Yellapur Taluka Agricultural Produce vs The State Of Karnataka
2026 Latest Caselaw 203 Kant

Karnataka High Court

Yellapur Taluka Agricultural Produce vs The State Of Karnataka on 13 January, 2026

                                                   -1-
                                                               NC: 2026:KHC-D:319-DB
                                                              WA No. 100622 of 2025


                      HC-KAR


                           IN THE HIGH COURT OF KARNATAKA, AT DHARWAD

                               DATED THIS THE 13TH DAY OF JANUARY, 2026

                                                 PRESENT

                                   THE HON'BLE MR. JUSTICE M.I.ARUN

                                                   AND

                             THE HON'BLE MR. JUSTICE B. MURALIDHARA PAI

                               WRIT APPEAL NO. 100622 OF 2025 (CS-EL/M)

                      BETWEEN:

                      YELLAPUR TALUKA AGRICULTURAL PRODUCE
                      CO-OPERATIVE MARKETING
                      SOCIETY LTD., YELLAPUR,
                      UTTARA KANNADA DISTRICT - 581 342,
                      REPRESENTED BY ITS
                      CHIEF EXECUTIVE OFFICER.
                                                                          ... APPELLANT
                      (BY SRI. YAJI NARAYAN VISHNU, ADVOCATE)

                      AND:

                      1.   THE STATE OF KARNATAKA,
Digitally signed by        REP. BY ITS PRINCIPAL SECRETARY,
VISHAL
NINGAPPA                   DEPARTMENT OF CO - OPERATIVE,
PATTIHAL                   M. S. BUILDING, 6TH FLOOR,
Location: High             BANGALORE - 01.
Court of Karnataka,
Dharwad Bench,
Dharwad
                      2.   THE CO-OPERATIVE ELECTION AUTHORITY,
                           REP. BY ITS COMMISSIONER,
                           TTMC 'A' BLOCK, 2ND FLOOR, SHANTI NAGAR
                           BANGALORE - 560 027.

                      3.   THE JOINT REGISTRAR OF CO-OPERATIVE
                           SOCIETIES, BELAGAVI REGION,
                           BELAGAVI - 590 001,
                           ELECTION OFFICER TO ALL THE
                           SECONDARY SOCIETIES,
                           BELAGAVI REGION.
                               -2-
                                          NC: 2026:KHC-D:319-DB
                                        WA No. 100622 of 2025


HC-KAR



4.   THE DEPUTY REGISTRAR OF CO-OPERATIVE SOCIETIES,
     UTTARA KANNADA DISTRICT,
     KARWAR - 581 342.

5.   THE RETURNING OFFICER, TAPCMS LTD.,
     YELLAPUR, U.K.DISTRICT - 581 342,
     REPRESENTED BY ITS'S
     CHIEF EXECUTIVE OFFICER.

6.   NANDOLLI VIVIDODDESHA PRATHAMIKA
     KRUSHI SAHAKARA SANGHA NANDOLLI,
     TQ: YELLAPUR,
     DIST: UTTARA KANNADA - 581 359,
     REP. BY ITS CHIEF EXECUTIVE OFFICER.
                                              ... RESPONDENTS
(BY SRI. SHARAD V. MAGADUM, AGA FOR R1, R3 & R4;
    SRI. BHARAMAGOUDAR, ADVOCATE FOR R2;
    SRI. A.P.HEGDE, ADVOCATE FOR R6;
    NOTICE ISSUED TO R5 IS SERVED BUT UNREPRESENTED)


      THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF HIGH

COURT ACT 1961, PRAYING TO CALL FOR RECORDS AND ALLOW THIS

WRIT APPEAL. AND SET ASIDE THE IMPUGNED ORDER DATED

19/09/2025   IN   W.P.NO.106972/2025    PASSED   BY   THE    HON'BLE

SINGLE   JUDGE    AND   DISMISS   THE   WRIT   PETITION     FILED   BY

RESPONDENT NO. 6 (PETITIONER) IN THE INTEREST OF JUSTICE AND

EQUITY AND ETC.,


      THIS WRIT APPEAL, COMING ON FOR PRELIMINARY HEARING
THIS DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:


CORAM:    THE HON'BLE MR. JUSTICE M.I.ARUN
          AND
          THE HON'BLE MR. JUSTICE B. MURALIDHARA PAI
                                -3-
                                         NC: 2026:KHC-D:319-DB
                                        WA No. 100622 of 2025


 HC-KAR



                          ORAL ORDER

(PER: THE HON'BLE MR. JUSTICE M.I.ARUN)

Learned counsel appearing for the appellant submits that

this writ appeal has become infructuous and the same may be

dismissed. A memo is filed to that effect.

The submission and the memo are placed on record.

Accordingly, the writ appeal is dismissed as having become

infructuous.

Sd/-

(M.I.ARUN) JUDGE

Sd/-

(B. MURALIDHARA PAI) JUDGE VNP / CT: ASC List No.: 1 Sl No.: 22