Karnataka High Court
Sri.Kedaralingayya Hiremath vs The Joint Registrar Of Co-Operative ... on 27 November, 2009
Author: H N Nagamohan Das
Bench: H N Nagamohan Das
IN THE HIGH COURT OF KARNATAKA, BANGALGRE
DATED THIS THE 27" DAY OF NOVEMBER 29:39,-«..»_T'~V--_
BEFORE
THE I-£ON'BLE MRLIUSTICE H.I§:.,.NAOA:\{:O'H'A':V;; u u
WRIT PETITION.28818[2
BETWEEN : '
SRI KEDARALINGAYYA HIREMA_TH;»»._
AGED ABOUT 49 YEARS} " I
OCCUPATION: PRESIDENT, _ ,
DISTRICT CO~OPERATIVE B-CAN+<j-,"
GULBARGA, A = T_ ,
RESIDENT Oi'-" QU'L_,SARG:A.g PETITIONER
(By SRI PRP-'VEE"I*-T:mmAR£iR,A'II<§TE--,_ ADV.)
AND :
1. THE JOI--NT R_Et§ij5TRA:R»»<OTE COOPERATIVE SOCIETIES,
GuI_RAR1GIA_RESIOIV,.__"_;-
RAICHUR. ». V.
" _ 2.A-iS"RI:,.,SID.DARA'MR'E*DDv,
, S/O VEERANNA OOUDA,
'T V _A'{3ED_ ASOUT 45 YEARS,
._ ".DIR'EC_TOR,,""
' .__GUL8AR£3A DISTRICT COOPERATIVE
CEN'-TRAL BANK LIMITED,
GULBTARGA.
- RESPONDENTS
(Ry"'S'RI K.M.E\3ATARAJ,ADDL.ADV.GENERAL WITH 'A SRI R.DEVDAS, AGA FOR R1) SR1 G.Ci-IANDRASHEKARAIAH, ADV. FOR R2) (j\\i?K/x\./ 009 OCS«*RRE,,§>:;1-I * A THIS WRIT PETITION IS FILED UNDER ARTICLES 226 8: 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE IMPUGNED NOTICE AT ANNEXURE--C 'DATED 23.6.2009/1.07.2009 AND ETC.
THIS PETITION COMING ON FOR HEARING THIS DAY, THE COURT MADE THE.i?.OV_l;LQWIi'i.{3:--"' .9,.i.3..!.3.,.E..f3 In this writ petition the .petiti'o.ne'r nasipraiyéa Iifor"
writ in the nature of certiorari'C'i'~tO' quasVh'~.thIe'I':noIti§ce dated 23.06.2009/1.07.2009 c arid" the order dated 23.09.2009/25.o9,V2_oo9 fi§er"'Ari'.~g[e;;<t:-re--O. 2}' th:e«r..'_not_iceWat Annexure--C, the order under Arrne><iIre~_GI'earne._:to«be passed under section 29(c) of theKarnataléva'Co--o'peVra.tive Societies Act 1959 (for short Under section'"iO6 of the Act an appeai is provided passed under Section 29(c). Learned codnései petitioner concedes this legal position. 7-'~.__"-»AccOrdinQIy, iiberty is reserved to the petitioner to workout j"'-r}j3_,_re'medy by fiiing an appeal before appropriate forum ogiestioning the impugned order as per Anriexure--C and G. vii/vx
14.) If such an appeal is flied by the petitioner, then the___same shaii be considered in accordance with law.
3. Since the petitioner had the benefit hands of this court the same is c;5nAtin'ueid"~«ifor' aAn'ot_hter:Vtwci weeks. - = NJ/DKB