Full Judgment Text
- 1 -
NC: 2026:KHC:15188
WP No. 8658 of 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 13 DAY OF MARCH, 2026
BEFORE
THE HON'BLE MR. JUSTICE E.S.INDIRESH
WRIT PETITION NO.8658 OF 2026 (CS-EL/M)
BETWEEN:
1. SMT. KALYANAMMA
W/O SANNAIAH,
AGED ABOUT 50 YEARS
2. SMT. MANJULA
W/O DASAIAH
AGED ABOUT 45 YEARS
3.
SMT. CHANDRAKALA
W/O SHESHAIAH
AGED ABOUT 38 YEARS
4.
SMT. JYOTHI
W/O THAMMAIAH
AGED ABOUT 40 YEARS
5.
SMT. RESHMA BANU
W/O NAYAMULLA SHARIFF
AGED ABOUT 45 YEARS
ALL ARE RESIDING AT SHANKHA VILLAGE,
SALAGAME HOBLI,
HASSAN TALUK,
HASSAN DISTRICT-572 219.
Digitally signed by
CHAYA S A
Location: HIGH
COURT OF
KARNATAKA
- 2 -
NC: 2026:KHC:15188
WP No. 8658 of 2026
HC-KAR
…PETITIONERS
(BY SRI. SRINIVASA K. N., ADVOCATE)
AND:
1. STATE OF KARNATAKA
REPTD. BY ITS SECRETARY,
DEPARTMENT OF CO-OPERATION,
VIDHANASOUDA,
BENGALURU-560 001.
2. THE STATE CO-OPERATIVE ELECTION COMMISSION
RD
3 FLOOR, TTMC 'A' BLOCK,
REPTD. BY ITS COMMISSIONER,
SHANITINAGAR,
BENGALURU-560 027.
3. THE REGISTRAR OF CO-OPERATIVE SOCIETIES
NO. 1, ALI ASKAR ROAD,
BENGALURU-560 052.
4. THE DEPUTY REGISTRAR OF CO-OPERATIVE
SOCIETIES
HASSAN DISTRCIT,
HANATA BAZAR BUILDING,
ST
1 FLOOR, KUBENPUNAGAR,
HASSAN-573 201.
5.
THE ASSISTANAT REGISTRAR
OF CO-OPERATIVE SOCIETIES
HASSAN SUB-DIVISION,
HASSAN-573 201.
6.
SMT. SAVITHRAMMA
W/O NOT KNOWN TO THE PETITIONERS
- 3 -
NC: 2026:KHC:15188
WP No. 8658 of 2026
HC-KAR
MAJOR IN AGE,
RETURNING OFFICER,
MILK PRODUCERS WOMEN
CO-OPERATIVE SOCIETY LIMITED,
SHANKHA VILLAGE,
SALAGAME HOBLI,
HASSAN TALUK AND DISTRICT AND
SALES OFFICER, OFFICE OF THE ASSISTANT
REGISTRAR OF CO-OPERATIVE SOCIETIES,
HASSAN-573 201.
7.
SRI. NAVEEN
S/O NOT KNOWN TO THE PETITIONERS
MAJOR IN AGE,
SPECIAL OFFICER,
MILK PRODUCERS WOMEN
CO-OOPERATIVE SOCIETY LIMITED,
SHANKHA VILLAGE,
SALAGAME HOBLI,
HASSAN TALUK AND DISTRICT -573 201
EXTENSION OFFICER,
OFFICE OF THE DEPUTY REGISTRAR
OF CO-OPERATIVE SOCIETIES,
HASSAN DISTRICT, HASSAN-573 201.
8. MILK PRODUCERS WOMEN
CO-OPERATIVE SOCIETY LIMITED,
SHANKHA VILLAGE, SALAGAME HOBLI,
HASSAN TALUK AND DISTRICT-573 201
BY ITS CHIEF EXECUTIVE OFFICER.
9. SMT. YASHODA
W/O MAHESH
AGED ABOUT 45 YEARS
R/AT HOSAHALLY VILLAGE,
- 4 -
NC: 2026:KHC:15188
WP No. 8658 of 2026
HC-KAR
SHANKA POST,
HASSAN DISTRICT-573 141.
10.
SMT. BHAGYA K.B.
