RADHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners have sought for a writ in the nature of mandamus to direct the respondent Nos.2 and 5 as well as other respondents to address their grievances vide representations dtd. 18/9/2025 and 20/9/2025. They have also sought for an appropriate writ to declare that once the voters' list is finalised and the names of eligible voters are published, the same shall not be interrupted, altered or tinkered in view of the clear mandate contained in Rule 13(d) (3)(d) of the Karnataka Co-operative Societies Rules, 1960 (henceforth referred to as 'Rules, 1960' for short).

(2.) The petitioners are all members of primary cooperative society and are delegates to the respondent No.3. Their names appeared in the eligible voters list which was published for the elections to the managing committee of the respondent No.3 scheduled on 28/9/2025. The petitioners contend that they all belong to a particular political party and they constitute majority of the directors. They contend that the minority directors owe allegiance to the ruling party in the State and therefore, they apprehend that the opponent group may resort to any method to ensure that one of them is either disqualified or excluded from the eligible voters list to tilt the balance in their favour.

(3.) The petitioners are therefore before this Court seeking the aforesaid reliefs.