Karnataka High Court
Al Fatah Credit Co Op Society Limited vs The Joint Registrar Of Co Op Societies on 7 January, 2009
Author: N.K.Patil
Bench: N.K.Patil
TEE E3635 COURT 5%? }{;~'¥.1E}éfiT.r'fi§A AT B_&\"e'GA1..QRE \3%'.P.§€C}.3€!2>3 OF 339?
-5
-.3-
cansicierafi ms raquest and taken any decésien in the
matter, petitioner was canstrameafi to fiie 2 Writ petition
befere this Ccurt in WP. No.17€Gf2G07 and the said'
petéfion was disposed af by this Court, with a
the respanden'm--'§ and 2 tiwereiszv $9
reprecentation mafia by the petit%e:1e;§';.Vv駧hif1
fmm {hat date, as per Annexur€~+SL;V"~~..%Be A'.c§*sat asV
the instance cf one Sri. v¥"\':'3::;"i1a:fr*sV:'t*éf.*;$iV'j'..?§V:".'i2:~,*;A.'ir N:#r:ed§, the
eariier Secretary at' the has
subrnitted hés r&:;3f:¢;i'%§éff1tT3;i;-i'3r'ié *:%'}1e"~xfi$§é.f.*»ui:y:V.7i-iegéstrar has
sent 3 preposkéi E 'Fé:'st responéerzt
reques*sting_: i*z"iV§9r4§ tea the petétionefs
satiety frcani s§{2ff"::}§' the Davanagere Bistréct
fiefitrafi ; ' 'cM3pe:;aiiv.;_e Ba:"v1:k. On the basis {sf the request
_,ffi§V::d%:§re#:;§A'esai sent by the Bépufy Regisfirar, the first
V resgaafkiahiv 3 cnmmunécatétm daéed 24.'%.2fiG'?
ciirfmiéné 'V;$et§t%aner'3 saciety in pass 2 reseiutiorz
' v4A_§§}ci§u}a%§'eI§:E--:f;g $18 Mansgéng Directfir 3? the Bank to appaifit ea
..__?:§écsé3tary Vivdfi Annexure . The Committee 6% '(ha
TILE ISGH CQURT OF KAP.'-€?=.TAKA AT BA?-*-E=GAL€}RE '%fJ.".}«§{'3,3£?2E1 OF 29%?
33% 314E HIGH CQECFIE OF §<lA.RNAT.%.§{A AT E;a.'~*3<I%AL.(}R_E \§§P.Z'5:Q.?»§'2i} Q? 1'?3€)'?
mg,
Management of the peti€i<3mr's soéiety, Er: %%s m€sv:atfas.g';[~-..vv
heid an '$22,266? passed 3 f'6$v'.';I§ii"i§fii"§ is the .
has a§z"ea§y_ appeirrted an experieneezié A if_s~j_
Secretary arrd Eherefore, that":-2 is
Sevcrefary by the Managing r3:f ' i'3?{}'CV..V_B_a}§'§<vr%ii'&§2
Annexure-8. mgpite sf VSa:jsdizésvgj" fi .I':;,f%;§Vi§2.;}';uI§§§$éti:3%£§ that
there is rm néafi to 3f.')§}0§"iV':'§'# S§§t* §tfV§:'y~'«:fL£E:a 3£§é_'..¢e*ti't%0ner's
saeiety, the fiwirt} wiihsat
any auiharity fie decisiszm cf the
pet§€§oner'.;é;."*é.;<${9;iAé.§'; y--,VVfigé' pass the impugned
order AnnéXufe+E'dét'£§é;i :_'f"£3%'i"3Jebruary 206?: appeintirsg
ihe 42" Vrs§2S'p»=*.'§t1de=..§n'i' .._é éV'Seii:retary of the petitioner's Society
fake the aiwarge cf the said socziaty.