W/O NAGARAJU
AGED ABOUT 40 YEARS
R/AT HOSAHALLY VILLAGE,
SHANKA POST,
HASSAN DISTRICT-573 141.
11. SMT. BHAGYA.H.N
W/O REVANNA
AGED ABOUT 38 YEARS
R/AT HOSAHALLY VILLAGE,
SHANKA POST,
HASSAN DISTRICT-573 141.
…RESPONDENTS
(BY SRI. YOGESH D. NAIK, AGA FOR R1, R3 TO R5)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
TH
ENTIRE PROCESS OF ELECTION CONDUCTED FOR THE 8
RESPONDENT SOCIETY HELD ON 08.3.2026 AS THE SAME
ILLEGAL AND TO PRINCIPALS OF NATURAL JUSTICE,
CONSEQUENTLY QUASH THE ELECTION REEQUEST WHICH
PRODUCED AT ANNEXURE-F AND DIRECT THE RESPONDENTS
NO. 1 TO 7 TO CONDUCT THE FRESH ELECTION BY ISSUING
TH
THE FRESH CALENDAR OF EVENTS FOR THE 8 RESPONDENT
- SOCIETY AND ETC.
THIS PETITION, COMING ON FOR FINAL HEARING, THIS
DAY, ORDER WAS MADE THEREIN AS UNDER:
- 5 -
NC: 2026:KHC:15188
WP No. 8658 of 2026
HC-KAR
CORAM: HON'BLE MR. JUSTICE E.S.INDIRESH
ORAL ORDER
1. In this Writ Petition, petitioners are assailing the process
th
of election conducted for the 8 respondent - Society, held on
08.03.2026 (Annexure-F).
2. Having taken note of the submissions made by the
learned counsel appearing for the petitioners, though the
petitioners have submitted that illegalities have occurred during
the electioneering process, however, the same cannot be
considered under Article 226 of the Constitution of India.
3. In that view of the matter, it is open for the petitioners to
raise a dispute before the competent authority for redressal of
their grievances. Reserving such liberty to the petitioners, the
Writ Petition is dismissed.
SD/-
(E.S.INDIRESH)
JUDGE
sac
List No.: 2 Sl No.: 1
NC: 2026:KHC:15188
WP No. 8658 of 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 13 DAY OF MARCH, 2026
BEFORE
THE HON'BLE MR. JUSTICE E.S.INDIRESH
WRIT PETITION NO.8658 OF 2026 (CS-EL/M)
BETWEEN:
1. SMT. KALYANAMMA
W/O SANNAIAH,
AGED ABOUT 50 YEARS
2. SMT. MANJULA
W/O DASAIAH
AGED ABOUT 45 YEARS
3.
SMT. CHANDRAKALA
W/O SHESHAIAH
AGED ABOUT 38 YEARS
4.
SMT. JYOTHI
W/O THAMMAIAH
AGED ABOUT 40 YEARS
5.
SMT. RESHMA BANU
W/O NAYAMULLA SHARIFF
AGED ABOUT 45 YEARS
ALL ARE RESIDING AT SHANKHA VILLAGE,
SALAGAME HOBLI,
HASSAN TALUK,
HASSAN DISTRICT-572 219.
Digitally signed by
CHAYA S A
Location: HIGH
COURT OF
KARNATAKA
- 2 -
NC: 2026:KHC:15188
WP No. 8658 of 2026
HC-KAR
…PETITIONERS
(BY SRI. SRINIVASA K. N., ADVOCATE)
AND:
1. STATE OF KARNATAKA
REPTD. BY ITS SECRETARY,
DEPARTMENT OF CO-OPERATION,
VIDHANASOUDA,
BENGALURU-560 001.
2. THE STATE CO-OPERATIVE ELECTION COMMISSION
RD
3 FLOOR, TTMC 'A' BLOCK,
REPTD. BY ITS COMMISSIONER,
SHANITINAGAR,
BENGALURU-560 027.
3. THE REGISTRAR OF CO-OPERATIVE SOCIETIES
NO. 1, ALI ASKAR ROAD,
BENGALURU-560 052.
4. THE DEPUTY REGISTRAR OF CO-OPERATIVE
SOCIETIES
HASSAN DISTRCIT,
HANATA BAZAR BUILDING,
ST
1 FLOOR, KUBENPUNAGAR,
HASSAN-573 201.
