Karnataka High Court
Karnataka Power Corporation vs The State Of Karnataka on 19 November, 2025
Author: M.Nagaprasanna
Bench: M.Nagaprasanna
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NC: 2025:KHC-D:16012
WP No. 107614 of 2025
AND CONNECTED MATTERS
HC-KAR
IN THE HIGH COURT OF KARNATAKA,AT DHARWAD
DATED THIS THE 19TH DAY OF NOVEMBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE M.NAGAPRASANNA
WRIT PETITION NO. 107614 OF 2025 (CS-EL/M)
C/W
WRIT PETITION NO. 107649 OF 2025
WRIT PETITION NO. 107652 OF 2025
WRIT PETITION NO. 107670 OF 2025
WRIT PETITION NO. 107674 OF 2025
WRIT PETITION NO. 107693 OF 2025
WRIT PETITION NO. 107731 OF 2025
WRIT PETITION NO. 107742 OF 2025
WRIT PETITION NO. 107797 OF 2025
IN W. P. NO. 107614 OF 2025
BETWEEN:
1. INDIAN PLYWOOD EMPLOYEES CO-OP CONSUMERS'
SOCIETY LTD., DANDELI, DANDELI,
TQ. HALIYAL
DIST. UTTARA KANNADA - 581 235.
REPRESENTED BY ITS SECRETARY:
PRABHAKAR S/O. JAYARAO GONA,
AGE. 54 YEARS,
OCC. SECRETARY OF THE PETITIONER SOCIETY,
R/O. 78/1, NEAR PELUDALPIYA CHURCH, BALLAPUR,
Digitally signed by DANDELI (RURAL), DIST. UTTARA KANNADA - 581 325.
VISHAL NINGAPPA
PATTIHAL
Location: High 2. KARNATAKA POWER CORPORATION EMPLOYEES
Court of Karnataka,
Dharwad Bench, CONSUMERS' CO-OP SOCIETY LTD.,
Dharwad AMBIKANAGAR, TQ. HALIYAL,
DIST. UTTARA KANANDA - 581 363.
REPRESENTED BY ITS SECRETARY
SHIVANAND S/O. SHANTARAM RANE,
AGE. 56 YEARS
OCC. SECRETARY OF PETITIONER SOCIETY
R/O. E MADARI, 23/4, 2ND COLONY
AMBIKANAGAR, TQ. HALIYAL
DIST. UTTARA KANNADA - 581 363.
3. Y.T.S.S. VIDYARTHI GRAHAKARA SAHAKARA SANGHA
NIYAMIT, YALLAPUR,
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WP No. 107614 of 2025
AND CONNECTED MATTERS
HC-KAR
Y.T.S.S. HIGH SCHOOL, YALLAPUR,
DIST. UTTARA KANANDA - 581 359,
REPRESENTED BY ITS SECRETARY:
VINOD S/O. GOPAL BHAT,
AGE. 43 YEARS,
OCC. SECRETARY OF PETITIONER SOCIETY,
R/O. SHEVAKAR, AT.POST. GULLAPUR,
TQ. ANKOLA, DIST. UTTARA KANNADA - 581 314.
...PETITIONERS
(BY SRI. SOURABH HEGDE, ADVOCATE)
AND:
1. STATE OF KARNATAKA,
REPRESENTED BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF CO-OPERATION,
M.S.BUILDING, 6TH FLOOR,
BENGALURU - 560 001.
2. THE REGISTRAR OF CO-OPERATIVE SOCIETIES,
GOVERNMENT OF KARNATAKA,
NO.1 ALI ASKAR ROAD, BENGALURU - 560 052.
3. CO-OPERATIVE ELECTION AUTHORTIY,
REPRESENTED BY ITS SECRETARY,
3RD FLOR, SHANTINAGAR,
T.T.M.C. "A" BLOCK,
SHANTINAGAR, BENGALURU - 560 027.
4. THE ELECTION OFFICER
AND DISTRICT COMMISSIONER,
D.C.COMPOUND, KARWAR,
DIST. UTTARA KANNADA - 581 301.
5. DISTRICT CO OPERATIVE ELECTION OFFICER
AND DEPUTY DIRECTOR OF CO-OP SOCIETIES,
KARWAR, DIST. UTTARA KANNADA - 581 301.
6. KANARA D.C.C.BANK LTD.,
THROUGH ITS MANAGING DIRECTOR,
HEAD OFFICE NEW MARKET YARD,
SIRSI, DIST. UTTARA KANNADA - 581 401.
...RESPONDENTS
(BY SRI. RAMESH CHIGARI, AGA FOR R1 TO R4;
SRI. G.V.BHARAMAGOUDAR, ADVOCATE FOR R5)
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WP No. 107614 of 2025
AND CONNECTED MATTERS
HC-KAR
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT IN THE
NATURE OF CERTIORARI QUASHING THE FINAL INELIGIBLE VOTERS
LIST ISSUED BY RESPONDENT NO.04 MARKED AT ANNEXURE A
INSOFAR AS PETITIONERS ARE CONCERNED AT SL. NO. 01, 04 AND
16 RESPECTIVELY IN THE ELECTION TO THE BOARD OF 6TH
RESPONDENT SOCIETY TO BE HELD ON 25/10/2025. ISSUE A WRIT
OF MANDAMUS DIRECTING THE RESPONDENTS TO CONDUCT THE
ELECTIONS TO THE 6TH RESPONDENT SOCIETY TO BE HELD ON
25/10/2025 PERMITTING THE PETITIONERS TO CAST THEIR VOTES
AND PARTICIPATE IN THE ELECTION PROCESS AND ETC.,
IN W. P. NO. 107649 OF 2025
BETWEEN:
1. KARNATAKA POWER CORPORATION
EMPLOYEES CO-OP CREDIT
SOCIETY LTD. AMBIKANAGAR.
PIN-581363, U.K.DISTRICT.
REP. BY ITS CHIEF EXECUTIVE OFFICER.
SERIAL NO.04 IN IN-ELIGIBLE VOTERS LIST.
2. BANGURNAGAR ARTS, SCIENCE &
COMMERCE COLLEGE STUDENTS
CONSUMERS CO-OPERATIVE SOCIETY,
DANDELI, U.K.DISTRICT.
REP. BY ITS CHIEF EXECUTIVE OFFICER.
SERIAL NO.10 IN IN-ELIGIBLE VOTERS LIST.
3. STUDENTS CO-OPERATIVE STORES LTD.
P.M.HIGH SCHOOL, ANKOLA-581314.
UTTARA KANNADA DISTRICT.
REP. BY ITS CHIEF EXECUTIVE OFFICER.
SERIAL NO.09 IN IN-ELIGIBLE VOTERS LIST.
4. STUDENTS CONSUMERS CO-OPERATIVE
SOCIETY LTD. GOKHALE CENTENARY
COLLEGE, ANKOLA-581314.
UTTARA KANNADA DISTRICT.
REP. BY ITS CHIEF EXECUTIVE OFFICER.
SERIAL NO.05 IN IN-ELIGIBLE VOTERS LIST.
5. NEW HIGH SCHOOL CONSUMERS
CO-OPERATIVE SOCIETY LTD.
