[Cites 3, Cited by 0]
Karnataka High Court
Smt. Manjula vs The State Of Karnataka on 26 March, 2026
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NC: 2026:KHC:17260
WP No.9807 of 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 26TH DAY OF MARCH, 2026
BEFORE
THE HON'BLE MR. JUSTICE E.S. INDIRESH
WRIT PETITION NO.9807 OF 2026 (CS-EL/M)
BETWEEN:
1. SMT. MANJULA
W/O NYANESH,
AGED ABOUT 40 YEARS,
SHARE NO.48.
2. SMT. SARALA
W/O DASHARATHA,
AGED ABOUT 35 YEARS,
SHARE NO.36.
3. SMT. UMASHREE
W/O GOPALAPPA,
AGED ABOUT 30 YEARS,
SHARE NO.37.
4. SMT. JYOTHI V.
W/O BYRAPPA,
AGED ABOUT 40 YEARS,
Digitally signed by SHARE NO.42.
CHAYA S A
Location: HIGH
COURT OF
KARNATAKA 5. SMT. MEENAKSHI
W/O ANNADURAI,
AGED ABOUT 48 YEARS,
SHARE NO.46.
6. SMT. LAKSHMI
W/O SRINIVAS,
AGED ABOUT 40 YEARS,
SHARE NO.47.
7. SMT. JAYANTHI
W/O SRIRAMULU,
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WP No.9807 of 2026
HC-KAR
AGED ABOUT 50 YEARS,
SHARE NO.49.
8. SMT. MANJULA
W/O SUBRAMANI,
AGED ABOUT 50 YEARS,
SHARE NO.52.
9. SMT.HAMSAVENI
W/O SATHYANANDA,
AGED ABOUT 48 YEARS,
SHARE NO.53.
10. SMT. NAGARATHNAMMA
W/O KARUNAKARA REDDY,
AGED ABOUT 45 YEARS,
SHARE NO.58.
11. SMT. SHANTHAMMA
W/O NARAYANAREDDY,
AGED ABOUT 60 YEARS,
SHARE NO.59.
12. SMT. SUGANTHAMMA
W/O CHANDRAPPA,
AGED ABOUT 48 YEARS,
SHARE NO.63.
13. SMT. MAGESHWARI
W/O LAKSHMANA,
AGED ABOUT 46 YEARS,
SHARE NO.66.
14. SMT.INDRANI,
W/O NAGABHUSHAN RAO,
AGED ABOUT 52 YEARS,
SHARE NO.67.
15. SMT. BAGYAMMA
W/O CHINNARAYAPPA,
AGED ABOUT 58 YEARS,
SHARE NO.70.
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WP No.9807 of 2026
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16. SMT.SATHYAVANI
W/O KODANDA,
AGED ABOUT 40 YEARS,
SHARE NO.80.
17. SMT. PARVATHAMMA,
W/O SRINIVAS,
AGED ABOUT 40 YEARS,
SHARE NO.84.
18. SMT. PAVANA
W/O SRINIVAS,
AGED ABOUT 40 YEARS,
SHARE NO.85.
19. SMT. SUMALATHA,
W/O GOVINDARAJU,
AGED ABOUT 41 YEARS,
SHARE NO.28.
20. SMT. CHANDRAMMA,
W/O SUBRAMANI,
AGED ABOUT 48 YEARS,
SHARE NO.29.
21. SMT. SHASHIKALA,
W/O SHEKAR,
AGED ABOUT 52 YEARS,
SHARE NO.32.
22. SMT. NAGARATHNA,
W/O MURALI,
AGED ABOUT 42 YEARS,
SHARE NO.39.
23. SMT. KANYAKUMARI,
W/O NARAYANA REDDY,
AGED ABOUT 55 YEARS,
SHARE NO.41.
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24. SMT. RADHAMMA
W/O MUNIYAPPA,
AGED ABOUT 55 YEARS,
SHARE NO.62.
25. SMT. RATHNAMMA
W/O CHENNAKRISHNA REDDY,
AGED ABOUT 55 YEARS,
SHARE NO.65.
26. SMT. YUVARANI
W/O MUNIRATHNAPPA
AGED ABOUT 22 YEARS,
SHARE NO.55.
27. LAKSHMAMMA
W/O CHENGALARAMA REDDY,
AGED ABOUT 56 YEARS,
SHARE NO.76.
28. SMT. SONIYA
W/O CHALAPATHY,
AGED ABOUT 38 YEARS,
SHARE NO.91.
29. SMT. KANTHAMMA
W/O KALACHARI,
AGED ABOUT 61 YEARS,
SHARE NO.21.
30. SMT. GOWTHAMI
W/O MUNIRAJU,
AGED ABOUT 29 YEARS,
SHARE NO.40.
31. SMT. SUMITHRA
D/O VENKATESHAPPA,
AGED ABOUT 40 YEARS,
SHARE NO.07
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WP No.9807 of 2026
HC-KAR
32. SMT. BAVITHA
D/O GOVINDAPPA,
AGED ABOUT 32 YEARS,
SHARE NO.28.
33. SMT. MANGAMMA
W/O MANJUNATH,
AGED ABOUT 33 YEARS,
SHARE NO.03.
