUT 45 YEARS
S/O CHANDAPPA
RESIDING AT KOLIPURA VILLAGE
B.K HALLI POST,
YELAHANAKA TALUK
BANGALORE 562149.
11. SUDHA
AGED ABOUT 40 YEARS
W/O RAJE GOWDA
RESIDING AT KOLIPURA VILLAGE
B.K HALK POST, YELAHANAKA TALUK
BANGALORE 562149.
12. MAHALAKSHMI
AGED ABOUT 35 YEARS
W/O AVINASH READING AT
KOLIPURA VILLAGE B.K HALLI POST,
YELAHANKA TALUK
BANGALORE 562149.
13. AKKAYAMMA
AGED ABOUT 70 YEARS
W/O ANJINAPPA B S
RESIDING AT KOLIPURA VILLAGE
B.K HALLI POST,
YELAHANKA TALUK
BANGALORE 562149.
14. BHARATHI
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WP No. 776 of 2025
AGED ABOUT 50 YEARS
W/O A RAVI
RESIDING AT KOLIPURA VILLAGE
B.K HALLI POST, YELAHANAKA TALUK
BANGALORE 562149.
15. RAJANNA
AGED ABOUT 46 YEARS
RESIDING AT KOLPURA VILLAGE
B.K HALL POST,
YELAHANKA TALUK
BANGALORE 562149.
16. ASHWINI
AGED ABOUT 25 YEARS
D/O RAVI.
RESIDING AT KOLIPURA VILLAGE
BK. HALLI POST,
YELAHANAKA TALUK
BANGALORE 562149.
17. VENKATESH
AGED ABOUT 55 YEARS
S/O NAGARAJ
RESIDING AT HUTANAHALI VILLAGE
CHIKKAJALA POST, YELAHANKA TALK
BANGALORE 562157.
18. UMADEVI
AGED ABOUT 60 YEARS
W/O RAJANNA
RESIDING AT KOLIPURA VILLAGE
B.K. HALLI POST,
YELAHANKA TALUK
BANGALORE 562149.
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19. SANDYA
AGED ABOUT 30 YEARS
W/O MANJUNATH
RESIDING AT KOLIPURA VILLAGE
B.K. HALLI POST, YELAHANKA TALUK
BANGALORE 562149.
20. ARCHANA
AGED ABOUT 30 YEARS
W/O VIDYASAGAR
RESIDING AT KOLIPURA VILLAGE
B.K. HALLI POST, YELAHANKA TALUK
BANGALORE 562149.
21. VIJAYALAKSHMI
AGED ABOUT 45 YEARS
W/O K M RAMESH
RESIDING AT KOLIPURA VILLAGE
B.K. HALLI POST, YELAHANKA TALUK
BANGALORE 562149.
22. GOWRAMMA
AGED ABOUT 45 YEARS
W/O ANJINAPPA RESIDING AT
THARABANAHALLI VILLAGE
CHIKKAJALA POST,
YELAHANKA TALUK
BANGALORE-562157.
23. UMA
AGED ABOUT 50 YEARS
W/O CHANDRAPPA
RESIDING AT THARABANAHALLI VILLAGE
CHIKKAJALA POST, YELAHANAKA TALUK
BANGALORE-562157.
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24. MOHAN
AGED ABOUT 45 YEARS
S/O LAKSHMI NARAYANAPPA
RESIDING AT THARABANAHALLI VILLAGE
CHIKKAJALA POST, YELAHANKA TALUK
BANGALORE-562157.
25. JAYARAMAIAH
AGED ABOUT 60 YEARS
S/O NARAYANAPPA
RESIDING AT DODDAJALA VILLAGE AND POST
YELAHANAKA TALUK
BANGALORE-562157.
26. MUNIRAJU
AGED ABOUT 50 YEARS
S/O THAYAPPA
RESIDING AT DODDAJALA VILLAGE AND POST
YELAHANAKA TALUK
BANGALORE 562157.
27. VEERABHADRAIAH
AGED ABOUT 55 YEARS
S/O SADASHIVAIAH
RESIDING AT DODDAJALA VILLAGE AND PAST
YELAHANAKA TALUK
BANGALORE- 562157.