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WP No. 107614 of 2025
AND CONNECTED MATTERS
HC-KAR
BAAD-581351, KARWAR.
UTTARA KANNADA DISTRICT.
REP. BY ITS CHIEF EXECUTIVE OFFICER.
SERIAL NO.07 IN IN-ELIGIBLE VOTERS LIST.
6. RURAL CONSUMERS CO-OPERATIVE SOCIETY
LTD. NANDANGADDA-581304, KARWAR.
UTTARA KANNADA DISTRICT.
REP. BY ITS CHIEF EXECUTIVE OFFICER.
SERIAL NO.02 IN IN-ELIGIBLE VOTERS LIST.
7. SHIRALI CONSUMERS CO-OPERATIVE SOCIETY LTD.
(GRAHAKARA SAHAKARI SANGHA NIYAMITA)
PIN-581354, BHATKAL, U.K.DSITRICT.
REP. BY ITS CHIEF EXECUTIVE OFFICER.
SERIAL NO.03 IN IN-ELIGIBLE VOTERS LIST.
8. S.D.M.COLLEGE STUDENT CONSUMER CO-OP
SOCIETY LTD. HONNAVAR, U.K.DISTRICT.
REP. BY ITS CHIEF EXECUTIVE OFFICER.
SERIAL NO.11 IN IN-ELIGIBLE VOTERS LIST.
9. S.K.P.JUNIOR COLLEGE VIDYARTHI GRAHAKARA
SAHAKARI SANGHA NIYAMITA, AREANGADI.
HONNAVAR, U.K.DISTRCT - 581 334.
REP. BY ITS CHIEF EXECUTIVE OFFICER.
SERIAL NO.06 IN IN-ELIGIBLE VOTERS LIST.
10.VIDYARTHI GRAHAKARA SAHAKARI
SANGHA LTD. SHRI RAJRAJESHWARI VIDYA SAMITI.
SONDA-581336, SIRSI, U.K.DISTRICT.
REP. BY ITS CHIEF EXECUTIVE OFFICER.
SERIAL NO.12 IN IN-ELIGIBLE VOTERS LIST.
11.PRAGATI PROCESSING SOUHARDA SAHAKARI
SANGHA NIYAMITA, BAKKAL, SIRSI, U.K.DISTRICT.
REP. BY ITS CHIEF EXECUTIVE OFFICER - 58401,
SERIAL NO.14 IN IN-ELIGIBLE VOTERS LIST.
...PETITIONERS
(BY SRI. SADANAND M. K,, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY,
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WP No. 107614 of 2025
AND CONNECTED MATTERS
HC-KAR
DEPARTMENT OF CO-OPERATION,
M.S.BUILDING, 6TH FLOOR, BANGALORE-560 001.
2. CO-OPERATIVE ELECTION AUTHORITY,
REP. BY ITS COMMISSIONER,
3RD FLOOR, SHANTI NAGAR,
TTMC 'A' BLOCK,
SHANTINAGAR, BANGALORE-560027.
3. JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES.
BELAGAVI REGION, BELAGAVI - 590 001.
4. DEPUTY REGISTRAR OF CO-OPERATIVE SOCIETIES.
UTTARA KANNADA DISTRICT, KARWAR - 581 301.
5. DEPUTY COMMISSIONER.
UTTARA KANNADA DISTRICT, KARWAR &
ELECTION OFFICER TO ALL FEDERAL BANKS
IN UTTARA KANNADA DISTRICT - 581 301.
6. SSISTANT COMMISSIONER.
SIRSI SUB-DIVISION, SIRSI &
RETURNING OFFICER, THE KANARA
DISTRICT CENTRAL CO-OPERATIVE
BANK LIMITED, SIRSI, U.K.DISTRICT - 581 301.
7. THE KANARA DISTRICT CENTRAL
CO-OPERATIVE BANK LIMITED,
SIRSI, U.K.DISTRICT, REPRESENTED
BY ITS MANAGING DIRECTOR - 581 301.
...RESPONDENTS
(BY SRI. RAMESH CHIGARI, AGA FOR R1, R3, R4, R5;
SRI. G.V.BHARAMAGOUDAR, ADVOCATE FOR R2, R6;
SRI. VISHWANATH HEGDE, ADVOCATE FOR R7)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF
MANDAMUS DIRECTING RESPONDENTS TO PERMIT THE DELEGATE OF
THE PETITIONER SOCIETIES TO CAST THE VOTE IN THE ELECTION TO
THE BOARD OF RESPONDENT NO.7 BANK TO BE HELD ON 25.10.2025
AS PER CALENDAR OF EVENTS PRODUCED ANNEXURE-A DATED
25.09.2025 PASSED BY RESPONDENT NO.6 WITHOUT REFERENCE TO
SECTION 20(2)(A-IV) AND PROVISO TO THE KARNATAKA
CO-OPERATIVE SOCIETIES ACT, 1959, IN THE INTEREST OF JUSTICE
AND EQUITY AND ETC.,
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NC: 2025:KHC-D:16012
WP No. 107614 of 2025
AND CONNECTED MATTERS
HC-KAR
IN W. P. NO. 107652 OF 2025
BETWEEN:
1. CANARA DISTRICT POLICE CO-OPCREDIT
SOCIETY LTD, POST : KARWAR
TQ: KARWAR, DIST: UTTAR KANNADA 581301
REP BY ITS CHIEF EXECUTIVE OFFICER
SL NO 2
2. HALIYAL MUNICIPAL EMPLOYEES CO-OP
CREDIT SOCIETY LTD, HALIYAL
TQ: HALIYAL, DIST: UTTAR KANNADA-581329
SL NO 4.
3. THE GOVERNMENT ARTS AND SCIENCE COLLAGE
EMPLOYEES CO-OP CREDIT SOCIETY LTD
KARWAR, DIST: UTTAR KANNADA 581301
REP BY ITS CHIEF EXECUTIVE OFFICER
SL NO 6
4. SIKSHANA MAHATMA GANDHI CENTUNARY COLLAGE STAFF
CO-OP SOCIETY, SIDDAPUR
TQ: SIDDAPUR, DIST: UTTAR KANNADA 581355
REP BY ITS CHIEF EXECUTIVE OFFICER
SL NO 8
5. N K DISTRICT FISHERIES DEPARTMENTAL
EMPLOYEES CREDIT CO-OP SOCIETY LTD
HABBUWADA, POST: KARWAR
DIST: UTTARKANNADA 581301
REP BY ITS CHIEF EXECUTIVE OFFICER
SL NO 9
6. CANARA COLLAGE SOCIETIES EMPLOYEES
CO-OPERATIVE CREDIT SOCIETY LTD
DR A V BALIGA ARTS AND SCIENCE COLLAGE
KUMATA, TQ: KUMATA
DIST: UTTAR KANNADA 581343
REP BY CHIEF EXECUTIVE OFFICER
SL NO 10.
7. THE DAIVANYA CO-OP CREDIT SOCIETY LTD
1 ST FLOOR VASUDEV KRUPA BUILDING , MARUTI GALLI
KARWAR, TQ KARWAR DIST: UTTAR KANNDA-581301
REP BY ITS CHIEF EXECUTIVE OFFICER
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WP No. 107614 of 2025
AND CONNECTED MATTERS
HC-KAR
SL NO 11.
