Karnataka High Court
P Gadeppa vs The State Of Karnataka on 4 January, 2012
Equivalent citations: AIR 2013 (NOC) 385 (KAR.) (DHARWAD BENCH), 2013 (2) AKR 270
Author: S.Abdul Nazeer
Bench: S.Abdul Nazeer
IN 1111 HICjH (01 RI OF KRNI \K
CII?( tIT BI.VCII 1 1)11.1RPiI)
BIF )RF
Tiff 110 'BLf MRJ1 S TIGF S 1BDUL V Z1 FR
WRIT PETITiON NO.62612/2010
(JI4WP. VO 62613/2010 & W.PV0S.63 136 TO 63138/2010
61884/2010 (CS-RES)
1 .1?. VO.62612/2010
Bct\\ ec'n:
P (iadcppa
P C)haruii.
e P si cnl BD( C 9ii I
I 1t'c >) I)Ii ti.t1ij [)
I) I I
Ii
1
.4.
2 The Joint Registrar
Of Co-operative Society,
Gulbarga Division.
Raichuru.
3 The Deputy Registrar of
Co-operative Society.
Beliary.
4 The Managing Director,
BDCC Bank,
Hospet. .... Respondents.
(By Sri K.M. Nataraj, Addi. Mv. General for
Smt. K. Vidyavathi, AGA for Ri to R3)
WP.NO.62613f2010
Between:
T.M. Chandrashekariah.
Sb Manthiahya,
Aged about 61 years,
The Director, BDCC Bank.
Hospet,
Resident of Kudadharal,
Shiraguppa Taluic,
Bellary Dist. .... Petitioner.
(By Sri Ravivarma Kumar, Sr. Adv. for Sri Gangadhar EM. Mv.)
And;
I The State of Karnataka,
Repid. B Secretary.
Department f (operat inn.
•Vika Soudha, Bana.Iore,
2 The Joint Registrar
Of c.oanperative Society,
Guibarta Division.
Raichuru
3 The Deputy Registrar of
(coperati\ c Soc iet.
BeHarv,
4 The Managing Director.
BDCC Bank.
Hospe
(By KM. Nataraj Addi. Adv. General for
Sri
Smt K. \idyavathi. AGA bar RI to R3
OS.63O7:/2O10
62848/2010. 62665/2010 & 61884/2010
I. NA. (ihandrashckariahva.
S /o Manthiahya.
Aged about 61 years,
The Director. BDCC Bank.
Rio Kudadhara.i, Shiurguppa. Taluk,
Fieliarv Di st.ric t,
4
2 P. Gadeppa,
Sb P. Ohappa,
Aged about 45 years,
Vice.-President BDCC Bank,
Hospet,
Rio Be.Hary Dist.
3 MP, Rave.ndra,
5/0 M .P. Prakash,
Aged about 41 years.
The Preisdnet,
BDCC Bank, Hospet,
Rio Huveenhadagali,
Bellary Dist, Petitioners.
....
(corn,rnon)
(By Sri Ravivarma Kur.ar, Sr. Adv, for Sri Gangadha.r LM. Adv..)
T.h..e State. of Karnataka,
Reptd. By Secretary,
Depart.rn.ent of Cooperation,
Vikas Soudha,
Bangalore.
2. The Joint Registrar of
Coope.raeive. Soc i.ety,
Guiharga Division,
Raichuru,
3 .Smt TX). Su.na.n.damm.a,
Major, The Joi.nt Registrar of
Cooperative Society,
Gu .lharga Division,
Raichuru,
4 The [)eputv Re :i'4rar of
Co-operative Society.
Bell ary
5 Sri Ashok V. Marab,
Major. The Depmv Reci$r,tr ci
Co-operative Society.
Bel1arv
6 The Managing Director,
BDCC Bank,
Hospet.
7 The Administrator/Managing Director.
The Karnataka State Co-operative Apex Bank.
Chamarajpet, Bangalore.
S The Election Officer,
The Karnataka State Co-operative Apex Bank,
Chamaraipet. L3ancalorc.
9 Sri Chokka Basavana Gowda,
S/o Bheernana Gowda,
Aged about 60 years,
The Director BDCC Bank,
Hospet, R/o Be.iagalu,
Shiraguppa Taluk,
Be.iiary Di strict. .. .Re.spondents.
