HASSAN ZILLA AMATEUR KABADDI ASSOCIATION Vs. REGISTRAR OF CO-OPERATIVE SOCIETIES RANGE-II, MALLESHWARAM

JUDGEMENT

(1.) The short grievance of the petitioners is as to their names not being included in the Voters List thought they have been allegedly admitted to Membership vide Resolution dtd. 12/8/2018 by the then Managing Committee.

(2.) Learned counsel for the petitioners submits that in W.P.No.7707/2020, a Coordinate Bench of this Court has directed holding of the elections to the second respondent - Society in terms of the undertaking given by the Administrator; he adds that the Administrator, unjustifiably, had told the Coordinate Bench that he would not include names of the petitioners in the Voters List; petitioners herein not being parties to the said writ petition. Be that as it may.

(3.) Learned HCGP on request having accepted notice for the respondent Nos. 1 & 3, notice to respondent No.2 being dispensed with, opposes the writ petition contending that a Writ Court is not meant for the redressal of a grievance of the kind; having said that, she fairly submits that if a reasonable period is prescribed by this Court, there would be no difficulty for the answering respondent No.3 to consider petitioners' representation, wherein they have sought for inclusion of their name as voters.