RAVIRAJA HEGDE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In these writ petitions, common questions of law and facts arise for consideration. Hence, they are clubbed, heard together and are disposed of by this common order.

(2.) For the sake of convenience, the facts and grounds urged in W.P.No.10005/2014 are referred in this order.

(3.) 1st Petitioner-Milk Producers Societies Union Limited and other petitioners who are the elected Directors of the 1st Petitioner-Union are challenging Annexure-H communication dated 29.01.2014 of the State Government addressed to the Karnataka State Co-operative Election Commission informing that in respect of such of the Managing Committees of the Societies whose term comes to an end by 31.03.2014, elections could be held to elect the new Managing Committee after the expiry of the present term but, until the elections are held, an Administrator could be appointed to enable him to conduct the elections, and therefore, there was no need to resort to removal of difficulty clause as suggested by the Election Commission.