S.B. MAHADEV Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this petition, petitioner has sought for the following reliefs:

(2.) Heard learned counsel appearing for both the parties and perused the material on record.

(3.) The main grievance of the petitioner in the present petition is that the impugned provisional voters list at Annexure-J dtd. 20/7/2022 has been published by respondent No.8 by including the name of respondent No.9 and by excluding the name of the petitioner pursuant to the resolution dtd. 8/7/2022, in which the name of respondent No.9 was included as a delegate for the purpose of election to respondent No.7 ' Federation. However, there is no challenge to the said resolution dtd. 8/7/2022 and the same having been passed by the respondent No.6 ' Society, the petitioner would necessarily have to challenge the same by raising a dispute as contemplated under Sec. 70 of the Karnataka Co-operative Societies Act, 1959 (for short 'the said Act of 1959').