Karnataka High Court
Nandhi Bevuru Milk Producers Women vs The State Of Karnataka on 2 June, 2025
Author: M.Nagaprasanna
Bench: M.Nagaprasanna
1
IN THE HIGH COURT OF KARNATAKA DHARWAD BENCH
DATED THIS THE 02ND DAY OF JUNE, 2025
BEFORE
THE HON'BLE MR. JUSTICE M. NAGAPRASANNA
WRIT PETITION No.103589 OF 2024 (CS - EL/M)
C/W
WRIT PETITION No.103590 OF 2024 (CS - EL/M)
WRIT PETITION No.106546 OF 2024 (CS - EL/M)
IN WRIT PETITION No.103589 OF 2024
BETWEEN:
KARUR MILK PRODUCER CO-OPERATIVE
SOCIETY LIMITED-KARUR
PO:KARUR, TQ:SIRUGUPPA
DISTRICT BALLARY - 583 120
REPRESENTED BY ITS PRESIDENT
K.PRATHAPA REDDY
AGED 48 YEARS
OCC: AGRICULTURE
S/O THIMMAREDDY
NO.333, WARD NO.5
NEAR BASAVANNA TEMPLE
KARUR, TQ.:SIRUGUPPA BELLARY - 583 120.
... PETITIONER
(BY SRI JAYAKUMAR S.PATIL, SR.ADVOCATE A/W
SMT.VIDYAVATI M.KOTTURSHETTAR, ADVOCATE)
2
AND:
1. THE STATE OF KARNATAKA
DEPARTMENT OF CO-OPERATION
VIDHANA SOUDHA
BENGALURU - 560 001
REPRESENTED BY ITS SECRETARY.
2. THE COMMISSIONER
CO-OPERATIVE ELECTION AUTHORITY
TTMC BUILDING, 3RD FLOOR A BLOCK
SRI KENGAL HANUMANTHAYYA ROAD
SHANTI NAGAR
BENGALURU - 560 027.
3. THE DEPUTY COMMISSIONER
AND DISTRICT ELECTION OFFICER
BALLARY
TQ-DISTRICT: BALLARY - 583 101.
4. THE JOINT REGISTRAR OF
CO-OPERATIVE SOCIETIES
KALBURGI SUB DIVISION
KALBURGI
RATNA ARCADE 1ST FLOOR
NEAR MPMC MAIN GATE
NEHRU GANJ
KALBURGI - 585 104.
5. THE RETURNING OFFICER
RAICHUR BELLARY KOPPAL AND
VIJAYANAGAR MILK UNION BALLARY
AND ASS. COMMISSIONER
BALLARY SUB DIVISION
TQ. DISTRICT BALLARY - 583 101.
6. THE RAICHUR BELLARY KOPPAL AND
3
VIJAYANAGAR DISTRICT MILK PRODUCERS
CO-OPERATIVE SOCIETIES UNION LIMITED BALLARY
TQ.-DISTRICT BALLARY
REPRESENTED BY ITS
MANAGING DIRECTOR.
7. DEPUTY REGISTRAR OF CO-OPERATIVE SOCIETIES
OFFICE OF DRCS,
JANATA BAJAR BUILDING,
STATION ROAD,
BALLARY - 583 120.
8. MILK PRODUCER CO-OPERATIVE SOCIETY
HIREARALIHALLI
TQ:YALABURGA
DISTRICT KOPPAL
REPRESENTED BY ITS SECRETARY
SRI NINGAPPA
S/O ESHAPPA
AGED ABOUT 50 YEARS.
9. SRI SHIVAPPA VADI
S/O AMARAPPA VADI
AGED 50 YEARS
OCC.: DIRECTOR/DELEGATEE
MILK PRODUCER CO-OPERATIVE SOCIETY
HIREARALIHALLI
TQ.:YALABURGA
DISTRICT KOPPAL.
10. MILK PRODUCERS WOMEN
CO-OPERATIVE SOCIETY, ITAGI
TQ.: KUKANOOR,
DISTRICT KOPPAL
REPRESENTED BY ITS SECRETARY
SMT.NIRMALA
AGED 40 YEARS.
4
11. SMT.KAVITA GULAGGANNAVAR
W/O PRAVEEN GULAGGANNAVAR
AGED 32 YEARS
OCC.:DIRECTOR/DELEGATEE
MILK PRODUCERS WOMEN
CO-OPERATIVE SOCIETY, ITAGI
TQ.:KUKANOOR
DISTRICT KOPPAL.
... RESPONDENTS
(BY SRI J.M.GANGADHAR, AAG FOR R1, R4, R5 AND R7;
SRI HARISH S.MAIGUR, ADVOCATE FOR R6;
SRI PRABHULING NAVADAGI, SR.ADVOCATE A/W
SRI M.B.HIREMATH, ADVOCATE FOR R8 TO R11;
SRI G.V.BHARAMAGOUDAR, ADVOCATE FOR R2 AND R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO A) ISSUE A
WRIT IN THE NATURE OF CERTIORARI QUASHING THE CALENDAR
OF EVENTS VIDE NO.SUM.CUM.CHUNAVANE.09.2023-24 DATED
20.06.2024 ISSUED BY RESPONDENT NO.5 ANNEXURE-K;
B) ISSUE A WRIT OF MANDAMUS DIRECTING RESPONDENT NO.5
TO HOLD AN ELECTION STRICTLY FOLLOWING VIDE GOVERNMENT
ORDER NO.CO34CLM2024 BANGALORE DATED 05.06.2024 ISSUED
BY RESPONDENT NO.1 ANNEXURE-G AND CORRIGENDUM ORDER
VIDE NO.CO34CLM2024 (E) DATED 13.06.2024 ANNEXURE-H
ISSUED BY RESPONDENT NO.1. AND ETC.,
5
IN WRIT PETITION No.103590 OF 2024
BETWEEN:
1 . SHRI K.BHARAM REDDY
S/O K.CHANNABASAPPA REDDY,
AGED 48 YEARS,
OCC. AGRICULTURE,
R/O. AMBLI VILLAGE,
TQ. KOTTUR,
DISTRICT VIJAYNAGAR - 583 134
BY ITS PRESIDENT.
... PETITIONER
(BY SRI M.R.RAJAGOPAL, SR.ADVOCATE A/W
SRI SADIQ N.GOODWALA, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
DEPARTMENT OF CO-OPERATION,
VIDHANA SOUDHA,
BENGALURU - 560 001
REPRESENTED BY ITS SECRETARY.
2. THE COMMISSIONER,
CO-OPERATIVE ELECTION AUTHORITY,
TTMC BUILDING
3RD FLOOR A BLOCK
SRI KENGAL HANUMANTHAYYA ROAD
SHANTI NAGAR
BENGALURU - 560 027.
3. THE DEPUTY COMMISSIONER,
AND DISTRICT ELECTION OFFICER,
HOSPETE, DIST: VIJAYNAGAR - 583 134.
4. THE JOINT REGISTRAR OF
6
CO-OPERATIVE SOCIETIES
KALBURGI SUB DIVISION
KALBURGI RATNA ARCADE
1ST FLOOR NEAR MPMC MAIN GATE
NEHRU GANJ
KALBURGI - 585 104.
5. THE RETURNING OFFICER
RAICHUR BELLARY KOPPAL AND
VIJAYANAGAR MILK UNION BALLARY
AND ASSISTANT COMMISSIONER
BALLARY SUB DIVISION
TQ: DIST: BALLARY - 583 101.
6. THE RAICHUR BELLARY KOPPAL AND
VIJAYANAGAR DISTRICT MILK PRODUCERS
CO-OPERATIVE SOCIETIES UNION LIMITED BALLARY
TQ-DISTRICT BALLARY
REPRESENTED BY ITS
MANAGING DIRECTOR.
7. AMBLI MILK PRODUCER CO-OPERATIVE SOCIETY
AMBLI.
PO: AMBLI
TQ: KOTTUR, DISTRICT VIJAYNAGAR - 583 134
BY ITS SECRETARY.
8. THE ASSISTANT DIRECTOR
CO-OPERATIVE SOCIETIES
BALLARI
DISTRICT BALLARI.
9. THE MILK PRODUCER CO-OPERATIVE SOCIETY
ADAVI ANANDADEVANAHALLI
TALUK HAGARIBOMMANAHALLI
DISTRICT VIJAYNAGAR
REPRESENTED BY ITS SECRETARY
SRI M.KOTTURGOUDA
7
S/O M. BASAVANAGOUDA
AGED 45 YEARS.
10. SHRI L.B.P BHIMA NAIK
S/O SHRI SAMYA NAIK
AGED 46 YEARS,
OCC.: DIRECTOR
MILK PRODUCER CO-OPERATIVE SOCIETY
ADAVI ANANDADEVANAHALLI
TALUK HAGARIBOMMANAHALLI
DISTRICT VIJAYNAGAR.
11. THE MILK PRODUCER CO-OPERATIVE SOCIETY,
RAJAWAL
TALUK HOOVINAHADAGALI
DISTRICT VIJAYANAGAR
REPRESENTED BY ITS SECRETARY
SRI AJJAPPA S/O HANUMANTAPPA
AGED 40 YEARS.
12. SRI VAGOL CHIDANAND
S/O VAGOL BASAVARAJAPPA
AGED 48 YEARS,
OCC.: DIRECTOR
THE MILK PRODUCER CO-OPERATIVE SOCIETY,
RAJAWAL
TALUK HOOVINAHADAGALI
DISTRICT VIJAYANAGAR.
13. MILK PRODUCER CO-OPERATIVE SOCIETY,
HARAKBHAVI
TALUK KUDLIGI
DISTRICT VIJAYANAGAR
REPRESENTED BY ITS SECRETARY
SRI. KARIBASAVANAGOUDA R
S/O R.G.LINGANAGOUDA
AGE: 48 YEARS.
8
14. SRI H.MARALASIDDAPPA
S/O H. PATREPPA
AGED 50 YEARS,
OCC.: DIRECTOR
MILK PRODUCER CO-OPERATIVE SOCIETY,
HARAKBHAVI
TALUK KUDLIGI
DISTRICT VIJAYANAGAR.
... RESPONDENTS
(BY SRI J.M.GANGADHAR, AAG FOR R1, R4, R5 AND R8;
SRI PRABHULING NAVADAGI, SR.ADVOCATE A/W
SRI M.B.HIREMATH, ADVOCATE FOR R9 TO R14;
SRI G.V.BHARAMAGOUDAR, ADVOCATE FOR R2 AND R3;
SRI HARISH S.MAIGUR, ADVOCATE FOR R6
R-7 SERVED)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO A) ISSUE A
WRIT IN THE NATURE OF CERTIORARI QUASHING THE CALENDAR
OF EVENTS DATED. 20.06.2024 ISSUED BY RESPONDENT NO.5
ANNEXURE-K; B) ISSUE A WRIT OF MANDAMUS DIRECTING
RESPONDENT NO.5 TO FOLLOW VIDE GOVERNMENT ORDER NO.