(common)
(liv Sri KI'cl. Nataraj, :ddiAd Grner..ii
Smt K S idyarathi 561 to" RI & R2
F c '
Sri. I), B Kalianagoudar. Ad v. for .R5
S i Poa r 1< Up' 5" o' Rh
S ii R.avi v taos manj, av, tom .k /
Sri Naniu.ndareddv, Sr. .Adv, for Sri F. V. Patil, Adv fo.r F..9
R4 and R$ d•)
Writ Petition No.62612/21)10 is filed under Articles 226 &
227 of the Constitution of India, praying to quash the notice dated
23.2..0i0 issued by the 22
d
re.spondent, etc.
Writ Petition No.626 1 3/2010 is filed under Articles 226 &
o Inc( nstitution i Inni i pi i\ ifl to qu ish tb. n t1L d u1L
1
2932010 issued by the 2' respondent. etc.
Writ Petition Nos,63136 to 63138/2010 arc filed under
Articles 226 & 227 of the Constitution of India. praying to declare
that Annexures 'A' and 'B' dated 8.4.2010 issued by the 2'
respond.ent as illegal, void, e.tc.
MiscW. No.63073/2010 is filed under Section l 51 of CPC
tor vaeatlnc tav. etc.
lrlisc.W,No62848/20 10 i filed under Order 1 Rule I Ut 2 of
CPC for implcadinrT, etc.
i.Aisc.W.No.62.665/2010 is filed under Sec.tion .151 of CFC
prayit.ig not to dispose of d.c writ petitions until R3 to R5 are.
Jiufies themselves to conte.m:pt, etc.
vlisc,Wo6 I 884/2010 is filed under Section 15 1 [
or \:s5rIfl stay. etc.
These Writ rtitions and Misc.Ws. lravine: been heard and
red i 'his dar 'w vet prunout r I the tello Ide
ORDER
The ma.i n question for consideration in tlse writ petitirns. vhether a Director of a Po mary Cooperut1\ e S ociet. vho represents the tid Societr n a Federal Soc etv ceases to he a member of the Federal Societ v ''en he ceases to be the Director of the Cooperative Society which he represents
2. Brie! facts of the case are as under:
PGadeppa. the in W.PNoio26 12/2010 is a rimar memher of Bel lar\ District (.cntrai C.o-operatve Wholesale Stores, Beliar . He was also the elected Director of the said soci.ety. He was in the conam.ittee of BDCC Bank as a delegatee of B ]DCC holesale Stores. He. was defeated. in the electi.on held, to the cnrmittce of BDCC Whoi.esaie Stores: on dU32U 10.
T. MChandrashekarTh, th:' petitioner W,P,No.,626 1 3/2010 is a.. p mary me.mhur nfKiidudffori S \ avasaa Seva Sahakara Saneha Nivamitha. i--ic was elected as the Director ol the said societs F-Ic had come to the TAPCMS Ltd., Si.raguppa, as a representative of Kududara.haiu VSSSN, Siraguppa Taiuk and thereafter, he has c.ome to BDC. Bank as a deleaatee of Siraeuppa TAPCMS. HiN term as a Director of KuCludarahalu VSSSN has e'spired on 30.32010. He did not contest the election for the post of the Director of Kududarahalu V SSSN held on 19.3.2010.
