H R PATIL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioner herein being the elected member of committee of Management of the respondent No. 2 Society had challenged herein the meeting notice dated 1. 10. 2000 issued by the respondent No. 2 copy as at Annexure-C to writ petition. In issuing the said notice, the respondent no. 2 had convened the members of the Committee of Management of the society for electing the new President for the Co-operative years 2001 to 2002-2003.

(2.) THIS matter had been listed in the orders list. By consent of the parties have taken up the matter for final disposal.

(3.) THE petitioner herein is represented by the learned counsel Sri billappa. The respondent No. 1 State is represented by the learned Addl. Government Advocate Sri M. Ramaiah. The respondent No. 2 is represented by the learned counsel Sri. Basavaraja G. Gudachi, whereas the respondent no. 3 is represented by the learned counsel Smt. Shalini Patil.