CO34CLM2024 BANGALORE DATED. 05.06.2024, ISSUED BY
RESPONDENT NO.1 VIDE ANNEXURE-G AND RESPONDENT NO.1
PASSED A CORRIGENDUM ORDER VIDE NO. CO34CLM2024 (E)
DATED. 13.06.2024 ANNEXURE-H AND ETC.,
9
IN WRIT PETITION No.106546 OF 2024
BETWEEN:
NANDHI BEVURU MILK PRODUCERS WOMEN
CO-OPERATIVE SOCIETY LTD.,
NANDHI BEVURU,
HARPANAHALLI TALUKA,
VIJAYANAGAR DISTRICT - 583 131,
REPRESENTED BY ITS PRESIDENT
H.RATHNAMMA
W/O ASHOK GOWDA,
AGED 46 YEARS,
[THE PETITIONER SOCIETY ARE REGISTERED UNDER
KARNATAKA CO-OPERATIVE SOCIETIES ACT -1959]
... PETITIONER
(BY SRI M.R.RAJAGOPAL, SR.ADVOCATE A/W
SRI VITTHAL S. TELI, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
DEPARTMENT OF CO-OPERATION,
M.S.BUILDING,
DR. B.R.AMBEDKAR VEEDHI,
BENGALURU - 560 001,
REPRESENTED BY ITS
PRINCIPAL SECRETARY.
2. KARNATAKA STATE CO-OPERATIVE
ELECTION AUTHORITY
3RD FLOOR, TTMC BUILDING,
A BLOCK, K.H.ROAD,
SHANTINAGAR,
10
BENGALURU 560 027,
REPRESENTED BY COMMISSIONER.
3. THE DEPUTY COMMISSIONER /
DISRICT ELECTION OFFICER
BELLARY DISTRICT,
BELLARY - 583 101.
4. THE RETURNING OFFICER
RAICHUR BELLARY,
KOPPAL AND VIJAYANAGAR MILK UNION,
BELLARY SUB-DIVISION,
BELLARY TALUK DISTRICT - 583 101.
5. RAICHUR, BELLARY, KOPPAL AND
VIJAYANAGAR MILK UNION
BELLARY,
BELLARY TALUK AND DISTRCT - 583 101
REPRESENTED BY ITS
MANAGING DIRECTOR.
... RESPONDENTS
(BY SRI J.M.GANGADHAR, AAG FOR R1;
SRI G.V.BHARAMAGOUDAR, ADVOCATE FOR R2 AND R3
R4- SERVED;
SRI HARISH S.MAIGUR, ADVOCATE FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO I. ISSUE A
WRIT OF CERTIORARI OR ANY OTHER WRIT OR ORDER, QUASHING
THE ORDER BEARING NO.CO 34 CLM 2024 BENGALURU DATED
05.06.2024 ISSUED BY THE RESPONDENT NO.1 THE COPY OF
WHICH IS PRODUCED AT ANNEXURE-L IN SO FAR AS CONDITION
11
NO.3 IS CONCERNED; II. ISSUE A WRIT OF CERTIORARI OR ANY
OTHER WRIT OR ORDER, QUASHING THE CORRIGENDUM ORDER
BEARING NO.CO 34 CLM 2024 (E) BENGALURU DATED 13.06.2024
ISSUED BY THE RESPONDENT NO.1 THE COPY OF WHICH IS
PRODUCED AT ANNEXURE-M IN SO FAR ISSUANCE OF FRESH
NOTICE UNDER RULE 13D(2)(2-A) BY CONSIDERING VOTER LIST
FOR THE COOPERATIVE YEAR 2022-23 AFRESH IS CONCERNED
AND ETC.,
THESE WRIT PETITIONS HAVING BEEN HEARD AND
RESERVED FOR ORDERS, COMING ON FOR PRONOUNCEMENT THIS
DAY, THE COURT MADE THE FOLLOWING:-
CORAM: THE HON'BLE MR JUSTICE M.NAGAPRASANNA
CAV ORDER
The petitioners, in W.P.Nos.103589 of 2024 and 103590 of
2024 call in question calendar of events so issued on 20-06-2024
by the 5th respondent and seek a consequential direction by
issuance of a writ in the nature of mandamus to hold elections
strictly in consonance with the Government Order dated
05-06-2024 and corrigendum to the said order dated 13-06-2024
and a further mandamus is sought to direct the 5th respondent not
12
to permit casting of any vote and contest the voters in the societies
that are the subject matter of the petitions.
W.P.No.106546 of 2024 is filed seeking to quash the
Government Order dated 05-06-2024 and the corrigendum to the
said order dated 13-06-2024 and also seeking a mandamus to
direct the 2nd and 3rd respondents to conduct elections to the 5th
respondent Union from the stage it was stopped.
2. Heard Sri Jayakumar S. Patil, learned senior counsel
appearing for the petitioner in W.P.No.103589 of 2024, Sri M R
Rajagopal, learned counsel appearing for petitioners in
W.P.Nos.103590 of 2024 and 106546 of 2024; Sri J.M. Gangadhar,
Additional Advocate General for respondents 1, 4, 5 and 7 in
W.P.No.103589 of 2024 and respondents 1, 4, 5 and R8 in
W.P.No.103590 of 2024 and respondent No.1 in W.P.No.106546 of
2024; Sri G.V. Bharamagoudar, learned counsel appearing for
respondents 2 and 3 in all the petitions, Sri Harish S. Maigur,
learned counsel appearing for respondent No.6 in W.P.Nos.103589
and 103590 of 2024 and respondent No.5 in W.P.No.106546 of
2024; and Sri M.B. Hiremath and Sri Prabhuling Navadagi, learned
13
senior counsel appearing for respondents 8 to 11 in w.P.No.103589
of 2024 and respondents 9 to 14 in W.P.No.103590 of 2024.
3. Before embarking upon consideration of cases at hand, I
deem it appropriate to notice the protagonists in these petitions. In
Writ Petition No.103589 of 2024 and Writ Petition No.106546 of
2024 petitioners are Karur Milk Producers Cooperative Society
Limited, Karur and Nandhi Bevuru Milk Producers Cooperative
Society Limited, Nandhi Bevuru respectively. Petitioner in Writ
Petition No.103590 of 2024 is a private individual. The respondents
are the State of Karnataka and officers of the Department of Co-
operation. The 5th respondent in W.P.Nos.103589 and 103590 of
2024 and 4th respondent in W.P.No.106546 of 2024 are common,
the Returning Officer/ Assistant Commissioner, Ballary District.
There are other private respondents whose description would not be
required to be specifically noticed.
4. Facts, in brief, adumbrated are as follows:
On 24-04-1976, it appears, the Society in W.P.No.103589 of
2024 comes into existence. The 6th respondent, the Raichur Bellary
14
Koppal and Vijayanagar District Milk Producers Cooperative
Societies Union Limited was renamed as the 6th respondent after
the newly formed District of Vijayanagar. Pursuant to the order of
the 4th respondent/Joint Registrar of Cooperative Societies dated
09-11-2022, the bye-laws of the 6th respondent newly named
Society were amended under Section 12(2) of the Karnataka
Cooperative Societies Act, 1959 (hereinafter referred to as 'the Act'
for short). Despite the 6th respondent being a federal Society, the
number of Directors remained as 12 and the averment in the
petitions is that it was in violation of Section 28A of the Act which
mandates that for a federal society the number of Directors should
be 21. A notice is issued on 16-09-2023 in terms of Rule 13D(2)(ii)
of the Karnataka Cooperative Societies Rules, 1960 ('the Rules' for
short) to all the ineligible voters who had allegedly suffered
disqualification under Section 20 of the Act. It is the averment in
the petitions that no objections were filed by any of those noticees
i.e., the allegedly suffered ineligible candidates. On 07-12-2023 the
4th respondent/Joint Registrar of Cooperative Societies returns back
the proposed amendment to the byelaws as it had several defects
and were in violation of the Act and the Rules. On 29-12-2023 the
15
3rd respondent/Deputy Commissioner and District Election Officer,
Ballary appointed one Ramanjini Reddy as the Verification Officer
for verification of voters list and for publication of final list of eligible
voters as obtaining under Rule 14(2) of the Rules. This was in
respect of the Society in Writ Petition No.103589 of 2024.
5. Insofar as the Society in W.P.No.106546 of 2024 is
concerned, one N. Hemanth/Assistant Commissioner, Ballary was
appointed as the Verification Officer. A provisional voters list was
published on 21-03-2024. The Government of Karnataka, on the
same day, issued a notification postponing the elections for the
Board of Directors of all Societies in the State until 06-06-2024 in
view of ensuing Parliament elections and the Code of Conduct
coming into force. The term of the existing Board of Directors was
extended in terms of the notification. The election process that had
commenced by issuance of final voters list was temporarily stalled.
The elections to the Parliament got over. The role of the earlier
Government order which had stopped the elections permanently
was to expire on 06-06-2024.
16
6. A day previous to the said date of expiry, the Government
issues another order on 05-06-2024 holding that elections will be
held only to those Societies where the Returning Officer had issued
calendar of events on or before 21-03-2024 and elections to such
societies would continue from the stage at which it was interfered
with and in case the Returning officer had not issued the calendar
of events, the election process ought to start afresh. On
13-06-2024 comes the corrigendum modifying the Government
Order dated 05-06-2024. The corrigendum was to the effect that
where calendar of events was not published by the Returning
Officer, but the delegates of all the voting members have been
selected and submitted to the Association i.e., secondary, federal
organization, apex cooperative societies for preparation of final
voters list, in such cases, election process would commence from
the stage at which it was stopped on 21-03-2024. It again clarified
that in all other cases where calendar of events was not published,
fresh notice in accordance with Rule 13D and Rule 2(2)(A) of the
Rules would prevail.
17
7. On 15-06-2024, the Deputy Commissioner and District
Election Officer addresses a communication to the 1st respondent
seeking clarification whether elections to the 6th respondent/Society
should be conducted in terms of Government order dated 05-06-
2024 or the corrigendum dated 13-06-2024, as the calendar of
events for the election of 6th respondent/Society was not yet
notified as on 21-03-2024. On 20-06-2024, the Returning Officer
issues the impugned calendar of events scheduling the elections of
the 6threspondent/Society on 12-07-2024 and in terms of which,
filing of nominations was said to commence from 27-06-2024. On
25-06-2024, the Deputy Registrar of Cooperative Societies
communicates to the Returning Officer that the Deputy
Commissioner has communicated that elections to the 6th
respondent/Society should only be conducted after receiving the
clarification regarding the election process. The clarification would
be from the hands of the 1st respondent.
8. On 26-06-2024, the next day, the Deputy Registrar of
Cooperative Societies instructs the Returning Officer to hold
elections to the Raichur, Ballary and Koppal Districts for the posts
18
of 12 Directors excluding Vijayanagar District. On the next day,
comes Writ Petition Nos.103589 of 2024 and 103590 of 2024. 21
candidates file their nominations in terms of calendar of events so
notified. This Court grants an interim order of stay of calendar of
events on 01-07-2024. Another Writ Petition No.106546 of 2024 is
also preferred challenging the very same action. It is, therefore, the
three writ petitions are heard together and considered by this
common order.
9. Learned senior counsel for the petitioners Sri Jayakumar
S.Patil has projected common arguments in all the cases. It is his
submission that the action of the Returning Officer in issuing the
calendar of events is in violation of the Government directives in
terms of Government orders dated 05-06-2024 and 13-06-2024.