28. GOWRI PRASAD
AGED ABOUT 35 YEARS
S/O VEERABHADRAIAH
RESIDING AT DODDAJALA VILLAGE AND POST
YELAHANAKA TALUK
BANGALORE-562157.
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29. MANJUNATH
AGED ABOUT 45 YEARS
S/O SIDDALINGAPPA
RESIDING AT DODDAJALA VILLAGE AND POST
YELAHANAKA TALUK
BANGALORE-562157.
30. CHANDRASHEKHAR ACHAR
AGED ABOUT 40 YEARS
S/O BHRAMACHAR
RESIDING AT DODDAJALA VILLAGE AND POST
YELAHANAKA TALUK
BANGALORE-562157.
31. RAJANNA
AGED ABOUT 55 YEARS
S/O MUNIYAPPA
RESIDING MEESAGANAHALLI VILLAGE
BK HALLI POST
YELAHANAKA TALUK
BANGALORE 562149.
32. MUNIKRISHNAPPA
AGED ABOUT 65 YEARS
S/O ANGADI CHANNAPPA
RESIDING AT NAVARATHNA AGRAHARA
CHIKKAJALA POST, YELAHANAKA TALUK,
BANGALORE-562157.
33. LAKSHMI DEVI
AGED ABOUT 45 YEARS
W/O MANJUNATH
RESIDING AT NAVARATHNA AGRAHARA
CHIKKAJALA POST, YELAHANAKA TALUK,
BANGALORE-562157.
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WP No. 776 of 2025
34. LAXMAMMA
AGED ABOUT 45 YEARS
W/O RAMAIAH
RESIDING AT MUTTAGADAHALLI VILLAGE
BK HALLI POST, YELAHANAKA TALUK
BANGALORE 562149.
...PETITIONERS
(BY SRI. BRIJESH CHANDER GURU, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
BY ITS SECRETARY,
DEPARTMENT OF CO-OPERATION,
VIDHANA SOUDHA,
BANGALORE-560001.
2. THE CO-OPERATIVE SOCIETIES ELECTION
AUTHORITY III FLOOR, T.T.M.C. A BLOCK,
SHANTHI NAGAR,
BANGALORE-560027.
3. THE DEPUTY REGISTRAR OF CO-OPERATIVE
SOCIETIES,
NO.146, 8 CROSS, 3 MAIN ROAD,
MARGOSA ROAD,
MALLESHWARAM,
BANGALORE-560003.
4. SERI CULTURE CUM - FARMERS SERVICE
CO-OPERATIVE SOCIETY LIMITED,
UNDER COOPERATIVE SOCIETY 1959,
HAVING OFFICE AT
CHIKKAJALA VILLAGE AND POST JALA HOBLI,
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WP No. 776 of 2025
YELAHANKA TALUK
BANGALORE-562157.
REPRESENTED BY CHIEF OFFICER.
5. THE RETURNING OFFICER/ADDITIONAL DEPUTY
COMMISSIONER,
CHIKKAJALA PRATHAMIKA KRUSHI PATTINA
SAHAKUA SANGA NI (PACS),
CHIKKAJALA,
JALA HOBLI,
YELAHANKA TALUK,
BANGALORE DISTRICT - 562 157.
...RESPONDENTS
(BY SRI. YOGESH D NAIK, AGA FOR R1, R3 AND R5;
SRI. T.L. KIRAN KUMAR, ADVOCATE FOR R2)
THIS W.P IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT
SECTION 20(2) (A-IV) AND (A-V) OF THE KARNATAKA CO-
OPERATIVE SOCIETIES ACT 1959 ARE ULTRA VIRES OF THE
CONSTITUTION OF INDIA AND ETC.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MRS JUSTICE K.S. HEMALEKHA
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WP No. 776 of 2025
ORAL ORDER
Petitioners are seeking to direct respondents to
include the names of petitioners in the eligible voters list
and permit the petitioners to cast their votes in the
election of respondent No.4-Society, which was scheduled
to be held on 19.01.2025.
2. This Court, by way of interim arrangement on
16.01.2025, permitted the petitioners to cast their votes in
the ensuing elections scheduled to be held on 19.01.2025
to the Board of Directors of respondent No.4-Society
subject to the final outcome of this writ petition.
