Karnataka High Court
Nagangouda Patil vs The State Of Karnataka on 24 July, 2023
Author: S.Vishwajith Shetty
Bench: S.Vishwajith Shetty
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WP No. 104327 of 2023
IN THE HIGH COURT OF KARNATAKA,
DHARWAD BENCH
DATED THIS THE 24TH DAY OF JULY, 2023
BEFORE
THE HON'BLE MR JUSTICE S.VISHWAJITH SHETTY
WRIT PETITION NO. 104327 OF 2023 (CS-EL/M)
BETWEEN:
1. NAGANGOUDA PATIL
S/O BASANGOUDA PATIL,
AGED 51 YEARS
SL. NO 416
2. BASAVARAJ BIDARGADDI
S/O BASAPPA BIDARGADDI,
AGED 52 YEARS
SL. NO 5
3. SOMNATH CHOPADE
S/O TUKARAM CHOPADE,
AGED 45 YEARS
SL. NO 204
VISHAL
NINGAPPA 4. PRAKASH MARUTI CHOPADE
PATTIHAL S/O MARUTI CHOPDE,
AGED 58 YEARS
Digitally signed by
VISHAL NINGAPPA SL. NO 272
PATTIHAL
Date: 2023.07.25
15:28:35 +0530 5. PUNDALIK CHOUGULE
S/O SHIVAJI CHOUGULE,
AGED 44 YEARS,
SL. NO 243
6. VITTAL CHOUGULE
S/O PARASU CHOUGULE
AGED 70 YEARS,
SL. NO 1
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7. GADIGEPPA PATIL
S/O SADEPPA PATIL
AGED 55 YEARS
SL. NO 2
8. BASAVANI YAMINKATTI
S/O GANGAPPA YAMINKATTI
AGED 65 YEARS
SL. NO 3
9. MADIVALEPPA MADAR
S/O SHANKRAPPA MADAR
AGED 42 YEARS
SL. NO 20
10. SURESH CHOUGULE
S/O KALLAPPA CHOUGULE
AGED 51 YEARS
SL. NO 21
11. SADEPPA BIDARGADDI
S/O GURUBASU BIDARGADDI
AGED 71,
SL. NO 32
12. VEERABHADRA PATIL
S/O RUDRAGOUDA PATIL
AGED 72 YEARS,
SL. NO 36
13. GADIGEPPA PATIL
S/O IRAPPA PATIL,
AGED 58 YEARS,
SL. NO 37
14. PARASHRAM CHOPADE
S/O ISHWAR CHOPADE,
AGED 61 YEARS,
SL.NO 38
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15. NAGANGOUDA PATIL
S/O CHANVEER PATIL,
AGED 45 YEARS,
SL.NO 72
16. RAMANGOUDA PATIL
S/O VEERABHADRA PATIL
AGED 65 YEARS,
SL.NO 116
17. VEERABHADRA BIDARAGADDI
S/O IRAPPA BIDARAGADDI,
AGED 60 YEARS,
SL.NO 194
18. BASAVRAJ BIDARAGADDI
S/O GURUBASAPPA BIDARAGADDI,
AGED 51 YEARS,
SL.NO 199
19. SHIDANGOUDA PATIL
S/O IRANGOUDA PATIL,
AGED 62 YEARS,
SL. NO 200
20. PUNDALIK CHOPADE
S/O TUKARAM CHOPADE,
AGED 42 YEARS,
SL.NO 205
21. KALLAPPA PATIL
S/O NINGAPPA PATIL,
AGED 42 YEARS,
SL.NO 15
22. GANGAVVA GURAV
S/O SIDHAPPA GURAV,
AGED 62 YEARS,
SL.NO 17
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23. SHIVANAGOUDA PATIL
S/O SHIVRAIGOUDA PATIL,
AGED 82 YEARS,
SL.NO 18
24. HANAMANT KOLI
S/O PARASU KOLI
AGED 52 YEARS,
SL.NO 50
25. MALLAPPA PATIL
S/O IRAPPA PATIL,
AGED 66 YEARS
SL.NO 67
26. BABAJI Y NANDURAKAR
S/O YALLAPPA NANDURAKAR,
AGED ABOUT 70 YEARS
SL NO 73.