The 6th respondent/Society being a federal society should have 21
elected members on its Board, but has only 12 which has resulted
in lack of representation of nine of the Districts. The Government
orders dated 05-06-2024 and 13-06-2024 made it clear that in case
where the Returning Officer had not issued calendar of events on or
before 21-03-2024, the election process would start afresh after
19
complying with the rigour of the Act and the Rules. He would
vehemently contend that the Returning Officer in the case of
Society had not issued calendar of events as obtaining under Rule
14(3) of the Rules before 21-3-2024 and, therefore, could not have
issued calendar of events on 20-06-2024. The learned senior
counsel would submit that the Returning Officer was trying to
complete the elections in haste, only with an intention to keep away
fresh members in contesting the elections. It is his submission that
the action of issuing calendar of events excluding Vijayanagar
District is in violation of Section 28A of the Act.
10. Per contra, all the respondents in unison represented by
the State and the learned senior counsel Sri Prabhuling Navadagi
would vehemently contend that the proposal to increase Directors
was rejected by the 4th respondent/Joint Registrar of Cooperative
Societies, due to which elections for the Society has to be held in
terms of the existing bye-laws. The process of conducting elections
not being objected nor opposed to by the petitioners pursuant to
the appointment of the Returning Officer, the elections now cannot
be opposed by the petitioners after the preparation of voters list
20
and issuance of notices to ineligible candidates by the Returning
Officer.
10.1. They would seek to place heavy reliance upon the
judgment of the coordinate bench rendered on 19-06-2024 in Writ
Petition Nos. 15653 of 2024 and connected cases, which decides an
identical question and dispose of petitions recording the submission
of the Government and directing the State to hold election from the
stage it was halted. The process of election having already begun,
the writ petitions in the nature they are presented are not
entertainable is the emphatic submission of the learned senior
counsel. Notice under Rule 13D(2)(ii) was issued way back on
16-09-2023 to all ineligible voters who had suffered disqualification
under Section 20 of the Act. However, no objections were filed by
any of the ineligible candidates. Therefore, the petitioners cannot
now claim that the process has to commence from issuance of
notice under Rule 13.
10.2. The Government orders upon which the petitioners
place reliance upon cannot be relied or read in isolation to contend
21
that new voters list has to be prepared or the process of election
has to commence afresh. The process of election has begun in
December, 2023 itself by appointment of Election Officer, after
which the Election Officer issued a notification on 29-12-2023
announcing the elections. The learned senior counsel would seek to
place reliance on several judgments of the Apex Court to contend
that once the election process commences it cannot be stalled by
an order of this Court.
11. I have given my anxious consideration to the submissions
made by the respective learned counsel and have perused the
material on record.
12. It would suffice if the narration of facts would commence
from the notice issued under Rule 13D(2)(ii) of the Rules. Rule
13D(2)(2A) of the Rules reads as follows:
13-D. Preparation of Electoral Rolls and calendar of
events.
... ... ...
(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
22
conduct of elections of the boards of the cooperative 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 members not attending three out of
the last five annual general body meetings and members
not utilizing 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 utilized 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 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."
23
In compliance with the Rules, all those persons who have suffered
disqualification under Section 20 of the Act were notified in terms of
Rule 13D(2)(2A). The notice so issued reads as follows:
"UÉ,
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ಸಹ ಾರ ಇ ಾ ೆ
ಬಹುಮಹ ಗಳ ಕಟ ಡ
ೆಂಗಳ ರು-560001
ಾನ !ೇ,
#ಷಯ: !ಾಯಚೂರು, ಬ'ಾ() ೊಪ+ಳ ಮತು- #ಜಯನಗರ / ಾ0 ಸಹ ಾ)
1ಾಲು ಉ4ಾ+ದಕರ ಸಂಘಗಳ ಒಕೂ7ಟ 8ಯ9ತ ಬ'ಾ()ಯ ಆಡ;ತ
ಮಂಡ;ಯ ಪ<ಾವ>ಯು ?@ಾಂಕ:16-5-2024 ೆ7
ಮು ಾ-ಯAೊಳ (B-ರುವCದ)ಂದ ಸಂಘದ 8<ೇ ಶಕರುಗಳ EಾFನಗ;Aೆ
ಚು@ಾವGೆ ನHೆಸುವ ಕು)ತು ಸ+¶ÖÃಕರಣ 8ೕಡುವ ಬAೆJ.
ಉ ೆ0ೕಖ: ತಮL ಾMಾ ಲಯದ ಆ<ೇಶ ಸಂ ೆ .Nಒ.34.NಎPಎQ.2024
?@ಾಂಕ:05-06-2024 ಮತು- ಾRಾ ಡು ಆ<ೇಶ
ಸಂ ೆ .Nಒ.34.NಎPಎQ.2024(ಇ) ?@ಾಂಕ:13-6-2024.
*****
Sೕ ಾ7TNದ #ಷಯ ೆ7 ಸಂಬಂ>Nದಂ4ೆ ಉ ೆ0ೕUತ ಆ<ೇಶಗಳV0 ಸಹ ಾರ ಸಂಘಗಳ
ಚು@ಾವGೆ ನHೆಸುವ ಕು)ತು ?@ಾಂಕ:5-6-2024ರಂದು 1ೊರ Nದ ಆ<ೇಶದ ಅಂಶ 1 ಮತು- 03ರಂ4ೆ
8ೕ ರುವ 8<ೇ ಶನಗಳನುX ಅನುಕYಮZಾ[ ಈ ೆಳ[ನಂ4ೆ ಾRಾ N ಇನುX;ದಂ4ೆ ಸದ)
ಆ<ೇಶದV0 MಾವC<ೇ ಬದ ಾವGೆ ಇರುವC?ಲ0Zೆಂದು ?@ಾಂಕ:13-6-2024ರ ಾRಾ ಡು ಆ<ೇಶದV0
ಆ<ೇ NರುB-ೕ).
• )ಟ¤Að] ಅ> ಾ)^ಂದ ಚು@ಾವGಾ Zೇ'ಾಪ_ ಪYಕಟZಾದಂತಹ ಪYಕರಣಗಳV0
ಮತು- ಮತ<ಾನದ ಹಕು7ಳ( ಸದಸ ಸಹ ಾರ ಸಂಘಗಳ ಎ ಾ0 HೆVAೇ`ಗಳನುX ಆa7
ಾ ಅಂBಮ ಪ_ Nದbಪ ಸಲು ಸಂಘ ೆ7 ( ಾಧ 9ಕ, ಒಕೂ7ಟ(dೆಡರP ಸಂEೆF),
ಅRೆef ಸಹ ಾರ ಸಂಘಗಳ ) ಸV0Nದ ಪYಕರಣಗಳV0 ಚು@ಾವGಾ ಪgYa RಾYರಂಭZಾ[
?@ಾಂಕ:21.03.2024 ೆ7 Mಾವ ಹಂತದV0 8ಂತು1ೋ[<ೆiೕ ಆ ಹಂತ?ಂದ ೇ
ಚು@ಾವGಾ ಪYgYa RಾYರಂjಸತಕ7ದುk,
• )ಟ¤Að] ಅ> ಾ)^ಂದ ಚು@ಾವGಾ Zೇ'ಾಪ_ ಪYಕಟZಾಗ<ೆ ಇರುವ ಎ ಾ0
ಪYಕರಣಗಳV0 ಕರಡು ಅನಹ ಮತ<ಾರರ ಪ_ ಪYಕ_ಸಲು 2022-23@ೇ EಾVನ
ಸಹ ಾರ ವಷ ವನುX ಒಳAೊಂಡಂ4ೆ ಪYಕರಣ 20(2)(ಎ-iv)(ಎ-v) ರV0ಯ ಅವ ಾಶಗಳ
ಷರತ-ನುX ಪm!ೈNರುವ ಕು)ತು ಕ@ಾ ಟಕ ಸಹ ಾರ ಸಂಘಗಳ 8ಯ ಾವ;ಗಳ 1960
8ಯಮ 13- , (2)(2-ಎ) ರV0ಯ ಅವ ಾಶಗಳಂ4ೆ ಆoೇಪGೆಗಳನುX ಸV0ಸಲು
1ೊಸ<ಾ[ ಅವ ಾಶ 8ೕ @ೋ_ೕಸು 8ೕಡತಕ7ದುk.
ಅದ!ೆ !ಾಯಚೂರು, ಬ'ಾ() ೊಪ+ಳ ಮತು- #ಜಯನಗರ / ಾ0 ಸಹ ಾ) 1ಾಲು ಉ4ಾ+ದಕರ
ಸಂಘಗಳ ಒಕೂ7ಟ 8ಯ9ತ ಬ'ಾ()ಯ ಆಡ;ತ ಮಂಡ;ಯ ಚು@ಾವGೆ ನHೆಸುವ ಕು)ತು
?@ಾಂಕ:12-3-2024 ೆ7 ಅಂBಮ ಮತ<ಾರರಪ_ ಪYಕ_ಸ ಾ[ರುತ-<ೆ, )ಟ¤Að] ಅ> ಾ)Mಾದ
ಸ1ಾಯಕ ಆಯುಕ-ರು ಬ'ಾ() ಇವರು ಒಕೂ7ಟದ Zೇ'ಾಪ_ ಯನುX ?@ಾಂಕ:21-3-2024!ೊಳAಾ[
ಪYಕ_NರುವC?ಲ0 ಮತು- ಚು@ಾವGೆ ಪYgYaೕ RಾYರಂಭZಾ[ರುವC?ಲ0.
ಾರಣ ಈ ಹಂತದV0 Sೕ ೆ #ವ)Nದ ಸ ಾ ರದ ಾRಾ ಡು ಆ<ೇಶ ?@ಾಂಕ:13-6-
2024ರV0ನ PÀæªÀÄ ಸಂ ೆ 01 ಅಥZಾ 03ರV0 MಾವCದನುX ಪ)ಗTN !ಾಯಚೂರು, ಬ'ಾ() ೊಪ+ಳ
ಮತು- #ಜಯನಗರ / ಾ0 ಸಹ ಾ) 1ಾಲು ಉ4ಾ+ದಕರ ಸಂಘಗಳ ಒಕೂ7ಟ 8ಯ9ತ ಬ'ಾ()ಯ
ಆಡ;ತ ಮಂಡ;ಯ ಚು@ಾವGೆ ನHೆಸ ೇPÀÄ ಎಂಬುವCದರ ಕು)ತು ಕೂಡ ೇ ಸೃ¶ÖÃಕರಣ 8ೕಡುವಂ4ೆ
ೋರ ಾ[<ೆ.
