Karnataka High Court
Iranna And Ors vs The State Of Karnataka And Ors on 17 November, 2025
Author: M.G.S.Kamal
Bench: M.G.S.Kamal
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NC: 2025:KHC-K:6949
WP No. 200003 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA,
KALABURAGI BENCH
DATED THIS THE 17TH DAY OF NOVEMBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE M.G.S.KAMAL
WRIT PETITION NO. 200003 OF 2025 (CS-EL/M)
BETWEEN:
1. SRI IRANNA S/O BHEEMAPPA VANDAL,
AGED ABOUT 54 YEARS, OCC: AGRL.,
R/O. BASAVANA BAGEWADI,
TQ. BASAVANA BAGEWADI,
DIST. VIJAYAPURA-586301.
SL.NO.27 IN INELIGIBLE VOTERS LIST.
2. SMT. JAYASHREE W/O BASAVARAJ KOTLI,
AGED ABOUT 49 YEARS, OCC:AGRL.
R/O. BASAVANA BAGEWADI,
TQ. BASAVANA BAGEWADI,
Digitally signed DIST. VIJAYAPURA-586301.
by SACHIN SI.NO.20 IN INELIGIBLE VOTERS LIST.
Location:
HIGH COURT 3. SRI SANTOSH S/O BASAPPA HARIWAL,
OF
KARNATAKA AGED ABOUT 35 YEARS, OCC:AGRL.,
R/O. BASAVANA BAGEWADI,
TQ. BASAVANA BAGEWADI,
DIST. VIJAYAPURA-586301.
SL.NO.28 IN INELIGIBLE VOTERS LIST.
4. SRI YALLAPPA S/O KALAPPA POOJARI,
AGED ABOUT 40 YEARS, OCC: AGRL.,
R/O. NARASALAGI,
TQ. BASAVANA BAGEWADI,
DIST. VIJAYAPURA-586301.
SI.NO.30 IN INELIGIBLE VOTERS LIST.
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5. SRI BHEEMARAJ S/O BURAPPA HALLI,
AGED ABOUT 64 YEARS, OCC:AGRL.,
R/O. INGALESHWAR, TQ. BASAVANA BAGEWADI,
DIST.VIJAYAPURA-586301.
SI.NO.40 IN INELIGIBLE VOTERS LIST.
6. SRI SANGANAGOUDA
S/O RAMANAGOUDA PATIL,
AGED ABOUT 65 YEARS, OCC: AGRL.,
R/O. INGALESHWAR, TQ. BASAVANA BAGEWADI,
DIST.VIJAYAPURA-586301.
SI.NO.43 IN INELIGIBLE VOTERS LIST.
7. SRI VISHWANATH S/O CHANDAPPA KARAJOL,
AGED ABOUT 65 YEARS, OCC: AGRL.,
R/O GOLASANGI, TQ. BASAVANA BAGEWADI,
DIST.VIJAYAPURA-586301.
SI.NO.58 IN INELIGIBLE VOTERS LIST.
8. SRI BASAPPA S/O CHANDAPPA KARAJOL,
AGED ABOUT 55 YEARS, OCC:AGRL.,
R/O. GOLASANGI, TQ. BASAVANA BAGEWADI,
DIST.VIJAYAPURA-586301.
SI.NO.59 IN INELIGIBLE VOTERS LIST.
9. SRI HUCHAPPA S/O GURBASAPPA KAMATAGI,
AGED ABOUT 49 YEARS, OCC:AGRL.,
R/O. GOLASANGI, TQ. BASAVANA BAGEWADI,
DIST.VIJAYAPURA-586301.,
SI.NO.60 IN INELIGIBLE VOTERS LIST.
10. SRI MANTESH S/O GURUBASAPPA KAMATAGI,
AGED ABOUT 46 YEARS,OCC: AGRL.,
R/O. GOLASANGI, TQ.BASAVANA BAGEWADI,
DIST.VIJAYAPURA-586301,
SI.NO.63 IN INELIGIBLE VOTERS LIST.
