RAMESHA R. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are seeking for the following prayer:

(2.) Petitioners claim to be the members of the 6th respondent - The Primary Agriculture and Co-operative Societies Rural Development Bank at Chikkaballapura (hereinafter referred to as 'Society' For Short)

(3.) Facts leading to filing of the writ petition is that, the general body meeting was conducted on 21/9/2025 with regard to fixing of reservation, as per the agenda No.11, a resolution was passed by the majority of members changing the reservation of the 4 constituencies, the resolution was forwarded to respondent no 4 for approval.