ತಮL #tಾuN
¸À»/-
/ ಾ0> ಾ)ಗಳ
ಬ'ಾ()"
Therefore, the process of notifying ineligible voters was initiated on
16-09-2023. It is the averment in the objections which is not
disputed that none of them filed any objections to the notices so
issued. When things stood thus, the 3rd respondent/Deputy
Commissioner appoints one Ramanjini Reddy as the Election Officer
for the purpose of verification of voters list and also publication of
final list of eligible voters as obtaining under rule 14(2) of the
Rules. The order of appointment reads as follows:
"ಕ@ಾ ಟಕ ಸ ಾ ರ
/ ಾ0> ಾ)ಗಳ 1ಾಗೂ / ಾ0ಚು@ಾವGಾ> ಾ)ಗಳ ಾMಾ ಲಯ, ಬ'ಾ() / ೆ0, ಬ'ಾ()-583101
OFFICE OF THE DEPUTY COMMISSIONER AND DISTRICT ELECTION
OFFICER, BALLARI DISTRICT, BALLARI-583101
Telephone: 08392-277100. Fax: 08392-272538 Email:[email protected]
-------------------------------------------------------------------------------
#ಷಯ: !ಾಯಚೂರು, ಬ'ಾ() ೊಪ+ಳ ಮತು- #ಜಯನಗರ / ಾ0 ಸಹ ಾ)
1ಾಲು ಉ4ಾ+ಧಕರ ಸಂಘಗಳ ಒಕೂ7ಟ 8., ಬ'ಾ() ಸಂಘದ ಆಡಳತ
ಮಂಡ; 8<ೇ ಶಕರುಗಳ EಾFನಗ;Aೆ ಚು@ಾವGೆ ನHೆಸುವ ಸಂಬಂಧ
ಅಹ ಮತ<ಾರರ ಪ_ ಯನುX ಪ) ೕVಸಲು ಪ) ೕಲ@ಾ> ಾ) @ೇಮಕ
ಾ ದ ಕು)ತು.
ಉ ೆ0ೕಖ: ಆಯುಕ-ರು ಸಹ ಾರ ಚು@ಾವGಾ RಾY> ಾರ ೆಂಗಳ ರು ಇವರ ಆ<ೇಶ
ಸಂ ೆ .¸ÀZÀÄ¥Áæ.DqÀ½vÀ.¥sɸÀ¸ÀAZÀÄ£ÉÃ.58.2023-24 ?:27-9-2023
¦ÃpPÉ:--
Sೕ ಾ7TNದ #ಷಯ ೆ7 ಸಂಬಂ>Nದಂ4ೆ dೆಡರP ಸಂಘಗ;Aೆ ಚು@ಾವGೆ ನHೆಸುವ
ಸಂಬಂಧ / ಾ0> ಾ)ಗಳನುX / ಾ0ಚು@ಾವGಾ> ಾ)ಯ@ಾX[ @ೇಮಕ ಾಡ ಾ[ದುk, ಬ'ಾ() / ೆ0ಯ
dೆಡರP ಸಂEೆFMಾದ !ಾಯಚೂರು, ಬ'ಾ() ೊಪ+ಳ ಮತು- #ಜಯನಗರ / ಾ0 ಸಹ ಾ) 1ಾಲು
ಉ4ಾ+ಧಕರ ಸಂಘಗಳ ಒಕೂ7ಟ 8., ಬ'ಾ() ಇದರ ಪ<ಾವ>ಯು ?@ಾಂಕ:16-5-2024 ೆ7
ಮು ಾ-ಯZಾಗVದುk, ಸ?Y ಸಂಘದ 8<ೇ ಶಕರುಗಳ ಚು@ಾವGೆ ನHೆಸಲು ಅಹ ಮತ<ಾರರ ಪ_ ಯನುX
ಪ) ೕVಸಲು @ೋಡP ಅ> ಾ)ಯನುX @ೇಮಕ ಾಡ ೇ ಾ[ರುವCದ)ಂದ ಈ ೆಳಕಂಡ ಆ<ೇಶ.
ಆ<ೇಶ
¸ÀA:PÀA:ZÀÄ£ÁªÀuÉ: 09:PÉJAJ¥sï:2023-24 ?@ಾಂಕ:29-12-2023
wೕx ೆಯV0 #ವ)Nದ yನX ೆಯಂ4ೆ !ಾಯಚೂರು, ಬ'ಾ() ೊಪ+ಳ ಮತು- #ಜಯನಗರ
/ ಾ0 ಸಹ ಾ) 1ಾಲು ಉ4ಾ+ಧಕರ ಸಂಘಗಳ ಒಕೂ7ಟ 8, ಬ'ಾ() ಆಡ;ತ ಮಂಡ; 8<ೇ ಶಕರುಗಳ
EಾFನಗ;Aೆ ಚು@ಾವGೆ ನHೆಸಲು ಸದ) ಒಕೂ7ಟದ 4ಾ4ಾ7Vಕ ಮತ<ಾರರ /ಸುN-<ಾರರ ಪ_ ಮತು-
ಅಹ ಮತ<ಾರರ ಅಂBಮ ಪ_ ಪYಕಟGೆ ಸಂಬಂಧ ಮತ<ಾರರ ಪ_ ಪ) ೕಲ@ೆAೆ Yೕ.!ಾ ಾಂ/8!ೆ z
ಸಹ ಾರ ಸಂಘಗಳ y)ಯ 8)ೕ{ಕರು, ಸಹ ಾರ ಸಂಘಗಳ ಉಪ8ಬಂಧಕರ ಕ|ೇ) ಬ'ಾ()
(})9590676004 ಇವರನುX ಪ) ೕಲ@ಾ> ಾ)ಯ@ಾX[ @ೇಮಕ ಾಡ ಾ[<ೆ.
ಪ) ೕಲ@ಾ> ಾ)ಯು ಮತ<ಾರರ ಪ_ ಯನುX ಸಹ ಾರ ಸಂಘಗಳ ಾak 1ಾಗೂ 8ಯಮ
ಮತು- ಾಲ ಾಲ ೆ7 ಕ@ಾ ಟಕ !ಾಜ ಸಹ ಾರ ಚು@ಾವGಾ ಆiೕಗವC 1ೊರ ಸುವ 8<ೇ ಶನಗಳ
~ೌಕ_ ನV0 ಪ) ೕVN ಸV0ಸುವCದು.
¸À»/- 29/12
/ ಾ0> ಾ)ಗಳ
1ಾಗೂ / ಾ0 ಚು@ಾವGಾ> ಾ)ಗಳ
ಬ'ಾ()"
After verification, a provisional voters list was published on
09-02-2024 and the final voters list was prepared and published on
12-03-2024 by the person who was appointed as the Election
Officer in terms of the order quoted supra. Voters list is appended
to the statement of objections. It clearly declares that it is the final
eligible voters list as obtaining on 12-03-2024 for elections to be
held on 31-03-2024. Therefore, the voters list is notified on
12-03-2024. There cannot be a qualm about it and the voters list is
final. When things stood thus, on 21-03-2024 the State
Government issues a notification postponing the elections of Board
of Directors of all Societies in the State of Karnataka till 06-06-2024
owing to Code of Conduct for the ensuing Parliament elections. The
Government order reads as follows:
"ಸ ಾ ರದ ಆ<ೇಶ ಸಂ ೆ : Nಒ 34 NಎPಎQ
NಎPಎQ 2024
ೆಂಗಳ ರು,
ರು ?@ಾಂಕ:21-03-2024
?@ಾಂಕ
ಪYEಾ-ವ@ೆಯV0 #ವ)Nರುವ ಅಂಶಗಳ y@ೆX ೆಯV0 ಕ@ಾ ಟಕ ಸಹ ಾರ ಸಂಘಗಳ
ಅ>8ಯಮ-1959 ಕಲಂ 121ರ ಅವ ಾಶದಂ4ೆ ಸ ಾ ರ ೆ7 ದತ-Zಾದ ಅ> ಾರವನುX ಚ ಾ^ಸು4ಾ-
ತ{ಣ?ಂದ €ಾ)Aೆ ಬರುವಂ4ೆ ಈ ೆಳಕಂಡಂ4ೆ ಆ<ೇ N<ೆ.
1. ಾ• ಾ1ೆ 2024 )ಂದ ?@ಾಂಕ:06-06-2024ರ ಅವ>ಯV0
ಆಡ;ತ ಮಂಡ;ಗಳ ಪ<ಾವ>ಯು ಮು ಾ-ಯAೊಳ(Vರುವ ಸಹ ಾರ
ಸಂಘಗಳ /ಸಹ ಾರ ಾ ಂಕುಗಳ (RಾYಥ9ಕ, ಾಧ 9ಕ/ಒಕೂ7ಟ
[dೆಡರP ಸಂEೆF] ಮತು- ಅRೆef ಸಹ ಾರ ಸಂಘಗಳ) ಚು@ಾವGೆಗಳನುX
ಕ@ಾ ಟಕ ಸಹ ಾರ ಸಂಘಗಳ -1959ರ ಪYಕರಣ 28-ಎ(4)(5), 28(‰),
29(ಎ‹) (4), 39(ಎ) ಗ;Aೆ #@ಾ^B 8ೕ ಸಹ ಾರ ಸಂಘಗಳ
ಆಡ;ತ ಮಂಡ;ಯ ಚು@ಾವGೆಗಳನುX ?@ಾಂಕ:06-06-2024ರ ವ!ೆAೆ
ಮುಂದೂ 1ಾV ಇರುವ ಆಡ;ತ ಮಂಡ; 1ಾಗೂ ಪ<ಾ> ಾ)ಗಳ
ಅವ>ಯನುX ಮುಂದುವ)N<ೆ. ಅ> ಾರವ> ಮುಂದುವ!ೆNರುವ
ಅವ>ಯV0 ಆಡ;ತ ಮಂಡ;ಗಳ MಾವC<ೇ ಪYಮುಖ 8ಣ ಯಗಳನುX
4ೆAೆದು ೊಳ(ತಕ7ದkಲ0 1ಾಗೂ <ೈನಂ?ನ ಾಯ ಚಟುವ_ ೆಗ;Aೆ
Nೕ9ತAೊ;N ಾಯ 8ವ yಸತಕ7ದುk.
2. ಈAಾಗ ೇ ಆಡ;ತ ಮಂಡ; ಚು@ಾವGೆ ನHೆದು ಪ<ಾ> ಾ)ಗಳ
ಚು@ಾವGೆ ಾg ಇದkV0, ಅಂತಹ ಪYಕರಣಗ;Aೆ ಈ ಆ<ೇಶ
ಅನuಯZಾಗತಕ7ದkಲ0.
3. ಈAಾಗ ೇ, ಚು@ಾವGೆ Zೇ'ಾಪ_ ಪYಕ_NದkV0 ಅಂತಹ ಸಹ ಾರ
ಸಂಘಗಳ ಚು@ಾವGೆ ಪYgYaಯು ಯ•ಾNFBಯV0 8ಂತು 1ೋಗತಕ7ದುk
ಮತು- ?@ಾಂಕ:06-06-2024ರ ನಂತರ 8ಂತು 1ೋದ ಹಂತ?ಂದ ೇ
ಚು@ಾವGಾ ಪYgYa ಮುಂದುವ)ಸತಕ7ದುk.
4. ಕ@ಾ ಟಕ ಸಹ ಾರ ಸಂಘಗಳ ಅ>8ಯಮ 1959ರ ಪYಕರಣ 28 ಎ (5),
30 (1) ಮತು- ಪYಕರಣ 31 ರ ಯV0 ಸಂದŽಾ ನುEಾರ ಆಡ;4ಾ> ಾ)
ಮತು- #tೇ•ಾ> ಾ) @ೇ9Nರುವ ಪYಕರಣಗಳV0
ಆಡ;4ಾ> ಾ)/#tೇ•ಾ> ಾ)ಗ'ೇ ಮುಂದುವ!ೆಯತಕ7ದುk.
