Sri G Parameshwarappa vs The Assistant Registrar Of Co-Op ... on 28 May, 2010

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Karnataka High Court

Sri G Parameshwarappa vs The Assistant Registrar Of Co-Op ... on 28 May, 2010

Bench: H.G.Ramesh

W. P. NOS. 14495503/2010.

IN THE HIGH COURT OF KARNATAKA AT BANGALORE

WRIT ?ETI'I'ION Nos. 1449514593 /2T9T1é--.(Cs}EL/AM} 

DATED THIS THE 23TH DAY 01? MAY 2010 .   j

BEFORE

THE I-ION'BLE MRJUSTICE 11M.(;.RA:aIE:s--I§i'_'V .  .

BETWEEN:

SR: G PARAMESHWARAPPA u AGED ABOUT 56 S/O MUDIMALLAPPA , NEELAGUNDA VILLAC-IF; ._ 7 HARAPANAHALLI TALUK DAVANGEREDISTRIZCTV» . if V SR1 A. NAc§Ap;iéA "

AGED A;B'o'mf'e30 s/0 MUp1M¢\3;LAP'PA..V ._ NEELAGU'NDA'*3';§II4Lﬁ.GE., HARAPANAEiALL1'TALUK, . DAVANGEREZVDISTRICT, .. ' SR1 M. HALAs1D1i5A1JPA"--« " V AGED ABOUT 45;

s/0 HANUMAPPA A A "=}1AIi2APAI~.IAHALL1TALUK. * ~ _pAV_ANc»ERB;§_DIsImcT.

.--.SRI B:"_THh' §.UVKA. PPA ' AGED. ABOUT 40 YEARS 'S/0.. SANNAPPA E. BET/'INAHALL1.

HARAPANAI-IALLI TALUK "DAVANGERE DISTRICT '' SR1 B. GONEPPA AGED ABOUT 35 YEARS S / O BASAPPA N EELAGUNDA VILLAGE. HARAPANAHALL1 TALUK DAVANGERE DISTRECT W.P.NOS.14495-503(2010.

SR1 T. JAMBAPPA AGED ABOUT 55 YEARS S/ O DURUGAPPA ITTIGUDI HARAPANAHALLI TALUK DAVANGERE DISTRICT SRI M. GOPALAPPA. AGED ABOUT 70 YEARS S / O PARUSHURAMAPPA, ITTIGUDI I-IARAPANAHALLI TALUK DAVANGERE DISTRICT SMT C. HANUMAVVA - AGED ABOUT 70 YEARS D/O RAMAPPA NEELAGUNDA VILLAGE, ; HARAPANAHALLI TALIIII ~. DAVANGERE DISTRICT SR1 PARAS.HLIRAMA}§PA:I I "

AGED I+IARAPANAI:IAI,I'_5I. VT£ﬂ,.[IJK DAVANGERE 'Q'I»STRI_(iT___ ~ I PEMIONERS [BY SR1 YADAVA FOR M/SA NAGARAJAPPA. & ASSOCIATES) ASSISTANT REGISTRAR '-op' COJQPESOCIEZTIES A HARAPANAHALLI, DAVANGERE DISTRICT A s CHIEF' EXECUTIVE OFFICER, PRIMARY AGRICULTURE CO~OP. SOCIETY LTD., I 'NEELAGUNDA VILLAGE, HARAPANAI-IALLI TALUK.

DAVANGERE DISTRICT ELECTION OFFICER, PRIMARY AGRICULTURE CO~OP. SOCIETY LTD., NEELAGUNDA VILLAGE, HARAPANAHALLI TALUK, DAVANGERE DISTRICT SRI BELOOR SIDDESH.

AGED ABOUT 30 YEARS S/O BELOOR ANJAPPA.

