Karnataka High Court
Sri J G Krishnaiah vs Additional Registrar Of Co-Op on 26 February, 2010
Author: H.G.Ramesh
Bench: H.G.Ramesh
oat'
W.P.N0.36380/2009 8:
Misc.W. .145/201.0
IN THE HIGH COURT OF KARNATAKA AT BANGALORE. __
DATED THIS THE 26TH DAY op FEBRUARY 2010' Qu
BEFORE
THE HON'BLE MR. JUSTICE sen 5
Writ Petition No.36380/2OG9eCCS'¥R'ESj §Vk%§TJ'i
am . . . , .
Miscelianeous Wr*fi:1VL'1-<§%5/2'0 'LU
BETWEEN:
1 SRIJGKRISHNAIAH ,
S/O LATE GOOLIGOWDA
AGEDABOUT52 YEARS ._ .V *~
No.73. 4'?" CROSS,'E.__MAIN ROAL) _
GANAPA"E'HINAGAR.,VLAG(}ERE~' '
BANGA1.0R.E58_. ;-- " PE'm'1oNER
J
[BY SR} (3 F 1~;LJ1\:'sA.sri§.Q';;1:*':'1ai2:Am;'v;éxLf:§}*;
AND:
1 ADDITI(')NA_I, RE(i}I'S'I.'E'U&R '_()'1--:c:'om0.1>.
SOCIETIES [a gym}. {)Fi:'_fC'E~OF THE
REGISTRAR OF VCOJCIPERATIVE SOCIETIIZS
\' V NO..{:ALI"1\SKE3R'R{)ADf ,BANGALO RE 52
'J0-1N'1 RE;C;1sffRAR OF CO»OPERA.T1VE SOCIETIES
_B=ANGALORE REG1..ON
CHA_MARAJA_PEif';~ BANGALORE 1 8
NAG'¥NI C§'O~()i9ERA'.I'§VE CREDIT SOCIETY LTD.
L NO.58Q, 89 FEED'? ROAD, 3R9 STAGE
~ . __ "~.¢.'I'H BLOCK. BASAVESHWARANACEAR
V. BAN GALORE 79
* £3? _1'1*:~;A SEC R}3'I'AR':-' ... R£;sP()ND§:N'1S
' ..__'{}3Y SR1 ZA}-iE}.€R AHi\/IE1). AGA FOR R1 8: R2:
. " -"€SI%3I R CH.ANff)RANNA. AITV'. FOR R3)
W.P.No.36380/2009 81
lViisc.W.145/2010
Di 2 -
TI-IIS VVRIT I3E"I'I'I'ION I7II.ED UNDER ARTICLES 226 & 227 OF
'I"HE CONSTITUTION OF INDIA PRAYING TO QUASH THE IMPUGNED
ORDER DT.28.8.09 PASSED BY THE R2 JRCS {AS AT A.Nl\I--A) 82
IMPUGNED ORDER D'I'.§.l2.09. PASSED BY 'l'HE', R1 ADDL.
REGISTRAR OF CO~OPERATIVE SOCIETIES. BANGAI.ORI3 AS __AT
ANN~B. V
ivIIsc.w. 145/2010 FILED BY RESP()NDEN'I' V.
SECTION 151 or' ope PRAYING TO VACATE THE EXPART_E}_ IN'I'efR1Mf--. ' _
ORDER OF STAY GRANTED IN THE ABOVE CASE IN 'I'HE.lN'{'_I3REZS'I'=
OF JUSTICE.
PE'I'lTlON & lVIISC.W. COMING oN p_ I
HEARING IN 'B' GROUP. THIS DAY, 'I'HE e'otiR'I'*._MA_oi:*, 'l'Fllj3"=f
FOLLOWING: _
ORDEE3
Learned counsel appearing peti't*io_rIeIi,:§ after
arguing the matter for soI*i;eItirnIe_._ the writ
petition may be di4s'po_sed:"of"'ey .'d«i.If»e§:ting.I Appellate
Authority -herein to dispose of the
petitioriefs I =,appea'l-- I No.DAP/D4/12/2009-10
expeditiously. H'ayIirIg7'I"ega1*d to the facts of the ease, I
a:4:be.pAt s_L1binissio'ri"'made by the learned counsel and
direct '£§_uthoI'ity viz., respondent, No.1 herein
disposetdof theaforesaid appeal expeditiously and in any _I_feyei*i.t_V witihir; three months from the date of
4. _reCeipt"/pifodtiction of a copy of this order. The writ petition disposed of accordingly. 2 fl 3' 2/ 3: i' 'w j' E W.P.N0.3638O/2009 81 Misc.W.1-45/2010 In View of disposal of the writ. pet:if._i.Q_n, Misc.W.l45/2010 filed for va<:at:i11g the i1'1t.c:-rinl stands dismissed.
Petition disposed of. hkh