Karnataka High Court
State Of Karnataka vs Sri. R M Manjunatha Gowda on 19 August, 2020
Bench: B.V.Nagarathna, Ravi V Hosmani
-: 1 :-
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 19TH DAY OF AUGUST, 2020
PRESENT
THE HON'BLE MRS.JUSTICE B.V.NAGARATHNA
AND
THE HON'BLE MR. JUSTICE RAVI V. HOSMANI
WRIT APPEAL NO.433/2020(CS-RES)
BETWEEN:
1. STATE OF KARNATAKA,
DEPARTMENT OF CO OPERATION,
VIDHANA SOUDHA,
BENGALURU - 560 001.
REPRESENTED BY ITS PRINCIPAL SECRETARY,
2. THE REGISTRAR OF COOPERATIVE SOCIETIES,
NO.1, ALI ASKAR ROAD,
BENGALURU - 560 052.
3. JOINT REGISTRAR OF COOPERATIVE SOCIETIES,
BENGALURU REGION, BENGALURU,
MALLESHWARAM SAHAKARA SOUDHA,
MYSORE ROAD, 8TH CROSS,
MALLESHWARAM,
BENGALURU - 560 003.
4. DEPUTY REGISTRAR OF COOPERATIVE SOCIETIES,
RTO ROAD, SHIVAMOGGA - 577 201.
... APPELLANTS
(BY SMT. PRATHIMA HONAPURA, AGA APPEARED THROUGH
VIDEO CONFERENCE)
-: 2 :-
AND:
1. SRI. R M MANJUNATHA GOWDA,
S/O RAMAPPA GOWDA,
AGED ABOUT 62 YEARS,
DIRECTOR/ PRESIDENT,
DCC BANK SHIVAMOGGA,
R/O KARKUCHI, POST SHIRIGERE,
SHIVAMOGGA TALUK,
SHIVAMOGGA DISTRICT - 577 211.
2. SHIVAMOGGA DISTRICT CENTRAL
COOPERATIVE BANK LTD.,
BALRAJ URS ROAD,
SHIVAMOGGA - 577 201.
REPRESENTED BY ITS MANAGING DIRECTOR/CEO.
3. SRI. NAGENDRA S HONNALLI,
PROJECT DIRECTOR,
URBAN DEVELOPMENT CELL,
DEPUTY COMMISSIONER'S OFFICE,
SHIVAMOGGA - 577 201.
4. THE STATE COOPERATIVE ELECTION AUTHORITY,
3RD FLOOR, TTMC,
'A' BLOCK, SHANTINAGAR,
BENGALURU - 560 027.
REPRESENTED BY ITS SECRETARY,
5. SRI. D PANDURANGA GARAG,
S/O DASAPPA,
AGED ABOUT 59 YEARS,
PRESENTLY WORKING AS
JOINT REGISTRAR OF COOPERATIVE SOCIETIES,
BENGALURU REGION, BENGALURU,
MALLESHWARAM SAHAKARA SOUDHA,
MYSORE ROAD,
8TH CROSS, MALLESHWARAM,
BENGALURU - 560 003.
-: 3 :-
(NOTE: THE NAME OF RESPONDENT NO.7 WAS SHOWN AS SRI.
NAGENDRA DONGRE IN THE WRIT PETITION, AND
SUBSEQUENTLY THE WRIT PETITIONER I.E., RESPONDENT NO.1
HEREIN SOUGHT FOR CORRECTION OF THE NAME OF
RESPONDENT NO.7 AS " SRI NAGENDRA S HONNALI" AND THE
SAME WAS ALLOWED VIDE COURT'S ORDER DATED
29.07.2020)
... RESPONDENTS
(BY SRI VARUN J PATIL, ADVOCATE FOR C/R1 APPEARED
THROUGH VIDEO CONFERENCE)
THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO ALLOW THIS WRIT
APPEAL AND CONSEQUENTLY SET ASIDE THE IMPUGNED
INTERIM ORDER PASSED BY THE LEARNED SINGLE JUDGE IN
WRIT PETITION NO.8891/2020 DATED 30/07/2020.
THIS WRIT APPEAL COMING ON FOR ORDERS THIS DAY,
NAGARATHNA J., DELIVERED THE FOLLOWING:
JUDGMENT
Learned AGA who has appeared through video conference submits that a memo has been filed seeking permission to withdraw this writ appeal as it has been rendered infructuous. She submits that the Writ Petition (W.P.No.8891/2020 out of which this appeal arises) has been allowed and the matter has -: 4 :- been remanded to the Joint Registrar of Cooperative Societies for reconsideration afresh and hence, the writ appeal would not survive for consideration.
In the circumstances, the writ appeal is dismissed as having become infructuous and as not pressed.
In view of dismissal of the writ appeal, all pending applications stand dismissed.
Sd/-
JUDGE Sd/-
JUDGE Bsv