SANTHOSH KUMAR SHETTY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellants in all these appeals have challenged the rejection of their candidature/nomination with respect to the election scheduled to be held to respondent No.9- Dakshina Kannada Zilla Sahakari Union, Mangaluru.

(2.) Admittedly, the date of election is scheduled to be held on 25.5.2019 and their candidature was rejected on 18.5.2019. All the appellants aggrieved by the rejection of their nomination by the Returning Officer (respondent No.5), filed Writ Petitions before the learned Single Judge challenging the said order. All those writ petitions came to be dismissed by the orders of the learned Single Judge on 21.5.2019, with an observation that the writ petitioners had an alternative remedy to sort out their grievances under Section 70 of the Karnataka Co-operative Societies Act, 1959 (hereinafter for brevity referred to as 'KCS Act'). It is against the said orders of the learned Single Judge dated 21.5.2019, the appellants have preferred these appeals.

(3.) The appellants are being represented by their counsel and respondent Nos.1 and 3 to 8 are being represented by learned Addl.Government Advocate.