5. ಈAಾಗ ೇ ಘನ @ಾ Mಾಲಯಗಳ ಆ<ೇಶದಂ4ೆ ಚು@ಾವGಾ ಪYgYa
RಾYರಂಭAೊಂ ದkV0/RಾYರಂಭAೊಳ( ೇgದkV0 ಈ ಆ<ೇಶವನುX ಘನ
@ಾ Mಾಲಯದ ಗಮನ ೆ7 ತಂದು ಘನ @ಾ Mಾಲಯದ ಆ<ೇಶದಂ4ೆ
ಕYಮ#ಡತಕ7ದುk.
ಕ@ಾ ಟಕ !ಾಜ Rಾಲರ ಆ<ೇtಾನುEಾರ
ಮತು- ಅವರ 1ೆಸ)ನV0
¸À»/-
(ಎ.N.?Zಾಕ•) 21/3/24
#tೇಷ ಕತ Zಾ > ಾ) 1ಾಗೂ
ಪದ89ತ- ಸ ಾ ರದ ಜಂ_ ಾಯ ದ ,
ಸಹ ಾರ ಇ ಾ ೆ"
The Government order supra was to be in operation up to
06-06-2024. The Government order clearly depicted that wherever
calendar of events has been notified, those Societies shall stall the
elections as obtaining on the date of issuance of Government order
till 06-06-2024 and will proceed further from the stage at which it
was stopped.
13. Since the Government order was to be in operation up to
06-06-2024, the previous day i.e., on 05-06-2024 comes another
Government order. The said Government order reads as follows:
"ಸ ಾ ರದ ಆ<ೇಶ ಸಂ ೆ : Nಒ 34 NಎPಎQ
NಎPಎQ 2024
ೆಂಗಳ ರು ?@ಾಂಕ:05.06.2024
?@ಾಂಕ
ಪYEಾ-ವ@ೆಯV0 #ವ)Nರುವ ಅಂಶಗಳ y@ೆX ೆಯV0 ಕ@ಾ ಟಕ ಸಹ ಾರ ಸಂಘಗಳ
ಅ>8ಯಮ 1959ರ ಕಲಂ 121 ರ ಸ ಾ ರ ೆ7 ಪYದತ-Zಾದ ಅ> ಾರವನುX ಚ ಾ^N. ಕ@ಾ ಟಕ
ಸಹ ಾರ ಸಂಘಗಳ ಅ>8ಯಮ 1959ರ ಪYಕರಣ 28-ಎ (4)(5), 28(‰), 29(ಎ‹) (4), 30(1), 31
ಮತು- 39(ಎ) ಗ;Aೆ #@ಾ^B 8ೕ ?@ಾಂಕ:07.06.2024
?@ಾಂಕ )ಂದ ಅನu^ಸುವಂ4ೆ
ಅನu^ಸುವಂ4ೆ ಈ ೆಳಕಂಡ
8<ೇ ಶಗಳನುX 8ೕ ಆ<ೇ ಸ ಾ[<ೆ.
1. )ಟ8ಂ ] ಅ> ಾ)^ಂದ ಚು@ಾವGಾ Zೇ'ಾಪ_ ಪYಕಟZಾದಂತಹ ಪYಕರಣಗಳV0
ಚು@ಾವGಾ ಪYgYa RಾYರಂಭZಾ[ ?@ಾಂಕ:21.03.2024 ೆ7 Mಾವ ಹಂತದV0
8ಂತು1ೋ[<ೆiೕ ಆ ಹಂತ?ಂದ ೇ ಚು@ಾವGಾ ಪYgYaಯನುX RಾYರಂjಸತಕ7ದುk.
2. ?@ಾಂಕ:06.06.2024 ಇದkಂ4ೆ ಆಡ;ತ ಮಂಡ;ಗಳ ಪ<ಾವ>ಯು
ಮು ಾ-ಯAೊಂ ರುವ/ ಮು ಾ-ಯAೊಳ (ವ/ ಚು@ಾವGೆAೆ ಾg^ರುವ ಸಹ ಾರ
ಸಂಘಗಳ / ಸಹ ಾರ ಾ ಂಕುಗಳ (RಾYಥ9ಕ, ಾಧ 9ಕ, ಒಕೂ7ಟ (dೆಡರP ಸಂEೆF)
ಮತು- ಅRೆef ಸಹ ಾರ ಸಂಘಗಳ) 1ಾV ಇರುವ ಆಡ;ತ ಮಂಡ; 1ಾಗೂ
ಪ<ಾ> ಾ)ಗಳ ಅವ>ಯನುX ಸಂಘದ ಚು@ಾವGೆ ನHೆದು 1ೊಸ ಆಡ;ತ ಮಂಡ;
ರಚ@ೆMಾಗುವವ!ೆAೆ ಮುಂದುವ!ೆಯತಕ7ದುk.
3. )ಟ8ಂ ] ಅ> ಾ)^ಂದ ಚು@ಾವGಾ Zೇ'ಾಪ_ ಪYಕಟZಾಗ<ೆ ಇರುವ ಎ ಾ0
ಪYಕರಣಗಳV0 ಕರಡು ಅನಹ ಮತ<ಾರರ ಪ_ ಪYಕ_ಸಲು 2023-24@ೇ EಾVನ
ಸಹ ಾರ ವಷ ವನುX ಒಳAೊಂಡಂ4ೆ ಪYಕರಣ 20(2)(ಎ-iv)(ಎ-v) ರV0ಯ ಅವ ಾಶಗಳ
ಷರತ-ನುX ಪm!ೈNರುವ ಕು)ತು ಕ@ಾ ಟಕ ಸಹ ಾರ ಸಂಘಗಳ 8ಯ ಾವ;ಗಳ 1960
8ಯಮ 13- , (2)(2-ಎ) ರV0ಯ ಅವ ಾಶಗಳಂ4ೆ ಆoೇಪGೆಗಳನುX ಸV0ಸಲು
1ೊಸ<ಾ[ ಅವ ಾಶ 8ೕ @ೋ_ೕಸು 8ೕಡತಕ7ದುk.
4. Mಾವ ಸಂಘದ ಪY'ಾನ ಉ<ೆkೕಶವC Eಾಲ ಮತು- ಮುಂಗಡವನುX 8ೕಡುವC<ಾ[<ೆiೕ
ಅಂತಹ ಸಂಘಗಳ 2023-24@ೇ EಾVನ ತAಾ<ೆಯನುX ಕ@ಾ ಟಕ ಸಹ ಾರ ಸಂಘಗಳ
ಅ>8ಯಮ 1959ರ ಪYಕರಣ 20ರ ಉಪಪYಕರಣ (2)ರ ಖಂಡ ‰-iv ರ
ಪ)ಗTಸತಕ7ದುk.
5. ಕ@ಾ ಟಕ ಸಹ ಾರ ಸಂಘಗಳ 8ಯ ಾವ;ಗಳ 1960 8ಯಮ 13- , (2)(2-ಎ) ರಂ4ೆ
ಕYಮ#ಟು ಮತ<ಾರರ ಪ_ ತMಾ)ಸುವ ಪYgYaಯ ಅವ>ಯV0 ಆಡ;ತ ಮಂಡ;ಗಳ
ಪ<ಾವ>ಯು ಮು ಾ-ಯAೊಂಡV0 ಅಂತಹ ಸಹ ಾರ ಸಂಘಗಳ /ಸಹ ಾರ ಾ ಂಕುಗಳ
(RಾYಥ9ಕ, ಾಧ 9ಕ, ಒಕೂ7ಟ (dೆಡರP ಸಂEೆF) ಮತು- ಅRೆef ಸಹ ಾರ ಸಂಘಗಳ)
1ಾV ಇರುವ ಆಡ;ತ ಮಂಡ; 1ಾಗೂ ಪ<ಾ> ಾ)ಗಳ ಅವ>ಯು ಸದ) ಸಂಘಗ;Aೆ
ಚು@ಾವGೆ ನHೆದು 1ೊಸ ಆಡ;ತ ಮಂಡ; ರಚ@ೆMಾಗುವವ!ೆAೆ ಮುಂದುವ!ೆಯತಕ7ದುk.
6. ಕ@ಾ ಟಕ ಸಹ ಾರ ಸಂಘಗಳ ಅ>8ಯಮ 1959ರ ಪYಕರಣ 28-ಎ (5), 30(1) ಮತು-
ಪYಕರಣ 31 ರ ಯV0 ಸಂದŽಾ ನುEಾರ ಆಡ;4ಾ> ಾ) ಮತು- #tೇ•ಾ> ಾ)
@ೇ9Nರುವ ಪYಕರಣಗಳV0 ಚು@ಾವGೆ ಜರು[ 1ೊಸ ಆಡ;ತ ಮಂಡ;
ರಚ@ೆMಾಗುವವ!ೆಗೂ ಆಡ;4ಾ> ಾ)/ #tೇ•ಾ> ಾ)ಗ'ೇ ಮುಂದುವ!ೆಯತಕ7ದುk.
7. ಅ> ಾ!ಾವ> ಮುಂದುವ!ೆNರುವ ಅವ>ಯV0 ಆಡ;ತ ಮಂಡ;ಗಳ MಾವC<ೇ ಪYಮುಖ
8ಣ ಯಗಳನುX 4ೆAೆದು ೊಳ(ತಕ7ದkಲ0 1ಾಗೂ <ೈನಂ?ನ ಾಯ ಚಟುವ_ ೆಗ;Aೆ
Nೕ9ತAೊ;N ಾಯ 8ವ yಸತಕ7ದುk.
8. FUÁUÀ¯Éà ಘನ @ಾ Mಾಲಯಗಳ ಆ<ೇಶದಂ4ೆ ಚು@ಾವGಾ ಪYgYa
RಾYರಂಭAೊಂ ದkV0 RಾYರಂಭAೊಳ( ೇgದkV0, ಈ ಆ<ೇಶವನುX ಘನ @ಾ Mಾಲಯದ
ಗಮನ ೆ7 ತಂದು ಘನ @ಾ Mಾಲಯದ ಆ<ೇಶದಂ4ೆ ಕYಮ#ಡತಕ7ದುk.
ಕ@ಾ ಟಕ !ಾಜ Rಾಲರ ಆ<ೇtಾನುEಾರ
ಮತು- ಅವರ 1ೆಸ)ನV0
¸À»/- 5/6/2024
(ರಂಗ@ಾಥ /.)
ಸ ಾ ರದ ಅ>ೕನ ಾಯ ದ -3
ಸಹ ಾರ ಇ ಾ ೆ"
Here certain obfuscation generated. Clauses 1 and 3 of the said
Government order assume significance. Clause-1 depicts that
wherever calendar of events is notified by the Returning Officer as
on 21-03-2024, elections shall be continued from that stage.
