PUTTARAJA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS writ petition by residents of yarehalli Village who also happen to be the members of the second respondent - Yarehalli Milk Producers Co-operative Societies, Yarehalli is for issue of a writ of mandamus to compel the third respondent - Election officer and Co-operative Development Officer, Yarehalli Milk Producers co-operative Societies to continue and to complete the elections for electing the committee of Management to the society which had been notified in terms of the calendar of events dated 13. 2. 2008 and which had been postponed indefinitely by the very election officer in terms of his order dated 21. 3. 2008 on the premise that there was a law and order situation, likelihood of breach of peace in the area and therefore the elections were stalled.

(2.) WHILE the State of Karnataka figures as first respondent, the society itself figures as second respondent, the election officer so appointed by the fourth respondent - Assistant Registrar in exercise of his powers under rule 14 (1) of the Karnataka Co-operative Societies Rules, 1960 as third respondent and the then President of the Co-operative Society one by name shivaiah as fifth respondent.

(3.) LATER on, an application filed by several other persons for impleadment and claiming to be persons who were members earlier but whose names had been omitted from the list of members and voters and who are permitted to be added as respondents are persons who figure as respondents 6 to 10.