Karnataka High Court
The Varanga Vyavasaya Seva Sahakari ... vs The State Of Karnataka on 23 February, 2024
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NC: 2024:KHC:7698
WP No. 18182 of 2023
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 23RD DAY OF FEBRUARY, 2024
BEFORE
THE HON'BLE MR JUSTICE ANANT RAMANATH HEGDE
WRIT PETITION NO. 18182 OF 2023 (CS-RES)
BETWEEN:
1. THE VARANGA VYAVASAYA SEVA
SAHAKARI SANGHA NIYAMITHA
HEBRI TALUK
UDUPI DISTRICT - 574 108.
REGISTERED UNDER KARNATAKA
CO-OPERATIVE SOCIETIES, ACT, 1959
REPRESENTED BY ITS PRESIDENT,
SRI. K. CHANDRASHEKARA BAYARI,
S/O KRISHNA BAYARI,
AGED ABOUT 62 YEARS,
SENIOR CITIZEN NOT CLAIMED.
2. SRI. UDAYA NAIK
S/O BHOOJA NAIK,
AGED ABOUT 47 YEARS,
Digitally R./AT VARANGA VILLAGE, HEBRI TALUK,
signed by
PRAMILA G UDUPI DISTRICT - 574 108.
V
Location: 3. SRI LAXMANA ACHARYA
HIGH S/O BACHA ACHARYA
COURT OF
KARNATAKA AGED ABOUT 65 YEARS
R/AT NO VARANGA VILLAGE,
HEBRI TALUK,
UDUPI DISTRICT - 574 108.
SENIOR CITIZEN NOT CLAIMED
...PETITIONERS
(BY SRI. VARUN JAYAKUMAR PATIL FOR
SRI. MAHAMAD TAHIR A.,ADVOCATE)
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NC: 2024:KHC:7698
WP No. 18182 of 2023
AND:
1. THE STATE OF KARNATAKA
DEPARTMENT OF CO-OPERATION,
VIKAS SOUDHA,
BANGALORE - 560 001
REP BY ITS SECRETARY.
2. THE REGISTRAR
CO-OPERATIVE SOCIETIES,
NO.1, ALI ASKER ROAD,
BANGALORE - 560 052.
3. THE ASSISTANT REGISTRAR
CO-OPERATIVE SOCIETIES,
KUNDAPUR SUB- DIVISION,
SANJEEV PRABHU BUILDING,
MASTIKATTE ROAD,
KUNDAPUR - 576 201.
...RESPONDENTS
(BY SRI.SIDHARTH BABU RAO., AGA FOR RESPONDENTS)
THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSITUTION OF INDIA PRAYING TO ISSUE A WRIT OF
APPROPRIATE NATURE TO DECLARE THAT SECTION 129A AND
SECTION 16(2)(4)(8) OF THE KARNATAKA CO OPERATIVE
SOCIETIES ACT 1959 IS ULTRA VIRES TO ARTICLE 19(1)(C)
ARTICLE 43B OF THE CONSTITUTION OF INDIA AND ETC,.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:
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NC: 2024:KHC:7698
WP No. 18182 of 2023
ORDER
Learned counsel for the petitioners has filed a memo seeking permission of the Court to withdraw the petition.
2. Memo is placed on record.
3. Petitioners are permitted to withdraw the petition. Accordingly, the writ petition is dismissed as withdrawn.
Sd/-
JUDGE PHM List No.: 1 Sl No.: 11