High CourtsSingle Bench

Sri. Shivaram vs State of Karnataka and Others

Karnataka High Court · Decided on 3 July 2013 · Citation: (2013) 07 KAR CK 0037

HON’BLE JUDGES
A.N. Venugopala Gowda, J
CASE NUMBER
Writ Petition No. 48431 of 2012 (CS-RES)

AI Structured Summary

Not yet generated for this judgment

Judgment

4 paragraphs · 206 words

A.N. Venugopala Gowda, J.—The petitioner is a Director of the 3rd respondent-Society, which is a Co-operative Society registered under the provisions of the Karnataka Co-operative Societies Act, 1959. This writ petition has been filed to quash a resolution dated 19.11.2012 of the 3rd respondent-Society, as at Annexure-A, passed by respondents 5 to 13, in the capacity as the Members of the Managing Committee of the Society, in the matter of appointment of the Chief Executive Officer to the Society. Petitioner''s grievance is that the 4th respondent would be appointed to the post, pursuant to the resolution, as at Annexure-A, which is illegal. Heard Sri O. Shivarama Bhat and Sri. K.A. Ariga and Mr. Jayakumar S. Patil, learned advocates and perused the writ record.

2.

This writ petition is not maintainable since writ cannot be issued to a Co-operative Society which is not State or other Authority falling under Article 12 of the Constitution. The petitioner has alternate and efficacious remedy u/s 70 of the Act. The petitioner can question the impugned resolution by raising a dispute u/s 70 of the Act before the Jurisdictional Registrar.

In the said view of the matter petition being not maintainable is rejected.

IA. No. 1/2013 does not survive for consideration.