Clause-3 depicts that wherever calendar of events is notified by the
Returning Officer or wherever provisional list is notified, those
Societies will have to restart the election process from the stage of
compliance with Rule 13D(2)(2A)which would mean that a fresh
notice of those ineligible voters who have suffered disqualification
under Section 20 of the Act is to be issued. Then comes the
corrigendum on 13-06-2024. The corrigendum reads as follows:
" ಾRಾ ಡು ಆ<ೇಶ
ಕ@ಾ ಟಕ ಸಹ ಾರ ಸಂಘಗಳ ಅ>8ಯಮ 1959ರ ಕಲಂ 121 ರ ಸ ಾ ರ ೆ7 ಪYದತ-Zಾದ
ಅ> ಾರವನುX ಚ ಾ^N, ಕ@ಾ ಟಕ ಸಹ ಾರ ಸಂಘಗಳ ಅ>8ಯಮ 1959ರ ಪYಕರಣ 28-ಎ(4)(5),
28(‰), 29(ಎ‹) (4), 30(1), 31 ಮತು- 39(ಎ) ಗ;Aೆ #@ಾ^B 8ೕ ಸಹ ಾರ ಸಂಘಗಳ /ಸಹ ಾರ
ಾ ಂಕುಗಳ (RಾYಥ9ಕ, ಾಧ 9ಕ, ಒಕೂ7ಟ (dೆಡರP ಸಂEೆF) ಮತು- ಅಪef ಸಹ ಾರ ಸಂಘಗಳ)
ಆಡ;ತ ಮಂಡ;ಗಳ ಚು@ಾವGೆಗಳನುX ನHೆಸುವ ಕು)ತು ?@ಾಂಕ:05.06.2024ರV0 ಕY.ಸಂ ೆ :01 )ಂದ
08ರವ!ೆAೆ 8<ೇ ಶನಗಳನುX 8ೕ ಆ<ೇ ಸ ಾ[ರುತ-<ೆ.
ಮುಂದುವ!ೆದು, ಆಡ;4ಾತLಕ ಾರಣಗ;ಂ<ಾ[ ?@ಾಂಕ:05.06.2024ರ ಆ<ೇಶದV0ನ
ಕY.ಸಂ ೆ :01 ಮತು- 03ರಂ4ೆ 8ೕ ರುವ 8<ೇ ಶನಗಳನುX ಅನುಕYಮZಾ[ ಈ ೆಳ[ನಂ4ೆ ಾRಾ ಡು
ಾ ಆ<ೇ N<ೆ. ಇನುX;ದಂ4ೆ ಸದ) ಆ<ೇಶದV0 MಾವC<ೇ ಬದ ಾವGೆ ಇರುವC?ಲ0.
• )ಟ8ಂ ] ಅ> ಾ)^ಂದ ಚು@ಾವGಾ Zೇ'ಾಪ_ ಪYಕಟZಾದಂತಹ
ಪYಕರಣಗಳV0 ಮತು- ಮತ<ಾನದ ಹಕು7ಳ( ಸದಸ ಸಹ ಾರ ಸಂಘಗಳ ಎ ಾ0
HೆVAೇ`ಗಳನುX
HೆVAೇ`ಗಳನುX ಆa7 ಾ ಅಂBಮ ಪ_ Nದbಪ ಸಲು ಸಂಘ ೆ7
( ಾಧ 9ಕ,
9ಕ ಒಕೂ7ಟ(dೆಡರP
ಒಕೂ7ಟ dೆಡರP ಸಂEೆF), ಅRೆef ಸಹ ಾರ ಸಂಘಗಳ )
ಸV0Nದ ಪYಕರಣಗಳV0 ಚು@ಾವGಾ ಪYgYa RಾYರಂಭZಾ[
?@ಾಂಕ:21.03.2024
?@ಾಂಕ ೆ7 Mಾವ ಹಂತದV0 8ಂತು1ೋ[<ೆiೕ ಆ
ಹಂತ?ಂದ ೇ ಚು@ಾವGಾ ಪYgYa
ಪYgYa RಾYರಂjಸತಕ7ದುk.
• )ಟ8ಂ ] ಅ> ಾ)^ಂದ ಚು@ಾವGಾ Zೇ'ಾಪ_ ಪYಕಟZಾಗ<ೆ ಇರುವ
ಎ ಾ0 ಪYಕರಣಗಳV0 ಕರಡು ಅನಹ ಮತ<ಾರರ ಪ_ ಪYಕ_ಸಲು 2022-
@ೇ EಾVನ ಸಹ ಾರ ವಷ ವನುX ಒಳAೊಂಡಂ4ೆ ಪYಕರಣ 20(2)(ಎ
23@ೇ ಎ-iv)(ಎ
ಎ-
v) ರV0ಯ ಅವ ಾಶಗಳ ಷರತ-ನುX ಪm!ೈNರುವ ಕು)ತು ಕ@ಾ ಟಕ ಸಹ ಾರ
ಾರ
ಸಂಘಗಳ 8ಯ ಾವ;ಗಳ 1960 8ಯಮ 13- , (2)(2-ಎ
ಎ) ರV0ಯ
ಅವ ಾಶಗಳಂ4ೆ ಆoೇಪGೆಗಳನುX ಸV0ಸಲು 1ೊಸ<ಾ[ ಅವ ಾಶ 8ೕ
@ೋ_ೕಸು 8ೕಡತಕ7ದುk.
ಕ@ಾ ಟಕ !ಾಜ Rಾಲರ ಆ<ೇtಾನುEಾರ
ಮತು- ಅವರ 1ೆಸ)ನV0
¸À»/- 13/6/2024
(ರಂಗ@ಾಥ /.)
ಸ ಾ ರದ ಅ>ೕನ ಾಯ ದ -3
ಸಹ ಾರ ಇ ಾ ೆ"
The corrigendum depicts that, where the Returning Officer has not
issued calendar of events and only provisional voters list has
been notified, those Societies will have to commence the process by
issuance of notice under Rule 13D(2)(2A).
14. On 15-06-2024 after issuance of Government order, the
election process to the 6th respondent/Society is directed to
commence from the stage at which it was stopped. The direction by
the Deputy Commissioner is quoted supra. Accordingly, the
calendar of events was notified by the Returning Officer on
20-06-2024. The calendar of events reads as follows:
"ಸದ) ಚು@ಾವGಾ Zೇಳಪ_ ಯು ಈ ೆಳ[ನಂ4ೆ ಇರತಕ7ದುk ಎಂದು @ೋ_ೕಸು 8ೕಡ ಾ[<ೆ.
(J) ಆ ಾಂPÉëವCಳ( ಅಭ ' ಗ;ಂದ @ಾಮಪತY ?@ಾಂಕ:27.06.2024, ಗುರುZಾರ ೆಳAೆJ 11.00
ಪHೆಯಲು | RಾYರಂಭ 1ಾಗೂ ೊ@ೆಯ ಘಂ"ೆ^ಂದ ಮ'ಾ ಹX 3.00 ಘಂ"ೆಯವ!ೆAೆ,
?@ಾಂಕ (8ಯಮ 14J) ?@ಾಂಕ:04.07.2024, ಗುರುZಾರ ಮ'ಾ ಹX 3.00
ಘಂ"ೆಯವ!ೆAೆ, ಒಕೂ7ಟದ ಆಡ;ತ ಕ|ೇ)ಯV0 )ಟ8ಂ ]
ಅ> ಾ) /ಸ1ಾಯಕ )ಟ8ಂ ] ಅ> ಾ)Aೆ ಸV0ಸುವCದು.
(©) )ಟ8ಂ ] ಅ> ಾ)^ಂದ @ಾಮಪತYಗಳ ?@ಾಂಕ:05.07.2024, ಶುಕYZಾರ ೆಳAೆJ 11.00 ಘಂ"ೆAೆ
ಪ) ೕಲ@ೆ (8ಯಮ 14©) ಒಕೂ7ಟದ ಆಡ;ತ ಕ|ೇ)ಯV0.
(¹) )ಟ8ಂ ] ಅ> ಾ)^ಂದ ಕYಮಬದbZಾ[ ?@ಾಂಕ:05.07.2024, ಶುಕYZಾರ @ಾಮಪತYಗಳ ಪ) ೕಲ@ೆ
@ಾಮಪತY ಸV0Nದ ಅಭ ' ಗಳ ಪ_ ಯ ನಂತರ ಒಕೂ7ಟದ ಆಡ;ತ ಕ|ೇ)ಯV0.
ಪYಕಟGೆ [8ಯಮ 14©) (4)]
(r) ಸ+'ೆ ಯV0ರುವ ಅಭ ' ಗ;ಂದ ?@ಾಂಕ:06.07.2024, ಶ8Zಾರ ಮ'ಾ ಹX 3.00
@ಾಮಪತYಗಳ yಂ4ೆAೆದು ೊಳ(ಲು ಘಂ"ೆಯವ!ೆAೆ ಒಕೂ7ಟದ ಆಡ;ತ ಕ|ೇ)ಯV0 )ಟ8ಂ ]
ೊ@ೆಯ ?ನ. (8ಯಮ 14N) ಅ> ಾ)/ಸ1ಾಯಕ )ಟ8ಂ ] ಅ> ಾ)Aೆ ಸV0ಸುವCದು.
(E) )ಟ8ಂ ] ಅ> ಾ)^ಂದ ಕYಮಬದb ?@ಾಂಕ:06.07.2024, ಶ8Zಾರ ಮ'ಾ ಹX 3.00 ಘಂ"ೆಯ
ಸ+'ೆ ಯV0ರುವ ಅಭ ' ಗಳ ಪ_ ಯ ನಂತರ ಒಕೂ7ಟದ ಆಡ;ತ ಕ|ೇ)ಯV0.
ಪYಕಟGೆ (8ಯಮ14 )
(J¥sï) )ಟ8ಂ ] ಅ> ಾ)^ಂದ ಅಭ ' ಗಳ ?@ಾಂಕ:06.07.2024, ಶ8Zಾರ ಮ'ಾ ಹX 4.00 ಘಂ"ೆAೆ
ಅRೇ"NದV0 •1ೆXಗಳ ಹಂ• ೆ (8ಯಮ ಒಕೂ7ಟದ ಆಡ;ತ ಕ|ೇ)ಯV0
14ಇ)
(f) Nಂಧುತu 1ೊಂ?ರುವ ಉSೕದುZಾರರರ ?@ಾಂಕ:08.07.2024, EೋಮZಾರ ೆಳAೆJ 11.00 ಘಂ"ೆAೆ
ಪ_ ಯ •1ೆXiಂ?Aೆ ಪYಕಟGೆ[8ಯಮ ಒಕೂ7ಟದ ಆಡ;ತ ಕ|ೇ)ಯV0
14(ಇ) ಮತು- (J¥sï)]
(ºÉZï) ಮತ<ಾನದ ?@ಾಂಕ ಮತು- ಸಮಯ ?@ಾಂಕ:12.07.2024 ಶುಕYZಾರ ೆ;AೆJ 9.00 ಘಂ"ೆ^ಂದ
ಸಂ€ೆ 4.00 ಘಂ"ೆಯವ!ೆAೆ ಒಕೂ7ಟದ ಆಡ;ತ ಕ|ೇ)Mಾದ
ಬ'ಾ() Hೇ), ಸಂಜಯAಾಂ>ನಗರ, ಅ[Xtಾಮಕದಳದ
ಹB-ರ ಕಂ"ೋ-Sಂ` ಬ'ಾ()-583104 ಯV0.
