Karnataka High Court
Sri Shivanna vs The State Of Karnataka on 19 July, 2024
Author: R Devdas
Bench: R Devdas
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WP No. 19060 of 2024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 19TH DAY OF JULY, 2024
BEFORE
THE HON'BLE MR JUSTICE R DEVDAS
WRIT PETITION NO. 19060 OF 2024 (CS-EL/M)
BETWEEN:
1. SRI. SHIVANNA,
S/O LINGAPPA,
AGED ABOUT 60 YEARS,
2. SRI. RAMAIAH P.L,
S/O LINGAPPA,
AGED ABOUT 58 YEARS,
3. SRI. PUTTASWAMY,
S/O LINGAPPA,
AGED ABOUT 55 YEARS,
4. SRI. NAGENDRASWAMY,
S/O CHIKKANNA,
AGED ABOUT 35 YEARS,
Digitally signed
by JUANITA
THEJESWINI 5. SMT. JAYALAKSHMI,
Location: HIGH W/O K. BHEEMAIAH,
COURT OF AGED ABOUT 55 YEARS,
KARNATAKA
6. SMT. TRIVENI,
W/O LOKESH,
AGED ABOUT 40 YEARS,
7. SRI. NAGANNA,
S/O KALEGOWDA,
AGED ABOUT 64 YEARS,
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8. SRI. R. NAGARAJU,
S/O RAMANNA,
AGED ABOUT 60 YEARS,
9. SRI JAGADISH,
S/O CHINNAPPA,
AGED ABOUT 35 YEARS,
10. SRI. PUTTASWAMAIAH,
S/O RAMAIAH,
AGED ABOUT 64 YEARS,
11. SRI. NANJUNDESH,
S/O NAGANNA,
AGED ABOUT 35 YEARS.
12. SMT. SOWBHAGYAMMA,
W/O CHIKKANNA,
AGED ABOUT 55YEARS.
13. SMT. RATHNAMMA,
W/O SHIVARAJU,
AGED ABOUT 50YEARS.
14. SMT. JAYAMMA,
W/O KALLAPPA,
AGED ABOUT 55 YEARS.
15. SRI. SIDDARAJU,
S/O RAJANNA,
AGED ABOUT 50 YEARS.
16. SMT. CHELUVAMMA,
W/O CHELUVAIAH,
AGED ABOUT 64 YEARS.
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17. SRI. SANTHOSH R,
S/O RAMACHANDRAIAH,
AGED ABOUT 34 YEARS.
18. SRI. CHANDRASHEKAR K,
S/O KAVERIREDDY,
AGED ABOUT 45 YEARS.
19. SMT. JAYAMMA K,
W/O LATE CHOLURAIAH,
AGED ABOUT 55 YEARS.
20. SMT. CHANDRAMMA,
W/O KRISHNAPPA,
AGED ABOUT 40 YEARS.
21. SRI. PRAKASH A.B,
S/O BHEEMAIAH,
AGED ABOUT 40 YEARS.
22. SRI. KEMPANNA,
S/O OJAIAH,
AGED ABOUT 64 YEARS.
23. SRI.GOVIND D.N.,
AGED ABOUT 63 YEARS,
24. SRI. REVANNA,
S/O.SANNABHEEMAIAH,
AGED ABOUT 64 YEARS.
25. SMT. CHENNAMMA,
W/O SIDDAPPA,
AGED ABOUT 60 YEARS.
26. SRI. SATISH GOWDA M.,
S/O MAHALINGALAH,
AGED ABOUT 40 YEARS.
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27. SRI. MUTHURAJU A.P,
S/O LATE PUTTASWAMAIAH,
AGED ABOUT 38 YEARS.
28. SRI. MANJUNATH,
S/O CHIKKABYRAIAH,
AGED ABOUT 35 YEARS.
29. SRI. MAHADEVA A.R.,
S/O. RAMA BHOVI,
AGED ABOUT 45 YEARS.
30. SRI. KRISHNAPPA,
S/O.SHIVANNA,
AGED ABOUT 60 YEARS.
