H.D. REVANNA S/O H.D. DEVE GOWDA MILK PRODUCERS CO-OPERATIVE SOCIETY LTD. AND OTHERS Vs. THE STATE OF KARNATAKA BY ITS SECRETARY TO GOVERNMENT DEPARTMENT OF CO-OPERATION AND OTHERS

JUDGEMENT

(1.) THE appellants have challenged in this appeal the order passed by the learned Single Judge on 18th March 2009 up holding the notification issued by the State Government postponing the elections to the Co -operative Societies and also against the directions issued in this regard by the learned Single Judge,

(2.) THE main grievance of the appellants was that mere issue of calendar of events for the Lok Sabha Elections cannot be a ground to postpone the elections to the Co -operative Societies which was in fact much earlier to the calendar of events of Lok Sabha However, the learned Single Judge has up held the notification issued by the State Government postponing the elections.

(3.) THE learned Senior Counsel Sri. Ramdas, pointed out that at paragraph 54, page 55 of the impugned order, the learned Single Judge has directed the State Government to issue notification publishing the date on and after which the notification dated 04,03.2009 ceases to operate with a hope that State Government will publish the notification of this nature at least two weeks before, so that the aspirants will be knowing as to when they can pursue their aspirations.