8. KARNATAKA POWER CORPORATION EMPLOYEES
CO-OPERATIVE CREDIT SOCIETY LTD, AMBIKA NAGAR
TQ: HALIYAL, DIST: UTTAR KANNADA -581363
REP BY CHIEF EXECUTIVE OFFICER
SL NO 12.
9. JANATHA VIDYALAYA JUNIOR COLLAGE EMPLOYEES
CO-OP CREDIT SOCIETY LTD, DANDELI
TQ: HALIYAL DIST: UTTAR KANNADA 581325
REP BY CHIEF EXECUTIVE OFFICER, SL NO 15
10. SAYHADRI VIVIDODDESHAGAL SAHAKARI SANGHA NI.
ANKOLA, TQ: ANKOLA,
DIST UTTAR KANNADA-581314
REP BY CHIEF EXECUTIVE OFFICER
SL NO 19.
11. MALLIKARJUN CO-OP CREDIT SOCIETY LTD
KARWAR, TQ: KARWAR,
DIST: UTTAR KANNADA 581301
REP BY CHIEF EXECUTIVE OFFICER
SL NO 20
12. SADBHAVANA CO-OP CERDIT SOCIETY LTD
G P MANSON BUILDING, (JANATHA DRUG HOUSE)
BACK SIDE ROTARY HOSPTIAL ,
COURT ROAD, SIRSI
DIST: UTTAR KANNADA 581401
REP BY CHIEF EXECUTIVE OFFICER
SL NO 21
13. UTTAR KANNADA ZILLA JUDICIAL
DEPARTMENT EMPLOYEES
CREDIT CO-OP SOCIETY LTD,
DISTRICT COURT PREMISES, KARWAR
TQ: KARWAR, DIST: UTTAR KANNADA 581301
REP BY CHIEF EXECUTIVE OFFICER.
SL NO 23
14. SAHARA PATINA SAHAKAR SANGH NI.
KARWAR, DIST: UTTAR KANNDA 581301
REP BY CHIEF EXECUTIVE OFFICER
SL NO 25.
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WP No. 107614 of 2025
AND CONNECTED MATTERS
HC-KAR
15. SRI LAXMI VENKATESH SAHAKARI PATTIN SANGH NI
MARATHOMA COMPLEX. SHARAVATI CIRCLE,
HONNAVAR
DIST: UTTAR KANNADA-581334
SL NO 33
16. DAIVAJNYA SUVARNAKARA
CO-OP CREDIT SOCIETY LTD
SHANTA DURGA TEMPLE, ANKOLA,
DIST: UTTAR KANNADA 581314
REP BY CHIEF EXECUTIVE OFFICER
SL NO 32
17. SRI NIDHI MULTIPURPOSE CO-OP SOCIETY LTD
HULEKAL, TQ: SIRSI, DIST: UTTAR KANNADA 581336
REP BY CHIEF EXECUTIVE OFFICER
SL NO 35
18. SRI VINAYAKA KARAVALI VIVIDODESHAGALA
SAHAKARI SANGH NI. KUMATA, TQ: KUMTA
DIST : UTTAR KANNADA-581343
REP BY CHIEF EXECUTIVE OFFICER
SL NO 36
19. SRI GOPAL KRISHNA SAHAKARI PATTIN SANGHA NI.
DIST : UTTAR KANNADA-581320
REP BY CHIEF EXECUTIVE OFFICER
SL NO 37.
20. SRI NARAYAN GURU VIVIDODESHAGAL
SAHAKARI SANGH NI
NYASARGI, MUNDGOD, TQ: MUNDGOD
DIST: UTTAR KANNADA-581349
REP BY CHIEF EXECUTIVE OFFICER
SL NO 38
21. SHARADAMBA MAHILA VIVIDODESHAGALA
SAHAKARI SANGH NI. MAIN ROAD ANKOLA
TQ: ANKOLA, DIST: UTTAR KANNADA-581314
REP BY CHIEF EXECUTIVE OFFICER
SL NO 40
22. SRI JIJABAI MAHILEYAR PATTIN SAHAKARI SANGHA
HALIYAL, TQ: HALIYAL,
DIST: UTTAR KANNADA 581329
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AND CONNECTED MATTERS
HC-KAR
REP BY CHIEF EXECUTIVE OFFICER
SL NO 42
23. VISHWAKARMA SOURDHA SAHAKARI NI
NEAR HEAD POST OFFICE, KUMATA
TQ: KUMATA, DIST : UTTAR KANNDA- 581343
REP BY CHIEF EXECUTIVE OFFICER
SL NO 44
24. SRI VIVEK CREDIT SOURDHA SAHAKARI NI.
BALEKERI, TQ: ANKOLA,
DIST: UTTAR KANNADA-581321
REP BY CHIEF EXECUTIVE OFFICER
SL NO 46
25. SRI NAGALINGESHWAR SOURDHA VIVIDODDESHAGALA
SAHAKARI NI. 1 ST FLOOR, SHAIK PALACE,
KAZI GALLI
SIRSI, TQ: SIRSI, DIST; UTTAR KANNADA-581401
REP BY CHIEF EXECUTIVE OFFICER
SL NO 47
26. CHRISTA ALPASANKYAT MAHILIYAR
VIVIDODDESHAGALA SAHAKARI SANGHA
NI. AIDU KATRI, KUMATA ROAD
SIRSI, TQ: SIRSI , DIST: UTTAR KANNADA 581401
REP BY CHIEF EXECUTIVE OFFICER
SL NO 50.
27. SANTRUPTI CREDIT CO-OPERATIVE SOCIETY LTD
1 ST FLOOR, K V SHETTY BUILDING ,
NEAR MAHASATI TEMPLE
OLD BUS STAND ROAD KUMTA,
DIST : UTTAR KANNADA-581343
REP BY CHIEF EXECUTIVE OFFICER SL NO 51
28. SINDHA SOURDHA CREDIT SAHAKARI NI,
MANKI, 1 ST FLOOR , SHIVA COMPLEX,
NEAR GRAM PANCHAYAT
MANKI, TQ: HONNAVAR,
DIST : UTTAR KANNADA 581348
REP BY CHIEF EXECUTIVE OFFICER SL NO 53
29. SRI MANIKANTHA SOURDHA CREDIT SAHAKARI NI,
BARDOLI BUILDING, NEAR
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AND CONNECTED MATTERS
HC-KAR
HONNARAKA TEMPLE, ANKOLA
TQ: ANKOLA, DIST : UTTAR KANNADA-581314
REP BY CHIEF EXECUTIVE OFFICER
SL NO 54
30. SUJATHA SOURDHA PATTIN SAHAKARI NI,
BALALE, , POST: MADANGERI. TQ: ANKOLA
DIST: UTTA KANNADA, 581344
REP BY CHIEF EXECUTIVE OFFICER
SL NO 55
31. SRI SURYA NARAYANA CREDIT
CO- OPERATIVE SOCIETY LTD
ARLAWADA, TQ: HALIYAL ,
DIST : UTTAR KANNDA 581356
REP BY CHIEF EXECUTIVE OFFICER, SL NO 57
32. SRI BILIGIRI SOURDHA PATTIN SAHAKARI NI
HOSAKERI, SHETAGERI CROSS, HOSAKERI,
TQ: ANKOLA, DIST: UTTAR KANNADA-581353
REP BY CHIEF EXECUTIVE OFFICER
SL NO 59
33. DHANYASHRI SOURDHA CERDIT SAHAKARI NI,
SAGADGERI, TQ: ANKOLA, DIST: UTTAR KANNADA 581319
REP BY CHIEF EXECUTIVE OFFICER
SL NO 61
...PETITIONERS
(BY SRI. SADANAND M. K., ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF CO-OPERATION,
M.S.BUILDING, 6 TH FLOOR, BANGALORE-01.