3. The challenge in this writ petition is on the
premise that notice under Rule 13 of the Karnataka Co-
Operative Societies Rules, 1960 ('the KCS Rules, 1960' for
short) is not issued.
4. Rule 13-D of the KCS Rules, 1960 reads as
under:
"13-D. Preparation of electoral rolls and
calendar of events.-(1) Election Officer shall, after
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due verification, send a consolidated list of all co-
operative societies in the district where elections are
due at least 120 days before the date of expiry of
the term of office of the boards to the Co-operative
Election Authority indicating therein the following
particulars.-
(a) the name and address of the society;
(b) number of elected directors of the board;
(c) the date of expiry of the term of office of the
board;
(d) the proposed places where the elections are to
be held or other particulars as required by the
Co-operative Election Authority.
(2) The Co-operative Election Authority
shall, on receipt of such reports from the Election
Officer, containing the list of cooperative societies
where elections are due, publish the calendar of
events for the preparation of electoral rolls and the
conduct of elections of the boards of the co-
operative societies indicating the name and address
of each society.
(2-A) The election officer shall take steps for
publication of voter list who are not eligible to vote
in the following manner, namely.-
(i) For publication of draft ineligible electoral list,
the chief executive of every cooperative
Society shall prepare notice in respect of
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members not attending three out of the last
five annual general body, meetings and
members not utilising such minimum services
or facilities in a co-operative year as specified
in the bye-laws for three consecutive co-
operative years.
(ii) The chief executive of every co-operative
society shall send above prepared notice to all
ineligible members, fifteen days prior to six
months to the date of election of the board by
registered post and an opportunity shall be
given to such member to file their objections,
if any within fifteen days from the date of
notice.
(iii) The chief executive of every co-operative
society shall submit the list of ineligible voters
to the election officer along with their
objections and also produce the records
pertaining to absence from general body
meeting with attendance and services utilised
by members. He has to produce the records
for having sent the notice along with
acknowledgement to the election officer within
thirty days from the date of notice as specified
by the election officer.
(iv) The chief executive of every cooperative
society shall state in his notice that the
ineligible voter can appear before the election
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officer between thirty days to sixty days from
the date of notice to get the remedy.
v) The election officer has to hear and dispose
the objections filed by the ineligible voters
within sixty days from the days of submission
of objections from such voters.
(vi) The final list of ineligible voters shall be
published on or before fifteen clear days prior
to the date of election.
(3) The Election Officer shall take steps for
publication of voters list in the following manner,
namely.-
(a) for publication of draft eligible 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 date of election;
(d) for publication of final eligible voters list before
fifteen clear days prior to the date of election.
(4) It shall be the duty of every society to
furnish correct information required by the Election
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Officer to enable him to approve the electoral rolls
as directed by the Co-operative Election Authority.
(5) The chief executive of every co-
operative society shall prepare (i) a draft list of the
eligible members or representatives and delegates
with right to vote, (ii) a list of members whose
repayments will fall due before the date fixed for
publication of final electoral roll, (iii) a list of
defaulters, (iv) a list of other members or
representatives and delegates who are not eligible
to vote at a general election indicating the reasons
for ineligibility memberwise on the basis of entries
in the updated membership register specifying,-
(a) the name of the member or representative,
the admission number, the name of the parent
or husband and the address of such member
or representative in the case of an individual
member;
(b) the admission number, the name of the
society, the name of the delegate proposed to
represent the society in the case of a member
society,
and submit the said lists to the Election Officer along
with the related books, records and documents and
any other information as the Election Officer may
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require, at least sixty days before the date of
election.
(6) The Co-operative Election Authority shall
call upon the Chief Executive of the co-operative
society to obtain from the member society,
the name of an authorised member of the board of
such society as a delegate, together with the
resolution of the board of the said society and the
specimen signature along with the photograph of
the delegate duly attested and bearing the seal of
the society and furnish all such information under
sub-rule (5).
(7) The final electoral roll shall consist of the
following,-
(a) all the individual members with right to vote in
respect of a primary co-operative society; or
(b) all the individual members and the delegates
of the members societies with right to vote in
respect of a secondary co-operative society; or
(c) all the delegates of the member societies with
right to vote in respect of a federal and an
apex society.
