The Primary Co-Operative Agriculture ... vs The State Of Karnataka on 20 April, 2010

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Karnataka High Court

The Primary Co-Operative Agriculture ... vs The State Of Karnataka on 20 April, 2010

Bench: H.G.Ramesh

W.P.NOS. £3329» 13334/20H)

AC 1 II;
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 20"' DAY OF .Ai'RIL 2010

BEFORE

Tm: HON'BLE MR. JUSTICE H.G.R.AMESHg~~«-A'  "

WRIT PETITION Nos.13329~:3334/20:0   A  L

BETWEEN:

1

THE PRIMARY CO~OPERATIVE  
AGRICULTURE AND RURAL DEVELOPM
THIRTHAHALLY   '
BY FIS PRESIDENT

SR1. H.P.SI{ASHIDAR 

S/O PUTTEGOWDA A ' ' «_ _
AGED ABOUT 45  _ 
THIRTHAHALLY. SHIVAMOGA '01'

S Tm".  

THE PRIMARY" G0+0Pij§RA91iVE At";.i§1cVLJ'1,'i"ri3i2I~:

AND V RU If)E3'E{I3,[.O}?1V'£E3I\E'I" BANK. %1:m. .
BHEEA/:A:\;A;<0NE; ' ' " 
BY1TSPR,ESH:'E'N;F" " _ ._

SR1. "K.S.SUBBAwE"<;AO*   '

S/O K'.s_.mNLA.*?PA«. * _ " ._

AGED ABOUT 54 .yEARs.._ 
BHEEMANZLKONE'. '

SHIVAMOGA I;)--ISTRIC.T

' nPR11\/IARY CO--OPERA'I'iVE AGRICULTURE
* A3:DRL'mAL DEVELOPMENT BANK LTD.
. "-§iOsANAGARA"'
3 BY ITS PI%{j_ESIDEN'F

E~RI.M;V...JAYARAM

S/Q M,K.vE:NKA'1'A RA0

AGE;5)_ABOU'1' 55 YEARS
" HOSANAGARA. SHIVAMOGA DISTRICT'

.V  PRIMARY CO--OPERA'I'iVE AGRICUIIFURE
% AND RURAL DEVELOPMENT BANK iJI'D.,
T HARIHARA

EZNT E':A}\}'I*§"ﬁ:  



(BY SR1 1jVEsLiEpEI§'2u">§cj) E

AND:

W.P.NOS.13329w13334/2010
_ 2 _

BY ITS PRESIDENT

REVANNA SIDDAPPA

S/O HUGGI BASAPPA

AGED ABOUT 51 YEARS

HARIHARA. DAVANAGERE DISTRICT

THE PRIMARY COEOPERATIVE AGRICULTURE 
AND RURAL DEVELOPMENT BANK LTD" G
BANTWALA

BY ITS PRESIDENT

SR1. SUDHARSHAN JAEN

S/O D AL RAI

AGED ABOUT 45 YEARS . .

BANTWALA, DAKSHINA 

THE PRIMARY CO--OPERA'l'IVE__AGRICVULTURE _
AND RURAL DEVELOP'M}3NT.BANI{  "
PUTIUR   1   

BY ITS PRESIDENT

SRLRAMBHAT _ ., 
S/O P.RAMAKRISHNA'BHA'f;
AGED ABOUT  =: V'
PU"I'I'UR__ 4'  'V  _ 
DAKSHINA 8,.-m\1NA'r3A  '

' V  PE'1'iTEONERS

 ;3TFA'FE 'OE KARNA'rA1{A

..l3'i'~ ITS PRINCIPAE;-SECRE'I'ARY

« _ DEPARTMEESET OF CO--OPERA'}'lON
'  'I=.1LS;vI3UILIvDI£'<E.G,KRCIRCLE,
.;BANc:;A.1,cREV¢.~560 001

2

' .f1'i~i£<: R1EGi,si'RAR

O,/()v'f1fHE"REGIsTRAR OF
CO= OF:ERA'I'IVE SOCiETIES_.

