Karnataka High Court
Sri Anil N vs State Of Karnataka on 31 August, 2023
Author: R Devdas
Bench: R Devdas
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NC: 2023:KHC:31240
WP No. 13882 of 2023
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 31ST DAY OF AUGUST, 2023
BEFORE
THE HON'BLE MR JUSTICE R DEVDAS
WRIT PETITION NO. 13882 OF 2023 (CS-EL/M)
BETWEEN:
1. SRI ANIL N
S/O NARENAPPA
AGED ABOUT 25 YEARS,
JAMBAPURA VILLAGE,
MADDERI POST, VEMGAL HOBLI,
KOLAR TALUK AND DISTRICT,
PIN CODE 563 101
2. MUNIYAPPA J N
S/O NARAYANAPPA
AGED ABOUT 50 YEARS,
JAMBAPURA VILLAGE,
MADDERI POST, VEMGAL HOBLI,
Digitally signed by
JUANITA KOLAR TALUK AND DISTRICT
THEJESWINI
Location: HIGH PIN CODE 563 101
COURT OF
KARNATAKA
3. MANJULA
W/O MUNIYAPPA J N
JAMBAPURA VILLAGE,
MADDERI POST, VEMGAL HOBLI,
KOLAR TALUK AND DISTRICT
PIN CODE 563 101
4. RATHNAMMA
W/O MUNIYAPPA B
AGED ABOUT 55 YEARS,
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NC: 2023:KHC:31240
WP No. 13882 of 2023
JAMBAPURA VILLAGE,
MADDERI POST, VEMGAL HOBLI,
KOLAR TALUK AND DISTRICT
PIN CODE 563 101
5. CHANDRAPPA R
S/O RAMANNA
AGED ABOUT 58 YEARS,
JAMBAPURA VILLAGE,
MADDERI POST, VEMGAL HOBLI,
KOLAR TALUK AND DISTRICT
PIN CODE 563 101
6. RAMAKRISHNAPPA J T
S/O THIMMAYYA
AGED ABOUT 57 YEARS,
JAMBAPURA VILLAGE,
MADDERI POST, VEMGAL HOBLI,
KOLAR TALUK AND DISTRICT
PIN CODE 563 101
7. GANGARATHNAMMA
S/O VENKATESHAPPA
AGED ABOUT 50 YEARS,
JAMBAPURA VILLAGE,
MADDERI POST, VEMGAL HOBLI,
KOLAR TALUK AND DISTRICT
PIN CODE 563 101
8. PUSHPAMMA
S/O SHAMANNA D
JAMBAPURA VILLAGE,
MADDERI POST, VEMGAL HOBLI,
KOLAR TALUK AND DISTRICT
PIN CODE 563 101
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NC: 2023:KHC:31240
WP No. 13882 of 2023
9. SHIVAPPA
S/O VENKATARAMA SHETTY
AGED ABOUT 45 YEARS
JAMBAPURA VILLAGE,
MADDERI POST, VEMGAL HOBLI,
KOLAR TALUK AND DISTRICT
PIN CODE 563 101
10. GURALAKSHMI
W/O SHIVAPPA
AGED ABOUT 41 YEARS,
JAMBAPURA VILLAGE,
MADDERI POST, VEMGAL HOBLI,
KOLAR TALUK AND DISTRICT
PIN CODE 563 101
11. MANJULA M R
W/O RAMAKRISHNAPPA J T
JAMBAPURA VILLAGE,
MADDERI POST, VEMGAL HOBLI,
KOLAR TALUK AND DISTRICT
PIN CODE 563 101
12. M. VENKATRAM
S/O MUNIYAPPA
AGED ABOUT 56 YEARS
JAMBAPURA VILLAGE
MADDERI POST, VEMGAL HOBLI
KOLAR TALUK AND DISTRICT
PIN CODE 563 101
13. LAKSHMI
W/O M VENKATARAM
AGED ABOUT 47 YEARS,
JAMBAPURA VILLAGE,
MADDERI POST, VEMGAL HOBLI,
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WP No. 13882 of 2023
KOLAR TALUK AND DISTRICT
PIN CODE 563 101
14. SUMITHRA
W/O RAMAPPA
AGED ABOUT 32 YEARS,
JAMBAPURA VILLAGE,
MADDERI POST, VEMGAL HOBLI,
KOLAR TALUK AND DISTRICT
PIN CODE 563 101
15. RAMAPPA
S/O MUNIVENKATAPPA
AGED ABOUT 43 YEARS,
JAMBAPURA VILLAGE,
MADDERI POST, VEMGAL HOBLI,
KOLAR TALUK AND DISTRICT
PIN CODE 563 101
...PETITIONERS
(BY SRI. RITHISH D. NAIK., ADVOCATE &
SMT. MAMATHA P.G., ADVOCATE)
AND:
1. STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY,
DEPARTMENT OF CO OPERATION,
M.S BUILDING
DR. AMBEDKAR VEEDHI,
BANGALORE 560 001
2. RETURNING OFFICER
(INSPECTOR OF CO OPERATIVE SOCIEITES
OFFICE OF THE DEPUTY REGISTRAR
OF CO OPERATIVE SOCIETIES)
JAMBAPURA MILK PRODUCERS
CO OPERATIVE SOCIETY,
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NC: 2023:KHC:31240
WP No. 13882 of 2023
JAMBAPURA, KOLAR TALUK,
KOLAR DISTRICT 563 101
3. STATE CO OPERATIVE ELECTION
AUTHORITY II FLOOR,
SHANTHINAGAR BUS DEPOT,
SHANTHINAGAR
BANGALOR 560 027
BY ITS SECRETARY
4. DEPUTY REGISTRAR OF
CO OPERATIVE SOCIETIES
DISTRICT ELECTION OFFICER
KOLAR DISTRICT
KOLAR 563 101
5. ASSISTANT REGISTRAR OF
CO OPERATIVE SOCIETIES
KOLAR DISTRICT
KOLAR 563 101
6. JAMBAPURA MILK PRODUCERS
CO OPERATIVE SOCIETY,
JAMBAPURA
KOLAR TALUK
KOLAR DISTRICT 563 101
REPRESENTED BY ITS
CHIEF EXECUTIVE OFFICER
REG. UNDER KARNATAKA CO-OP SOCIETY ACT
...RESPONDENTS
(BY SRI. SIDHARTH BABURAO, AGA FOR R1, R2, R4 & R5
SRI. T.L. KIRAN KUMAR, ADVOCATE FOR R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE
A WRIT OF CERTIORARI OR ANY OTHER SIMILAR WRIT OR
ORDER OR DIRECTION DECLARING THE 97TH AMENDMENT TO
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WP No. 13882 of 2023
THE CONSTITUTION OF INDIA INSERTING PART IXB TO THE
CONSTITUTION AS VIOLATION OF ARTICLE 368(2) OF THE
CONSTITUTION OF INDIA AND IS ALSO AGAINST THE BASIC
STRUCTURE OF THE CONSTITUTION AND ETC.,
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:
ORDER
R.DEVDAS J., (ORAL):
The prayer made in the writ petition has become infructuous since the elections have been held to the Board of the respondent/Co-operative Society.
2. Accordingly, the writ petition stands disposed of as the prayer made in the writ petition has become infructuous.
Sd/-
JUDGE KLY CT: JL