(8) The copy of such electoral roll in respect
of each society shall be kept open for inspection in
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the office of such society as also in the office of the
Election Officer.
(9) The election calendar of events for
general election of directors of the board shall
provide for.-
(a) date of notification inviting nomination;
(b) last date for receipt of nomination;
(c) date and time for scrutiny of nomination;
(d) date and time for publication of list of validly
nominated candidates;
(e) date and time for withdrawal of nomination
papers;
(f) Date and time for publication list of contesting
candidates;
(g) Date and time for allotment of symbols and
publication of contesting candidates with
symbols;
(h) Date and time of poll;
(i) Date and time of counting and declaration of
results."
5. The case of the petitioners is that the
petitioners have paid all membership/shareholders due to
respondent No.4-Society, the petitioners and
representatives of the petitioners have attended all the
annual general body meetings from 2020-25, in spite of
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which respondent No.4-Society has dropped the
petitioners from the eligible voters list and the provisions
of Rule 13-D of KCS Rules, 1960 is overlooked by
respondent No.4-Society.
6. The Co-Ordinate Bench of this Court in the case
of Sri. B Ganganna and others Vs. The State of
Karnataka, Department of Co Operation and others1
(B Ganganna) had given deliberate consideration to the
provisions of Rule 13-D of the KCS Rules, 1960 and
adjudication of dispute under Section 70 of the Karnataka
Co-Operative Societies Act, 1959 ('KCS Act, 1959' for
short). The Co-Ordinate Bench of this Court framed the
following points for consideration at paragraph No.9, which
reads as under:
"9. In the light of the contentions raised,
the following questions arise for consideration;
(a) Whether a writ petition under Article 226
of the Constitution of India is maintainable (before
the publication of the calendar of events under Rule
14) to redo the voters' list for violation of Rule 13-
ILR 2024 KAR 1901
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D(2-A) of the Rules, 1960, in preparing the eligible
and ineligible voters' list?
(b) Whether the authority acting under
Section 70(2)(c) of the Act, 1959 can decide the
validity of the electoral roll vis-à-vis Rule 13-D(2-A)
of Rules, 1960?
(c) Whether the judgments of co-ordinate
Bench of this Court in Mohammad Beary and H.S.
Raju supra are per incurium and contrary to the law
in Election Commission of India through
Secretary supra."
(Emphasis supplied)
7. The Co-Ordinate Bench after giving deliberate
consideration to various judgments has held at paragraph
Nos.50 and 51 as under:
"50. For the reasons recorded, this Court
concludes as under:
(a) The preparation of electoral roll under Rule,
13-D(2-A) of the Karnataka Co-Operative
Rules 1960 is an integral part of the election
process in the context of a question whether
the writ petition is maintainable when the
challenge is laid to the procedure initiated for
preparing electoral roll.
(b) In a dispute under Section 70(2)(c) of the
Karnataka Co-operative Societies Act, 1959,
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the Authority under Section 70 can decide the
question on the validity of electoral roll
prepared under the Rules, 1960 and its impact
on the election.
(c) The judgments in MOHAMMAD BEARY and
H.S. RAJU are not per incurium
(d) The writ petition under Article 226 of
Constitution of India to challenge the electoral
roll on the ground of non compliance of Rule
13-D(2-A) of Rules, may lie in exceptional
cases.
51. Based on the conclusions arrived at in
the facts and circumstances of the case, this Court
is of the view that no exceptional case is made out
in this petition to exercise Article 226 jurisdiction.
This Court has not expressed any opinion on the
eligible and ineligible voters' list prepared during the
pendency of the petition. Hence, the following:
ORDER
Writ petition is disposed of on the following
terms:
(i) The returning officer shall count the votes cast
in the election held on 21.01.2024, to the
Board of the 6th respondent bank, and shall
announce the results.
(ii) The liberty is reserved to the petitioners or
any aggrieved person to raise objections to
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the validity of the electoral roll in an election
petition under Section 70(2)(c) of the
Karnataka Co-operative Societies Act, 1959.
