Karnataka High Court
Sri. Sanath Kumar vs State Of Karnataka on 31 August, 2023
Author: R Devdas
Bench: R Devdas
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NC: 2023:KHC:31243
WP No. 17283 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.17283 OF 2023 (CS-EL/M)
BETWEEN:
SRI. SANATH KUMAR
S/O KESHAVA SHETTIGARA
AGED ABOUT 48 YEARS,
AKSHAYA, POST MADURADI - 576112
HEBRI TALUK, UDUPI DIST.
MEMBERSHIP NO. 3996.
...PETITIONER
(BY SRI. CHANDRANATH ARIGA K., ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY ITS SECRETARY
CO-OPERATIVE DEPARTMENT
VIKASA SOUDHA, BANGALORE-560001.
Digitally signed by
JUANITA
THEJESWINI 2. THE DEPUTY REGISTRAR OF CO-OPERATIVE
Location: HIGH
COURT OF SOCIETIES, UDUPI DISTRICT.
KARNATAKA
A BLOCK, RAJATADRI, MANIPAL 576104,
UDUPI DISTRICT.
3. VARANGA SAHAKARI VVASAYA SANGHA LTD.,
VARANGA-574108,
HEBRI TALUK, UDUPI DISTRICT.
BY ITS CHIEF EXECUTIVE OFFICER.
(REGISTRED UNDER CO-OPERATIVE SOCIETIES ACT
1956)
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NC: 2023:KHC:31243
WP No. 17283 of 2023
4. SRI. SUNIL KUMAR C M
CO-OPERATIVE DEVELOPMENT OFFICER/
RETURNING OFFICER,
VARANGA SAHAKARI VVASAYA SANGHA LTD.,
VARANGA-574108,
HEBRI TALUK, UDUPI DISTRICT.
5. SRI. CHANDRASHEKARA BAYARI
S/O LATE KRISHNA BAYARI
AGED ABOUT 62 YEARS,
PRESIDENT
VARANGA SAHAKARI VVASAYA SANGHA LTD.,
VARANGA - 574108, HEBRI TALUK,
UDUPI DISTRICT.
6. SRI. JAYANTH KUMAR
S/O LATE. MATHAYYA AMEEN
AGED ABOUT 54 YEARS,
ADDL. SECRETARY,
VARANGA SAHAKARI VVASAYA SANGHA LTD.,
VARANGA-574108,
HEBRI TALUK, UDUPI DISTRICT.
7. THE STATE CO-OPERATIVE
ELECTION COMMISSION
3RD FLOOR, SHANTHINAGAR,
TTMC 'A' BLOCK, BANGALORE-27.
REP. BY ITS SECRETARY.
(AMENDED AS PER ORDER
DATED 08.08.2023)
...RESPONDENTS
(BY SRI. SIDHARTH BABURAO, AGA FOR R1, R2 & R4;
SRI. T.L. KIRAN KUMAR, ADVOCATE FOR R7;
SRI RAKSHITH KUMAR, ADVOCATE FOR R3)
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NC: 2023:KHC:31243
WP No. 17283 of 2023
THIS WP IS FILED UNDER ARTICLES 226 AND 227
PRAYING TO DIRECT THE RESPONDENTS NO.3 AND 4 TO
INCLUDE THE NAME OF THE PETITIONER IN THE FINAL
ELECTORAL ROLL AND GRANT AN INTERIM ORDER TO DIRECT
THE RESPONDENTS NO.4 TO ALLOT A SYMBOL TO THE
PETITIONER AND PERMIT THE PETITIONERS TO CONTEST AND
VOTE IN THE ELECTION TO THE BOARD OF RESPONDENT NO.3
ON 20.8.2023.
THIS PETITION, COMING ON FOR ORDER, 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