RUDRAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners in this writ petition have challenged the validity of the eligible and ineligible voters list published by the Election Officer and also have made prayer to include their names in the final voters list that was published by respondent-Society for the election to the Board of members of the respondent-Society.

(2.) The grievance of the petitioners in this writ petition is that, the competent authority before publishing the eligible and ineligible voters list, had not complied the mandatory requirements of Rule 13-D(2-A) of the Karnataka Co-operative Societies (Amendment) Rules, 2013 (for short, 'the Amendment Rules of 2013') and had granted interim order permitting the petitioners to contest as well as to cast their votes in the election that was held to the post of Board of Members of the respondent- Society.

(3.) On the strength of the interim orders passed by this Court, petitioners herein have contested/cast their votes in the election that was held for the post of Board of Members of the respondent-Society.