Karnataka High Court
Smt Savita W/O Mahadev Hosamani vs The Assistant Registrar Of Co Operative ... on 15 April, 2026
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NC: 2026:KHC-D:5497
WP No. 109114 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA, AT DHARWAD
DATED THIS THE 15TH DAY OF APRIL, 2026
BEFORE
THE HON'BLE MR. JUSTICE ASHOK S. KINAGI
WRIT PETITION NO. 109114 OF 2025 (CS-RES)
BETWEEN:
1. SMT. SAVITA W/OMAHA DEV HOSA MA NI
AGED 45 YEARS
2. SAHANA D/O MAH ADEV HOSMA NI
AGED 22 YEARS ,
3. SUSHMITA D/O MA HADEV H OSMANI
AGED 20 YEARS ,
4. PRA TIKS HA D/O MAHADEV HOSMA NI
AGED 18 YEARS ,
5. VENKA TESH S/O MAHADEV HOSMANI
AGED 17 YEARS , R EP BY HIS GUAR DIAN
MOTHER PETI TIONER NO.1
6. SMT. MA NGALA W/O SA DASHIV HOS MA NI
AGED 67 YEARS
MOHANKUMAR
B SHELAR ALL R/A T: KALLA TTI, TERA DA L,
TQ: RABAKAVI-BA NAHA TTI,
DIS T: BA GALK OT-587314.
Digitally signed by
MOHANKUMAR B ...PETITIONERS
SHELAR
Date: 2026.04.27 (BY SRI. SHARATH P HANAMARADDI, ADV)
15:44:50 +0530
AND:
1. THE ASSIS TANT R EGIS TRAR OF
CO-OPERAT IVE SOCIETIES, ARCS O FFICE,
SUB -DIV IS ION, JAMAKHA NDI - 587301
2. SRI . GANGA DH AR URBA N
CO-OPERAT IVE SOCIETY LTD.,
R/BY SRI. SHRISH AIL S/O MUR IG EPPA
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BALIKAI , AG E: 50 YEARS ,
OCC: CHIEF EX ECUTIV E OFFI CER ,
KALLATTI, TERA DA L,
TQ: RABAKAV I-BANAHA TTI
DIS T: BAGALKOT -587314.
3. SRI. ASHOK S /O. S IDDAPPA KA LA TIPP I.
AGE: MA JOR , OC C: AGR ICULTUR E,
R/O: KALLATT I, TERADAL ,
TQ: RABAKAV I-BANAHA TTI,
DIS T: BAGALKOT -587314.
4. SRI . TIPPA NNA S/O. MA LLAPPA A THANI
AGE: MA JOR , OC C: AGR ICULTUR E,
R/O: KALLATT I, TERADAL ,
RABAKAVI-BA NAHATTI,
DIS T: BAGALKOT -587314.
SRI. KALLAPPA S /O. CHA NNABASAP PA BALIKA I,
(FORMER DIREC TOR OF M/S. GANGA DHAR
CO-OP CR EDIT S OCIETY.)
SINC E DEAD B Y HIS LR 'S
5. SRI . SH IVANAND S/O . KAL LAPPA BALIKA I.
AGE: 51 YEARS, O CC : A GR ICUL TUR E,
R/O: BA GOJIKOPP A, TQ : RA MADUR G,
DIS T: BELA GAVI -5 91123.
6. SRI . PRAKASH S/O. KALLAP PA BALIKA I,
AGE: 49 YEARS, O CC : A GR ICUL TUR E,
R/O: BA GOJIKOPP A, TQ : RA MADUR G,
DIS T: BELA GAVI -5 91123.
7. SRI . VI TTHAL S /O. KALLA PPA BA LIKA I,
AGE: 47 YEARS, O CC : A GR ICUL TUR E,
R/O: KALLATT I, TERADAL ,
TQ: RABAKAV I-BANAHA TTI,
DIS T: BAGALKOT -587314.
8. SRI . NAGA PPA S/O. KALLAP PA BA LIKA I.
AGE: 45 YEARS, O CC : A GR ICUL TUR E,
R/O: KALLATT I, TERADAL ,
TQ: RABAKAV I-BANAHA TTI,
DIS T: BAGALKOT -587314.
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WP No. 109114 of 2025
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9. SRI . IRAPPA S /O. KALLA PPA BA LI KAI.
AGE:42 Y EARS, OC C: AGRI CULTURE,
R/O: KALLATT I, TERADAL ,
TQ: RABAKAV I-BANAHA TTI,
DIS T: BAGALKOT -587314.
10. SRI . MAHADEV S /O. KAL LAPPA BALIKA I.
AGE: 40 YEARS, O CC : A GR ICUL TUR E,
R/O: BA GOGIKOP PA, TQ: RA MADUR G,
DIS T: BELA GAVI -5 91123.
11. SRI . SHANKAR S/O. KALLAPPA B ALIKA I.
AGE: 39 YEARS, O CC : A GR ICUL TUR E,
R/O: BA GOJIKOPP A, TQ : RA MADUR G,
DIS T: BELA GAVI - 591123.