3. The BDCC Bank is a Federal Society at the District Level comprisinc of Co-operrtise Societies n the District as its members. It is a member of the Karnataka State Cooperati ye Apex Bank. :Bang.aiore, which is ai.. pe.x Society at the State Le.vel comprising all the .Dist.rict Central Cooperative Banks in the State as its•• members. The petitione.rs were eie.cted to the com..mittee xf n.n.u.iement of t].e BDCC .Bank held on 263.20t.)8 for a peru.x.i Lom 200Oa2009 to 2012-2013. The A. ox. Bank issued a .cwin Gt5tt:OJ a. I 0 fAr the' O f its President. - fo said notification, each District Central Co-operative Bank. has C) in send one 't 11% Directois as its icpreenLaLne to the Apex Bank. I hc. BLX'(' Bank balled a meeting on 12 4 '010 toi the election of 11% rtpresentative in the \pn Bank. It tontended tha in thi ha.Ldrop ot cletuon in ilic. Apes Bank. Liii.' butt Re&istrau "1 Co opuath Sociu Gulbara Dniion Raahur issued 'Jio cause notiu. s to P (radeppa and I '1.( handrasheL.an.uh un&r Section 2')-( 1 iu'ni n1 the Act for their di%quali&ation and thed the date )t htaring on S 4201 (' I hci apprehc.n&d that tht Joint Registiar may disqualify them on or before 9.4 2011) and pretent them Ironi panieipating in the eleainn. hic1i is scheduled to lx held on 6.4 2010. 11w i wh thtj, haw tiled \ P.\os 62n1 '12010 r1 nd h2613'DIjlO challenging the shi taUsC not itt dt ai i.
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ill", am Fa massage sent to the Joint Rcvistrar reached hit at I 2 05 p.m. Howe' er the Joint Registrat has pa.sed the orders o( disqualification in 'iolaiion of the said interim miter It i funhvi tintended th it t&, tcrc not aware of tht s iid ida. Or ID 4.ZUI(i. hen ihe3 ent to tilt office of the Joint Registrar to pat ticipate in ilk' meeting to elect a n'ptesentacrve to the paa Bank At 11 00 a m the Deput> Reoistrar of ro opcratht. Societies. Bellar>. tame to the BDCC Bank along iih goonda'. and the Police and asked them not to attend the meeting I tin wea. served iitli the mdci'. of disqualification saul to hae been passed on X.-t2010 Thc "crc thrmvn out of the BDCC Batik premi%es pic 'nun ihcm Iron ittending the meetin° flier I or the. haii dialknged ik aItdiL of the order ji Anne .ure X and B dated S 4 ) ito di' iahf n' p'tiliinti \c I an Inn 'h. tx t. mit tic flr iii B) B fir to I I ia LI 'Ij,! p .411,.' )CIk't--
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U 11(0111' read with Section Dh2nai ol the 'ct for., period of the seats because the fast petitionel is not tlic Director of Kududar iMu SSSN. Snajuppa I aluk ft r th' reas n that he had not tanc ad in the k.ction held on 19 ' Oli) Ihu lit. cca'es to be the Director of Kududwahalu VSSSN with effect hum 1 4 2010. 1-Ic was representine Kududarahalu VSSSN in the committee ol T.P('MS Siraguppi and thereafter, he was in the committee of the BD( C Bank Ilospet. as a delegatec of APC MS. Siraguppa. Sinct. the first petitionci ceased to be a member of Kududarahalu VSSSN. he becanit. ineligible to tontinue in thc. committee at T \P('MS. Siraguppa a e1I as in the committee of the BDt' Bank. I he second pe'kh 'ncr wa. ennüriun'g in the committee "1 the BDCt Bank s deleinte t Bellais Di i Central 1 'iathc St I 4.nti I I feet 'cIGi s o a J Socit sec r'ncl • i I-\.;n.u I1I. 1k. _..z*'. •t t\ ffi, L';•t- , tilt S .u . '-: ii .i - 4 --J Si I"e't k 1 •iflt eli"ih!:
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2 m the basis ol tiiC compLiint ei en h\ the nciihers d the public
Respondent \o 2 issued notices to petitionei Nos I md dated
20 2(111) dii tinC thctn to sho cause a to its thr should JU a
[e diquah I id I torn tin LunirnitteL of the Bi)( ( Bank Js th n
LLJLd to he tia [)irecturs of th Soc iet, rhich they s' crc
