(1.) Petitioners in both the Petitions 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.5 which was scheduled to be held on 8/12/2024.
(2.) This Court, by way of interim arrangement on 5/12/2024/6/12/2024, permitted the Petitioners to cast their votes in the ensuing elections scheduled to be held on 8/12/2024 to the Board of Directors of Respondent No.5-society subject to the final outcome of these Writ Petitions.
(3.) The challenge in these Writ Petitions 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.