BHARATHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned Additional Government Advocate accepts notice for respondents No.1 to 3.

(2.) The petition has been filed by the primary members of 4th respondent - Society calling in question the result of election of Directors announced on 24/2/2024 at Annexure-' E' . Various contentions have been raised including that the election has been held in violation of the Bye-laws. 2. Taking note of the availability of substantive remedy for redressal of grievance under Sec. 70(2)(c) of the Karnataka Co-operative Societies Act, 1959, the petitioner is to be relegated to avail himself of the substantive remedy referred to above. All contentions are kept open. Accordingly, the petition is disposed off.

(3.) Learned counsel for the petitioner submits that the election to the post of President and Vice-President is likely to be held on 9/3/2024.