Mallangouda Babagouda Patil vs The Returning Officer on 26 May, 2010

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Karnataka High Court

Mallangouda Babagouda Patil vs The Returning Officer on 26 May, 2010

Bench: H.N.Nagamohan Das

W. ézco, 625"3}¥ ;.:.2A':;A-1.0

IN THE: HIGE~i~.§1OURT 075*' NARNATAKA 
CERCUIT ~B:<:Nc-N AT. DHARWAD

DATED THIS THE:"2'6'"?V._I)AY".€>F'V rézigw, 2010
V j _  BE~E*o_Ra:VA»--_V_ 
THE HQ.I\l;--7BL§§I'4IR~.J?JéSTICE; i--T{'..N.NAéAMOHAN DAS

wmjr P14:::fITi"c>N_'N~;s_;E12534 £3510 {CSAEL/M)
BETWEXQQVA'   
MALLANGQUDA"BABAQ(}.UDA 'PATIL,
AGE: 50 ':!EA_Rs, .QcLjf; VAGREQLILTURE,
ADYAKSHA. PRATH--ANIIAK.--K'f€3.USHI PATTIN
SAHAKARI BANK N1:e'A1\--11'1*;-- 'KALLOL,
TQ: C{HI'KK.ODI,"'DIST: BELGAUM. ...PE'I'ITIONER

 v  (BY_'j%s'i21E_MAHANTE:sH...R.PAT1L, ADV.)

    OFFICER,

. '-_:1'H}53 'BELQAUM CENTRAL CO~OPERATI'\/E BANK
'  LIM.ITE;:.;;

-- " BELGAUM.
A THE; GENERAL MANAGER,

A'   BELGAUM CENTRAL CO~OPERATIVE BANK
A" " LIMITED ,
ELGAUM

" A. A  '  B .
   3.; CHAIRMAN,

THE BELGAUM CENTRAL CO--OPERATIVE BANK
LEMITEZD,

A BELGAUM.
4. MALAGOUDA NARASGOUD PATIL,

« V. s~.%;"a,,

; 



W.P.N0.62534,/2310

AGE: 48 YEARS, (ECG: AGRICULTURE,
REQ: KALLGL, TQ: CHIKKOBL
813?: BELGABM.

5. PRATHSMIK KRUSHI PATTIN SAHAKARI B;%§$K ;S:Y;§f1vi:_*;*,  

KALLOL,
TQ: CHEKKGDI, BEST: BELGAUM;  . ..
RE?RESEi'*$TED BY ITS MANA<£§vrER;..S A. 3 '

6. THE DEPUTY REGISTRAR Q9 SC>Sr»_§§PE§2A.Ti'vif*;:,':Soéjliéfar  .

BELGAUM,  
DIST:BELGAUM. '  '_ " 
...R'ESPONDENTS

(BY SMT.K.v:DYAvATH1,ASA-  5:1 AN?) R6.
SRISHIVARAJ P.MU:3HQVL,AD'3I. f?'(}R'AND R3.
SR1.SR1NA_N;_:3  PA:::HAP{;R2:«,.AQv.- F~{:>:4z R4.

R5        

THIS 3£°E'I';{"f'I£>N "*-:S4F:::.S'1:«.UN;:ER ARTICLES 226 AND
227 GP' THE "C.QN'S:r_1f1'U.T1QN 'oEf,,:1\:mA PRAYING TO QUASH
THE I1xv:PUGIx:§;5I} CiRDER.¢'DTD.8.2.201O ISSUED BY SR9
RESPONSE-NTVI_!3E A.NNElXURE~D AND RESOLUTION NO.1
DTD.3.4.i201O PASSE2I}"'--BY».,'~;'HE 5TH RESPONDENT VIBE
ANNEXURS---_E AND 'a:.'1'z',:. - V 

 PETE'-'IV_C)Vf'J CSMING ON FOR ORDERS THIS DAY,

 * SHE-'ic0t;--.RTV.MADE  FOLLOWING:

ORDER

kin é:i1.iS' 'évrit petitian, the petitioner has prayed a writ in " :::_g1tuVrE=;.0f Certiorari ta quash iths Qrder elated 08.02.2010 as é-__p%::'V E?arihSxurS~D passgd by {ha 3% responéent nominating the T ~'§Li3¥ respcndent ta rspreserzt their bank in thf: commiiiés Sf /SS"

Ei?.P.i'*€0,62534;'2¥3 18 ,§'i:'18.§1ag1E3}'f}€i"i{ of 531 respondent and also the re$eiutior_i_ dated 03.04.8116 passéé by izhs management Of 531 resp0n.cie:i':§bank authorising 4-3" respondent to cast his irate in i§iééfi:e§i$'v be held on 10.84.2016 for the 234 respgnﬁent;-'BéI1iii'_'I .

2. It is not in dispute thatV"i._hé'.V2ﬂd ré$;;3;§1:<i'e:i'ir.gi;3:1iiia:VV ﬁnances the Sm f€SpOI1C1€ﬂt~baf11{D'~,Th€I:€f0;'i€;,2.136. iirv%;*i§ii:§iic>i1dent§' bank is entitied to nomiiiate in iiie""co'fi1mittee of management of 5&3 the impugned order dated who is the Chairman pf nominated the 4th respondent». in the committee of rnanagxeiirieiﬁi I find I10 illegality in the impugnedi<S':7<:_ie1', V V i i Thé'iSe<:QHnd«prayer in this Writ petition is to quash 'LAh§5«r¢seii;tiiori:iCia_ted 10.04.2010 authorising the 431 respondent ii;._ Ejésst the elections scheduied to be held GI} V . terms of the resoiutian, the 431 respondent .i§eari;iig_ipaii"ed in the eiectiens held on 10.84.2010 and he has :€§§§?Ci§€t§. his V{3f.€. Thereferei the question sf quashing the 7"

resolutien dateci 03.04.2010 at AI1I1€XLlI'E~E cansideration'

4. For the above reasons, the writ rejected. ¢_ -,3 , _ a V 3 .

, as not-. su:*%z;ve: .fcr » pétiiirjn is n ';_1ére b}j '§§§§E MBSL

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Karnataka High Court