B.P.MALLIKARJUNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners are seeking to direct respondents 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-Society, which was scheduled to be held on 18/1/2025.

(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 18/1/2025 to the Board of Directors of respondent No.4-Society 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.