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MR MANJUNATHA A v. THE STATE OF KARNATAKA
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HC-KAR
NC: 2026:KHC:17093
WP No. 9624 of 2026
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 25TH DAY OF MARCH, 2026
BEFORE
THE HON'BLE MR. JUSTICE E.S.INDIRESH WRIT PETITION NO.9624 OF 2026 (CS-RES)
BETWEEN:
1. MR. MANJUNATHA A.
S/O ANDYAPPA,
AGED ABOUT 48 YEARS,
R/AT LAKKURU HOBLI,
MALUR TALUK, PURA,
KOLAR-563160.
SHARE NO. 149.
2. MR. MUTHAPPA,
S/O PAPPANNA,
AGED ABOUT 70 YEARS,
R/AT LAKKURU HOBLI,
MALUR TALUK, PURA,
KOLAR- 563160.
SHARE NO. 28
3. MR. CHIKKAPAPANNA
S/O MUTHARAYAPPA,
AGED ABOUT 41 YEARS,
R/AT LAKKURU HOBLI,
MALUR TALUK, PURA,
KOLAR-563160.
SHARE NO. 26
4. MR. RAJANNA,
S/O NARAYANAPPA,
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AGED ABOUT 53 YEARS,
R/AT LAKKURU HOBLI,
MALUR TALUK, PURA,
KOLAR-563160.
SHARE NO. 121
5. MR. CHANDRAPPA S.,
S/O SONNAPPA,
AGED ABOUT 47 YEARS,
RAT NO. 34, LAKKURU HOBLI,
MAHAR TALUK, PURA, KOLAR-563160
SHARE NO. 15
THE PETITIONERS ARE THE
THE MEMBERS OF THE
RESPONDENT NO.7-L PURA MILK PRODUCERS CO-OPERATIVE SOCIETY LTD.,
LAKKURU.
MALURU TALUK,
KOLAR DISTRICT-563160. …PETITIONERS
(BY SRI. K.M. PRAKASH, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
DEPARTMENT OF CO-OPERATION,
M. S. BUILDING.
DR. B. R. AMBEDKAR VEEDHI,
BENGALURU-560001,
REPRESENTED BY ITS SECRETARY.
2. THE STATE CO-OPERATIVE ELECTION COMMISSION, 3RDFLOOR, T.T.M.C 'A' BLOCK,
SHANTHI NAGAR, K.H. ROAD,
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BENGALURU -560027,
REPRESENTED BY ITS COMMISSIONER.
3. THE REGISTRAR OF CO-OPERATIVE SOCIETIES
NO.1, ALI ASKAR ROAD,
BENGALURU-560001.
4. THE DISTRICT CO-OPERATIVE ELECTION OFFICER, AND DEPUTY REGISTRAR OF CO-OPERATIVE
SOCIETIES,
KOLAR DISTRICT-563160.
5. THE ASSISTANT REGISTRAR OF CO-OPERATIVE
SOCIETIES
LAKKURU HOBLI,
MALURU TALUK,
KOLAR DISTRICT-563160.
6. THE RETURNING OFFICER
THE L PURA MILK PRODUCERS CO OPERATIVE
SOCIETY LTD.,
LAKKURU HOBLI,
MALURU TALUK,
KOLAR DISTRICT-563160.
7. THE SECRETARY
THE L PURA MILK PRODUCERS CO OPERATIVE
SOCIETY LTD.,
LAKKURU HOBLI,
MALURU TALUK,
KOLAR DISTRICT-563160. …RESPONDENTS
(BY SRI. YOGESH D. NAIK, AGA FOR R1, R3 TO R6)
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THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE CALENDAR OF EVENTS DATED 18/03/2026
PUBLISHED BY THE RESPONDENT NO.6 PRODUCED AT
ANNEXURE-A; DIRECTING THE RESPONDENTS TO POSTPONE
THE ELECTIONS BY RESCHEDULING THE CALENDAR OF
EVENTS.
THIS PETITION, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE E.S.INDIRESH
ORAL ORDER
1. In this Writ Petition, petitioners are assailing the calendar of events dated 18.03.2026 published by respondent No.6 (Annexure-A), inter alia, sought for a direction to the respondents to postpone the election by re-scheduling the calendar of events.
2. Heard learned counsel appearing for the parties.
3. Sri. K.M. Prakash, learned counsel appearing for the petitioners argued that political leaders are participating in the jatra / festival and it would be difficult for the petitioners herein
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to participate in the election in view of jatra / karaga festival as per Annexure-B.
4. Per contra, Sri. Yogesh D. Naik, learned Additional Government Advocate appearing for the respondent - State, argued that the calendar of events has been issued in adherence to the Karnataka Co-operative Societies Act, 1959 and the Rules framed therein and therefore, no interference is called for in this Writ Petition.
5. Having taken note of the submissions made by the learned counsel appearing for the parties, I am of the view that, since the calendar of events has been issued on 18.03.2026, following the declaration of law in the case of N. P. Ponnuswami Vs. Returning officer, Namakkal Constituency and Others, reported in AIR 1952 SC 64, no interference is called for in this Writ Petition.
6. Accordingly, the Writ Petition is disposed of.
SD/-
(E.S.INDIRESH)
JUDGE
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