BHASKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellants in W.A. No.100175/2018, who were applicants before the Writ Court under Order 1 Rule 10 of CPC seeking their impleadment in W.P. Nos.57983-84/2017, and the appellants in W.A. No. 100184-85/2018, who were petitioners in W.P. Nos. 11008-09/2017, have filed the corresponding appeals impugning the common order dated 30.05.2018 in W.P. Nos.57983-84/2017 & W.P. Nos.11008- 09/2017 respectively; however, the Writ Court by this common order dated 30.05.2018 has also disposed of two other writ petitions in W.P. No. 111531-534/2017 and W.P. No.101211/2018 and 101338/2018 directing the Returning Officer to proceed with the election to the Board of Sahasrarjuna Seva Kalyana Co-Op. Society (for short, 'Society'), from the stage where it was stopped while quashing the Returning Officer's order dated 18.11.2017 postponing the elections to the Board of the Society that were scheduled to be held on 19.11.2017 as per the Calendar of Events published on 02.11.2017.

(2.) The essential facts leading to the present set of appeals are as follows:

(3.) W.P. Nos.111008-09/2017: The appellants before this Court in W.A. No. 100184-185/2018 commenced W.P. Nos.111008-09/2017 challenging the Calendar of Events dated 02.11.2017 and seeking a writ of mandamus/ direction to the Returning Officer to hold fresh elections to the Board of the Society in terms of the order dated 16.11.2017 by the Joint Registrar of the Co-Op. Societies, and in this writ petition, on 17.11.2017, the Writ Court granted interim order directing the Chief Executive Officer of the Society and the Returning Officer to hold election after granting voting rights as required under the orders of the Joint Registrar of Co-Op. Societies on 16.11.2017.