.. , #1. ALI ASKER ROAD.
_ BANGALORE--560052

 TEE KARNATAKA STATE COOPERATIVE

1 AGRECULTURAL AND



W.P.NOS.13329--13334/2010

RURAL DEVELOPMEN'I" BANK L'I"D..
BY 1'18 MANAGING DIRECTOR
POST BOX NO. 18}. 1, FORT

TIPPU SULTAN PALACE ROAD.

BAN GALORE--560O 1 8

4 THE ADMINISTRATOR

THE KARNATAKA STATE    j =
COOPERATIVE AGRICULTURE AND RUR.AL_ -1'
DEVELOPMENT BANK1JI'D..   ..  
POST BOX NO.18I1, FORT, I '

TIPPU SULTAN PALACE ROAD

BAN GALOREMSBOO 1 8

5 THE RETURNING OFFICER AN  " 
JOINT REGISTRAR OF "CO~OPERATI_v.E  _
SOCIETIES {URBAN I32:II'\IIa; D--:VI*SI}.:)NI--   I
O/OTHE REGISTRAR OR  '  
CO~OPERA'I'IV13SOC1F3i"£~ETS'.   v_ 2
BANGALORE' 3; V-EiIJEC:TEO£NVV0P"FICVE%R1V
THE KARNATAKA.STATE;.   ' 
CO--OPERATI--VE "ACzRIC,I§..L'1*UR.é\L" .31 RURAL
DEVELOPNEENI' BANK LTD, . "  "
P.B».'NO..18'1.1,   

TIPPU SUIf11'%IN R+\LA.CE..ROAD.
BANGALORE'.5-I3_Q0IS=__  ' -  RESPONDENTS

{BY SR1 AHMED', 'FOR R1. R2, R5 <3: R6} _WRI'1""'FE3TI§_TIOE\?S FILED UNDER ARTICLES 226 3:

2,27v..O1~' TIIE.4CEINS'TITU'1IOI\I OF INDIA PRAYiNG TO QUASH '-'IRE_SDEEx§DL'rERS'_j.vOTER LIST DTD 13.4.10 BY THE R3 BANK vIt5EI=sNENx§;jI;_ SO FAR AS PETIIIONERS CONCERNED AND RETC. '-

V 'THFSSE WRET PE'I'ITiONS COMING ON FOR. PRELIMINARY . REARING. THIS DAY, THE COURT MADE THE F'OLI,OW1NG:

W.P.NOS. l3329-- 13334/2010 -5- gear, Section 20(2) of the Karnataka C?o~operaiii;_e Societies Act, 1959 {' the Act') would come into play«j&n_'cl_l"'~VVA consequently. the memberwBank shall not right to vote at the meetings of the (Z040-pera:t',iV,ell in which it is a member.

4. The case of the petiti0ner:S.~v..herehini__w'0iilel fall within the ambit of Sgptiom,'g'&$_('$)(}fjV).££V) inf" the as their percentage of 1*ect)Vle'ryll'less than seventy five percent._ of 'during the relevant they are not entitled of the Co-operative Society in v\fhi_cl1_th'cylare .i":if3'cembers.

_'lC7l«0V'§f__C:5V'fiVvI'. t.he«e_Q_ni;enti0n of the learned counsel l.'fQr...Vtl1ex 'petitinifiers that the petitionermﬁanks have rernitteci the.V'V"act:i1lal demand of the financing Bank and thence' h§.v:«:=.V complied with clause [b] of Section of the Act is of no avail as any "-.,.ﬁrher%1ber--Bank, to have the right to vote at any 3 \\ c:;;// 7 'N.P.NOS. 13329 1.3334»/2010 _ 5 -

meetings of the Co--operative Society in which it is a member, is east) required to recover ioans at not less than 75% of its total demand during the co~operative year. As the recovery of ioans by7«'.each.:o'f"h i the petitionermBanks is iess than'°7»5'?/o« »«tot_(il:V* demand during the reievant c0~0pei~'atiu_e opinion, they are not entitied in theidxectiixjnwwto the committee of . reeﬁondent No.3--Bank schedirded Hence, nonwinciusion of4th_ei'r names"xin'"the*--xeligible voters' iist at AnneXt:;.Vre;K"iieiftvin Section 20(2) of the Act. The uwrit "devoid of merit and are accordingly _c1:s£:1:s'sed.;' V A. .....

. :i~'etiti._o11s--disr1_1issed.

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