34. RATHIYAMMA
W/O GOVINDAPPA,
AGED ABOUT 52 YEARS,
SHARE NO.26.
PETITIONERS ARE THE MEMBERS
OF THE M. KOTHURU MILK PRODUCERS
WOMEN'S CO-OPERATIVE SOCIETY LIMITED,
M. KOTHURU VILLAGE,
K.G.F. TALUK,
KOLAR DISTRICT - 563 113.
...PETITIONERS
(BY SRI. AVINASH V., ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
DEPARTMENT OF CO-OPERATION,
M.S. BUILDING,
DR. B.R. AMBEDKAR VEEDHI,
BENGALURU - 560 001.
REP. BY ITS PRINCIPAL SECRETARY.
2. THE STATE CO-OPERATIVE ELECTION COMMISSION,
3RD FLOOR, T.T.M.C, 'A' BLOCK,
SHANTHINAGAR,
BENGALURU - 560027
REP. BY ITS SECRETARY.
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3. CO-OPERATIVE DEVELOPMENT OFFICER/
VERIFICATION OFFICER,
OFFICE OF THE DEPUTY REGISTRAR OF
CO-OPERATIVE SOCIETY LTD.
KOLAR TALUK,
KOLAR DISTRICT - 563 101.
4. DEPUTY REGISTRAR OF
CO-OPERATIVE SOCIETY/
DISTRICT ELECTION OFFICER,
KOLAR TALUK,
KOLAR DISTRICT - 563 101.
5. RETURNING OFFICER,
M.KOTHURU MILK PRODUCERS
WOMEN'S CO-OPERATIVE SOCIETY LIMITED,
M. KOTHURU VILLAGE,
K.G.F. TALUK,
KOLAR DISTRICT - 563 113.
6. M. KOTURU MILK PRODUCERS WOMEN'S
CO-OPERATIVE SOCIETY LIMITED,
M.KOTHURU VILLAGE,
K.G.F. TALUK,
KOLAR DISTRICT - 563 113.
REP. BY ITS CHIEF EXECUTIVE OFFICER.
...RESPONDENTS
(BY SRI. YOGESH D. NAIK, AGA FOR R1 AND R3 TO R5;
SRI. C.R. MAHENDRAGOWDA, ADVOCATE FOR C/R6)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE CALENDAR OF EVENTS DATED 06TH MARCH, 2026
VIDE ANNEXURE-A ISSUED BY THE RESPONDENT NO.6 FIXING
THE ELECTION OF THE RESPONDENT NO.6-SOCIETY ON 29TH
MARCH, 2026; DIRECT THE RESPONDENTS 3 TO 5 TO HOLD
THE ELECTIONS TO THE RESPONDENT NO.6-SOCIETY AFTER
THE STREET COMPLIANCE OF RULE-13D(2-A)(ii) OF THE
KARNATAKA CO-OPERAIVE SOCIETIES RULES, 1960.
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WP No.9807 of 2026
HC-KAR
THIS PETITION COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE E.S. INDIRESH
ORAL ORDER
Sri. Yogesh D. Naik, learned Additional Government
Advocate accepts notice for respondents 1 and 3 to 5.
2. In this writ petition, petitioners are questioning the
Calendar of Events dated 06th March, 2026 (Annexure-A) issued
by the respondent No.5, wherein, election of the respondent
No.6-Society has been fixed on 29th March, 2026; inter alia
sought for direction to the respondents 3 to 5 to hold the
elections to the respondent No.6-Society after the compliance
of Rule 13D(2-A)(ii) of the Karnataka Co-operative Societies
Rules, 1960.
3. Heard Sri. Avinash V., learned counsel appearing
for petitioners; Sri. Yogesh D. Naik, learned Additional
Government Advocate appearing for respondents 1 and 3 to 5;
and Sri. C.R. Mahendragowda, learned counsel appearing for
the respondent No.6.
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4. Sri. Avinash V., learned counsel appearing for
petitioners contended that the ineligible voters notice issued by
the respondent No.6 produced at Annexure-B series disentitle
the petitioners herein to participate in the electioneering
process. Accordingly, he sought for interference of this Court.
5. Per contra, Sri. Yogesh D. Naik, learned Additional
Government Advocate appearing for respondents 1 and 3 to 5
submits that, if the petitioners are aggrieved by the issuance of
ineligible voters notices dated 20th February, 2026 (Annexure-B
series), it is open for them to approach the competent authority
by raising election dispute. Accordingly, he sought for
dismissal of the petition.
6. Having taken note of the submission made by
learned counsel appearing for the parties, there is no dispute
that the petitioners herein have been declared as ineligible
voters as per notices issued by the respondent No.6.
Therefore, in view of law declared by the Division Bench of this
Court in the case of RAMANAGOUDA vs. THE STATE OF
KARNATAKA AND OTHERS made in Writ Appeal No.100619
of 2024 decided on 06th June, 2025, petitioners herein have a
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remedy to approach the competent authority by raising election
dispute. In that view of the matter, I am of the view that, no
interference be called for in this petition. Accordingly, writ
petition is dismissed.
SD/-
(E.S. INDIRESH)
JUDGE
ARK
LIST NO.: 3 SL NO.: 1