27. MALLAPPA Y KOLI
S/O YALLAPPA KOLI,
AGED ABOUT 74 YEARS
SL NO 89
28. BAUBUGOUDA PATIL
S/O CHANDRAPPA PATIL,
AGED 38 YEARS,
SL.NO 96
29. ARJUN SANADI
S/O BASAVANI SANADI,
AGED 50 YEARS
SL.NO 121
30. PUNDALIK KOLI
S/O YALLAPPA KOLI,
AGED 59 YEARS,
SL.NO 122
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31. AMRUT KUKADOLKAR
S/O PARASU KUKADOLKAR,
AGED 62 YEARS,
SL.NO 127
32. GOPAL KUPPATAGIRI
S/O NAGAPPA KUPPATAGIRI,
AGED 51 YEARS,
SL.NO 130
33. SHIVARAJ SANADI
S/O SHIDRAM SANADI,
AGED 68 YEARS,
SL.NO 164
34. SHIVARUDRA ASTAGI
S/O MAHARUDRA ASTAGI,
AGED 60 YEARS,
SL.NO 183
35. PANDURANGA PARIT
S/O FAKIRA PARIT,
AGED 60 YEARS,
SL.NO 185
36. MANOHARA KOLI
S/O PARASHARAM KOLI,
AGED 51 YEARS,
SL.NO 190
37. PARASHRAM KUPATGIRI
S/O YALLAPPPA KUPATGIRI,
AGED 60 YEARS,
SL.NO 212
38. SHIVALING SANADI
S/O BASAVANI SANADI,
AGED 44 YEARS,
SL.NO 224
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39. YALLAPPA KUKADOLKAR,
S/O APPAYA KUKADOLKAR
AGED 66 YEARS,
SL.NO 234
40. PARASHRAM KUKADOLKAR
S/O ARJUN KUKADOLKAR,
AGED 35 YEARS,
SL.NO 271
41. RAJU SANADI
S/O BASAWANI SANADI,
AGED 40 YEARS,
SL.NO 282
42. PUNDALIK NANDURKAR
S/O PARASHRAM NANDURKAR
AGED 42 YEARS,
SL.NO 381
43. SHIVAND BIDARGADDI
S/O VEERABHADRA BIDARGADDI
AGED 46 YEARS
SL. NO 383
44. IRANGOUDA PATIL
S/O SHIVANGOUDA PATIL
AGED 55 YEARS
SL. NO 386
45. SUBASH CHOPDE
S/O MARUTI CHOPDE
AGED 51 YEARS
SL.NO 382
46. RUDRAGOUDA PATIL
S/O SHIVANGOUDA PATIL
AGED 53 YEARS
SL.NO 387
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47. BHIMANGOUDA PATIL
S/O SADAGOUDA PATIL
AGED 48 YEARS
SL.NO 389
48. SHIVANAND CHOPDE
S/O ANANPPA CHOPDE
AGED 51 YEARS
SL.NO 391
49. RAMESH CHALWADI
S/O RUDRAPPA CHALWADI
AGED 44 YEARS
SL. NO 405
50. PRAMOD CHALWADI
S/O RUDRAPPA CHALWADI
AGED 40 YEARS
SL.NO 406
51. RUDRAGOUDA PATIL
S/O BASANGOUDA PATIL
AGED 60 YEARS
SL.NO 410
52. DURYODANA NANDURKAR
S/O MAHADEV NANDURKAR
AGED 58 YEARS
SL. NO 418
53. PUNDALIK WALEKAR
S/O BALAKRISHNA WALEKAR
AGED 45
SL.NO 136
54. ASHOK CHAVAN
S/O RAMRAO CHAVAN
AGED 53 YEARS
SL. NO 143
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55. HANAMANT PATIL
S/O BADAKU PATIL
AGED 60 YEARS
SL.NO 150
56. APPANA PATIL
S/O GANESH PATIL
AGED 57 YEARS
SL.NO 152
57. PRABAKAR MUTGEKAR
S/O RAMBHAVU MUTGEKAR
AGED 50 YEARS
SL.NO 168
58. MOHAN PATIL
S/O SHANKAR PATIL
AGED 55 YEARS
SL.NO 172
59. HANAMANT PATIL
S/O MAHADEV PATIL
AGED 67 YEARS
SL.NO 196
60. VEKAGI PATIL
S/O BABU PATIL
AGED 60 YEARS
SL.NO 201
61. RUKMANA GURAV
S/O MOTAPPA GURAV
AGED 63 YEARS
SL.NO 213
62. VITTAL CHOPDE
S/O TUKARAM CHOPADE
AGED 40 YEARS
SI.NO 206
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63. IRANGOUDA PATIL
S/O KALLAPPA PATIL
AGED 60 YEARS
SL.NO 258
64. CHANABASSU NANDUDKAR
S/O SATTERI NANDUDKAR
