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Karnataka High Court

Vijay Kumar T N vs The State Of Karnataka on 14 June, 2010

Author: H.G.Ramesh

Bench: H.G.Ramesh

W.P.NOS.9391--93/2010
IN THE HIGH COURT OF KARNATAKA AT BANGALORE

DATED THIS THE 14"' DAY OF JUNE 2010

BEFORE

THE HON'BLE MR. JUSTICE  ' "  "" V' '

WRIT PETITION Nos.9391-9393/2010 %{C'SvA1EL/M1V<~ _ I O'

BETWEEN:

1 T.N.vIJAY KUMAR
AGED ABOUT 43 YEARS
S/O LATE NAGARAJA RAO   * ~ * 
RESIDING AT GHPS, VALLAPPANA _H.ALL1 VILLAGE V , 
CHEMARLAHALLI POST  " '  
SIDLAGHATTA TALUK " "
VICE PRESIDENT OF ._  I
RESPONDENT NO_.6 SOC1Ei'Y=. '
2

AOEDAEODTES::EARS._;_._'__" 4' .

S /O LAT'ET.NA:'2ASIB.t1:HA MURTHY---.,_.._ SARASWATHIAV EJQNVENT' .

DIBI3U__HALLI VROAD, SIIDLAG--HATTA "DOWN CHICKABALAPURAVD1S'i'R1CT' SECRETARY OF RES'RONDENT No.7 SOCIETY 3 EAZIDAHMED _ "

V AGED ABOUT 42"a*EARS ' S/O IBRAHIIJI SAB 1 » RA.1AR1éA«.LAyO.UT N.N.'I*«rIAy'O':1*I?T._ '_ CHI.NTAMA_N1 CHIKABALAPURA DISTRICT PETITIO§\§ERS _ '{13Y SR1 K. NSUBBA REDDY, ADV.} , K STATE OF EARNATAKA REPRESENTED BY ITS SECRETARY O 2 'DEPARTMENT OF CO~OPERATIVE SOCIETIES VIDHANA SOUDHA, BANGALORE W.P.NOS.9391 -93/2010 2 THE REGISTRAR OF CO--OPERA'I"EVE SOCIETIES C PET, NEAR MINTO HOSPITAL BANGALORE 3 THE DEPUTY REGISTRAR OF CO~OPERATIVE SOCIETY CHICKABALAPURA DISTRICT CHICKABALAPURA 4 THE ASSISTANT REGISTRAR OF CO--OPERATIVE SOCIETIES CHICKABALAPURA 5 THE ASSISTANT DEVELOPMENT_OEFIcER.__ V- OF CO--OPERATIVE SOCIETIES * SIDLAGHATTA TOWN __ CHICKABALAPURA DISTRICT 6 THE SIDLAGHATTA TALUK PRIII/JARY SCHOOL TEACHERS CREDIT ' CO~OPERATIVE.SOC_IET;Y ' I S1DLAOHATTA"ICfwI~I CHICKABALFTPURA.DIS'I'RiC'I'».._ I » REPRESEN'TED'B_YITS SECRETARY 7 THE BLOCKPEDvliJCAII'JON,OFFfICER SIDLAOHATTA TOWN. ' _ _ OHICKAIBRIAPURA D1STRI<:T "

8 SR1, OBLESH AGE: MAJOR " __ TTIE':R£;<3§uRNINO"OII*PFICER V :'5IDIJ--\GH£{I_TI"A._ TALUK PRIMARY SCHOOL '.I'EACHERS_CREDIT CO-OPERATIVE SOCI'ET'Y}«SID.L-AGHATTA TOWN 'C.H'IOKBALApL1IRA DISTRICT RESPONDENTS «(BY SR2 ZAHEER AHMED, AGA FOR R1 TO R5, R7 & R8;

R6 SERVED} THESE WRIT PE'I'ITIONS ARE FILED UNDER ARTICLES &"227 OF THE CONSTITUTION OF' INDIA PRAYING TO ___'"DIRECT THE RESPONDENT AUTHORITIES TO IMMEDIATELY 'VINITIATE PROCEEDINGS AGAINST THE FORMER SECRETARY RESPONDENT NO.6 SOCIETY NAMELY RAM LAKSHMI TO