12. SMT. SUNDRA VVA D/O. KALLAP PA BAL IKAI.
AGE: 48 YEARS, O CC : H OUS EHOLD,
R/O: KALLATT I, TERADAL ,
TQ: RABAKAV I-BANAHA TTI,
DIS T: BAGALKOT -587314.
13. SMT. YALLAVV A D/O. KALLAPPA BALIKA I.
AGE: 44 YEARS, OCC : H OUS EHOLD,
R/O: KALLATT I, TERADAL ,
TQ: RABAKAV I-BANAHA TTI,
DIS T: BAGALKOT -587314.
14. SRI . BASAVAR AJ S /O. IRAAP PA B ALIKA I.
(FORMER DIREC TOR OF M/S. GANGA DHAR
CO-OP CR EDIT S OCIETY), A GE:MA JOR,
OCC: AGR ICULTUR E, R/O: KALLA TTI,
TERADAL, TQ: RAB AKAVI-BANAHA TTI,
DIS T: BAGALKOT -587314.
15. SRI . RA JU S /O. RAMA PPA HOSA MANI.
(FORMER DIREC TOR OF M/S. GANGA DHAR
CO-OP CR EDIT S OCIETY) AG E:MAJOR,
OCC: AGR ICULTUR E, R/O: KALLA TTI,
TERADAL, TQ: RAB AKAVI-BANAHA TTI,
DIS T: BAGALKOT -587314.
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16. SRI . GA NGA PPA S/O . DUNDAPPA BAGI.
(FORMER DIREC TOR OF M/S. GANGA DHAR
CO-OP CR EDIT S OCIETY.) A GE:MA JOR,
OCC: AGR ICULTUR E, R/O: KALLA TTI,
TERADAL, T Q: RA BAKAVI -BA NAHATT I,
DIS T: BAGALKOT -587314.
SRI. KALLAPPA S /O. PARA PPA TERA DALA .
(FORMER DIREC TOR OF M/S. GANGA DHAR
CO-OP CR EDIT S OCIETY) SINC E DEAD BY HIS LR'S
17. SMT. GOU RAV VA W/O. KALLAPPA TERADAL .
AGE:63 Y EARS, OC C: AGRI CULTURE,
R/O: KALLATT I, TERADAL ,
TQ: RABAKAV I-BANAHA TTI,
DIS T: BAGALKOT -587314.
18. SRI . SA DASHIV S/O . KAL LAPPA TERA DA L.
AGE:52 Y EARS, OC C: AGRI CULTURE,
R/O: KALLATT I, TERADAL ,
TQ: RABAKAV I-BANAHA TTI,
DIS T: BAGALKOT -587314.
19. SRI . ASHOK S /O. KALLA PPA TERA DAL .
AGE:45 Y EARS, OC C: AGRI CULTURE,
R/O: KALLATT I, TERADAL ,
TQ: RABAKAV I-BANAHA TTI,
DIS T: BAGALKOT -587314.
20. SMT. SUSALAVVA D/O. KAL LAPPA TERA DAL .
AGE:42 Y EARS, OC C: AGRI CULTURE,
R/O: KALLATT I, TERADAL ,
TQ: RABAKAV I-BANAHA TTI,
DIS T: BAGALKOT -587314.
SMT . KALAVA TI W/O. V IRUPAKSH KA VASI,
SINC E DEAD B Y HER LR'S
21. SRI . SHANKAR S/O. VIR UPAKSH KAVASI.
AGE:57 Y EARS, OC C: AGRI CULTURE,
R/O: KALLATT I, TERADAL ,
TQ: RABAKAV I-BANAHA TTI,
DIS T: BAGALKOT -587314.
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22. SRI . PRAKASH S /O. V IR UPAKSH KAVASI.
AGE:52 Y EARS, OC C: AGRI CULTURE,
R/O: KALLATT I, TERADAL ,
TQ: RABAKAV I-BANAHA TTI,
DIS T: BAGALKOT -587314.
23. SMT. SUNI TA D/O. V IRUPAKSH KAVASI.
AGE:46 Y EARS, OC C: AGRI CULTURE,
R/O: KALLATT I, TERADAL ,
TQ: RABAKAV I-BANAHA TTI,
DIS T: BAGALKOT -587314.
24. SMT. GEETA D/O. V IRUPAKSH KA VASI.
AGE:42 Y EARS, OC C: AGR ICULTURE,
R/O: KALLATT I, TERADAL ,
TQ: RABAKAV I-BANAHA TTI,
DIS T: BAGALKOT -587314.
25. SRI . SHANKAR S/O. SUBHA DRA DOMBAR
AGE:MAJOR, OCC : AGR IC UL TURE,
R/O: KALLATT I, TERADAL ,
TQ: RABAKAV I-BANAHA TTI, DIST: B AGALKOT-587314.
