NAGARAJU S M Vs. ADVOCATES ASSOCIATES

JUDGEMENT

(1.) The petitioners' grievance is that the election to the Executive Committee of Advocates' Association, Channapatna is being held on the basis of the list of members/voters prepared by the third respondent and not on the basis of the list of members/voters prepared by the Executive Committee of the said Association in accordance with its bye-laws.

(2.) Sri K.N. Puttegowda, the learned counsel for the petitioners submits that the petitioner No.1 is indeed the founder of the said Association. Petitioner No.1 was once the President and also the General Secretary of the said Association. He submits that all the 17 petitioners are the advocates practising in Channapatna. He submits that the list of members of the said Association for the year 2015-16 is at Annexure-G. Based on the said list, all the petitioners have taken part in the process of electing the Executive Committee for the period 2015-17.

(3.) He submits that the consolidated list of different categories of the members of the said Association is prepared by the Executive Committee of the Association for the forthcoming elections. In that regard, he brings to my notice a copy of the list at Annexure-M consisting of 118 members.