(iii) If such a dispute is raised, the Authority under
Section 70 of the Karnataka Co-operative
Societies Act, 1959, shall examine all
questions including the question relating to
validity of the eligible and ineligible voters' list
and impact on the election to the Board of the
6th respondent - Bank.
(iv) Nothing is expressed on the merits of the
eligible and ineligible voters' list published
during the pendency of the petition and said
question kept open to be decided in the
dispute under Section 70 of the Karnataka Co-
operative Societies Act, 1959, if raised."
8. Section 70 of the KCS Act, 1959 reads as
under:
"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.-
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(a) among members, past members and persons
claiming through members, past members and
deceased members, or
(b) between a member, past member or person
claiming through a member, past member or
deceased member and the society, its board
or any officer, agent or employee of the
society, or
(c) between the society or its board and any past
board, any officer, agent or employee, or any
past officer, past agent or past employee or
the nominee, heirs, or legal representatives of
any deceased officer, deceased agent, or
deceased employee of the society, or
(d) between the society and any other co-
operative society, or a credit agency.
such dispute shall be referred to the Registrar for
decision and no civil or Labour or Revenue Court or
Industrial Tribunal shall have jurisdiction to
entertain any suit or other proceeding in respect of
such dispute.
(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.-
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(a) a claim by the society for any debt or demand
due to it from a member or the nominee, heirs
or legal representatives of a deceased
member, whether such debt or demand be
admitted or not;
(b) a claim by a surety against the principal
debtor where the society has recovered from
the surety any amount in respect of any debt
or demand due to it from the principal debtor,
as a result of the default of the principal
debtor whether such debt or demand is
admitted or not;
(c) any dispute arising in connection with the
election of a President, Vice-president or any
office-bearer or Member of board of the
society.
(d) any dispute between a co-operative society
and its employees or past employees or heirs
or legal representatives of a deceased
employee, including a dispute regarding the
terms of employment, working conditions and
disciplinary action taken by a co-operative
society notwithstanding anything contrary
contained in the Industrial Disputes Act, 1947
(Central Act 14 of 1947);
(e) a claim by a co-operative society for any
deficiency caused in the assets of the co-
operative society by a member, past member,
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deceased member or deceased officer, past
agent or deceased agent or by any servant,
past servant or deceased servant or by its
board, past or present whether such loss be
admitted or not.
(3) If any question arises whether a dispute
referred to the Registrar under this section is a
dispute touching the constitution, management or
the business of a co-operative society, the decision
thereon of the Registrar shall be final and shall not
be called in question in any court.
(4) xxxxx
(5) x x x x x"
9. The plain reading of Section 70 makes it clear
that an extensive and exhaustive mechanism is provided
under the aforesaid Section and the authority under
Section 70 can decide the question on the validity of
electoral roll prepared under the Rules, 1960 and its
impact on the elections, whether the petitioners are the
eligible voters and have paid membership dues, or annual
general body meetings are attended or availed the
minimum services are all questions of fact, which have to
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be decided under Section 70 of the KCS Act, 1959 and the
writ petition under Article 226 of the Constitution of India
to challenge the electoral roll, the petitioners have not
made out any exceptional case in this petition to be
entertained and the decision of the Co-Ordinate Bench of
this Court in the case of B. Ganganna as stated supra is
squarely applicable to the present facts and the present
petition needs to be disposed of in similar terms and
hence, the following:
ORDER
i. The Returning Officer shall count the votes cast in
the elections held on 19.01.2025 to the Board of
Directors of respondent No.4-Society and shall
announce the results.
ii. Liberty is reserved to the petitioners or any
aggrieved party to raise objections to the validity
of the electoral by filing an Election Petition under
Section 70(2) of the KCS Act, 1959.
iii. If any dispute is raised under the provisions of
KCS Act, 1959 the authority under Section 70 of
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the KCS Act, 1959 shall examine all questions
including the questions relating to the validity of
the eligible and ineligible voters list and impact of
the election to the Board of respondent No.4-
Society.
iv. All contentions of the parties are kept open.
v. This Court has not expressed merits and demerits
on eligibility or ineligibility of the voters list.
vi. With the said observations, the writ petition
stands disposed of.
Sd/-
JUSTICE K.S. HEMALEKHA
AT
CT:SNN
