JAYAMUTHU Vs. STATE ELECTION COMMISSION FOR CO-OPERATION

JUDGEMENT

(1.) These writ appeals assail the order of the Honourable single Judge dated Sept. 3, 2015 (Reported in 2016 (2) KCCR (SN) 147 (Kar)) passed in W. P. No. 22110/2014.

(2.) Writ Appeal No. 3482-2015 is filed by the writ petitioner - Sri Jayamuthu, being aggrieved the dismissal of his writ petition on the ground that it is not maintainable on account of availability of an altersnative remedy, Writ Appeal No. 4515/2015 is filed by Harohalli Milk Producers Co-operative Society Limited, assailing the very same order of the Honourable Single Judge, being aggrieved by the consequent directions issued subsequent to the dismissal of the aforesaid writ petition. W. A. No. 4556/2015 is filed by appellants who are not parties in the writ petition, being Presidents of certain Milk Producers Co-operative Societies. The said societies are members of the Bangalore City, Bangalore Rural and Ramanagar District Milk Producers Co-operative Union Limited. Writ Appeal No. 4515/2015 is filed by Sri Ramachandra, being aggrieved by the order dated Sept. 26, 2015 passed in W. P. No. 41478/2015. By the said order the Honourable single Judge has dismissed the writ petition on the premise that the election was conducted in terms of Annexure-D therein, pursuant to the order dated Sept. 3, 2015 passed in W. P. No. 22110/2014.

(3.) Although these appeals arise out of the order passed in Writ Petition No. 22110/2014 and W. P. No. 41478/2015, the facts shall be narrated having regard to W. A. No. 3482/2015 filed by the petitioner in W. P. No. 22110/2014, for a better understanding of the controversy.