11. SRI SHRISHAIL S/O SIDDAPPA PARAMAGOND,
AGED ABOUT 54 YEARS, OCC:AGRL.,
R/O. BASAVANA BAGEWADI,
TQ.BASAVANA BAGEWADI, DIST.VIJAYAPURA-
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586301,
SI.NO.26 IN INELIGIBLE VOTERS LIST.
12. SRI MAHANTESH S/O BHEEMAPPA SANGAM,
AGED ABOUT 35 YEARS, OCC:AGRL.,
R/O. BASAVANA BAGEWADI,
TQ.BASAVANA BAGEWADI,
DIST.VIJAYAPURA-586301,
SL.NO.9 IN INELIGIBLE VOTERS LIST.
13. SRI BASAVARAJ S/O MALLAPPA KOTLI,
AGED ABOUT 56 YEARS, OCC: AGRL.,
R/O. BASAVANA BAGEWADI,
TQ.BASAVANA BAGEWADI,
DIST.VIJAYAPURA-586301,
SL.NO.11 IN INELIGIBLE VOTERS LIST..
14. SMT. MUTTAVVA W/O NEELAPPA NAYAK,
AGED ABOUT 41 YEARS,OCC:AGRL.,
R/O. BASAVANA BAGEWADI,
TQ.BASAVANA BAGEWADI,
DIST.VIJAYAPURA-586301,
SI.NO.12 IN INELIGIBLE VOTERS LIST..
15. SRI ASHOK
S/O RANAGANAGOUD CHIKKOND,
AGED ABOUT 65 YEARS, OCC: AGRL.,
R/O BASAVANA BAGEWADI,
TQ.BASAVANA BAGEWADI,
DIST.VIJAYAPURA-586301,
SI.NO.13 IN INELIGIBLE VOTERS LIST..
16. SRI MALLANAGOUDA
S/O RANGANAGOUD CHIKKOND,
AGED ABOUT 49 YEARS, OCC:AGRL.,
R/O. BASAVANA BAGEWADI,
TQ.BASAVANA BAGEWADI,
DIST.VIJAYAPURA-586301,
SL.NO.15 IN INELIGIBLE VOTERS LIST.
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17. SRI IRANNAGOUDA
S/O RANGANAGOND CHIKKOND,
AGED ABOUT 65 YEARS, OCC: AGRL.,
R/O. BASAVANA BAGEWADI,
TQ.BASAVANA BAGEWADI,
DIST.VIJAYAPURA-586301,
SL.NO.16 IN INELIGIBLE VOTERS LIST.
18. SRI ANIL S/O IRAPPA DUMBALI,
AGED ABOUT 67 YEARS, OCC:AGRL.,
R/O. BASAVANA BAGEWADI,
TQ.BASAVANA BAGEWADI,
DIST.VIJAYAPURA-586301,
SI.NO.17 IN INELIGIBLE VOTERS LIST..
19. SMT. SAVITHA W/O MALLAPPA KOTLI,
AGED ABOUT 28 YEARS, OCC: AGRL.,
R/O. BASAVANA BAGEWADI,
TQ.BASAVANA BAGEWADI,
DIST.VIJAYAPURA-586301,
SI.NO.18 IN INELIGIBLE VOTERS LIST.
20. SMT. SANGAMMA W/O BABAGOUD PATIL,
AGED ABOUT 49 YEARS, OCC: AGRL.,
R/O. BASAVANA BAGEWADI,
TQ BASAVANA BAGEWADI, DIST.VIJAYAPURA.
SI.NO.19 IN INELIGIBLE VOTERS LIST.
...PETITIONERS
(BY SRI S.S. HIREMATH, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA,
REP BY ITS SECRETARY,
DEPARTMENT OF CO-OPERATION,
M.S. BUILDING, BENGALURU-01.
2. THE REGISTRAR OF CO -OPERATIVE SOCIETIES,
ALI ASKER ROAD, BENGALURU-560 052.
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3. THE JOINT REGISTRAR OF CO OPERATIVE
SOCEITIES, BELAGAVI REGION,
DIST. BELAGAVI-590001.
4. THE STATE CO-OPERATIVE ELECTION AUTHORITY,
III FLOOR, SHANTHI NAGAR, TTMC. A BLOCK,
BENGALURU-27.