1c1llc'vfltinC 55 t 1 4 210 u the iirt petitl4)ner ss as 'sked tt
ippear hetorc the second respondent on 8 4 2010 at 00 p in, md
tile repis ii ans to he shoss cuusC notice. ['he Necond petitionel
nas asked to appear on S 420if) at 11 00 a,m. T'heiealtei, thL
noikin houis 01 the Government oftices in Gulbarga Raiehur,
BeIIur Bidar. Koppal. F3iiapur and Bagalkot Districtc d BeIa;iurn Recion w is hang d hcanse (the ummer n 1 r tw m nth s ci. .-f 2010 side (a\et't1inci1t fl tit1tsi dated 2(I0, 1 c siisicd t ntisi v a in rn (I anr h ii pisi 11' us ti n ml e I u d n, t) iiL, I 2 1'ip: hi' tIC il it ii i. rI 1 1 11 Reoistrar on 6 12010 and tiled their objections to the notit.e dated 0l0 II nine revard to the tact that petitioner 'los I and 2 had tased to be tin. Duectois of 1 APCMS Sirauppa and Beliaiy V stit C niral C optat' t Whukik. Stoics Bellan icspei.tnel> w e 1 1 4 OlO flits werc ineligible to continut in tin. tomnuttee of tIn. BD( £ Bank Irom the said date Theiefore the econd respondent pissed orders d ned I 4 '010 disquahf ing them horn tin. tomnuttu of tin. BDCC Bank foi a peiiod of I at ytais 6 Rtspondent No, has fikd her statement ot objtctions knyinw that she ha tued under in> pohtical "ompulsior *ith c.w t htl tic ruIin (,wunm'n Kunitalo fh pr ic. i i h a -- tat • kr i tin I I )ti Iv id d ) a ii F [I (ouit at ii 0" a m ft is contended that the petitioneis had ippeared on 8 4. '010 and had tiled objections It 1 IurtheI conten&d that she has rcccncd \nnc'cuit P oidtr iftti I' 0 pm on 8 4'OIO B> hat fink. thi Lnqunv has hn wn.iudcd irid the impugned ordei has been passcd 7 in P Nos63l366'3SI20i0 thiCourthaspased in oidu dated 2242010 restraining iespondent Nos.7 and 8 Irom aiioviing respondent No 9 to represent BDC'C. Bank in tht. proposed election to he held on '642010 for the post of tht Prcsident of the Apt 1 Bank 1k. 'aid order iA4% c.hallenocd hi the ) i pond'rt r ' Vo 1301 .010 ant 180( 180' 01) Ih D Btnth h C iift rdrla d )4')ti a d tjct i i i r V £ )i )t 1 1% 8 Learned Councl br the petitioners woUld contend (liii the cane notices dated 2Q.3.2010 were issued to P.C ;adeppa and 1 MA. 'handraheLaraiah. tar thch di'qualil ication . undet the ['ill ilk al ,.( impulsil in itli an ultrnoi ,Tki1 in help tiw i u1tii part) Despite the giant 'if an interim aider dated 5.4.2010. tiit' loint Registrar has pioceeded to pass the orders dated 5 4.2010 chsqualily mg them as the Directors t the BDCC Hanl. Ii argued that ha' ing regard to the interim order passed in .P.Nos.626l2/201() and 6261 V21)i() dated 84.2(110 at 11.07 a.m.. which was infonned to the Joint Pemstrai. she has passed the or&i disqualifying P Gadeppa and I M Chandnshckanah They w 'I lot pennitted to it. the 'lec.tio held on ( 42010 He ia nv in :tttjjflt' t lit. dt. i tar 1 Ft Apt. 'nuit in WIR4J VS WRIt RIGH(%41H11 4I4H4RAJ 'JR 96 C 386 a Ill IP'v641 IXUSI I(INSI.LS
155) 1110's IS 1(1611 BI )R I A I )J11I'RS-
if ii) 5CC J"J a.c "Pi i hi'
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src'ng ommiued b them It % further %Lihmitted that the
petitioner continued to he the menihers ot the Pntnar> Co
oIwiaitie Snietie%. TheN i' no baa tin them to ontinuc in the
• omrnitt% of t Distrit C tnttal Sik it t% tU .1 I edeial Sckwt) ft (1
Apex Societ> ha ing iegad to Section 29 0 1 gon ii 01 thc Act
T here! ore the> are entitled to participate iii the meetlno 011k
BDCC Wink br the election 01 a representatie to participite in the elt.ction of the President of the Apes Bank ° ')n the ethei hand Sn 'C M Nawraj. learned kdditional Suivotate General appt.mng for tht )ffkiiI rcspon&nts ubmits that T M.( handra%htkaraiah is not ijecttd to the omniittjc. I Kududarahalu \SSS' idd ni 19 () 10 He ha% ce:scd to & tix.
