Karnataka High Court
Sri Shirdi Sai Grameena Hagu Nagara ... vs The Regisrar Of Societies on 23 January, 2025
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NC: 2025:KHC-K:447
WP No. 200371 of 2023
IN THE HIGH COURT OF KARNATAKA,
KALABURAGI BENCH
DATED THIS THE 23RD DAY OF JANUARY, 2025
BEFORE
THE HON'BLE MR JUSTICE R.NATARAJ
WRIT PETITION NO. 200371 OF 2023 (CS-RES)
BETWEEN:
SRI. SHIRDI SAI GRAMEENA HAGU
NAGARA VIDYA VIKASA SEVA SAMASTHE,
MASKI, TQ. LINGASUGURU,
REPRESENTED BY ITS
AUTHORISED PERSON AND PRESIDENT,
SUBHASH S/O SHYAMMURTHY KOREKAR,
AGED ABOUT 40 YEARS,
OCC. SOCIAL SERVICE AND PRESIDENT OF SOCIETY,
R/O. WARD NO. 7, NEAR KATTI DURGAMMA TEMPLE,
MASKI, TQ. MASKI, DIST. RAICHUR-584124.
...PETITIONER
(BY SRI. BHARAMAGOUDA K. PATIL, ADVOCATE)
Digitally signed
by SACHIN AND:
Location: High
Court Of
Karnataka THE REGISTRAR OF SOCIETIES
AND ASSISTANT REGISTRAR OF CO-OPERATIVE
SOCIETIES,
RAICHUR, DIST. RAICHUR-584101.
...RESPONDENT
(BY SRI. VIRANAGOUDA M. BIRADAR, AGA)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
ISSUE WRIT IN NATURE OF CERTIORARI TO QUASH THE
IMPUGNED ORDER OF NOTICE ISSUED BY THE RESPONDENT
TO MAKE AN ENQUIRY U/SEC 25 OF KARNATAKA SOCIETIES
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NC: 2025:KHC-K:447
WP No. 200371 of 2023
REGISTRATION ACT ON THE FILE OF VIDE s ¸ÀASÉå:G¤gÁ/«-
4(£ÉÆÃ.¸ÀA:G¤gÁ/«-5/65/2010-11)/«ZÁ-25/03/2022-23 ¢£ÁAPÀ: 30.11.2022, AT
ANNEXURE- K, AS ILLEGAL AND ARBITRARY
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR JUSTICE R.NATARAJ
ORAL ORDER
A memo is filed by learned counsel for the petitioner for withdrawal of the writ petition.
2. Memo is taken on record.
3. The writ petition is dismissed as withdrawn.
Sd/-
(R.NATARAJ) JUDGE NJ List No.: 1 Sl No.: 5 CT:SI