H. KENCHAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Writ Petition No.147623/2020 is filed by 10 petitioners for a direction to the Deputy Registrar of Cooperative Societies not to permit the 5th and 6th respondents i.e., Sri K.Veerabasappa S/o.Maremma and Sri K.Venkatesh S/o.Veeranna from participating in the election till the order of removal of their membership dtd. 10/7/2020 and the criminal complainant in Crime No.68/2020 are in force.

(2.) A further prayer is made for a mandamus to direct the Deputy Registrar to allow the petitioners to participate in the elections to be held by the 2nd respondent as directed by this Court in Writ Petition No.147059/2020.

(3.) This Court on 14/9/2020 granted an interim order as prayed for. The interim order was too the effect that the 5th and 6th respondents should not be allowed to participate in the elections to the 3rd respondent-Society by the Deputy Registrar.