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Judgment
S Sunil Dutt Yadav, J
Learned Additional Government Advocate accepts notice for respondents No.1 to 3.
The petition has been filed by the primary members of 4th respondent - Society calling in question the result of election of Directors announced on 24.02.2024 at Annexure-'E'. Various contentions have been raised including that the election has been held in violation of the Bye-laws.
Taking note of the availability of substantive remedy for redressal of grievance under Section 70(2)(c) of the Karnataka Co-operative Societies Act, 1959, the petitioner is to be relegated to avail himself of the substantive remedy referred to above. All contentions are kept open. Accordingly, the petition is disposed off.
Learned counsel for the petitioner submits that the election to the post of President and Vice-President is likely to be held on 09.03.2024.
It is made clear that if dispute is raised before the appropriate authority, the request for interim relief ought to be considered expeditiously taking note of the date of election fixed on 09.03.2024.
Notice to other respondents is dispensed with, in light of the order relegating the petitioner to avail of statutory remedy, without passing any adverse order with respect to the said respondents.
Accordingly, petition is disposed off.