AGED 50 YEARS
SL.NO 291
65. YALLAPPA CHOUGULE
S/O PUNDLIK CHOUGULE
AGED 63 YEARS
SL.NO 207
66. RUDRAGOUDA PATIL
S/O IRAPPA PATIL
AGED 55 YEARS
SL.NO278
67. NARAYAN CHOPADE
S/O BABU CHOPADE
AGED 60 YEARS
SL.NO 295
68. BASANGOUDA PATIL
S/O SADAGOUDA PATIL
AGED 48 YEARS
SL.NO 309
69. LAXMI NANDUDKAR
W/O PARASHURAM NANDUDKAR
AGED 61 YEARS
SL.NO 318
70. VEERAPAKSHI PATIL
S/O BASALING PATIL
AGED 70 YEARS
SL.NO 319
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71. BASALING PATIL
S/O VIRUPAKSHA PATIL
AGED 51 YEARS
SL.NO 320
72. CHANDRAGOUDA PATIL
S/O IRANAGOUDA PATIL
AGED 59 YEARS
SL.NO 321
73. NAGANAGOUDA PATIL
S/O IRANAGOUDA PATIL
AGED 57 YEARS
SL.NO 322
74. YASHODA NANDUDKAR
D/O NAGAPA NANDUDKAR
AGED 57 YEARS
SL.NO 340
75. NAGAPA NANDUDKAR
S/O LAXMAN NANDUDKAR
AGED 70
SL.NO 341
76. RAJESHWARI PATIL
D/O ASHOK PATIL
AGED 48 YEARS
SL.NO 365
77. NILAVVA BIDARAGADDI
S/O CHANABASAPA BIDARAGADDI
AGED 65 YEARS
SL.NO 366
78. RAJU CHOPADE
S/O NAGENADRA CHOPADE
AGED 41 YEARS
SL.NO 374
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79. NAGENDRA CHOPADE
S/O YALAPPA CHOPADE
AGED 62 YEARS
SL.NO 375
80. BALARAM CHOPADE
S/O BSAWANI CHOPADE
AGED 45 YEARS
SL. NO 379
81. KALLAPPA GURAV
S/O LAXAMN GURAV
AGED 70 YEARS
SL.NO 78
82. RUKMANA BADARE
S/O MARYAPA BADARE
AGED 72
SL.NO 81
83. VISHNAU GURAV
S/O MAHTRU GURAV
AGED 68 YEARS
SL.NO 82
84. NINGAPA GURAV
S/O GUNDU GURAV
AGED 72 YEARS
SL.NO 88
85. SATERI GURAV
S/O RAVALU GURAV
AGED 66 YEARS
SL.NO 108
86. BABU GURAV
S/O LAXMAN GURAV
AGED 68 YEARS
SL.NO 111
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87. NAGAPPA GURAV
S/O JAKAPPA GURAV
AGED 68 YEARS
SL.NO 146
88. RENUKA GURAV
D/O SATERI GURAV
AGED 60 YEARS
SL.NO 132
89. SHANKAR GURAV
S/O JAKAPPA GURAV
AGED 70 YEARS
SL.NO 147
90. KALLAPPA GURAV
S/O HAVANU GURAV
AGED 68 YEARS
SL.NO 228
91. MALHARI GURAV
S/O MARUTI GURAV
AGED 56 YEARS
SL.NO 233
92. BUDHAPA BADARE
S/O MARYAPPA BADARE
AGED 60 YEARS
SL.NO 240
93. GANGARAM GURAV
S/O SATERI GURAV
AGED 54 YEARS
SL.NO 302
94. YALLAPPA GURAV
S/O HAVANU GURAV
AGED 58 YEARS
SL.NO 328
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95. AAPPAJI GURAV
S/O MALHARI GURAV
AGED 58 YEARS
SL.NO 433
96. SURESH GURAV
S/O LAXMAN GURAV
AGED 54 YEARS
SL.NO 390
97. MAHESH GURAV
S/O PUNDALIK GURAV
AGED 40 YEARS
SL.NO 426
98. JAYAVANT CHAVAN
S/O RAMRAO CHAVAN
AGED 59 YEARS
SAL.NO 427
99. MOHAN PATIL
S/O HANAMANT PATIL
AGED 48 YEARS
SL.NO 431
100. SHANTARAM PATIL
S/O VISHNU PATIL
AGED 61 YEARS
SL.NO 447
101. DASHARATH KUPATAGIRI
S/O IRAPPA KUPATAGIRI
AGED 60 YEARS
SL.NO 303
102. BASAVRAJ PATIL
S/O RAYAPPA PATIL
AGED 44 YEARS
SL.NO 304
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103. YALLAPPA PATIL
S/O SHANKARAGOUDA PATIL
AGED 43 YEARS
SL.NO 307
104. SHANKAR PATIL