2. CO-OPERATIVE ELECTION AUTHORITY,
REP. BY ITS COMMISSIONER,
3RD FLOOR, SHANTI NAGAR,
TTMC 'A' BLOCK,
SHANTINAGAR, BANGALORE-560027.
3. JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES.
BELAGAVI REGION, BELAGAVI - 590 001.
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AND CONNECTED MATTERS
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4. DEPUTY REGISTRAR OF CO-OPERATIVE SOCIETIES.
UTTARA KANNADA DISTRICT, KARWAR - 581 301.
5. DEPUTY COMMISSIONER.
UTTARA KANNADA DISTRICT, KARWAR &
ELECTION OFFICER TO ALL FEDERAL BANKS
IN UTTARA KANNADA DISTRICT - 581 301.
6. ASSISTANT COMMISSIONER.
SIRSI SUB-DIVISION, SIRSI &
RETURNING OFFICER, THE KANARA
DISTRICT CENTRAL CO-OPERATIVE
BANK LIMITED, SIRSI, U.K.DISTRICT - 581 301.
7. THE KANARA DISTRICT CENTRAL
CO-OPERATIVE BANK LIMITED,
SIRSI, U.K.DISTRICT, REPRESENTED
BY ITS MANAGING DIRECTOR - 581 401.
...RESPONDENTS
(BY SRI. RAMESH CHIGARI, AGA FOR R1, R3, R4, R5;
SRI. G.V.BHARAMAGOUDAR, ADVOCATE FOR R2, R6;
SRI. A.P. HEGDE, ADVOCATE FOR R7)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF
MANDAMUS DIRECTING RESPONDENTS TO PERMIT THE DELEGATE OF
THE PETITIONER SOCIETIES TO CAST THEIR VOTES IN THE ELECTION
TO THE BOARD OF RESPONDENT NO.7 BANK TO BE HELD ON
25.10.2025 WITHOUR REFERENCE SECTION 20(2)(A-IV) AND
PROVISO TO THE KARNATAKA CO-OPERATIVE SOCIETIES ACT, 1959,
IN THE INTEREST OF JUSTICE AND EQUITY AND ETC.,
IN W. P. NO. 107670 OF 2025
BETWEEN:
VIDYARTHI GRAHAKARA SAHAKARI SANGHA NIYAMIT,
R.V.HIGHSCHOOL, ITAGI,
TALUKA. SIDDAPUR,
DIST. UTTARA KANNADA - 581 322.
REPRESENTED BY ITS SECRETARY
BHASKAR S/O. ANANT BHAT,
AGE. 50 YEARS,
OCC. TEACHER/AGRICULTURE,
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R/O. NEGGU VILLAGE,
AT.POST. NEGGU, TQ. SIRSI,
DIST. UTTARA KANNADA - 581 450.
...PETITIONER
(BY SRI. SHRIPRASAD J. JOSHI, ADVOCATE)
AND:
1. STATE OF KARNATAKA,
REPRESENTED BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF CO-OPERATION,
M.S.BUILDING, 6TH FLOOR,
BENGALURU - 560 001.
2. THE REGISTRAR OF CO-OPERATIVE SOCIETIES,
GOVERNMENT OF KARNATAKA,
NO.1 ALI ASKAR ROAD,
BENGALURU - 560 052.
3. CO-OPERATIVE ELECTION AUTHORITY,
REPRESENTED BY ITS SECRETARY,
3RD FLOOR, SHANTI NAGAR,
T.T.M.C. "A: BLOCK, SHANTINAGAR,
BENGALURU - 560 027.
4. THE ELECTION OFFICER AND DISTRICT COMMISSIONER,
D.C.COMPOUND, KARWAR,
DIST. UTTARA KANANDA - 581 301.
5. DISTRICT CO-OOPERATIVE ELECTION OFFICER AND
DEPUTY DIRECTOR OF CO-OOP SOCIETIES,
KARWAR, DIST. UTTARA KANANDA - 581 301.
6. KANARA D.C.C. BANK LTD.,
THROUGH ITS MANAGING DIRECTOR
HEAD OFFICE NEW MARKET YARD, SIRSI,
DIST. UTTARA KANNADA - 581 401.
...RESPONDENTS
(BY SRI. RAMESH CHIGARI, AGA FOR R1 TO R4;
SRI. G.V.BHARAMAGOUDAR, ADVOCATE FOR R5 & R6)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE WRIT IN THE
NATURE OF CERTIORARI QUASHING THE FINA INELIGIBLE VOTERS
LIST ISSUED BY RESPONDENT NO.4 MARKED AT ANNEXURE A
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WP No. 107614 of 2025
AND CONNECTED MATTERS
HC-KAR
INSOFAR AS PETITIONER IS CONCERNED AT SL.NO.15 IN THE
ELECTION TO THE BOARD OF 6TH RESPONDENT SOCIETY TO BE HED
ON 25.10.2025. ISSUE A WRIT OF MANDAMUS DIRECTING THE
RESPONDENTS TO CONDUCT THE ELECTIONS TO THE 6TH
RESPONDENT SOCIETY TO BE HELD ON 25.10.2025 PERMITTING THE
PETITIONER TO CAST ITS VOTE AND PARTICIPATE IN THE ELECTION
PROCESS AND ETC.,
IN W. P. NO. 107674 OF 2025
BETWEEN:
1. THE ALLIED SMALLA INDUSTRIAL PRODUCERS
CO-OPERATIVE SOCIETY LIMITED DANDELI
AT DANDELI, TQ: DANDELI,
DIST: UTTARA KANNADA - 581 325,
REPRESENTED BY AUTHORIZED PERSON
SRI VINAYAK HANUMANT HEREKAR
A/A : 70 YEARS, OCC: MANAGING COMMITTEE MEMBER,
R/O: DANDELI, TQ: DANDELI,
DISTRICT: UTTARA KANNADA - 581 325.
2. MUNDGOD BUTTI KORAVAR ABHIVRADDI AND
SAHAKARI UTPADAKAR SANGHA NI. MUNDGOD,
R/O & TQ: MUNDGOD,
DIST: UTTARA KANNADA - 581 349,
REPRESENTED BY AUTHORISED PERSON
SIR. SURESH S/O. TIMMANNA KORAVAR,
A/A: 45 YEARS, OCC: MANAGING COMMITTEE MEMBER,
R/O: MUNDGOD, TQ: MUNDGOD,
DIST: UTTARA KANNADA - 581 325.
