BHIMAVVA TALAWAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present writ petition is filed seeking for the following relief:

(2.) It is the case of the petitioner that he has been disqualified to contest to the post of Director to the Co-operative Society (Prathamik Krishi Pattin Sahakari Sangh Niyamit, Dannur, Taluk:Hunagund, District:Bagalkot) pursuant to the endorsement dtd. 15/11/2024 (Annexure-C to the writ petition) issued by respondent No.4-Returning Officer. It is forthcoming from the calendar of events dtd. 6/11/2024 (Annexure-A to the writ petition) that the ballot paper is required to be prepared in terms of the requirement under Rule 14-H of the Karnataka Co-operative Societies Rules, 1960 (Hereinafter referred to as '1960 Rules') as on 18/12/2024.

(3.) There is no material on record that the same has not yet been done. In view of the aforementioned, this court is of the opinion that any order albeit interim, that may be passed in the present writ petition would tantamount to interference in the calendar of events dtd. 6/11/2024 (Annexure-A).