Shri Laxmappa S/O. Pandappa Arakeri vs The Co-Operative Election Commission ... on 4 August, 2014

[Cites 2, Cited by 3]

Karnataka High Court

Shri Laxmappa S/O. Pandappa Arakeri vs The Co-Operative Election Commission ... on 4 August, 2014

Bench: B.V. Nagarathna

                           1




           IN THE HIGH COURT OF KARNATAKA,
                    DHARWAD BENCH
        DATED THIS THE 4TH DAY OF AUGUST 2014
                        BEFORE
       THE HON'BLE MRS. JUSTICE B.V. NAGARATHNA
            WRIT PETITION NO.101636/2014
       AND WRIT PETITON NO.101666/2014(CS-ELE)


BETWEEN:

1. SHRI LAXMAPPA
   S/O PANDAPPA ARAKERI
   AGE 63 YEARS,
   OCC: AGRICULTURE AND MEMBER
   PRATHAMIKA KRUSHI SAHAKARA PATTIN
   SAHAKARA SANGHA NIYAMITH, JUNNUR
   R/O JUNNUR, TQ. MUDHOL,
   DIST. BAGLAKOT.

2. SHRI. RAMESH, S/O LAXMAPPA ARAKERI
   AGE 34 YEARS, OCC: AGRICULTURE
   -REST DO-
                                      .. PETITIONERS
(BY SRI. SANTOSH NARAGUND, ADV. FOR SRI. A.S. PATIL)


AND:

1. THE CO-OPERATIVE ELECTION COMMISSION,
   KARNATAKA STATE CO-OPERATIVE FEDERATION
   BUILDING, NO.3, SECOND FLOOR, KARIYAPPA ROAD,
   BASAVANAGUDI, BANGALORE. REPRESENTE BY
   ITS SECRETARY.

2. THE REGISTRAR OF CO-OPERATIVE SOCIETIES,
   ALI ASKAR ROAD, BANGALORE.

3. THE ASSISTANT REGISTRAR OF CO-OPERATIVE
   SOCIETIES, MUDHOL SUB DIVISION,
   MUDHOL, DIST. BAGALKOT.
                             2




4. SHRI L.S. JOGI,
   AGE MAJOR, OCC: THE RETURNING OFFICER
   PRATHAMIKA KRUSHI SAHAKARA PATTIN
   SAHAKARA SANGHA NIYAMITH JUNNUR
   R/O JUNNUR, TQ. MUDHOL, DIST. BAGALKOT.

5. THE CHIEF EXECUTIVE OFFICER/MANAGER
   PRATHAMIKA KRUSHI SAHAKARA PATTIN
   SAHAKARA SANGHA NIYAMITH, JUNNUR
   R/O JUNNUR, TQ. MUDHOL, DIST. BAGALKOT.

6. BAGALKOT DISTRICT CENTRAL
   CO-OPERATIVE BANK NIYAMITH
   (BDCC), BAGALKOT
   REPRESENTED BY ITS CEO
                                       .. RESPONDENTS
(BY SMT. K.VIDYAVATHI, AGA, ACCEPTS NOTICE FOR R1 TO R3
SRI M.M. HIREMATH, ADV. FOR R6)


      THESE WRIT PETITIONS ARE FILED UNDER ARTICLES
226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE IMPUGNED CALENDAR OF EVENTS DATED
24/01/2014 PUBLISHED BY RESPONDENT NO.4 PERTAINING TO
THE ELECTION TO THE MANAGING COMMITTEE OF THE
RESPONDENT NO.5 COMMITTEE AS PER ANNEXURE-C AND ETC.

      THESE WRIT PETITIONS COMING ON FOR ORDERS THIS
DAY, THE COURT MADE THE FOLLOWING:

                         ORDER

Learned Additional Government Advocate states that the writ petitions have become infructuous, as the election was conducted on 19/02/2014. This fact is not disputed by the learned counsel for the petitioners. Further, he states that a direction may be issued to respondent No.5 3 to include the names of the petitioners in the voters' list of the non-borrowers category. In this regard liberty is reserved to the petitioners to approach respondent No.5 by making an representation in that regard.

Subject to the aforesaid liberty, writ petitions are dismissed as having become infructuous.

Sd/-

JUDGE kmv

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