S/O YALLAPPA PATIL
AGED 57 YEARS
SL.NO 346
105. ARJAUN PAREET
S/O PARASU PAREET
AGED 49 YEARS
SL.NO 347
106. SANJAY ASTAGI
KALLAPA ASTAGI
AGED 35 YEARS
SL.NO 355
107. SHIVAPPA PATIL
S/O BASVANT PATIL
AGED 70 YEARS
SL.NO 361
108. BASAVARAJ ASTAGI
S/O IRAPPA ASTAGI
AGED 44 YEARS
SL.NO 362
109. RAMANGOUDA PATIL
S/O CHANDRAPPA PATIL
AGED 65 YEARS
SL.NO 376
110. SURESH CHALWADI
S/O SHIVAPUTRA CHALWADI
AGED 40 YEARS
SL.NO 400
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111. SANGAMESH MELED
S/O BABU MELED
AGED 40 YEARS
SL.NO 429
112. PARVATI ASTAGI
D/O BASAVARAJ ASTAGI
AGED 70 YEARS
SL.NO 450
113. RUDRAGOUDA PATIL
S/O RAMANGOUDA PATIL
AGED 40 YEARS
SL.NO 358
114. RAJU PATIL
S/O IRAPPA PATIL
AGED 38 YEARS
SL.NO 165
115. MOTAPPA CHAVAN
S/O GANGARAM CHAVAN
AGED 62 YEARS
SL.NO 105
116. PARASHURAM PATIL
S/O TUKARAM PATIL
AGED 55 YEARS
SL.NO 126
117. SHAHU PATIL
S/O NAGOJI PATIL
AGED 49 YEARS
SL.NO 134
118. SHIVAJI PATIL
S/O DEVAPPA PATIL
AGED 65 YEARS
SL.NO 214
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119. SADOBA PATIL
S/O DNYANESHWAR PATIL
AGED 45 YEARS
SL.NO 231
120. GANGADHAR PATIL
S/O MHATRU PATIL
AGED 45 YEARS
SL.NO 253
121. RAJARAM PATIL
S/O BAHAVURAO PATIL
AGED 65 YEARS
SL.NO 255
122. AMRUT PATIL
S/O DNYANESHWAR PATIL
AGED 36 YEARS
SL.NO 281
123. PARASHRAM PATIL
S/O RAMU PATIL
AGED 64 YEARS
SL.NO 290
124. MANOHAR PATIL
S/O VITTAL PATIL
AGED 55 YEARS
SL.NO 317
125. ANANT PATIL
S/O NARAYAN PATIL
AGED 60 YEARS
SL.NO 332
126. MOHAN PATIL
S/O RAMACHANDRA PATIL
AGED 45 YEARS
SL.NO 371
127. PRAVEEN CHAVAN
S/O CHANDRAKANTH CHAVAN
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AGED 40 YEARS
SL.NO 373
128. VAIBHAV CHAVAN
S/O BAPU CHAVAN
AGED 31 YEARS
SL.NO 396
129. PARASHRAM GURAV
S/O TANJI GURAV
AGED 51 YEARS
SL.NO 420
130. SMT. SIMA KADAM
W/O GAVADA KADAM
AGED 36 YEARS
SL.NO 422
131. GANGARAM HANGIRKAR
S/O NARAYAN HANGIRKAR
AGED 71 YEARS
SL.NO 86
132. FONDAPPA ANDHARE
S/O NARAYAN ANDHARE
AGED 42 YEARS
SL.NO 75
133. MANOHAR NILJAKAR
S/O NARAYAN NILJAKAR
AGED 63 YEARS
SL.NO 113
134. ASHOK ANDHARE
S/O PARASHURAM ANDHARE
AGED 62 YEARS
SL.NO 156
135. PARASHARAM TORAGAL
S/O REMANI TORAGAL
AGED 58 YEARS
SL.NO 158
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136. PRAMOD DEVALATKAR
S/O PARASHARAM DEVALATKAR
AGED 58 YEARS
SL.NO 161
137. NAMADEV ANDHARE
S/O BHARAMAN ANDHARE
AGED 55 YEARS
SL.NO 232
138. PARASHRAM HANGIRKAR
S/O RAMUY HANGIRKAR
AGED 61 YEARS
SL.NO 248
139. PARASHARAM SUTAR
S/O SATERI SUTAR
AGED 47 YEARS
SL.NO 289
140. KRISHNA ANDAHARE
S/O BHARAMANA ANDHARE
AGED 62 YEARS
SL.NO. 353
141. NARAYAN PATIL
S/O GANAPATHI PATIL
AGED 53 YEARS
SL.NO 363
142. BHARAMANI KUPATAGIRI
S/O TUKARAM KUPATAGIRI
AGED 55 YEARS
SL.NO 419
143. NARAYAN SANADHI
S/O MARUTI SANDHI
AGED 45 YEARS