ALL ARE RESIDENTS OF
ANNAHALLI MILK PRODUCERS
CO-OPERATIVE SOCIETY LIMITED,
M.R.PALYA POST, KAILANCHA HOBLI,
RAMANAGARA TALUK,
RAMANAGARA DISTRICT - 562 109.
...PETITIONERS
(BY SRI. A.C. BALARAJ, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA,
REPRESENTED BY ITS
SECRETARY TO GOVERNMENT,
DEPARTMENT OF CO-OPERATION,
M.S.BUILDING, DR. B.R. AMBEDKAR VEEDHI,
BENGALURU - 560 001.
2. THE REGISTRAR OF CO-OPERATIVE
SOCIETIES IN KARNATAKA,
OFFICE AT ALI ASKER ROAD,
NEAR RAJ BHAVAN, VASANTH NAGAR,
BENGALURU - 560 052.
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WP No. 19060 of 2024
3. THE JOINT REGISTRAR OF
CO-OPERATIVE SOCIETIES,
BENGALURU DIVISION, NO.146,
MALLESWARAM, SAHAKARA SOUDHA,
MARGOSA ROAD, 8TH CROSS,
MALLESWARAM, BENGALURU - 560 003.
4. THE DEPUTY REGISTRAR OF
CO-OPERATIVE SOCIETIES,
3RD FLOOR, D.C.OFFICE,
(KANDAYA BHAVAN),
BENGALURU-MYSURU ROAD,
RAMANAGARA - 562 109.
5. THE ASSISTANT REGISTRAR OF
CO-OPERATIVE SOCIETIES,
RAMANAGARA SUB-DIVISION,
NO.4222, MUNICIPAL EXTENSION,
3RD CROSS, WARD NO.12,
RAMANAGARA - 562 109.
6. ANNAHALLI MILK PRODUCERS
CO-OPERATIVE SOCIETY LIMITED,
(A SOCIETY REGISTERED UNDER THE KARNATAKA
CO-OPERATIVE SOCIETIES ACT, 1959),
KAILANCHA HOBLI,
RAMANAGARA DISTRICT - 562 159,
REPRESENTED BY ITS ADMINISTRATOR.
7. THE SPECIAL OFFICER,
ANNAHALLI MILK PRODUCERS
CO-OPERATIVE SOCIETY LIMITED,
KAILANCHA HOBLI,
RAMANAGARA DISTRICT - 562 159.
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8. THE KARNATAKA STATE CO-OPERATIVE
ELECTION COMMISSION,
OPP. TO SHANTHINAGAR BUS STOP,
BENGALURU - 560 027,
REPRESENTED BY ITS COMMISSIONER.
9. SRI. B.K. MANJUNATH,
FATHER'S NAME NOT KNOWN, MAJOR,
RETURNING OFFICER,
ANNAHALLI MILK PRODUCERS
CO-OPERATIVE SOCIETY LIMITED,
KAILANCHA HOBLI,
RAMANAGARA DISTRICT - 562 159.
...RESPONDENTS
(BY SRI. SESHU V, HCGP FOR R1 TO R5)
THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO i) QUASH THE
CALENDAR OF EVENS PUBLISHED BY THE R6 BEARING NO. NIL
DATED 12/07/2024 VIDE ANNEXURE-Q AND ETC.,
THIS PETITION, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
R.DEVDAS J., (ORAL):
Learned counsel for the petitioners has filed a memo dated 19.07.2024 stating that respondents have agreed to permit the petitioners to contest and vote in the ensuing -7- NC: 2024:KHC:28127 WP No. 19060 of 2024 elections scheduled on 21.07.2024. Therefore, the petitioners seek leave of this Court to withdraw the writ petition.
2. The memo is taken on record subject to all subject exceptions.
3. Accordingly, the writ petition stands dismissed as withdrawn.
In view of the dismissal of the main matter, I.A.No.1/2024 does not survive for consideration.
Sd/-
JUDGE rv List No.: 1 Sl No.: 10 CT: BHK