(L) ಮತ ಎT ೆಯ ?ನ ಮತು- ?@ಾಂಕ ?@ಾಂಕ:12.07.2024 ಶುಕYZಾರ ರಂದು ಮತ<ಾನದ ಅವ>
ಮು[ದ ನಂತರ
(eÉ) )ಟ8ಂ ] ಅ> ಾ)^ಂದ ಫV4ಾಂಶ ?@ಾಂಕ:12.07.2024 ಶುಕYZಾರರಂದು ಮತ<ಾನದ
˜ೂೕಷGೆ ?ನದಂದು ಎT ೆ ಮು[ದ ನಂತರ"
Clarification is issued to the Returning Officer by the 4th
respondent/Joint Registrar of Cooperative Societies on 26-06-2024
and the clarification reads as follows:
"ಇವ)Aೆ.
)ಟ8ಂ ] ಆ™ೕಸ•,
!ಾಯಚೂರು, ಬ'ಾ(), ೊಪ+ಳ ಮತು-
#ಜಯನಗರ / ಾ0 ಸಹ ಾ) 1ಾಲು ಉ4ಾ+ದಕರ
ಸಂಘಗಳ ಒಕೂ7ಟ 8., ಬ'ಾ() 1ಾಗೂ
ಸ1ಾಯಕ ಆಯುಕ-ರು
ಬ'ಾ() ಉಪ-#Žಾಗ, ಬ'ಾ().
ಾನ !ೇ,
#ಷಯ:- !ಾಯಚೂರು, ಬ'ಾ(), ೊಪ+ಳ / ೆ0ಗ;Aೆ ಾತY 8<ೇ ಶಕರ ಚು@ಾವGೆ
ನHೆಸಲು ೋರುವ ಬAೆJ.
ಉ ೆ0ೕಖ:- ಅಧ {ರು, 1ಾಲು ಉ4ಾ+ದಕರ ಸಹ ಾರ ಸಂಘ 8., ಕರೂರು, Nರುಗುಪ+
4ಾಲೂ0ಕು, ಬ'ಾ() / ೆ0. ಇವರ ಅ/ ?@ಾಂಕ:26-06-2024
*****
ಈ Sೕ ಾ7TNದ #ಷಯ ೆ7 ಸಂಬಂ>Nದಂ4ೆ, ಉ ೆ0ೕUತ ಪತYದ ಮೂಲಕ ಅಧ {ರು, 1ಾಲು
ಉ4ಾ+ದಕರ ಸಹ ಾರ ಸಂಘ 8., ಕರೂರು, Nರುಗುಪ+ 4ಾಲೂ0ಕು, ಬ'ಾ() / ೆ0. ಇವರು !ಾಯಚೂರು,
ಬ'ಾ(), ೊಪ+ಳ ಮತು- #ಜಯನಗರ / ಾ0 ಸಹ ಾ) 1ಾಲು ಉ4ಾ+ದಕರ ಸಂಘಗಳ ಒಕೂ7ಟ 8.,
ಬ'ಾ() ಸಂಘದ ೈ ಾವನುX ಸಹ ಾರ ಸಂಘಗಳ ಜಂ_ 8ಬಂಧಕರು, ಕಲಬುರ[ RಾYಂತ ಕಲಬುರ[
ರವರು Bರಸ7)N ŽೌAೋ;ಕ #N-ೕಣ ಪY ಾರ ಒಕೂ7ಟದ 8<ೇ ಶಕರ EಾFನಗಳನುX ಕ@ಾ ಟಕ
ಸಹ ಾರ ಸಂಘಗಳ ಾak 1959 ಪYಕರಣ 12(2)(i)(v)ರ ಪY ಾರ @ಾಲು7 / ೆ0Aೆ ತ ಾ @ಾಲ7ರಂ4ೆ
#ಂಗಡGೆMಾ[ರುವC?ಲ0 ಆದುkದk)ಂದ ಪYಸು-ತ ಇರುವ ೈ ಾ ಪY ಾರ ಬ'ಾ(), !ಾಯಚೂರು ಮತು-
ೊಪ+ಳ / ೆ0ಗ;Aೆ ಾತY ಹ@ೆX!ೆಡು 8<ೇ ಶಕರ@ೊXಳAೊಂಡಂ4ೆ ಚು@ಾವGೆಯನುX ನHೆಸಲು
ೋ)ರು4ಾ-!ೆ. ಈ ಕು)ತು ಾನ ಸಹ ಾರ ಸಂಘಗಳ ಜಂ_ 8ಬಂಧಕರು, ಕಲಬುರ[ RಾYಂತ,
ಕಲಬುರ[ ಇವರು ?@ಾಂಕ:07-12-2023 ºÁUÀÆ 16-03-2024ರ ಪತYದ ಮೂಲಕ ವ ವEಾFಪಕ
8<ೇ ಶಕರು, !ಾಯಚೂರು, ಬ'ಾ(), ೊಪ+ಳ ಮತು- #ಜಯನಗರ / ಾ0 ಸಹ ಾ) 1ಾಲು ಉ4ಾ+ದಕರ
ಸಂಘಗಳ ಒಕೂ7ಟ 8., ಬ'ಾ() ಇವ)Aೆ ಪತY ಬ!ೆದು ಕ@ಾ ಟಕ ಸಹ ಾರ ಸಂಘಗಳ ಾak 1959ರ
ಪYಕರಣ 12(2)(i)(v)ರ ಉಲ0ಂಘ@ೆMಾ[ರುತ-<ೆ ಎಂದು B;Nರು4ಾ-!ೆ. ನಂತರ ಕ@ಾ ಟಕ ಸಹ ಾರ
ಸಂಘಗಳ ಾak 1959ರ ಪYಕರಣ 28ಎ(2)(i i)ರV0 ಆಡ;ತ ಮಂಡ;ಯ ಸದಸ ರ ಸಂ ೆ ಯು dೆಡರP
ಸಂಘZಾ[ದk)ಂದ 21 ೆ7 9ೕರದಂ4ೆ ಸದಸ )Aೆ ಅವ ಾಶ ಇರುತ-<ೆ ಎಂದು B;N ಸದ) ರವರು ಸV0Nದ
ೈ ಾ Bದುkಪ ಪYEಾ-ವ@ೆಯನುX yಂ?ರು[Nರು4ಾ-!ೆ. ಾರಣ ಾನ ಸಹ ಾರ ಸಂಘಗಳ ಜಂ_
8ಬಂಧಕರು, ಕಲಬುರ[ RಾYಂತ, ಕಲಬುರ[ ರವರು 8ೕ ದ 8<ೇ ಶನುX RಾVಸಲು ವ ವEಾFಪಕ
8<ೇ ಶಕರು, !ಾಯಚೂರು. ಬ'ಾ(), ೊಪ+ಳ ಮತು- #ಜಯನಗರ / ಾ0 ಸಹ ಾ) 1ಾಲು ಉ4ಾ+ದಕರ
ಸಂಘಗಳ ಒಕೂ7ಟ 8., ಬ'ಾ() ಇವರು #ಫಲ!ಾ[ರು4ಾ-!ೆ ಆದk)ಂದ ಸದ) ಒಕೂ7ಟದ ಪYಸು-ತ ೈ ಾ
)ೕ4ಾ #ಜಯನಗರ / ೆ0ಯನುX 1ೊ!ೆತುಪ N !ಾಯಚೂರು, ಬ'ಾ() ಮತು- ೊಪ+ಳ / ೆ0ಗ;Aೆ ªÀiÁvÀæ
12 8<ೇ ಶಕರ@ೊXಳAೊಂಡಂ4ೆ ಚು@ಾವGೆ ನHೆಸಲು ತಮAೆ ಸೂ•N<ೆ.
ತಮL #tಾuN
¸À»/- 26/6/2024
ಸಹ ಾರ ಸಂಘಗಳ ಉಪ8ಬಂಧಕರು,
ಬ'ಾ() / ೆ0 ಬ'ಾ()"
The clarification is to exclude Vijayanagar District and conduct
elections to other Districts. The issue now is boiled down as to
whether, the election process had commenced or the election
process had to commence in terms of the Government order. It
would not require deeper delving into the matter, as these two
Government orders form the subject matter of cluster of petitions
before the Principal Bench of this Court in W.P.Nos.15653 of 2024
and connected cases. I, therefore, deem it appropriate to
paraphrase the order passed by the coordinate Bench. The issue
that came up before the coordinate Bench is as follows:-
"These writ petitions have been filed by members of the
various Co-operative Societies aggrieved by the impugned
Government Order bearing No.CO.34.CLM.2024 Bangalore dated
05.06.2024.
2. The impugned Government Order was issued on
05.06.2024 permitting the holding of elections to the Co-
operative Societies which were earlier interfered due to the
Parliamentary elections and the notification of the Model Code of
Conduct. However, it is contended that in the impugned
Government Order, certain conditions are imposed which are
detrimental to the interest of all such Co-operative Societies
who had commenced the process of election much prior to the
issuance of the Model Code of Conduct."
The contention of the learned counsel before the coordinate Bench
is as follows:
"3. Learned Senior Counsel Sri Jayakumar S.Patil,
appearing on behalf of the petitioners had pointed out that some
of the petitioner-Societies and the members had earlier filed
such writ petitions being aggrieved of another notification dated
21.03.2024. Learned Senior Counsel points out to an interim
order passed by this Court on 25.04.2024 in
W.P.No.11962/2024 clubbed with W.P.Nos.10141/2024 and
10280/2024 and submits that in paragraph (1) of the
notification, it was directed that the existing board of
management shall continue till 06.06.2024 and the question of
appointing Administrator/ Special Officer would not arise.
However, the submission of the learned Senior Counsel was also
recorded that the work involved as contemplated under Rule 13-
D(2) of the Karnataka Co-operative Society Rules, 1960
(hereinafter referred to as 'the Rules' for short) would take
around 60 days and accordingly, even after 06.06.2024, the
benefit at paragraph (1) of the notification dated 21.03.2024
needs to be extended till the actual holding of election. For easy
reference the entire order dated 25.04.2024 is extracted herein
below:
"The petitioners have sought for setting aside the
notification at Annexure-E dated 21.03.2024, whereby the
State Government has taken note of the inability to hold
elections to the Society in light of the ensuing elections to
the Lok Sabha and the coming to force of the code of
conduct and accordingly, has passed the order as follows:
"ಸ ಾ ರದ ಆ<ೇಶ ಸಂ ೆ : Nಒ 34 NಎPಎQ
NಎPಎQ 2024
ೆಂಗಳ ರು,
ರು ?@ಾಂಕ:21-03-2024
?@ಾಂಕ
ಪYEಾ-ವ@ೆಯV0 #ವ)Nರುವ ಅಂಶಗಳ y@ೆX ೆಯV0 ಕ@ಾ ಟಕ ಸಹ ಾರ ಸಂಘಗಳ
ಅ>8ಯಮ-1959 ಕಲಂ 121ರ ಅವ ಾಶದಂ4ೆ ಸ ಾ ರ ೆ7 ದತ-Zಾದ ಅ> ಾರವನುX
ಚ ಾ^ಸು4ಾ- ತ{ಣ?ಂದ €ಾ)Aೆ ಬರುವಂ4ೆ ಈ ೆಳಕಂಡಂ4ೆ ಆ<ೇ N<ೆ.