fhese bacizgrczunés, petitéener was
c.anstr$ui'ng§V.AVt§éfgaraseni this writ petition, assafiing the
0'? the érfier immgned paswd by fine third
.___?ésp c;ndeni as referred abava
3. 2 have heaizg/warned counsei ap;::ear%rzg far
u pefitioner and warned Geaverjfiment Pieader appearéng far
__'___w__,..,.
'FEE. HIGH €'_'.£C}LfR'§' Ci}? K.?5R}-EATEKA AT BANGALQRE '3;'.P.}€O.3'};'-3%) €313"
:3; §%T§<Z%H <3.-igasm 0}? };a.R:~:_a.:=;a.z«;;s, 9;; RANGA.L{}§:E w,§=_2~z«;>_39?::a 01: 202*;
--:%~
respandantwf and 3. Féespundents-3 and 4 served and
unmpraenied-
4. After careful pamsxai of the materiafi avaé'§é'b%é_' _
regard, it emerges fiwat, in ;:;grsu2n:;'s».--..3';=f»
cornmurzicatian éateé 241.208? :'
respondent herein ragarding '£§"1e§.Va«;,.;:V'g.:$_z_:i:9si,*'z_f:;er*§;§l: 'éfvvsecgetary
is tha pe*:itioner's $cciety';"§1_é bfiffifé 'ihe Managifig swiaty in its meeting fzeicéfi the Managing Cemmittefé Mncéf' has flamed a resoiui%an v'taVV:thé Secretary Es working in the satiety find Athéreféré; them is he need ta appaint agar défiéfe incharge Secretary, as per Annexure-D and me same has been fmrvaffied v~..'%hra{1gh Assfiant Reg§sst:'ar of Ccwaperative fizird respandent. Wifhout ccmsiderihg the 'ci}&d£:3i éh:taken by the petiééanefis smieiy én its maeténg ferwarded is; the third ¥'E3Sfi{3fid€I"tt, fiwe third rmpenciertt, has proceedejfi passs the impugned order, 13% "Fifi. }§I§iC'z§£ C'-JURT -'I3? }iA§13\f.$3£.i';3'&€A AT RA3*5{}?£..C}RE. WP.}?{}..3§29 £1? 3%? 1;»: ':";«§; may; f;'{.}¥.E§i'1' <:::F K.é"«..R}5A'§"_¥--;& m2~2<:ALoRz '~:s:.:=.2\:<:_3s:s2:; Q? -1299? 4» miéaieraiiy, appsintirsg {he fourth rmpahfient as tfje Secretary, without affording reascmabie oppartamity pe%§€§<3£':er's sacieiy. Therefsre, 3:': 'flew af :"2{3?:««.4'.fa§*§'%c;2*.$ §r"§'"g'% "
reasonabie eppofisunity ta 3???? pe%%ii§::fi"é:'*'@. :3c%»¢ie,f'y§ £é.g2f§::ere".V taking such 3 decisicn arafi aim in vie$:a#__r:*§.;fien c7Q:z}p»%%afi%:{é 3% the pz'é:'2<::ép%es of natzszfai :i:_i*sa»LA§r§§uV§15§dAvvvfbrder passed by the thérd res;§d'r;aii_er:f-- '4}€x§'%"'.s'::_s-.::'.=»';§:3e:2;:V'e-E cafirmt be sustained anfi ii §£r,.._§§aIsj5ew ifiihout gcsifig further %¥"§'£§ $%~n;§ '#1
5. %:z';"f?1£,% é_'h:3' éircumstances $1' $213 ease as s{ét;a3'£i.'.3'bc;a$$é,"jiléffiiafi ffiesd by petiiiorzfir is dispasegi $1', ~fQ§'§e-figs: V W :;;e;¢r;:pea:;an flied by pafitiofier 3 fimwm%
-- impugned order dated 19%' 1 Fgbfraéry 28%'? passed by the fhird ' 're$'pendant--i\z'éanag§ng Girectsr sf the Bavangere Bisirict Centrai C{3--aperative Bank, Davanagera, iaearing Ne. DDCCB: AC:
"E3553. }§a"':3-1 CQERT 'CE? AT EA}-EGé.LORE '}J.P.}£C).3£1'2{} C3? 291}? E}? 2?} EIGEE CLJXEEE' Q}? §4IAR}~iAT:~'z§4LA A? E.§s3'§C%A}'.€I}P.E 'Pa-'.3°.3'3»'I3.3:92fT} iffi fiévisian : 2006-0?:7»'$5-4 Vida A£"Ififi3i{1i'é-E is heréby set a$%de_ GEE} The maize? sfands rammed ihe théfé respancéeni far re\::e:*:';*;id°e'i*e:€?§_:¢s'§j 33:' _ matter afresh, %*i' new aréses find ;j1' "
tfie game, eywdifiausiy.
fsnx '''' EK TEEE. HIGH CQER? OF K,5¥R1"3A'§'A}§_A $3' Bfi£§'?:GAL€3'}§.E 'JJ.P..?~€'C}.3§2§ OF 343?