...PETITIONERS
(BY SRI. VINAYKUMAR BHAT, ADVOCATE)
AND:
1. STATE OF KARNATAKA,
REPRESENTED BY ITS
CHIEF SECRETARY
VIDHANA SOUDHA
BENGALURU - 560001.
2. THE REGISTRAR OF CO-OPERATIVE
SOCIETIES,
GOVERNMENT OF KARNATAKA,
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WP No. 107614 of 2025
AND CONNECTED MATTERS
HC-KAR
NO.1, ALI-ASKAR ROAD,
BANGALURU-560052
3. CO- OPERATIVE ELECTION COMMISSION
REP. BY COMMISSIONER
ALI ASKAR ROAD, BENGALURU-01
4. EXAMINER AND DEPUTY REGISTRAR
OF CO OPERATIVE SOCIETIES, KARWAR
DIST: UTTARA KANNADA583101
5. RETURNING OFFICER AND
ASSISTANT COMMISSIONER SIRSI
SUB DIVISION SIRSI
KANARA DISTRICT CENTRAL CO-OPERATIVE
BANK LTD, N.M.YARD
SIRSI, DIST: UTTARA KANNADA-581401
6. ELECTION OFFICER AND DEPUTY
COMMISSIONER KARWAR
AND ELECTION OFFICER,
K.D.C.C, BANK LTD,
SIRSI, DIST: UTTARA KANNADA-581301
7. KANARA DISTRICT CENTRAL
CO-OPERATIVE BANK LTD. SIRSI
N.M.YARD, SIRSI
DIST: UTTARA KANNADA-581401 , REP.BY
THE CHIEF EXECUTIVE OFFICER
...RESPONDENTS
(BY SRI. RAMESH CHIGARI, AGA FOR R1, R4 TO R6;
SRI. G.V.BHARAMAGAOUDAR, ADVOCATE FOR R3;
SRI. VISHWANATH HEGDE, ADVOCATE FOR R7)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF
CERTIORARI QUASHING THE FINAL INELIGIBLE VOTER LIST ISSUED
BY RESPONDENT NO.4 MARKED AT ANNEXURE B INSOFAR AS
PETITIONERS ARE CONCERNED IN THE ELECTION TO THE BOARD OF
7TH RESPONDENT SOCIETY FOR THE TERM 2025 TO 2030. ISSUE A
WRIT OF MANDAMUS DIRECTING THE RESPONDENTS TO CONDUCT
THE ELECTIONS TO THE 7TH RESPONDENT BANK FOR THE TERM
2025-2030 SCHEDULED TO BE HELD ON 25-10-2025, PERMITTING
THE PETITIONER SOCIETIES /RESPECTIVE DELEGATES TO VOTE AND
PARTICIPATE IN THE SAID ELECTION IN TERMS OF ANNEXURE A
DATED 25-9-2025 ISSUED BY RESPONDENT NO.5 AND ETC.,
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AND CONNECTED MATTERS
HC-KAR
IN W. P. NO. 107693 OF 2025
BETWEEN:
1. HALIYAL MUNICIPAL EMPLOYEES CO-OP
CREDIT SOCIETY LTD, HALIYAL
TQ: HALIYAL, DIST: UTTAR KANNADA-581329
REP BY CHIEF EXECUTIVE OFFICER
SL NO 4.
2. ABUDAYA MAHILA PATTINA SAHAKARI SANGHA NI
NEAR HEAD POST OFFICE BHATKAL
TQ: BHATKAL,DIST: UTTAR KANNADA 581320
REP BY ITS CHIEF EXECUTIVE OFFICER
SL NO 18.
3. NIRMAL CO-OP CREDIT SOCIETY LTD
JOGA ROAD, SIDDAPURA
TQ: SIDDAPURA, DIST: UTTAR KANNADA-581355
REP BY CHIEF EXECUTIVE OFFICER
SL NO 28
4. G S B CO-OP CREDIT SOCIETY LTD
RAJMARGASIDDAPUR, TQ: SIDDAPUR,
DIST: UTTAR KANNADA- 581355
REP BY CHIEF EXECUTIVE OFFIECR
SL NO 29
5. SRI GOPAL KRISHNA SAHAKARI PATTIN SANGHA NI.
DIST : UTTAR KANNADA-581320
REP BY CHIEF EXECUTIVE OFFICER
SL NO 37.
6. SRI MATA VIVIDODESHAGALASOURDHA SANGHA NI
HIRESAR, POST :UMMACHAGI
TQ: YELLAPUR, DIST: UTTAR KANNADA-581347
REP BY CHIEF EXECUTIVE OFICER
SL NO 41
7. SRI JIJABAI MAHILEYAR PATTIN SAHAKARI SANGHA,
TQ: HALIYAL, DIST: UTTAR KANNADA 581329
REP BY CHIEF EXECUTIVE OFFICER
SL NO 42
8. VISHWAKARMA SOURDHASAHAKARI NI
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AND CONNECTED MATTERS
HC-KAR
NEAR HEAD POST OFFICE, KUMATA
TQ: KUMATA, DIST : UTTAR KANNDA- 581343
REP BY CHIEF EXECUTIVE OFFICER
SL NO 44
9. BASAVA VIVIDODESHAGALASAHAKARI SANGHA NI
GAJAKOSHA BUILDING, MOTIKERI ROAD
HALIYAL ,DIST: UTTAR KANNDA-581329
REP BY CHIEF EXECUTIVE OFFICER
10. CHRISTA ALPASANKYAT MAHILIYAR VIVIDODDESHAGALA
SAHAKARI SANGHA NI. AIDU KATRI, KUMATA ROAD
SIRSI, TQ: SIRSI ,DIST: UTTAR KANNADA 581401
REP BY CHIEF EXECUTIVE OFFICER
SL NO 50.
11. SANTRUPTI CREDIT CO-OPERATIVE SOCIETY LTD
1 ST FLOOR, K V SHETTY BUILDING ,
NEAR MAHASATI TEMPLE
OLD BUS STAND ROAD KUMTA,
DIST : UTTAR KANNADA-581343
REP BY CHIEF EXECUTIVE OFFICER
SL NO 51
12. SINDHASOURDHA CREDIT SAHAKARI NI,
MANKI, 1 ST FLOOR , SHIVA COMPLEX,
NEAR GRAM PANCHAYAT
MANKI, TQ: HONNAVAR,
DIST : UTTAR KANNADA 581348
REP BY CHIEF EXECUTIVE OFFICER
SL NO 53
13. SRI SURYA NARAYANA CREDIT CO-
OPERATIVE SOCIETY LTD ARLAWADA, TQ: HALIYAL ,
DIST : UTTAR KANNDA 581356
REP BY CHIEF EXECUTIVE OFFICER,
SL NO 57
14. BHARAT CO-OP CERDIT SOCIETY LTD
YELLAPURA , CHAVAN COMPLAX BUS STAND
ROAD, YELLAPURA, DIST: UTTAR KANNADA 581359
REP BY CHIEF EXECUTIVE OFFICER
SL NO 58
15. CANARA SARASWATH CREDITSOURDHASAHAKARI
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WP No. 107614 of 2025
AND CONNECTED MATTERS
HC-KAR
NIYAMITHA, SRI NIVASA, CAR STREET, KUMTA
DIST : UTTAR KANNADA-581343, SL NO 62
...PETITIONERS
(BY SRI. SADANAND M K., ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF CO-OPERATION,
M.S.BUILDING, 6 TH FLOOR, BANGALORE-01.