fl;;rctor of the k'i'iudauhtI'i SSSN. Irnu: I 4 oio. rhLsrct%re
he is incIl2ihk ':1 '':"'. v. IN INra!or a't the T \P( '1S a'. "ed
un. 81)1'. B gil. B 1Lus. PC zadcpn;; t 1') the tflIViflPt' :J
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I hus. he ceased to be the Director of th. saud society from 1.4.2(110. He cannot represent the prim in M ciet in the B1)( 'C Rmk. The I)irectoiship in a siklefl i the prinuuy eligibility 1'IecrIbcLI undei Se Lion 2 112 "a' of div ct. tot being 'cut .1% a delegate to another C' --nperati' e Socie! It i' fun ther argued that there i no con hid bn een Sections 29 0 in on n and 2 Ii I ' and ,2wat of the •ct E'en if there are tun conflicting prnvisions iii an Wi. 'hich cannot be reconciled with each nthei. the should be so interpreted that. it possible effect should be gnen to both.
10 Sri '4anjunda Redth leaincd Seniot Counsel mi
rt.spondcnt No 9 oinc mIs that W P N' 6263 ro 10 md
'613 '010 an filed ImaInqrnu thu. hw 'is notke%
TM hu.karasI sud p1 ld ) tothu.
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SIS' 4 (1.).,a166Ii I ilt." I'' .'
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iii it ground alone. It is further argued tim before the sen let. of
the mtenm ortici in W.P.No%.626121201() and 62h1 V2010. the Joint Registrar hi passed the irnpuvned oider on S 4. '010 chsquahf in'. P (iadepp intl T M.('Ii,.uidrashekaraial.. ft contended that the said oider does not call br interlerence
11. 1 earned Counsel ii 'r respondent No submits that the Joint Registni ha passed tlit outer ol disqualification before the senice at the interim orders granted in W.P.Nos.62612/201() and ,0I() There are no mlirmittes in the said ordei
1) Ha ins rcard tc thc. conttntion uiped. tht. Inst qUestion tor cniisideranon is "hether this Coun should exercise ITS j r dic.ucn p at a u ability )I ai ilkflhiti ft' 1 13 cl'jiIt nte the r.tki ;n,i.ueiied 'ii \ P \o. i,J 'tiI)i'' ( S' 0 11 in 2" 1( rt t 1 :. at--: !w' c a.!! ,_,.J 'ht. 'a' :' 't tfa ..tI. ' 1:'.: . I tic t.
I I J I 5L
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is true that the orders at \nneures \ and •l3 impugned in
W P.Nos 64146/2010-631 48/2010 can he ehalleneed in iaisinu a
dispute undet Section O ot the kct Ruk. of txclusion of srit
JLIrisdIttu'n h nailabilitt af an .iiLeinaiie temixis i. a 'ule .'i
disueuon and not one of compulsion In appropiiate cases in spite
ol aailahi1ity at alternatne renied>. the 111gb ( ('ull ma) 'ti11 'ercIe its rit jurisdiction The outcome of the eases mainls depends upon the interpretation of Sections 21 (2)(a and 29-C' I no)(i) of the ket In the circumstances. it is not just and proper to dismiss the 'isrit petitions on the pound of a' ailahilit> of altei natn e remedy 1 fl thr 's ii thc. txtgu tiona 'whthertic ii... pass h'i ti t Regis 1 Jon ' disqtahf> in the Utinnt I ii 'he Diiccioi--pjp t me BFXA. Wink i' .iIi.I? Sttt.t'n '1' 2.'s' 4 Ii it %flI% •' ' i')Z I a)'i' ( j i': 4 S.,j 1 ";,t t. a;' i.. ç .1 hi L j Ye. 1 ..4 •t 11 jt •i ;tij f t $ I ii '0 is in the tonumttec of I)istrict Central Soc icts oi a Federal Societs or an %pe Society as a iepresentatie of a Co operative Society 1% not ehmble Ioi being elated, appointed or continued as imember if tb. comnuttcc of flit tid C optrauvt Socicty if lit ctascs t bt a membtr of thc piimary or sccondaiy sociUs slilch he iepresents m the District Central Society or a F edeial 'ociet or an kpex Society 1 heiefore the question for considerition is whether a Duector 01 a pnmary Co operative Society. iiho represents the said Society in a federal Society ceases to be tht. member of the federal Societs when he ctascs to Lit the l)ircctor of the Primary Society which h represents 14 haterIlfl h'Ki atak ( (ft ntS cit. ' t rt i t S i t ab 21 4 "Section 21. Manner of exerdsing vote: (I) every member, every delegate and every nominee shall exercise his vote in person and not by proxy at a general meeting or an election of the members of the committee of a co-operative society." Sub-section (2) of Section 21 starts with a non obstante clause, which is as under:
"(2) Notwithstanding anything contained in Sub- section (1),
(a) the committee of a Co-operative Society which is a member of another Co-operative Society may appoint one of the members of the committee to vote on its behalf in the affairs of that other society.
