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Karnataka High Court

Sri C S Puttuswamy vs The State Of Karnataka on 22 January, 2009

Author: N.K.Patil

Bench: N.K.Patil

{N THE HIGH COURT OF KARKATAKA AW 8hNGALORE.
camp: was ms 22*' my G5' ammmv 2009. 

: BEFORE :

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REFRESENTED BY ITS SECRETARY
TO THE EEPT OF C0~GPERATIVE
SOCIETIES; H.8.BUIL9INGp
BANGALGRE"01



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. . . RESPQIBENTS

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INDIE PRAYEWG TO DIRECT THE R1, 2 A1413 3 TO
STOP "FEE GPERATIQVI ENE) EUNCTIGNING GE' Tifi R4
SOCIETY, ETC.

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--3

authority hava not conuside red the  
repzasantatians given by the 
Keezaim the representations in 
without taking appropxiatav' % 
accordance with law a5 G3::vi§e395e".A T  

relevazut prwisions af  V. {Z-«'<;~_-V-«'ap'§:_::::§i:A'rzi§i~'s'a'v'e'é 

societies Act and Riilgs iii 
Therefore. it would b;  fiigia Court:
if a;:propriats"::.;¢§;:§.xa§§.Et3;§~§:  to the
zefipcnsiexxta     the en& of

justice 

6.  respondents 1 to 3

___a..te d..§'I§aatter:.Vi. ""s:a<V:,> v 't:<::::;ai;.c}.ex: and dispense of the accordance with law as V zelmrant previaiona of that

--Co~af$é:&{:}E.v5 Act and Rules, as expeditiously 'pguasyilgle, at any rate within an period of weeks {acorn the data of receipt 0: the T of this Order, if nut alxeady taken any decision.

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Laaxnad Gcvarzzmant Pleads: is tr: file the Kama of Appearange cm respondents 3. tea 3 within twa:=.'§¢aal;'s.fi. ' " ' Iuaqe ..1My.!k..:lI_zs§$lI_l"k§ mm u\umm