REP BY ITS SECRETARY.
5. THE DEPUTY REGISTRAR OF
CO-OPERATIVE SOCIETIES,
VIJAYAPURA, DIST. VIJAYAPURA-586101.
6. THE RETURNING OFFICER/ ASSISTANT REGISTRAR
OF CO-OPERATIVE SOCIETIES,
VIJAYAPURA, DIST. VIJAYAPURA-586101.
7. TALUKA CO-OPERATIVE AGRICULTURE AND
RURAL DEVELOPMENT BANK LTD.,
BASAVANA BAGEWADI,
TQ. BASAVANA BAGEWADI,
DIST. VIJAYAPURA.
REP BY ITS CHIEF EXECUTIVE OFFICER.
...RESPONDENTS
(BY SRI SHESHADRI JAISHANKAR M., AGA FOR R1 TO R6;
SRI SANGANABASAVA B. PATIL ,ADVOCATE FOR R7)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO: (A)
ISSUE A WRIT OR ORDER IN THE NATURE OF CERTIORARI
QUASHING THE FINAL INELIGIBLE VOTERS LIST DATED
18-12-2024 IN KRA.SAM.JRL/C/ANTHIMA ARHA/BA.BA/CR-
49/2024-25, IN SO FAR AS THE PETITIONERS ARE
CONCERNED AT SL NO. 27, 20, 28, 30, 40, 43, 58, 59, 60, 63,
26, 9, 11 TO 13 AND 15 VIDE ANNEXURE-B ISSUED BY
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RESPONDENT NO.3; (B) ISSUE A WRIT OR ORDER, WRIT IN
THE NATURE OF MANDAMUS, DIRECTING THE RESPONDENT
NO.6 TO REDO THE FINAL ELIGIBLE VOTERS LIST PERTAINING
TO DEFAULTERS, IN COMPLIANCE WITH RULE 13 D OF THE
AMENDED RULES, 2021 BY INCLUDING THE NAMES OF THE
PETITIONERS AT ANNEXURE-C; AND (C) PASS SUCH OTHER
ORDERS AS THIS COURT DEEMS FIT IN THE FACTS AND
CIRCUMSTANCES OF THE CASE.
THIS PETITION, COMING ON FOR PRELIMINARY HEARING
IN B GROUP, THIS DAY, ORDER WAS MADE THEREIN AS
UNDER:
CORAM: HON'BLE MR. JUSTICE M.G.S.KAMAL
ORAL ORDER
(PER: HON'BLE MR. JUSTICE M.G.S.KAMAL) The petitioners have approached this Court being aggrieved by their names not appearing in the list of eligible voters prepared by respondent No.6 for the purpose of conducting the elections of respondent No.7 - Bank.
2. It is submitted by the learned counsel for the petitioners as well as the respondents that the elections to -7- NC: 2025:KHC-K:6949 WP No. 200003 of 2025 HC-KAR the respondent - bank has already been completed. That by virtue of interim order dated 06.01.2025 this Court had permitted the petitioners to cast their vote, to be kept in separate box, duly sealed, subject to outcome of the writ petition. It is also submitted that after completion of the election, results have also been announced by the Returning Officer.
3. In that view of the matter, since the issue raised by the petitioners pertains to validity or otherwise of the preparation of the electoral votes, which requires to be adjudicated in a dispute to be raised under Section 70 of the Karnataka Co-operative Societies Act, 1959. Reserving liberty to the petitioners to raise such dispute, if so advised, before the Registrar, Co-operative societies under Section 70, petition is disposed of.
Petitioners, if so advised, shall file such dispute within 30 days from the date of receipt of the certified copy of this order. Upon such filing of the dispute, -8- NC: 2025:KHC-K:6949 WP No. 200003 of 2025 HC-KAR respondent - Registrar, Co-operative Societies shall dispose of the same within the outer limit of 60 days thereafter and the votes casted by the petitioners shall be considered subject to outcome of the said dispute.
Sd/-
(M.G.S.KAMAL) JUDGE SWK List No.: 1 Sl No.: 47 CT-PK