2. CO-OPERATIVE ELECTION AUTHORITY,
REP. BY ITS COMMISSIONER,
3 RD FLOOR, SHANTI NAGAR,
TTMC 'A' BLOCK,
SHANTINAGAR, BANGALORE-560027.
3. JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES.
BELAGAVI REGION, BELAGAVI - 590 001.
4. DEPUTY REGISTRAR OF CO-OPERATIVE SOCIETIES.
UTTARA KANNADA DISTRICT, KARWAR - 581 301.
5. DEPUTY COMMISSIONER.
UTTARA KANNADA DISTRICT, KARWAR &
ELECTION OFFICER TO ALL FEDERAL BANKS
IN UTTARA KANNADA DISTRICT - 581 301.
6. ASSISTANT COMMISSIONER.
SIRSI SUB-DIVISION, SIRSI&
RETURNING OFFICER, THE KANARA
DISTRICT CENTRAL CO-OPERATIVE
BANK LIMITED, SIRSI, U.K.DISTRICT - 581 303.
7. THE KANARA DISTRICT CENTRAL
CO-OPERATIVE BANK LIMITED,
SIRSI, U.K.DISTRICT, REPRESENTED
BY ITS MANAGING DIRECTOR - 581 303.
...RESPONDENTS
(BY SRI. RAMESH CHIGARI, AGA FOR R1, R3, R4, R5;
SRI. G.V.BHARAMAGOUDAR, ADVCOATE FOR R2 & R6;
SRI. A.P.HEGDE, ADVOCATE FOR R7)
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AND CONNECTED MATTERS
HC-KAR
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF
MANDAMUS DIRECTING RESPONDENTS TO PERMIT THE DELEGATE OF
THE PETITIONER SOCIETIES TO CAST THE VOTE IN THE ELECTION TO
THE BOARD OF RESPONDENT NO. 7 BANK TO BE HELD ON 25-10-2025
WITHOUT REFERENCE TO SECTION 20(2)(A-IV) AS PER CALENDAR
EVENT DATED 25/9/2025 ANNEXURE-A AND PROVISO TO THE
KARNATAKA CO-OPERATIVE SOCIETIES ACT, 1959, IN THE INTEREST
OF JUSTICE AND EQUITY INSOFAR PETITIONER SOCIETIES
CONCERNED AND ETC.,
IN W. P. NO. 107731 OF 2025
BETWEEN:
1. ANKOLA TALUKA KRISHI
HUTTUVALI MARAT SAHAKARI SANGHA N
IYAMIT, ANKOLA,
TAL. ANKOLA 581 314,
DIST. UTTARA KANNADA KARWAR,
REP. BY ITS INCHARGE MANAGER,
SRI ASHOK S/O GANAPATI NAYAK,
AGE. 48 YEARS, OCC. MANAGER,
R/O. BHAVIKERI, TAL. ANKOLA 581 353,
DIST. UTTARA KANNADA KARWAR.
2. SRI. GOPALKRISHNA
S/O. RAMACHANDRA NAYAK,
AGE. 46 YEARS, OCC. PRESIDENT,
ANKOLA TALUKA KRISHI HUTTUVALI MARAT
SAHAKARI SANGHA NIYAMIT, ANKOLA,
R/O. ADLURU, TAL. ANKOLA - 581 353,
DIST. UTTARA KANNADA, KARWAR.
...PETITIONERS
(BY SRI. SRINAND A. PACHAPURE, ADVOCATE)
AND:
1. STATE OF KARNATAKA,
REPRESENTED BY IS PRL. SECRETARY,
DEPARTMENT OF CO OPERATIVE,
M S BUILDING, 6TH FLOOR,
BENGALURU - 560 001.
2. THE CO OPERATIVE ELECTION AUTHORITY,
3RD FLOOR, SHANTINAGAR,
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WP No. 107614 of 2025
AND CONNECTED MATTERS
HC-KAR
TTMC, A BLOCK, SHANTINAGAR,
BENGALURU - 560 027,
REPRESENTED BY ITS SECRETARY.
3. THE DISTRICT CO OPERATIVE ELECTION OFFICER,
AND DEPUTY REGISTRAR OF CO OPERATIVE SOCIETIES,
UTTARA KANNADA, KARWAD - 581 301.
4. THE RETURNING OFFICER,
THE KANARA DISTRICT CENTRAL CO OPERATIVE
BANK LTD., HEAD OFFICE,
NEW MARKET YARD, SIRSI, TAL. SIRSI - 581 402,
DIST. UTTARA KANNADA, KARWAD.
5. THE KANARA DISTRICT CENTRAL CO OPERATIVE
BANK LTD., REP. BY ITS MANAGING DIRECTOR,
HEAD OFFICE, NEW MARKET YARD,
SIRSI, TAL. SIRSI - 581 402,
DIST. UTTARA KANNADA, KARWAR.
6. SRI. VIJAYAKUMAR S/O. SUBRAY NAYAK,
AGE. 42 YEARS, OCC. AGRICULTURE,
R/O. AGRAGON, TQ. ANKOLA - 581 353,
DIST. UTTARA KANNADA, KARWAR.
...RESPONDENTS
(BY SRI. RAMESH CHIGARI, AGA FOR R1 TO R3;
SRI. G.V.BHARAMAGOUDAR, ADVOCATE FOR R4;
SRI. VISHWANATH HEGDE, ADVOCATE FOR R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF
CERTIORARI QUASHING THE VOTERS LIST DATED NIL PREPARED BY
THE 4TH AND 5TH RESPONDENT MARKED AT ANNEXURE-D DATED
25/10/2025 INSOFAR AS REPRESENTATIVE/DELEGATE OF PETITIONER
SOCIETY AT SL.NO.2. ISSUE A WRIT OF CERTIORARI QUASHING THE
ORDER BEARING NO.DRN/CHUNAVANE/KDCC/CR11/2025-26
(SANKE DRN/CHUNAVANE/KDCC/CR11/2025-26) DATED 9/10/2025
PASSED BY RESPONDENT NO.3 MARKED AT ANNEXURE-E. ISSUE A
WRIT OF MANDAMUS TO RESPONDENT NO.4 TO CONDUCT THE
ELECTIONS BY PERMITTING THE PETITIONER NO.2 TO PARTICIPATE,
CONTEST AND CASTE HIS VOTE IN THE ELECTION PROCESS TO BE
HELD ON 25/10/2025 TO THE 5TH RESPONDENT BANK AS A DELEGATE
OF PETITIONER NO.1 SOCIETY AND ETC.,
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AND CONNECTED MATTERS
HC-KAR
IN W. P. NO. 107742 OF 2025
BETWEEN:
1. MEENUGARAR SAHAKARI SANGH NIYAMITHA, MANKI
AT : MANKI, TQ : HONNAVAR
DIST: UTTARA KANNADA- 581348
REPRESENTED BY CHIEF EXECUTIVE OFFICER/
AUTHORIZED PERSON
2. MAJALI MEENUGARAR SAHAKARI SANGH NIYAMITHA, MAJALI
AT : MAJALI, TQ : KARWAR
DIST: UTTARA KANNADA- 581345
REPRESENTED BY CHIEF EXECUTIVE OFFICER/
AUTHORIZED PERSON
3. MAVINKURVE PRIMARY FISHERIES
CO-OPERATIVE SOCIETY LTD.
