RAO SAHEB Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioners being the members of the respondent No. 3-Bank had challenged the calendar of events dated 18. 9. 2000 issued by the respondent No. 2-Returning Officer, copy as at Annexure-D to writ Petition and further the resolution dated 8. 9. 2000 passed by the committee of Management of the respondent No. 3-Bank, copy as at annexure-C to Writ Petition; in so far as it relates to the resolution at subject no. 5 and 7 (4) (1) and in such other directions as this Court deems fit in the facts and circumstances of the case and also for quashing of Notifications dated 16. 8. 2000 and 24. 10. 2000. copies at Annexures-H and J to Writ Petition respectively.

(2.) THE brief facts of the case are as hereunder :

(3.) THAT, the respondent No. 2-RO had issued the calendar of events dated 18. 9. 2000, copy as at Annexure-D to Writ Petition, i issuance whereof, the Returning Officer had fixed the General Body and the election to elect the committee of Management of the respondent No. 3-Bank on 13. 10. 2000 by setting out a special instruction at page No. 3 thereof to the effect that, the election were to be held in pursuant to the amended Bye-law No. 17-A per resolution at No. 4 (2) dated 8. 9. 2000 and further notifying that in all nine persons had to be elected to the Committee of Management of the respondent no. 3.