26. SRI . SHRISHAI L S/O . PARA PPA MALI.
AGE:MAJOR, OCC : AGR IC UL TURE,
R/O: KALLATT I, TERADAL , TQ: RABA KAVI-BANAHA TTI,
DIS T: BAGALKOT -587314.
27. SRI . RA JU S /O. NI NGA PPA KOUJA LAGI.
AGE:MAJOR, OCC : AGR IC UL TURE,
R/O: KALLATT I, TERADAL ,
TQ: RABAKAV I-BANAHA TTI,
DIS T: BAGALKOT -587314.
...RESPONDENTS
(BY SMT. KIRTILATA R. PATIL, HCGP FOR R1,
SRI. PRASHANT S. KADADEVAR, ADV FOR R2)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA, PRAYING TO, ISSUE WRIT OF CERTIORARI
TO SET-ASIDE THE IMPUGNED ORDER DATED 18.08.2025 ON
I.A.NO.IV (I.A.NO.4) IN CO-OP APPEAL NO. 104 OF 2025 ON THE FILE
OF THE KARNATAKA APPELLATE TRIBUNAL AS PER ANNEXURE-A AND
CONSEQUENTLY ALLOW THE I.A.NO.IV (I.A.NO.4) AS PER ANNEXURE-
G & ETC.
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THIS PETITION, COMING ON FOR ORDERS, THIS DAY, ORDER
WAS MADE THEREIN AS UNDER:
ORAL ORDER
(PER: THE HON'BLE MR. JUSTICE ASHOK S. KINAGI) The petitioner filed this writ petition challenging the order on I.A. No. 4 dated 18.08.2025 passed in CO-OP. Appeal No. 104/2025 by the Karnataka Appellate Tribunal, Bengaluru.
2. Brief facts, leading rise to the filing of this petition are as follows:
3. One late Mahadev Hosamani was the secretary of the respondent No. 2 society, the legal representatives of which, are the petitioners herein. It is contended that the as per the resolution dated 20.04.2018 passed by the directors of Respondent No. 2 society, Mahadev Hosamani was suspended. As per the order dated 31.12.2019, an audit was carried out wherein the fact of misappropriation to the tune of Rs.98,31,805/- was reported. Based on the audit -7- NC: 2026:KHC-D:5497 WP No. 109114 of 2025 HC-KAR report Respondent No. 2 initiated the surcharge proceedings under section 69 of the Act against Mahadev Hosamani and one another. Further, the respondent No. 1 passed the final order in surcharge petition filed by respondent No. 2 on 31.12.2024 and implicated the deceased Mahadev Hosamani/the petitioners herein for the alleged misappropriation as per the order dated 31.12.2024.
4. Being aggrieved by the said order, the petitioners herein, being the LRs of the deceased Mahadev, preferred the appeal before the Karnataka Appellate Tribunal in Co.op Appeal No. 104/2025 and also filed an application in I.A. No 4 seeking exemption from the payment of the entire statutory deposit amount of 25%. The said application was dismissed by the Tribunal. Being aggrieved by the same, the petitioners have filed this writ petition.
5. Heard the arguments of the learned counsel for the petitioners and the learned High court government pleader.
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6. Learned counsel for the petitioner submits that, the audit report clearly states that the liability of the deceased former secretary i.e., the deceased Mahadev is only to the extent of Rs.16,85,340 but however the impugned order fastens the liability solely on the deceased former secretary without any substantive evidence. Hence he submits that the impugned order is arbitrary and erroneous and the same is liable to be set aside. Accordingly, on these grounds, prays to allow the writ petition.
7. Per contra, the learned HCGP supports the impugned order and submits that in the light of the mandate prescribed under section 105 of the Act of 1959, the impugned order is justifiable. Accordingly, on these grounds, prays to dismiss the writ petition.
8. Perused the records and considered the submissions of the learned counsel for the parties. -9-
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9. It is undisputed that the surcharge proceedings were instituted against the petitioners, being the legal representatives of the deceased Mahadev. The respondent No. 1 passed the order dated 31.12.2024. The petitioners assailed the said order before the KAT in CO-OP Appeal No. 104 of 2025 and also filed an application in I.A. No 4 seeking exemption from the payment of the entire statutory deposit amount of 25%. The said application was dismissed by the Tribunal by passing the impugned order at Annexure-A.
10. Admittedly, the petitioners have filed an appeal under section 105 of the KCS Act 1959. It is a precondition that the appellants shall deposit 25% of the award amount/ amount due before consideration of the Appeal by the tribunal in terms of section 105 of the Act of 1959. The tribunal, considering the provisions of section 105 of the Act of 1959, has rightly passed the impugned order at Annexure-A. Hence, I find no error in the impugned order. Accordingly, I proceed to pass the following order:
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NC: 2026:KHC-D:5497 WP No. 109114 of 2025 HC-KAR ORDER The writ petition is dismissed.
Pending applications, if any, shall stand disposed of.
Sd/-
(ASHOK S. KINAGI) JUDGE MBS CT: BSB List No.: 1 Sl No.: 23