H C SIDDARAMAIAH Vs. D KRISHNAPPA

JUDGEMENT

(1.) WRIT petition by a person who had been elected as president of the fourth respondent co-operative society in a special meeting of the executive committee fixed for such purpose on the expiry of the term of the previous president, but whose election had been nullified by the second respondent-assistant registrar of co-operative societies on the premise that the meeting did not have the sufficient quorum at the time of conducting the election and that order is affirmed in appeal by the first respondent-district registrar of co-operative societies.

(2.) IT is aggrieved by such adverse orders, though the petitioner claims to have been declared elected by the support of all the three directors who attended the meeting held on 10-12-2006, the petitioner has approached this Court for quashing the orders declaring the election to be invalid and to prevent the conduct of fresh elections to be held on 15-7-2008.

(3.) THIS position is very obvious as it is not in dispute that including the petitioner, the total number of directors who had attended the meeting for electing the president were only three, and if so, it falls short of the quorum and orders passed by the authorities do not suffer from any infirmity and there is no need to interfere with such orders.