5.
THE ASSISTANAT REGISTRAR
OF CO-OPERATIVE SOCIETIES
HASSAN SUB-DIVISION,
HASSAN-573 201.
6.
SMT. SAVITHRAMMA
W/O NOT KNOWN TO THE PETITIONERS
- 3 -
NC: 2026:KHC:15188
WP No. 8658 of 2026
HC-KAR
MAJOR IN AGE,
RETURNING OFFICER,
MILK PRODUCERS WOMEN
CO-OPERATIVE SOCIETY LIMITED,
SHANKHA VILLAGE,
SALAGAME HOBLI,
HASSAN TALUK AND DISTRICT AND
SALES OFFICER, OFFICE OF THE ASSISTANT
REGISTRAR OF CO-OPERATIVE SOCIETIES,
HASSAN-573 201.
7.
SRI. NAVEEN
S/O NOT KNOWN TO THE PETITIONERS
MAJOR IN AGE,
SPECIAL OFFICER,
MILK PRODUCERS WOMEN
CO-OOPERATIVE SOCIETY LIMITED,
SHANKHA VILLAGE,
SALAGAME HOBLI,
HASSAN TALUK AND DISTRICT -573 201
EXTENSION OFFICER,
OFFICE OF THE DEPUTY REGISTRAR
OF CO-OPERATIVE SOCIETIES,
HASSAN DISTRICT, HASSAN-573 201.
8. MILK PRODUCERS WOMEN
CO-OPERATIVE SOCIETY LIMITED,
SHANKHA VILLAGE, SALAGAME HOBLI,
HASSAN TALUK AND DISTRICT-573 201
BY ITS CHIEF EXECUTIVE OFFICER.
9. SMT. YASHODA
W/O MAHESH
AGED ABOUT 45 YEARS
R/AT HOSAHALLY VILLAGE,
- 4 -
NC: 2026:KHC:15188
WP No. 8658 of 2026
HC-KAR
SHANKA POST,
HASSAN DISTRICT-573 141.
10.
SMT. BHAGYA K.B.
W/O NAGARAJU
AGED ABOUT 40 YEARS
R/AT HOSAHALLY VILLAGE,
SHANKA POST,
HASSAN DISTRICT-573 141.
11. SMT. BHAGYA.H.N
W/O REVANNA
AGED ABOUT 38 YEARS
R/AT HOSAHALLY VILLAGE,
SHANKA POST,
HASSAN DISTRICT-573 141.
…RESPONDENTS
(BY SRI. YOGESH D. NAIK, AGA FOR R1, R3 TO R5)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
TH
ENTIRE PROCESS OF ELECTION CONDUCTED FOR THE 8
RESPONDENT SOCIETY HELD ON 08.3.2026 AS THE SAME
ILLEGAL AND TO PRINCIPALS OF NATURAL JUSTICE,
CONSEQUENTLY QUASH THE ELECTION REEQUEST WHICH
PRODUCED AT ANNEXURE-F AND DIRECT THE RESPONDENTS
NO. 1 TO 7 TO CONDUCT THE FRESH ELECTION BY ISSUING
TH
THE FRESH CALENDAR OF EVENTS FOR THE 8 RESPONDENT
- SOCIETY AND ETC.
THIS PETITION, COMING ON FOR FINAL HEARING, THIS
DAY, ORDER WAS MADE THEREIN AS UNDER:
- 5 -
NC: 2026:KHC:15188
WP No. 8658 of 2026
HC-KAR
CORAM: HON'BLE MR. JUSTICE E.S.INDIRESH
ORAL ORDER
1. In this Writ Petition, petitioners are assailing the process
th
of election conducted for the 8 respondent - Society, held on
08.03.2026 (Annexure-F).
2. Having taken note of the submissions made by the
learned counsel appearing for the petitioners, though the
petitioners have submitted that illegalities have occurred during
the electioneering process, however, the same cannot be
considered under Article 226 of the Constitution of India.
3. In that view of the matter, it is open for the petitioners to
raise a dispute before the competent authority for redressal of
their grievances. Reserving such liberty to the petitioners, the
Writ Petition is dismissed.
SD/-
(E.S.INDIRESH)
JUDGE
sac
List No.: 2 Sl No.: 1