SL.NO 26
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144. NAGAPPA ANDHARE
S/O HONAPPA ANDHARE
AGED 47 YEARS
SL.NO 76
145. MHATRU YAMANKAR
S/O FAKIRA YAMANKAR
AGED 62 YEARS
SL.NO 94
146. PARASHRAM HANGIRKAR
S/O FAIKRA HANGIRKAR
AGED 65 YEARS
SL.NO 107
147. HANMANT DEVLATAKAR
S/O APAJI DEVLATAKAR
AGED 72 YEARS
SL.NO 264
148. PUNDARANGA DEVALTAKAR
S/O MASHNU DEVALTAKAR
AGED 58 YEARS
SL.NO 342
149. GANGARAM ANDHARE
S/O DANAPPA ANDHARE
AGED 62 YEARS
SL.NO 399
150. KALLAPPA (AJIT) PATIL
S/O NAGAPPA PATIL
AGED 45 YEARS
SL.NO 408
ALL ARE AGRICULTURIST
R/O LAKKEBAIL, KHANAPUR TALUK,
BELGAVI DISTRICT-591302.
... PETITIONERS
(BY SRI. PRAVEEN PRABHAKAR TARIKAR &
SRI. KUSHAL N KAMBLE, ADVOCATES)
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AND:
1. THE STATE OF KARNATAKA
REP. BY IT'S SECRETARY,
DEPT. OF CO-OPERATION,
M. S. BUILDING, BENGALURU-01.
2. DISTRICT ELECTION OFFICER AND
THE DEPUTY REGISTRAR OF CO-OP SOCIETIES OF
BELAGAVI AND CHIKODI SUB-DIVISION
PRIMARY CO-OP SOCIETY (BELOW TALUK LEVEL)
BELAGAVI DISTRICT
3. CO-OPERATIVE ELECTION AUTHORITY,
3RD FLOOR, SHANTINAGAR,
T.T.M.C, "A" BLOCK, SHANTINAGAR,
BENGALURU-560027, R/BY ITS SECRETARY
4. THE CO-OPERATIVE DEVELOPMENT OFFICER
KHANAPUR, TALUK, 591302
DIST. BELAGAVI
5. THE RETURNING OFFICER,
THE LAKKEBAIL PARTHAMIK KRISHI
PATTIN SAHAKARI SANGH LTD
TALUK KHANAPUR,
BELGAVI DISTRICT-591302
6. THE LAKKEBAIL PARTHAMIK KRISHI
PATTIN SAHAKARI SANGH LTD
TALUK KHANAPUR,
BELGAVI DISTRICT-591302
BY ITS SECRETARY
... RESPONDENTS
(BY SRI. VINAYAK S KULKARNI, AGA FOR R1)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
ISSUE A WRIT OF CERTIORARI QUASHING THE FINAL
INELIGIBLE VOTERS LIST FOR LOANEE MEMBERS ISSUED BY
RESPONDENT NO.4 DATE 01/07/2023 MARKED AT ANNEXURE-
B IN SO FAR AS PETITIONERS ARE CONCERNED & ETC.
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THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:
ORDER
The petitioners in this writ petition have challenged the validity of the eligible and ineligible voters list published by the Election Officer and also have made prayer to include their names in the final voters list that was published by respondent-Society for the election to the Board of members of the respondent-Society.
2. The grievance of the petitioners in this writ petition is that, the competent authority before publishing the eligible and ineligible voters list, had not complied the mandatory requirements of Rule 13-D(2-A) of the Karnataka Co-operative Societies (Amendment) Rules, 2013 (for short, 'the Amendment Rules of 2013') and had granted interim order permitting the petitioners to contest as well as to cast their votes in the election that was held to the post of Board of Members of the respondent- Society.
