Karnataka High Court
Sri. G. P. Revanasiddappa vs The Deputy Registrar Of Co Operative ... on 30 October, 2023
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NC: 2023:KHC:38632
WP No. 28137 of 2018
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 30TH DAY OF OCTOBER, 2023
BEFORE
THE HON'BLE MR JUSTICE C.M. POONACHA
WRIT PETITION NO. 28137 OF 2018 (CS-RES)
BETWEEN:
1. SRI. G. P. REVANASIDDAPPA
S/O. PARAMESHWARAPPA,
AGED ABOUT 54 YEARS
2. SRI. E ANANDAPPA
S/O. ESHWARAPPA,
AGED ABOUT 51 YEARS
3. SRI. KARABASAPPA B
S/O. BASAPPA,
AGED ABOUT 49 YEARS
4. SRI. C M GURUMURTHY
S/O. MANJUNATHA,
AGED ABOUT 46 YEARS
5. SMT. MALLAMMA
W/O. JAYAPPA,
Digitally AGED ABOUT 54 YEARS
signed by
BHARATHI S
6. SMT. KARABASAMMA
Location:
HIGH COURT W/O. HANUMANTHAPPA,
OF AGED ABOUT 46 YEARS
KARNATAKA
ALL ARE R/O OBAVVA NAGATHI HALLI,
DODDALAGHATTA POST,
CHITRADURAGA TALUK AND DISTRICT 577 541
...PETITIONERS
(BY SRI B M SIDDAPPA, ADVOCATE)
AND:
1. THE DEPUTY REGISTRAR
OF CO OPERATIVE SOCIETIES
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NC: 2023:KHC:38632
WP No. 28137 of 2018
CHITRADURGA SUB DIVISON,
CHITRADURGA 577501.
2. THE ASSISTANT REGISTRAR OF
CO OPERATIVE SOCIETIES
CHITRADURGA SUB DIVISION,
CHITRADURGA 577501
3. SRI. C R RUDRAPPA
S/O. REVAPPA,
AGED ABOUT 57 YEARS
R/O. OBAVVA NAGATHI HALLI,
DODDALAGHATTA POST,
CHITRADURAGA TALUK AND DISTRICT 577 541
4. OBAVVA NAGATHI HALLY MLILK PRODUCERS
CO OPERATIVE SOCIETY LTD,
OBAVVA NAGATHI HALLI,
DODDALAGHATTA POST,
CHITRADURAGA TALUK AND DISTRICT 577 541
REP BY ITS CEO/SECRETARY
...RESPONDENTS
(BY SRI SIDDHARTHA BABURAO, AGA FOR R1 & R2
SRI B K MANJUNATH, ADVOCATE FOR C/R3)
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE
CONSTITUTION OF INDIA PRAYING TO QUASH ORDER PASSED BY
THE RESPONDENT NO.2 IN CASE NO.24/2017-18 DATED 31.08.2017
PRODUCED AS ANNEXURE-H1 AND THE ORDER PASSED BY THE
RESPONDENT NO.1 IN APPEAL NO.DRD/DISPUTE/APPEAL-1/2017-18
DATED 19.06.2018 PRODUCED AS ANNEXURE-K AND THE ORDER
PASSED BY THE RESPONDENT NO.2 DATED 25.06.2018 PRODUCED
AS ANNEXURE-L AND ETC.
THIS PETITION, COMING ON FOR PRELIMINARY HEARING IN
'B' GROUP THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
The present petition is filed challenging the order dated 31.08.2017 passed in case No.24/2017-18 (Annexure-H1 to the writ petition) wherein, the Petitioners were suspended for a -3- NC: 2023:KHC:38632 WP No. 28137 of 2018 period of three yeas from respondent No.4 - Society. The present petition also challenges the order dated 19.06.2018, passed in appeal No.1/2017-18 wherein the respondent No.1 - Appellate Authority refused to interfere with the order of suspension, consequent to which, order dated 25.06.2018 has been passed appointing the Special Officer.
2. This Court vide interim order dated 05.07.2018, had granted stay of the operation of the order dated 31.08.2017 and the order dated 25.06.2018 appointing the Special Officer.
3. It is clear and forthcoming that under the order dated 31.08.2017, the Petitioners who are disqualified for a period of three years which period has elapsed by efflux of time.
4. In view of the above, writ petition is dismissed as having become infructuous.
Sd/-
JUDGE BS List No.: 1 Sl No.: 51