KALAPPA C. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present writ petition is filed on the apprehension that the petitioners may be disqualified under Sec. 29(c) of the Karnataka Co-operative Societies Act, 1959 and the Karnataka Co-operative Societies Rules, 1960, subsequent to the publication of the final list of eligible voters for the election to respondent No.10/Federal Bank, scheduled to be held on 26/6/2025.

(2.) On the first date of hearing, the learned Additional Government Advocate submitted that the apprehension of the petitioners is wholly misconceived. It is further contended that the present writ petition, which is in the nature of a prohibition, is not maintainable as the election process has already commenced as of today, no adverse orders have been passed against the petitioners, and moreover, the petitioners are participating in the election process scheduled for today.

(3.) In light of the above, this Court is of the considered view that the relief sought in the writ petition has become infructuous. Accordingly, the writ petition stands disposed of.