AT : MAVINKURVE, TQ : BHATKAL
DIST: UTTARA KANNADA- 581320
REPRESENTED BY CHIEF EXECUTIVE OFFICER/
AUTHORIZED PERSON
4. KAGAL HINI MEENUGARAR SAHAKARI SANGH NIYAMITHA,
HUBBANAGERI, TQ : KUMTA
DIST: UTTARA KANNADA- 581351
REPRESENTED BY CHIEF EXECUTIVE OFFICER/
AUTHORIZED PERSON
5. MATSYAGANDA OLANADU MEENUGARAR SAHAKARI SANGH
NIYAMITHA, YELLAPUR
TQ: YELLAPUR,DIST: UTTARA KANNADA- 581359
REPRESENTED BY CHIEF EXECUTIVE OFFICER/
AUTHORIZED PERSON
6. MEENUGARAR SAHAKARI SANGH NIYAMITHA, DUBBANASASI
TQ : KUMTA, DIST: UTTARA KANNADA- 581319
REPRESENTED BY CHIEF EXECUTIVE OFFICER/
AUTHORIZED PERSON
7. MUNDGOD TALUKA DANAGAR GOLIGAR
MULTIPURPOSE SAHAKARI SANGH NIYAMITHA, MUNDGOD
(HUBBALLI ROAD)- 581349
TQ : MUNDGOD, DIST: UTTARA KANNADA
REPRESENTED BY CHIEF EXECUTIVE OFFICER/
AUTHORIZED PERSON
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WP No. 107614 of 2025
AND CONNECTED MATTERS
HC-KAR
8. HICHKADA GROUP VIVIDODDESHAGALA SAHAKAR SANGH
NIYAMITHA, BENDI BAZAR, ANKOLA
TQ : ANKOLA, DIST: UTTARA KANNADA- 581314
REPRESENTED BY CHIEF EXECUTIVE OFFICER/
AUTHORIZED PERSON
9. ARABAIL HALU UTPADAKAR SAHAKARI SANGH ARABAIL,
TQ : YELLAPUR
DIST: UTTARA KANNADA- 581359
REPRESENTED BY CHIEF EXECUTIVE OFFICER/
AUTHORIZED PERSON
10. LAMBAPUR HALU UTPADAKAR MAHILA SAHAKARI SANGH
NIYAMITHA, LAMBAPUR
AT : LAMBAPUR, TQ : SIDDAPUR
DIST: UTTARA KANNADA- 581355
REPRESENTED BY CHIEF EXECUTIVE OFFICER/
AUTHORIZED PERSON
...PETITIONERS
(BY SRI. VINAYKUMAR BHAT, ADVOCATE)
AND:
1. STATE OF KARNATAKA,
REPRESENTED BY ITS
CHIEF SECRETARY
VIDHANA SOUDHA
BENGALURU - 560001.
2. THE REGISTRAR OF CO-OPERATIVE
SOCIETIES,
GOVERNMENT OF KARNATAKA,
NO.1, ALI-ASKAR ROAD,
BANGALURU-560052
3. CO- OPERATIVE ELECTION COMMISSION
REP. BY COMMISSIONER
ALI ASKAR ROAD,
BENGALURU-01
4. EXAMINER AND DEPUTY REGISTRAR OF
CO OPERATIVE SOCIETIES, KARWAR
DIST: UTTARA KANNADA583101
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WP No. 107614 of 2025
AND CONNECTED MATTERS
HC-KAR
5. RETURNING OFFICER AND
ASSISTANT COMMISSIONER SIRSI
SUB DIVISION SIRSI
KANARA DISTRICT CENTRAL CO-OPERATIVE
BANK LTD, N.M.YARD, SIRSI, DIST: UTTARA KANNADA-581401
6. ELECTION OFFICER AND DEPUTY
COMMISSIONER KARWAR
AND ELECTION OFFICER, K.D.C.C, BANK LTD,
SIRSI, DIST: UTTARA KANNADA-581301
7. KANARA DISTRICT CENTRAL
CO-OPERATIVE BANK LTD. SIRSI
N.M.YARD, SIRSI
DIST: UTTARA KANNADA-581401 , REP.BY
THE CHIEF EXECUTIVE OFFICER
...RESPONDENTS
(BY SRI. RAMESH CHIGARI, AGA FOR R1, R2, R4 TO R6;
SRI. G.V.BHARAMAGOUDAR, ADVOCATE FOR R3;
SRI. VISHWANATH HEGDE, ADVOCATE FOR R7)
THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF THE
CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF MANDAMUS
INCLUDE THE NAMES OF PETITIONERS NO.1 TO 10 IN THE FINAL
ELIGIBLE VOTER LIST ISSUED BY RESPONDENT NO.4 IN SO FAR AS
PETITIONERS ARE CONCERNED IN THE ELECTION TO THE BOARD OF
7TH RESPONDENT SOCIETY FOR THE TERM 2025 TO 2030. ISSUE A
WRIT OF MANDAMUS DIRECTING THE RESPONDENTS TO CONDUCT
THE ELECTIONS TO THE 7TH RESPONDENT BANK FOR THE TERM 2025-
2030 SCHEDULED TO BE HELD ON 25-10-2025, PERMITTING THE
PETITIONER SOCIETIES /RESPECTIVE DELEGATES TO VOTE AND
PARTICIPATE IN THE SAID ELECTION IN TERMS OF ANNEXURE A
DATED 25-9-2025 ISSUED BY RESPONDENT NO.5 AND ETC.,
IN W. P. NO. 107797 OF 2025
BETWEEN:
1. PROGRESSIVE LABOUR CONTRACT AND
CONSTRUCTION CO-OPERATIVE SOCEITY LTD.,
CHAVATTI 581347, TAL YELLAPUR, U.K DIST,
REP BY ITS CHIEF EXECUTIVE OFFICER,
SERIAL NO 08 IN IN ELIGIBLE VOTERS LIST
2. HALU UTPADAKARA SAHAKARI SANGHA NIYAMITA,
BIDRAKAN - 581 355,
TAL: SIDDAPURA, U.K DISTRICT,
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WP No. 107614 of 2025
AND CONNECTED MATTERS
HC-KAR
REP BY ITS CHIEF EXECUTIVE OFFICER,
SERIAL NO 16, IN ELIGIBLE VOTERS LIST.
3. KAGAAL HINI MEENUGARARA SAHAKARI SANGHA LTD.,
HUBBANAGERI - 581 351,
TAL: SIDDAPUR, U.K DISTRICT,
REP BY ITS CHIEF EXECUTIVE OFFICER,
SERIAL NO 09 IN ELIGIBLE VOTERS LIST.