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3. On the strength of the interim orders passed by this Court, petitioners herein have contested/cast their votes in the election that was held for the post of Board of Members of the respondent-Society.
4. Learned counsel for the petitioners jointly submit that in almost identical circumstances, the Co- ordinate Bench of this Court in W.P. No.8502/2022 along with W.P. No.8477/2022 vide order dated 07.06.2022 considering the fact that the petitioners have got efficacious remedy under Section 70 of the Karnataka Co- operative Societies Act, 1959 (for short, 'the Act of 1959) disposed of the writ petitions, directing the concerned respondents to announce results of the election, counting even the votes cast by the petitioners with liberty to the petitioners or to the concerned to avail the remedy under Section 70(2) of the Act of 1959, if aggrieved by the results. They submit that even this writ petition may be disposed of in terms of the said order.
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5. Learned AGA who is appearing for the respondent-State has not disputed the submission made on behalf of the petitioners. Under these circumstances, without expressing any opinion on the merits of the case, taking into consideration the order passed by the Coordinate Bench of this Court in W.P. No.8502/2022 along with W.P. No.8477/2022 dated 07.06.2022, even this writ petition is required to be disposed of in terms of the order passed in the said writ petition. The Co-ordinate Bench of this Court taking into consideration the various statutory provisions governing the subject and also taking into consideration the judgment of the Hon'ble Supreme Court in the case of Shri Sant Sadguru Janardan Swami (Moingiri Maharaj) Sahakari Dugha Utpadak Sanstha and Another Vs.State of Maharashtra and others reported in (2001) 8 SCC 509, while disposing of W.P. No.8502/2022 along with W.P. No.8477/2022 at paragraphs 10 and 12 has observed as follows:
"10. These provisions do not leave any room for doubt that an excluded member, with the
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NC: 2023:KHC-D:7615 WP No. 104327 of 2023 publication of the Draft Eligible Electoral List, must have an opportunity by way of an individual notice to file objections on exclusion from the Electoral List. It must be shown that the concerned Chief Executive has prepared and sent notice to the affected members. The Public Notice dated 8.11.2021 does not meet these requirements. In fact, it is admitted on behalf of the respondents that there are deficiencies in the preparation of the Final Electoral Roll after the publication of the Draft Eligible Electoral List, and the petitioners have not been issued with individual notices.
12. It follows from this decision that the adjudication of all questions must be as provided under Section 70(2) of the Co-operative Societies Act. However, in the present case the respondents admit that there are deficiencies in finalization of Final Electoral List. The petitioners are admittedly not issued with individual notice as required under the provisions of Rule 13-D (2-A) of the Co- operative Societies Rules; the petitioners have now cast their votes in the elections on 23.04.2022; the petitioners are not given the opportunity to show cause against the allegations that they have created documents. The respondents, despite admitting deficiencies in finalisation of the Final Electoral List, want to invoke the rule of alternative remedy. This Court is of the considered view that, in the
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NC: 2023:KHC-D:7615 WP No. 104327 of 2023 pecularities of this case, the writ petitions should be disposed of with directions to the concerned respondent to announce results counting even the votes cast by the petitioners and with liberty to all the concerned to avail remedy under Section 70(2) of the Act if aggrieved by the results. If such remedy is availed raising a dispute, exclusion of votes of those petitioners who are guilty of fraud can also be considered based on the material that will be placed on record."
6. Under the circumstances, even this writ petition is disposed of in terms of the order passed by the Co- ordinate Bench of this Court in W.P. No.8502/2022 along with W.P. No.8477/2022 disposed of on 07.06.2022 and accordingly the following:
ORDER Writ petition is disposed of in terms of the order passed by the Co-ordinate Bench of this Court in W.P. No.8502/2022 along with W.P. No.8477/2022 disposed of on 07.06.2022 and the Returning Officer is directed to announce the results of the elections that were held to the
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NC: 2023:KHC-D:7615 WP No. 104327 of 2023 post of Board of Members of the respondent-Society forthwith, including the votes cast by the petitioners.
The petitioners as well as the concerned who are aggrieved by the results so announced are at liberty to avail the remedy under Section 70(2) of the Act of 1959.
All contentions urged in this petition by the parties concerned are left open for consideration in the appropriate proceedings if commenced.
Sd/-
JUDGE Rsh/Ct:Bck List No.: 2 Sl No.: 9