Provided that where a new committee has been elected to a co-operative Society, such newly elected committee shall send a delegate or nominee to any other co-operative society where it is a member."
('I [S Chaptei IV of the kct pio ides lot the management of Co opetatne Societies It contains Section )9 C, which provides for di'qualific.ation of mtmbership of thc ommiue.
t I he iek' nit piows on is sub ation i i)(o (ii of Stc.tioi '9 C sshi 1' itad a widei
'Section '9 C Disqualification for membership of the committee i h No pet son shall lx. eligiblc. for being elected or appointed or continued as a membc.i of the c.omnuttee of any co operatne society if
(a)to(n xxxx xxn XflIC\
0) he m the (ommittet of a Distnct ( ntral Sx,tv I-dtrilSoi a4jx.Soti I rut 'x.i rd I ) I i [i 23 reconciled s itli each other. the should be 'a interpreted that. it possthlt t'fleer should be gi en to both This 1% the e''ence of the rule ot hannonious cunbtruetinn. The (.nurt hate aho to keep in mint! that an inteipietatu'n. 'Ineh icdue' ne of' i1i' pin' iinn i' j 'cfrtl lenci' ol Ll%ele%% lumber'' i' not hninomou'. eonstiuetion I a harmnnise is not to degros an' statnton pro' kion or to rendet ii otiose. iSec SULT4V-t REGUII it PRIflI CII4VI) J41V - AIR 1997 SC 100641.
17. 4 has been stated earlier. C hapter Ill of the \et pm ides for the eligibility cntc.iia t bccorne tlit. members of flit C oy rith e Sos. wiles, then right and habib 1' Sc ii 16 of the n d nthc 'rialibc.omir hc 1 ub 'aCo--
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vote in per%on and not by proxy at U izeneral meeting ot an election
nI the mernber% af the committee of a Co--nperati e Society Sub--
%eduon '2 II U) at Section 2 I tate that n 'n ithstanding uni1un1 tantuilied in sub 'tti rn t Ii. Lilt onu iittt.c ol a ('o opts itnc Sot,iet hich is a rnembci of anothet Co operathe Soc'tty may appoint one 01 the membets of tht committee to 'rote on its behalf in the allairs of ttic other soeiet> It' other iioids. a Ditector of t ('o operatis e Society alone tan be authoried to 'ole on its behalf in the aftairc of the other Cc '-operati'. e Soetek. I'un N( 1') this Section states that shere the ne committee has been elected to a Un-operati'. e Societ. such newly elected :ommittee shall send a delegate or nonunt to any othe, Co per ti' e Society "heft it tember. Ihu I r ommitt .. ly "lected t t.t S dlii I flit. I i I)ir t' cii) pt''ti Stxi a1t I 1 t 1K Sttt 'a) _94( ..." .t.aI'a' 1') ' ': :'.J1IalIilc .':i'. ' ! i• .1' '•l--.c '1'.:
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ot eo-operatiic societ>. ihich he represents in the committee of
District Central Societ or a Federal Soeiets or an \pe Soviet), he
ecase to be a rcpiescntatn c of the cud (.o operative Soc. icty. Iien Lit CtJ'C it' he ;t tutniher of the pimian iii 4 ctundai ( t' opeiaUe Soviet. hich he repiesents. These to prosision ha'e to he wad harinornouslv so that eftect hould he iien to both. In or&r to he a J)irector of a ('o opemtir Socieu. the Iirst condition is that he should be a member of the said societi. Once he ceases to t'e a memhei. naturall'. he ceases to he a Director of the said societ3 Consequently. he ceases to lx. the lepiesentatne of the ociet in the committee of a Distni.,t I. nd Ccntral Soetet or a ledetal Soc,ei ot an pc't Socwty Satior Ii. (i tuthorises 1 o opti itt Societ ) ippc tnt NIL I it Dirt ci is tc t in its h I U liii )IthL th S hi itt tstnb 1 S cmiot 'cjienii.att I 5) iLl) it i'a'li 'ii Iii 'i hct 'oi f t Pitnian (.ooi ' N 'C II' 1 '1 •i 'I ii :tj.1S.,.s I t i',i 4-- 26 primary MWICt3 ea'es En be this &k'gatee or nominee hen he ceases to be the l)ireetor ol the Soeiet hich he represents (onsequently. he lo*s th... iiizht to ote on its behalf in hit. aflaiis '4 tIi otht.i 'titieL.