NEELAGUNDA VILLAGE HARAPANAHALLI TALUK, DAVANGERE DISTRICT SRI CHITRASI-IEKARA, AGED ABOUT 35 YEARS S/O HEERYANAIKA VYASANATHANDA NEELAGUNDA VILLAGE, HARAPANAHALLI TALUK, DAVANGERE DISTRICT _S 'A ' SR1 REVANASlD_DAPPA " ' 17; AGED ABO'UT«6Q' YEARS --~~ S/O BAS.AI2pA';j"

CHIKKI ANA _.?'JIVRE£?E _ '"

H£:IRAPANr'L5{.ALLI.Trﬂ,IJ'I{, _ _* DAVANGERE'D1-STRIc*r__ . SR1 SH1VAKUivLAii2.' - _. AGED ABOUT 45 V /0 AADADDAKQTRABASSAPPA I3.EVI.NAHALLI* ---------- ~ * 'HARAPANAHALL1 TALUK.

. V' " --DA'[ANC}ERE?. DISTRICT "€sRI';F1~'II;g'XVARA VENKATESH,

-_AGED ABOUT 32 YEARS i'«§EELAGU}\§DA VILLAGE HARA;:>ANAHALL1 TALUK .. ,_DAvANSERE DISTRICT S. CI-IANDRAPPA AGED ABOUT 48 YEARS S/O SANNAKOTRAPPA NEELAGUNDA VILLAGE, HARAPANAHALLI TALUK DAVANGERE DISTHCT W. P. Nos. 14495-503/2010. _ EOLLOMNG:

W. P. Nos. 14495-503/2010. 10 SMT P. JAGADAMMA AGED ABOUT 50 YEARS D/O SIDDAVEERANAGOWDA K. KALLAHALLI.

HARAPANAPLALLI TALUK DAVANGERE DISTRICT 11 SRI G. THIRUPATHI.

AGED ABOUT 40 YEARS NEELAGUNDA VILLAGE IIARAPANAHALLITALDK _ I = _ DAVANGERE DISTRICT ~~ ...'-RESPQNDENTS (BY SR1 ZAHEER AHMED, ASA EOR--R.IIgR.é;;*--» SR}. DEVI PRASAD SHE3_'I'}Y, ADV PO-R " I M/S JAYAKUMAR S PATIL_ASSOc':IATES._POR R4 TO R41] THESE FILED" 331*. j THEf.._PE'i7ITIC)NE3RS UNDER ARTICLES 226 Ea'-9,2i7 OF 'CON.S*I'IfIfII'I'ION OF INDIA PRAYING TO gI:.AS:%I" I;fPIE'~ORDER.-- DT.23,4.10, IN REVISION NO.47/10, P'ASSED'"' 'BY V' IKARNATAKA APPELLATE TRIBUNAL ICO.~..OI=IERATION}. BANGALORE ON IA.NO.I, WHICH Is MARKED ..AS. ANN«E"-..AND 'DIRECT THE KARNATAKA APPELLATE TRIE!U,NALVIVIN--.¢REvIs_ION PETITION NO.46/10 TO DISPOSEZVOFF THE RIE'DIiSIONa.IPE'['£'I'ION ON MERITS. THESEI¢1PIEfIIT'IOaNS "C:fQMING ON FOR PRELIMINARY HEARING IN 'B' GROUP THIS DAY, TRE COURT MADE THE ._ petitions, the petitioners are .Cha.1lt§fl,gii71:g. interlocutory order dated 23.04.2010 passed by the Karnataka Appellate .'ppTp~TrIbﬁnA1 in Revision PetitiOn.46/2010. , I have heard the learned eounsei appearing for the parties and perused the impugned order at AnneXure--E. W.P.Nos.1449S~S03z2G10. A perusal of the impugned order would show that it is no longer in force. Hence, the petitions have becr)h'1.e infruetuous.

3. However, learned counsel JappeaIfi'r1g*----.:io1"ll"=tvl1e petitioners submits that the lKar:=j'atal§a»._l 'Appell:at¢:1,i_' Tribunal has posted the aforesaid Revision final orders on 1'?.06.20__10. Haying_regard'to« of the Case, 1 deem it appropriat.e "the Karnataka Appellate Tribunal to the said Revision Petit--ioIi ,anjd linilualny event before the end ..... EUDGE

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