Karnataka High Court
Tavaragera Pattana Souharda vs State Of Karnataka, on 20 February, 2017
Author: L.Narayana Swamy
Bench: L.Narayana Swamy
1
IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
DATED THIS THE 20TH FEBRUARY, 2017
BEFORE
THE HON'BLE MR. JUSTICE L.NARAYANA SWAMY
WRIT PETITION Nos. 105858-105859/2016 (CS-EL)
BETWEEN
1. TAVARAGERA PATTANA SOUHARDA
SAHAKARI BANK NIYAMITA,
TAVARAGERA-583729
R/BY ITS CHIEF EXECUTIVE OFFICER
SHRI ADANAGOUDA S/O AMAREGOUDA PATIL
AGE: 48 YEARS, R/O TAVARAGERA-583729,
TQ: KUSHTAGI, DIST: KOPPAL.
2. NANDI GRAHA NIRMANA SAHAKAR
SNGHA NIYAMITHA,
GANGAVATI-583227
1ST FLOOR, C.B.S. COMPLEX
GANGAVATI 583227
R/BY ITS PRESIDENT
SHRI VIRUPAKSHAPPA SHETTAR
AGE: 60 YEARS.
... PETITIONERS
(By Sri. ANANT HEGDE, ADV.)
2
AND
1. STATE OF KARNATAKA,
DEPARTMENT OF CO-OPERATION,
M.S. BUILDING, BENGALURU-560001
BY ITS SECRETARY,
2. REGISTRAR OF CO-OPERATIVE SOCIETIES,
NO 1, ALI ASKAR ROAD.
BENGALURU-1
3. KARNATAKA STATE ELECTION AUTHORITY,
KARNATAKA STATE CO-OPERATIVE HOUSING
FEDERATION, NO.3, 2ND FLOOR,
KARIYAPPA ROAD, BASAVNAGUDI,
BENGALURU-560004,
BY ITS COMMISSIONER.
4. ELECTION OFFICER,
R.D.C.C. BANK RAICHUR
DIST. RAICHUR 584102.
5. RETURNING OFFICER OF RDCC BANK,
RAICHUR AND ASSISTANT COMMISSIONER,
RAICHUR SUB-DIVISION,
RAICHUR, DIST: RAICHUR 584102.
6. THE RAICHUR DISTRICT CENTRAL
CO-OPERATIVE BANK LIMITED,
RAICHUR, GUNJ ROAD,
RAICHUR, BY ITS C.E.O.,
DIST: RAICHUR-584102.
... RESPONDENTS
(By Sri.RAVI HOSAMANI, AGA FOR R1 & R2,
SRI HEMANTHKUMAR HAVARGI FOR R3-R5,
SMT. SUNITHA P KALASOOR, ADV. FOR R6)
3
THESE WPs ARE FILED UNDER ARTICLES 226 & 227
OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT
THE RESPONDENTS NO.5 AND 6 TO INCLUDE THE NAME
OF PETITIONERS IN THE LIST OF ELIGIBLE VOTERS LIST
DATED:14.07.2016 PRODUCED AT ANNEXURE-F AND
PERMIT THE PETITIONERS TO PARTICIPATE IN THE
ELECTION, WHICH IS SCHEDULED TO HELD ON
31.07.2016.
THESE WRIT PETITIONS COMING ON FOR
PRELIMINARY HEARING, THIS DAY, THE COURT MADE
THE FOLLOWING:
ORDER
The learned counsel for the petitioners submits that the writ petition has become infructuous.
Recording the submission, writ petition is disposed of as having become infructuous.
Sd/-
JUDGE akd*