1 & It is clear that I .M.( handrashekanab 's i prirnar> member of a Co-operative Society. name1. Kududarahalu SSSN lie was the elated Direc.tot of the said society. He was deputed to TAPUMS LW. Siraguppa. as a representative oh Kududaralialu \SSSN. Siraguppa lie was a delegatee from TPCMS I td Siraguppa it the BIX.C Bank His term as a Director of K'idudarahalu \ SSSN has epitul on jo ; 20l'J. Un 10.2 2010. 2 new bxh I Di tots s r' el ted o .li Pt niar Sxi..
I ha alter. r au11 atrcili .'east to lit. deput d rcpn. ntatn
'4 14P(MS. S iaiatppa ard the •kIea: t 1k. BDfl Bank
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as deleated in the election held to the committee of the Bellary
l)istrict Central Cn--opcrati'.e 'ihoLesale Stores or' 20.l.'fllA 1 htrefnre. he cannot reprtscnt (lit. pi irnars sflcIL't) in the BIX C Bank tkspitc its contii.u mon as i nwmbei ol thc. pnrnar soUet3
19. the comenwrn ni the petitioners that in spite of the senice ot the intenm ordei dated 'U 2010 passed in W.P No' 6261 '/2010 and 62613/2010, the Joint Registrar as not just I ted in passing the impugned orders. I'% tithnut an merit. It is true that the 1 1)etitlnnt'r was issued ith a notice In the Joint Registrar requiring his appearanct ni 8 42010 'a 300 p in It as preponed a 11 00 tin from 30t' pm is the itli umu. U th.
Goernmciit departments u'is chaneil to s (Hi in to 1 t1 p.m. a'
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representing in the BDCC Bank. in view of the admitted position. the Joint Registrar has passed a short order of disqualification. There i.s merit in. the c-mte.nti.on of the. Joint R.egistrar that she- has passed the orders at Anne.xures A a.nd B dated 8 4 2.0 1.0 before the communication of the interim order. I do not find any infirmity in the said orders requirinLi interlerence.
20. In MULRAJ's case supra), the Apex Court has held that an order of injunction is generally issued to a party. In the case ot a slav order. it is addressed to the Court and prohibits it from proceeding further as soon as the Court has knowledge of the order. In ALL BENGAL EXCISE LICENSEES 45()QJ4 TiO.V (supra), the Apex Cou.rt has held that once it is found that the. respondent has disobeyed th.e ea.rlier o.rder, this Court has to dir.ect the contemnors to undo the wrong comm.itted by them These decisions has coo a lyication to the iacts f rIPs case hcca ase the Joint Reaistrar has passed the i mrue.ie d orders behare thr . ice u. 100 lUte! 110 Ui 001 S I e .15 110 0101 it tO tilL so 0 511 0t.ltLU11S. .1.001 are accordingly dismissed, 29 4
21. In view of dismissal of the writ petitions as above, Misc.W. Nos.63073/20 10. 62848/2010. 62665/2010 and 61884/2010 do not survive for consideration. They are accordingly dismissed. No costs.
Sd!-
JUDGE BMW-