Karnataka High Court
Shree. Seenappa S vs The State Of Karnataka on 13 January, 2023
Author: Jyoti Mulimani
Bench: Jyoti Mulimani
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 16TH DAY OF JANUARY, 2023
BEFORE
THE HON'BLE MS. JUSTICE JYOTI MULIMANI
WRIT PETITION No.49305/2017 (CS-RES)
BETWEEN:
1. SHREE.SEENAPPA.S,
S/O.LATE SUBBANNA,
AGED ABOUT 65 YEARS,
2. SHREE MANJUNATH.S,
S/O.SHREE SEENAPPA.S,
AGED ABOUT 40 YEARS,
3. SMT.RATHNA.M,
W/O.MANJUNATH.S,
AGED ABOUT 36 YEARS,
ALL ARE R/AT NO.27,
NEAR MATHRUSHREE KALYANA MANTAPA,
LAGGERE, BANGALORE-560 068.
(BENEFIT OF SENIOR CITIZENSHIP NOT CLAIMED)
... PETITIONERS
(BY SRI.UMAPATHI.S, ADVOCATE)(ABSENT)
AND:
1. THE STATE OF KARNATAKA,
REP. BY THE SECRETARY,
DEPARTMENT OF CO-OPERATION,
M.S.BUILDING,
BANGALORE-560 001.
2. THE REGISTRAR OF CO-OPERATIVE
SOCIETY,
2
DEPARTMENT OF COOPERATION,
ALI ASKER ROAD,
BANGALORE-560 052.
3. THE JOINT REGISTRAR (RULE 441),
KARNATAKA STATE SOUHARDA
FEDERAL COOPERATIVE DISPUTE COURT,
MARGOSA ROAD,
MALLESHWARAM,
BANGALORE-560 055.
4. KARNATAKA STATE SOUHARDA
FEDERAL CO-OPERATIVE LTD.,
NIRMAN BHAVAN, DR.RAJKUMAR ROAD,
I BLOCK, RAJAJINAGAR,
BANGALORE-10,
REP. BY THE MANAGING DIRECTOR.
... RESPONDENTS
(BY SMT.A.R.SHARADAMBA, AGA FOR R-1 TO 3,
SRI.A.DEVARAJA, ADVOCATE FOR R-4)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO CALL
FOR RECORDS PERTAINING TO GOVERNMENT ORDERS
BEARING NO.SA.E.402.A.SA.SE.2015, BANGALORE
DT.04.12.2015 AND VIDE ANN-C AND QUASH THE SAID
GOVERNMENT ORDER BY ISSUE OF A WRIT OF CERTIORARIOR
ANY OTHER APPROPRIATE WRIT, ORDER OR DIRECTION AND
ETC.
THIS WRIT PETITION COMING ON FOR HEARING, THIS
DAY, THE COURT MADE THE FOLLOWING:
3
ORDER
There is no representation on behalf of the petitioners.
As could be seen from the daily order sheet, the matter was listed on 05.01.2023. There was no representation on behalf of the petitioners. Hence, it was ordered to be listed today. Today also, there is no representation on behalf of petitioners.
Hence, the Petition is dismissed for non-prosecution.
Sd/-
JUDGE bnv