KARKIHALLI MILK PRODUCERS CO-OPERATIVE SOCIETY LTD Vs. STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY

JUDGEMENT

(1.) In all these writ petitions challenge is to the electoral process that has already been set in or a step in aid of it for interdicting the ongoing electoral process on the grounds which broadly fall within Section 20(2)(a-iv) & (a-v) of the Karnataka Co-operative Societies Act, 1959 (hereafter 'the Act').

(2.) Since two opinions given by a learned Co-ordinate Bench of this Court were available vide interim orders dated 26.12.2018 and 18.01.2019, some interim protection was afforded to these petitioners as well keeping in view the broad spectra of the cases.

(3.) After service of notice, the respondents have entered appearance; the contesting respondent namely the Co-operative Election Authority being represented by learned panel counsel Sri. Keshava Reddy opposes the writ petitions and seeks vacating of the interim order.