H.M. KUMAR S/O. SRI HANUMANTHAIAH AND SRI. M. JAYAPRAKASH S/O. LATE PATEL K.M. MARAPPA BOTH DIRECTORS BEML EMPLOYEES CO-OPERATIVE SOCIETY LTD. Vs. THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES BANGALORE REGION AND OTHERS

JUDGEMENT

(1.) THE Petitioners have preferred these writ petitions challenging Annexure -A, the order passed by the Joint Registrar of Co -operative Societies - first Respondent herein, appointing the second Respondent for conducting the elections to the BEML Employees Co -operative Society and Annexure -J, the notice issued by the second Respondent notifying the elections on 14.10.2010 at 11.30 a.m and the calendar of events and Annexure -J1 - one such notice issued to J. Munnagappa, the third Respondent herein.

(2.) THE Petitioners are directors of BEML Employees Co -operative Society, for short, hereinafter referred to as the 'Society', who is arrayed as 5th respondent, which is registered under the Karnataka Co -operative Societies Act. According to the Petitioners, respondents -3 and 4 were earlier directors/committee members of the Society who are disqualified on two grounds. The particulars of which are set out in paras 2 and 3 of the writ petitions.

(3.) THE Respondents have entered caveat and have also filed counter placing before the Court their version.