Sharanappa vs The State Of Karnataka
2026 Latest Caselaw 3494 Kant

Karnataka High Court

Sharanappa vs The State Of Karnataka on 5 May, 2026

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                                                             NC: 2026:KHC-K:3828
                                                          WP No. 201882 of 2026


                    HC-KAR



                                 IN THE HIGH COURT OF KARNATAKA

                                        KALABURAGI BENCH

                                DATED THIS THE 5TH DAY OF MAY, 2026

                                              BEFORE
                               THE HON'BLE MR. JUSTICE E.S.INDIRESH
                             WRIT PETITION NO.201882 OF 2026 (CS-EL/M)
                   BETWEEN:

                   1.   SHARANAPPA S/O SHIVAPPA BELLUNDAGI,
                        AGE : 60 YEARS, OCC: AGRICULTURE,
                        R/O: KANNUR,
                        TQ: AND DIST: VIJAYAPUR - 586 119.

                   2.   BHIMANNA S/O AMASIDDA DARGA,
                        AGE : 65 YEARS, OCC : AGRICULTURE,
                        R/O: KANNUR,
                        TQ: AND DIST: VIJAYAPUR - 586 119.
                                                                   ...PETITIONERS

                   (BY SRI. MAQBOOLAHAMED M. PATIL, ADVOCATE)

                   AND:


                   1.   THE STATE OF KARNATAKA,
Digitally signed
by VARSHA N             REPRESENTED BY ITS
RASALKAR
Location: HIGH
COURT OF
                        PRINCIPAL SECRETARY,
KARNATAKA               DEPARTMENT OF CO-OPERATIVE
                        6TH FLOOR, M.S.BUILDING,
                        AMBEDKAR VEEDHI,
                        BENGALURU - 560 001.

                   2.   THE DISTRICT ELECTION OFFICER AND
                        DEPUTY REGISTRAR OF CO-OPERATIVE SOCIETY,
                        VIJAYAPUR,
                        TQ AND DIST: VIJAYAPUR - 586 101.

                   3.   THE ASSISTANT REGISTRAR,
                        CO-OPERATIVE SOCIETIES VIJAYPUR,
                        TQ: VIJAYPUR DIST: VIJAYPUR - 586 101.
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                                            NC: 2026:KHC-K:3828
                                         WP No. 201882 of 2026


 HC-KAR



4.   THE RETURNING OFFICER,
     VIVIDODDESHA PRATHAMIK GRAMEEN KRUSHI
     SAHAKARI SANGH NIYAMIT KANNUR AND
     SALE OFFICER,
     OFFICE OF THE ASSISTANT REGISTRAR
     OF CO-OPERATIVE SOCIETIES, VIJAYAPUR,
     TQ: AND DIST: VIJAYPUR - 586 101.

5.   VIVIDODDESHA PRATHAMIK
     GRAMEEN KRUSHI SAHAKARI
     SANGH NIYAMIT KANNUR
     REPRESENTED BY
     ITS CHIEF EXECUTIVE OFFICER
     TQ: AND DIST: VIJAYPUR - 586 119.
                                                 ...RESPONDENTS
(BY SRI. VEERANAGOUDA M. BIRADAR, AGA FOR R1 TO R5)

      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 TO QUASH THE IMPUGNED ORDER
DATED 23.04.2026 PASSED BY THE RESPONDENT NO.3 IN NO.AR-
7/DDS/SEC-70/757/2025-26 VIDE ANNEXURE-D INSOPAR AS IT
PERTAINS TO THE ERRONEOUSLY GRANTS VOTING ELIGIBILITY TO
INELIGIBLE MEMBERS AND EXTENDS FINDINGS IN FAVOUR OF
PERSONS    WHO    WERE NOT     PARTIES TO THE PROCEEDINGS,
B) ISSUE A WRIT IN THE NATURE OF MANDAMUS DIRECTING THE
RESPONDENT NO.3 TO RECONSIDER THE PETITION IN NO.AR-
7/DDS/SEC-70/757/2025-26 VIDE ANNEXURE-C, IN ACCORDANCE
WITH LAW, C) ISSUE WRIT IN THE NATURE OF MANDAMUS
DIRECTING THE 5TH RESPONDENT SOCIETY TO PRODUCE THE
DOCUMENTS    BEFORE    THIS   HON'BLE    COURT   TO   WHO   WERE
DEFAULTERS AND ETC.,


      THIS PETITION, COMING ON FOR ORDERS, THIS DAY, ORDER
WAS MADE THEREIN AS UNDER:
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                                                       NC: 2026:KHC-K:3828
                                                    WP No. 201882 of 2026


 HC-KAR



CORAM:            HON'BLE MR. JUSTICE E.S.INDIRESH

                                     ORAL ORDER

In this petition, petitioners are assailing the order

dated 23.04.2026 (Annexure-D) issued by respondent

No.3, inter-alia, sought for direction to the respondent

No.3 to reconsider the petition as per the Annexure-C.

02. Learned Additional Government Advocate

submitted that the order impugned is an appealable under

the provisions of the Karnataka Cooperative Societies Act,

1959.

03. Having taken note of the averments made in

the petition and the impugned order at Annexure-D, I am

of the view that the petitioner is having an efficacious

remedy before the competent Tribunal / Authority.

Reserving liberty to the petitioners and as such the

petition is accordingly disposed of.

Sd/-

(E.S.INDIRESH) JUDGE

KJJ List No.: 2 Sl No.: 1 CT:VK