4. NAVILAGON HALU UTPADAKARA SANGHA
NIYAMITA, NAVILGON - 581 338,
TAL HONNAVAR U.K DISTRICT,
REP BY ITS CHIEF EXECUTIVE OFFICER,
SERIAL NO 26 IN IN ELIGIBLE VOTERS LIST.
5. KENI FISHERIES CO-OPERATIVE SOCIETY LTD.,
KENI - 581 314, TAL: ANKOLA,
UTTARA KANNADA DISTRICT,
REP BY ITS CHIEF EXECUTIVE OFFICER,
SERIAL NO 03 IN ELIGIBLE VOTERS LIST.
6. BHASHI HALU UTPADAKARA SAHAKARI
SANGHA NIYAMITA, BHASHI - 581 318,
TAL: SIRSI, U.K DISTRICT,
REP BY ITS CHIEF EXECUTIVE OFFICER,
SERIAL NO 28 IN ELIGIBLE VOTER LIST.
7. DEVANALLI HALU UTPADAKARA
SAHAKARI SANGHA NIYAMITA,
DEVANALLI 581 403,
TAL: SIRSI, U.K DISTRICT,
REP BY ITS CHIEF EXECUTIVE OFFICER,
SERIAL NO 24 IN IN ELIGIBLE VOTERS LIST.
8. SHRI. RAMALINGA MEENUGARARA
SAHAKARI SANGHA NIYAMITA,
JOIDA - 581 186, TAL: JOIDA, U.K DISTRICT,
REP BY ITS CHIEF EXECUTIVE OFFICER,
SERIAL NO 27 IN IN ELIGIBLE VOTERS LIST.
...PETITIONERS
(BY SRI. VIJAY MALALI, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
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WP No. 107614 of 2025
AND CONNECTED MATTERS
HC-KAR
REP. BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF CO-OPERATION,
M.S.BUILDING, 6 TH FLOOR, BANGALORE- 560 001.
2. CO-OPERATIVE ELECTION AUTHORITY,
REP. BY ITS COMMISSIONER,
3 RD FLOOR, SHANTI NAGAR, TTMC 'A' BLOCK,
SHANTINAGAR, BANGALORE-560027.
3. JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES.
BELAGAVI REGION, BELAGAVI - 590 001.
4. DEPUTY REGISTRAR OF CO-OPERATIVE SOCIETIES.
UTTARA KANNADA DISTRICT, KARWAR - 581 314.
5. DEPUTY COMMISSIONER.
UTTARA KANNADA DISTRICT, KARWAR,
ELECTION OFFICER TO ALL FEDERAL BANKS
IN UTTARA KANNADA DISTRICT - 581 314.
6. ASSISTANT COMMISSIONER.
SIRSI SUB-DIVISION, SIRSI &
RETURNING OFFICER, THE KANARA
DISTRICT CENTRAL CO-OPERATIVE
BANK LIMITED, SIRSI, U.K.DISTRICT - 581 314.
7. THE KANARA DISTRICT CENTRAL
CO-OPERATIVE BANK LIMITED,
SIRSI, U.K.DISTRICT, REPRESENTED
BY ITS MANAGING DIRECTOR - 581 314.
...RESPONDENTS
(BY SRI. RAMESH CHIGARI, AGA FOR R1 TO R6;
SRI. VISHWANATH HEGDE, ADVOCATE FOR R7)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF
MANDAMUS DIRECTING RESPONDENTS TO PERMIT THE DELEGATE OF
THE PETITIONER SOCIETIES TO CAST THE VOTE IN THE ELECTION TO
THE BOARD OF RESPONDENT NO. 7 BANK TO BE HELD ON 25-10-2025
WITHOUT REFERENCE TO SECTION 20(2)(A-IV) AND 6(B)(I) PROVISO
TO THE KARNATAKA CO-OPERATIVE SOCIETIES ACT, 1959, IN THE
INTEREST OF JUSTICE AND EQUITY AND ETC.,
THESE WRIT PETITIONS, COMING ON FOR ORDERS THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
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AND CONNECTED MATTERS
HC-KAR
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 Co-ordinate Bench of
this Court held as follows:
"8. In the light of these rival submissions,
the question for consideration is:
Whether these writ petitions must be
disposed of directing the Returning Officer [the
fourth respondent and sixth respondents in the
respective petitions to announce the results of the
elections held on 23.04.2022 including the votes
cast by the petitioners.
9. The provisions of Rule 13-D (2-A) of the
Rules read as hereunder:
(3) The Election Officer shall take steps for publication
of voters list in the following manner, namely:-
(a) for publication of draft eligible electoral list, a
list of defaulters, a list of members whose
repayment falls due, before the election date
clear fifty days;
(b) for calling objections, if any, calling upon the
defaulter members to repay the amounts due
to the co-operative societies on or before
thirty clear days prior to the date of election;
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AND CONNECTED MATTERS
HC-KAR
(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 fact, it is admitted
on behalf of the respondents that there are
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, ªÀÄAqÀågÀªÀgÀÄ ¨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.90.00UÀ¼ÀÄ
¸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 vÀªÀÄUÉ
w½¸À¯ÁVzÉ.
- 27 -
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AND CONNECTED MATTERS
HC-KAR
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
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
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AND CONNECTED MATTERS
HC-KAR
candidate, if aggrieved, by means of an election
petition before the election tribunal.
12. It follows from this decision that
the adjudication of all questions must be as
provided under Section 70(2) of the Co-operative
Societies Act2. However, in the present case the
respondents admit that there are deficiencies in
finalization of Final Electoral List. The petitioners are
admittedly not issued with individual notice as required
under the provisions of Rule13-D (2-A) of the Co-
operative Societies Rules; the petitioners have now cast
their votes in the elections on 23.04.2022; the
petitioners are not given the opportunity to show cause
against the allegations that they have created documents.
The respondents, despite admitting deficiencies in
finalisation of the Final Electoral List, want to invoke the
rule of alternative remedy. This Court is of the considered
view that, in the peculiarities of this case, the writ
petitions should be disposed of with directions to the
concerned respondent to announce results counting even
the votes cast by the petitioners and with liberty to all the
concerned to avail remedy under Section 70(2) of the Act
70. Disputes which may be referred to Registrar for decision.-
(1) Notwithstanding anything contained in any law for the time being
in force, if any dispute touching the constitution, management, or the
business of a co-operative society arises,--
(a) xxxxxxxxx
(2). For the purposes of sub-section (1), the following shall be
deemed to be disputes touching the constitution, management or
the business of a co-operative society, namely:--
(a). XXXXXXXXXXX
(b). XXXXXXXXXXXXX
(c). any dispute arising in connection with the election of a
President, Vice- president, Chairman, Vice-chairman,
Secretary, Treasurer or Member of Committee of the
society.
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AND CONNECTED MATTERS
HC-KAR
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.
All the contentions are left open for consideration in
appropriate proceedings, if commenced.
4. Learned counsel Sri. Vishwanath Hegde
appearing for the respondent - Bank, in the concerned
matters, would submit that in all these cases Rule 13D has
been complied.
5. Submission is placed on record.
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6. However, it is always open to urge all these
grounds before the Authority.
Sd/-
(M.NAGAPRASANNA)
JUDGE
RSH/CT-ASC
