CHINNAMMAYYA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri. Seenappa K., the learned counsel appearing for the petitioner, Sri.Sidharth Baburao, the learned Government Advocate for respondents No.1, 3 to 5, Sri.T.L.Kiran Kumar, the learned counsel for respondent No.2 and Sri.N.Ramachandra, the learned counsel for respondent No.6.

(2.) The petitioner makes a claim to vote and contest in the election to the Board of 6th respondent Society ('Society' for short). The Society has included the petitioner in the ineligible voter's list. This Court vide interim order dtd. 18/1/2024, permitted the petitioner to vote and contest in the said election. The petitioner has contested and voted in the election held on 28/1/2024. However, the results were withheld in terms of the interim order.

(3.) The Society admits that the petitioner is a member. However, contends that though the petitioner is admitted as a member, upon the death of her husband who was a member of the Society, the petitioner is yet to complete one year as a member after being admitted as a member. Thus, she is ineligible to vote and contest in the election.