LAKSHMIDEVI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The reliefs sought for by the petitioners in WP No.20352/2023 are as under:

(2.) The reliefs sought for by the petitioners in WP.No.20838/2023 are as under:

(3.) The relevant facts necessary for consideration of the present writ petitions are that the election to the fifth respondent ' society was held on 15/9/2018. The CEO of the society vide letter dtd. 15/2/2023 submitted draft list of voters to the District Election Officer and vide letter dtd. 27/6/2023 requested the District Election Officer to appoint a Returning Officer. Vide communication dtd. 3/7/2023, the District Election Officer appoints the Returning Officer and a voter list Verification Officer. Vide order dtd. 11/8/2023 a Special Officer has been appointed under Sec. 31 of the Karnataka Co-operative Societies Act, 1959 (hereinafter referred to as 'the Act'). On 29/8/2023 the Verification Officer submits a verified voter list to the District Election Officer, which is approved by the District Election Officer on 30/8/2023. Thereafter, on 31/8/2023, the Returning Officer issued the calendar of events. Vide communication dtd. 8/9/2023, the District Election Officer directs the Returning Officer to postpone the election. Being aggrieved, the present petitions are filed.