H. M. VENKATESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners who are members and directors of the 6th respondent-Primary Agriculture Credit Co- Operative Society Ltd., (hereinafter referred to as 'the society', for short) are before this Court seeking a writ of mandamus directing the respondent-authorities to conduct elections to the society at the earliest, in view of the term of the previous Board coming to an end on 25/8/2023.

(2.) Learned Counsel Sri.T.L.Kiran Kumar, appearing for the respondent-State Co-operative Election Authority has drawn the attention of this Court to Annexure-F, which is a communication made by the Deputy Registrar of Co- operative Societies to the Co-operative Development Officer, Kunigal Taluk, that in view of several complaints having been received from the members that names of several persons have been illegally included in the 'Voters List', the concerned officer is required to verify from the records of the society and thereafter publish the 'Eligible Voters List' and thereafter proceed to hold the elections. In that view of the matter, it is submitted that the elections will be held in accordance with law after the 'Eligible Voters List' are published in terms of the directions given by the Deputy Registrar of Co-operative Societies.

(3.) Placing the submission of the learned Counsel for the respondent-State Co-operative Election Authority on record, the writ petition stands disposed of while directing the respondent-authorities, more particularly, the State Co-operative Election Authority that it shall ensure that the elections to the 6th respondent-society are held in accordance with law, as expeditiously as possible after the 'Eligible Voters List' are published in terms of the directions given by the Deputy Registrar of Co-operative Societies at Annexure-F.