VENKATAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners are seeking to direct respondent Nos.2 to 5 to include the names of petitioners in the eligible voters list and permit the petitioners to cast their votes in the election of respondent No.4-Bank, which was scheduled to be held on 19/1/2025.

(2.) This Court, by way of interim arrangement on 17/1/2025, permitted the petitioners to cast their votes in the ensuing elections scheduled to be held on 19/1/2025 to the Managing Committee of respondent No.4-Bank subject to the final outcome of this writ petition.

(3.) The challenge in this writ petition is on the premise that notice under Rule 13 of the Karnataka Co- Operative Societies Rules, 1960 ('the KCS Rules, 1960' for short) is not issued.