1. ಾ• ಾ1ೆ 2024 )ಂದ ?@ಾಂಕ:06-06-2024ರ ಅವ>ಯV0 ಆಡ;ತ
ಮಂಡ;ಗಳ ಪ<ಾವ>ಯು ಮು ಾ-ಯAೊಳ(Vರುವ ಸಹ ಾರ ಸಂಘಗಳ /ಸಹ ಾರ
ಾ ಂಕುಗಳ (RಾYಥ9ಕ, ಾಧ 9ಕ/ಒಕೂ7ಟ [dೆಡರP ಸಂEೆF] ಮತು- ಅRೆef
ಸಹ ಾರ ಸಂಘಗಳ) ಚು@ಾವGೆಗಳನುX ಕ@ಾ ಟಕ ಸಹ ಾರ ಸಂಘಗಳ -1959ರ
ಪYಕರಣ 28-ಎ(4)(5), 28(‰), 29(ಎ‹) (4), 39(ಎ) ಗ;Aೆ #@ಾ^B 8ೕ
ಸಹ ಾರ ಸಂಘಗಳ ಆಡ;ತ ಮಂಡ;ಯ ಚು@ಾವGೆಗಳನುX ?@ಾಂಕ:06-06-
2024ರ ವ!ೆAೆ ಮುಂದೂ 1ಾV ಇರುವ ಆಡ;ತ ಮಂಡ; 1ಾಗೂ
ಪ<ಾ> ಾ)ಗಳ ಅವ>ಯನುX ಮುಂದುವ)N<ೆ. ಅ> ಾರವ> ಮುಂದುವ!ೆNರುವ
ಅವ>ಯV0 ಆಡ;ತ ಮಂಡ;ಗಳ MಾವC<ೇ ಪYಮುಖ 8ಣ ಯಗಳನುX
4ೆAೆದು ೊಳ(ತಕ7ದkಲ0 1ಾಗೂ <ೈನಂ?ನ ಾಯ ಚಟುವ_ ೆಗ;Aೆ
Nೕ9ತAೊ;N ಾಯ 8ವ yಸತಕ7ದುk.
2. ಈAಾಗ ೇ ಆಡ;ತ ಮಂಡ; ಚು@ಾವGೆ ನHೆದು ಪ<ಾ> ಾ)ಗಳ ಚು@ಾವGೆ ಾg
ಇದkV0, ಅಂತಹ ಪYಕರಣಗ;Aೆ ಈ ಆ<ೇಶ ಅನuಯZಾಗತಕ7ದkಲ0.
3. ಈAಾಗ ೇ, ಚು@ಾವGೆ Zೇ'ಾಪ_ ಪYಕ_NದkV0 ಅಂತಹ ಸಹ ಾರ ಸಂಘಗಳ
ಚು@ಾವGೆ ಪYgYaಯು ಯ•ಾNFBಯV0 8ಂತು 1ೋಗತಕ7ದುk ಮತು-
?@ಾಂಕ:06-06-2024ರ ನಂತರ 8ಂತು 1ೋದ ಹಂತ?ಂದ ೇ ಚು@ಾವGಾ
ಪYgYa ಮುಂದುವ)ಸತಕ7ದುk.
4. ಕ@ಾ ಟಕ ಸಹ ಾರ ಸಂಘಗಳ ಅ>8ಯಮ 1959ರ ಪYಕರಣ 28 ಎ (5), 30 (1)
ಮತು- ಪYಕರಣ 31 ರ ಯV0 ಸಂದŽಾ ನುEಾರ ಆಡ;4ಾ> ಾ) ಮತು-
#tೇ•ಾ> ಾ) @ೇ9Nರುವ ಪYಕರಣಗಳV0
ಆಡ;4ಾ> ಾ)/#tೇ•ಾ> ಾ)ಗ'ೇ ಮುಂದುವ!ೆಯತಕ7ದುk.
5. ಈAಾಗ ೇ ಘನ @ಾ Mಾಲಯಗಳ ಆ<ೇಶದಂ4ೆ ಚು@ಾವGಾ ಪYgYa
RಾYರಂಭAೊಂ ದkV0/RಾYರಂಭAೊಳ( ೇgದkV0 ಈ ಆ<ೇಶವನುX ಘನ
@ಾ Mಾಲಯದ ಗಮನ ೆ7 ತಂದು ಘನ @ಾ Mಾಲಯದ ಆ<ೇಶದಂ4ೆ
ಕYಮ#ಡತಕ7ದುk."
It is noticed that by virtue of the said Government
notification at paragraph No.1, there is an observation that
the existing Board of Management would continue till
06.06.2024 and the question of appointing the
Administrator / Special Officer would not arise.
However, learned Senior Counsel Sri. Jayakumar S.
Patil, appearing for the petitioners submits that the work
involved as contemplated under Rule 13-D(2) of the
Karnataka State Co-operative Societies Rules, 1960 would
be around 60 days and accordingly, even after 06.06.2024
the benefit at paragraph No.1 of the notification dated
21.03.2024 needs to be extended till the actual holding of
election.
It is further submitted that last of the polling date
would be on 07.05.2024 and in order to address the
grievance of the petitioner, it would be appropriate for the
Government if otherwise it is practicable to commence the
preparatory steps leading to the polling.
However such aspect is a matter to be considered by
the State Election Authority and the Government. The
grievance as pointed out by the petitioner is a common
grievance in many of the societies as well where there
exists a similar factual context.
The State to take an appropriate stand.
Re-list these matters on 29.05.2024.
Copy of this order to be furnished to the counsel
appearing for State Election Authority and the Government
Advocate."
The further observation and consideration at the hands of the
coordinate Bench is as follows:
".... .... ....
4. In view of the directions issued by this Court, the
Additional Chief Secretary of the Department of Co-operation
made a written communication dated 23.05.2024 to the State
Co-operative Election Authority clarifying that it would not be
permissible to permit the continuation of the election process
during the operation of the Model Code of Conduct.
Nevertheless, it was also clarified that if the process of election
were set in motion in accordance with law, having regard to
Rules 13-D(5) and 13-D(3) of the Rules, in all such societies,
the process will be permitted to be continued from the stage
when it was interfered.
5. Learned Senior Counsel submitted that inspite of such
an assurance given by the State Government, nevertheless, in
the impugned Government Order dated 05.06.2024 it is directed
that elections are permitted for those societies where calendar
of events are issued by the Returning Officer and other societies
ought to re-start the election process after considering the year
2023-24 AGM and complying with Rule 13-D of the Rules.
Learned Senior Counsel therefore submitted that the State
Government should not be permitted to approbate and
reprobate according to its convenience.
6. However, during the course of these proceedings, the
State Government has issued a corrigendum order dated
13.06.2024 clarifying its earlier Government Order dated
05.06.2024. It has been clarified that in all cases where the
process of election were commenced and halted as on
21.03.2024, it would be permissible to continue from the stage
where it was stopped due to the issuance of notification at the
hands of the State Government.
7. Nevertheless, learned Senior Counsel submitted that
the position again remains that only in cases where the
Returning Officer had published the calendar of events, it would
become permissible to commence from the stage when which
the election process were halted. Learned Senior Counsel would
therefore submit that having regard to the fact that the
petitioners had earlier approached this Court and a specific
direction was issued by this Court in respect of the petitioner-
Societies and it was clarified by the State Government that it
will permit the continuation of the election process in respect of
the petitioner-Societies from the stage when which it was
halted, this Court should clarify the Corrigendum Order so that
the process of elections insofar as the petitioner-Co-operative
Societies are concerned shall proceed from the stage when it
was halted.
8. Having regard to the submissions made by the learned
Senior Counsel and having found that insofar as the petitioner-
Societies are concerned, specific directions were issued by this
Court seeking clarification at the hands of the State Government
and the State Government through the Additional Chief
Secretary Department of Co-operation has specifically stated in
the communication dated 23.05.2024 that the petitioner-
Societies will be permitted to continue from the stage when it
was the election process were halted, necessary directions are
required to be issued.
9. At this stage, learned AGA submits that if this Court
were to issue directions clarifying the Government Orders
including the corrigendum order dated 13.06.2024, the benefit
should be restricted only to the Co-operative Societies in these
petitions viz., The Karnataka State Co-operative Consumers
Federation; Shivamogga Davanagere and Chitradurga District
Co-operative Milk Producers Union and The Karnataka State Co-
operative Housing Federation Limited, since specific directions
were issued by this Court only in respect of the petitioner-Co-
operative Societies.
10. The submission made by the learned AGA is accepted.
11. Consequently, the writ petitions are disposed of with
a specific direction to the State Co-operative Election Authority,
Regional Commissioner, Bangalore Division and Apex Co-
operative Societies Election Officer to continue the process of
election insofar as the petitioner-Co-operative Societies viz., The
Karnataka State Co-operative Consumers Federation,
Shivamogga Davanagere and Chitradurga District Co-operative
Milk Producers Union and The Karnataka State Co-operative
Housing Federation Limited are concerned, from the stage when
it was halted, in view of the issuance of the Model Code of
Conduct and the Government Order dated 21.03.2024. It is
specifically clarified that although the Returning Officer had not
issued the calendar of events insofar as the petitioner-Co-
operative Societies viz., The Karnataka State Co-operative
Consumers Federation, Shivamogga Davanagere and
Chitradurga District Co-operative Milk Producers Union and The
Karnataka State Co-operative Housing Federation Limited are
concerned, nevertheless, the process of election shall
commence from the stage when it was halted, only insofar as
the aforesaid Co-operative societies are concerned."
The coordinate Bench disposes of the petitions with a specific
direction to the said cooperative societies to continue the process of
election from the stage at which it was halted. The stage would be
the date i.e., 21-03-2024. The coordinate Bench also clarified that
though the Returning Officer had not issued calendar of events
insofar as the particular Society, nevertheless the process of
election shall commence from the stage at which it was halted.
This is only insofar as enumerated cooperative societies. The said
order of the coordinate Bench has become final. The Government
orders are interpreted by the coordinate Bench as quoted supra. In
the light of the order becoming final, the issue would be its
applicability to the facts obtaining in the case at hand.
15. The notification dated 29-12-2023 quoted supra is
appointing the Returning Officer for verification of voters list and for
publication of final voters list of eligible voters. Accordingly, the
Returning Officer, so appointed, publishes the final voters list
mentioned supra. Therefore, the process of election had
commenced though the calendar of events was not notified as on
12-03-2024. The clarifications so issued in terms of Government
order dated 13-06-2024 would become squarely applicable to the
facts obtaining in the case at hand, as considered by the coordinate
Bench quoted supra. Even if the calendar of events was not
notified, since final voters list had been notified, the elections will
have to be continued from that stage. Therefore, no fault can be
found in the action of notification of calendar of events by the
Returning Officer on 20-06-2024. The elections will have to be
conducted in terms of what the coordinate Bench has held. In that
light, the petitions which challenge issuance of calendar of events
by the Returning Officer on the strength of the Government order is
rendered unsustainable, as the final voters list was published on
16-03-2024, though it is before 21-03-2024.
16. Finding no merit in the petitions, these petitions are
rejected. Interim order of any kind subsisting, shall stand
dissolved. The process of election shall continue strictly in
consonance with the Government Orders dated 05-06-2024 and
13-06-2024, bearing in mind the observations made by the
coordinate bench in W.P.No.15653 of 2024 and connected cases.
Ordered accordingly.
Pending applications if any, also stand disposed, as a
consequence.
Sd/-
(M.NAGAPRASANNA)
JUDGE
bkp
CT:MJ
