LAXMINARAYAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Writ Petition No.107959/2024 is filed by the petitioners seeking a writ of mandamus directing respondent Nos.3 to 5 to include the name of the petitioners in the final eligible/borrower voters list and permit them to cast vote in the 5th respondent-Society scheduled to be held on 28/12/2024 and for other consequential orders.

(2.) Writ Petition No.107823/2024 is filed by the petitioners seeking a writ of certiorari to quash the final ineligible voters list issued by respondent No.4 and mandamus directing respondents to conduct elections to the 7th respondent society scheduled to be held on 28/12/2024.

(3.) The petitioners are duly admitted members/borrowers members of the 5th and 7th respondent- Societies registered under the Co-operative Societies Act, 1959 (hereinafter referred to 'the Act', for short) in order to combat indebtedness and to empower citizens in the rural sector.