MARIGOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioners and the learned Government Advocate appearing for respondents No.1 and 3 to 5 and also the learned counsel appearing for respondent No.2.

(2.) Respondent No.6 - Society though served with notice has remained absent.

(3.) In substance, the petition is filed seeking right to vote in the election to the board of respondent-co- operative society on the premise that the ineligible voters' list published by the respondent Society is contrary to the mandatory provisions of Rule 13-D(2-A) of the Karnataka Co-operative Societies Rules 1960 (Hereinafter referred to as the 'Rules, 1960' for short). In terms of the interim order granted by this Court, the petitioners claim to have cast their votes in the election to the Board of respondent Society, held on 10/1/2024. The results have not been announced. The same has been withheld in terms of the interim order granted by this Court.