Karnataka High Court
T.S. Kidigannappa vs The State Of Karnataka on 20 January, 2012
Author: Dilip B.Bhosale
Bench: Dilip B.Bhosale
IN THE HIGH COURT OF KARNATAKA ATBANGALORE DATED THIS THE 20° DAY OF JANUARY 2012 * BEFORE | THE HON'BLE MR. JUSTICE DILIP B a - WRIT PETITION NOS. 19$42/2011 | & 19799-807/2011 (CS-RES): -- BETWEEN I. bt Nab "2 CHINNATAH _ S/O LATEL AGED ABOUT 76 YEARS T.S. KIDIGANNAPPA S/O LATE SIDDARAMAIAH AGED ABOUT 53 YEARS . R/AT THYAGATURU AT.POST = NITTUR HOBLI, GUBBI TALUX. TUMKUR DISTRICT K B JAYAPRAHMASH S/O LATE G BAOGENDRAPPA AGED ABOWY.46 YEARS - R/AT A-2:.KFIB.COLONY >. YANTRAPUR POST. HARIHARA' TAL (UK DAVANAGER®. "DIS TRICE ; HANUMANTHAGOWDA.. S/O LATE if GAVIYANNA AGED ABOUT 52 YEARS "KOMANAHALLI ABBUR POST ""CHANNAPATNA T ALUK . RAMANAGARA DISTRICT ASASETHY R/AT DODDARAYAPET AT POST CH. AMARAJ: ANAGARA TALUK & DIST _ KH KUMARASWAMY "S/O LATE HALARADHYs AGED ABOUT 51 Y BARS R/AT KUNNALU 9, pBy Sti. RS RAVI, ADV. } "MR MAN. i ".$/Q.M N RANGE GOWDA . AGED ABGUT 42 YEARS . COL SUPERVISOR, COIR DE-FIBERING & lo LAKKAMMANAHALLI POST CHICKMAGALAUR TALUK & DIST SMT LAKSHMI M NAYAK W/O MANJAPPA S NAYAK AGED ABOUT 62 YEARS R/AT BELKE AT POST BHATKAL TALUK UTTARA KANNADA DISTRICT S L DHANANJE GOWDA S/O LATE LAKSHME GOWDA. AGED ABOUT 54 YEARS SALES MANAGER COIR EMPORIUM MALLANDUR ROAD CHICKMAGALUR CHANDRE GOWDA | S/O LATE THIMMECOWDA, AGED ABGUT'S3 YEARS SUPERVIGOR, COIR TRAINING & PRODUCTION CENTRE, YADAPU RA RO JAD ARASIKERE HASSAN DISTRICT _ : HM VISHW, 'NATI AIAB: S/OQ MARULAPPA H-B ™., AGED ABOUT 49.YEARS © COIR SUPERVISOP. | CENTRAL COIR-DEROT. ~ HASSAN ROAD, ARA, SIKERE .. HASSAN DISTRIC 7 NATH 'YRAINING UNIT KANDAVARA MOODALA KATTE POST, KUNDAPURA TALUK _UDU PL DISTRICT. .. PETITIONERS (COMMON) oe) AND IL. THE STATE OF KARNATAKA DEPARTMENT OF CO-OPERATION MS BUILDING DR AMBEDKAR VEEDHI BANGALORE- 1 REP BY ITS SECRETARY 2 THE REGISTRAR OF CO- OPERATIVE SOc TETIES .. ALI ASKAR ROAD, BANGALORE THE ADDTIONAL REGISTRAR OF CO-OPERATIVE SOCIETIES (iN JUSTRIES & DIARY}. ALI ASKAR ROAD . BANGALORE : Nad 4, KARNATAKA STATE COIR CO- OF ERATIVE FEDERA' TION LIMITED, NO.953/A, 2ND. MAIN ROAD 4TH BLOCK. 'RAJ AJINAGA' R a BANGALQRE'10 | REP BY JTS MANAGING DIRECT OR ~~... RESPONDENTS
| Oe (COMMON) (By Sri-K. KRISH MAL AGA, FOR P-1TO 3, SRI K.PRASAD HEGDE, ADV. FOR R4, SRI K.S. CHANDRAHAS, ADY.. 'FOR R-5 TO 11) 7 THESE W. Ps. ARE FILED UNDER ARTICLES 226 & 227 OF : "THE cONSTITU TION. OF INDIA PRAYING TO DIRECT TO THE ; RESPO! NDE N' rS* 4 AND 2 TO CONSIDER THE REPORT Zé RECOMMEN DATIC YN DATED 3.1.2011 SUBMITTED BY THE ATH RESPONDEN' "+S VIDE ANNEXURE-V3 AND TO TAKE APPROPRIATE "DECISION ON THE REPORT THESE W.Ps. COMING ON FOR O YIRDERS, THE COURT MAD E THE FOLLOWING:
PGCE SOUS VA eee P.C. Heard learned counsel for the parties
2. In the writ petitions, the petitioners are seeking the following relief: --
"The respondents-l1 and 2 «to consider the report/recommendation dated. 3.1.201] a rade, / in KCF/Vy.Ni/Vy/01/2010-11, "sub omitted "by the 4') respondent vide Anriexure-V3;" and' to take appropriate decision on the report." | '
3. Leartied: counsel 'Yor, the. respondents and the interveners, without prejudice tothe rights and contentions of the par ries/Members 0 of ihe J Man nag ging Committee have no objection. for dispos sing af 'inede writ petitions in terms of the prayer madé-by the netitioners.
4... Phe interveners, in pursuance of the report "submitted. by. respondent No.4, seek an opportunity of being
- 7 oe . "Haat cepa | u ibe heard in the € niquiry [conduc ted by the 3 respondent.
5. ° Having considered the submissions of learned _- ccurisel for the parties and considering the nature of report wg yat these on "submitted by the 4h respondent, | am satisfied t writ petitions can be conveniently disposed of by the following order:
pooet « has submitted report dated 3. i occ an enquiry against the Manag ging Committee, he shall follow the due. procedure fox" "conduct: ng the enquiry against ti: em ii. The 3'¢ respo onident shali take. decision on the basis of the report as expeditiously as possible and preferably within ae period of eight weeks from the date of receipt of this order. fii. forerve Hers to" make. an. application before the 31 YS 'spordent Se eking hearing in the enquiry. If 7 such an. applicat jon is made, respondent No.3 taay allow the: 'same after hearing the parties to 7 the enquiry.
~. At contentions of the parties are kept open on merits Sd/-
JUDGE ofthe case. -.
TL The 3" respondent to whom the 4th respondent, "