GADDEMMA S. BEGAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned HCGP has filed a memo stating that the respondent-Society has been duly served and accordingly to decide the matters on merits in the interest of justice and equity. The said memo is placed on record.

(2.) Learned counsel for the petitioners' has not pressed the challenge made to the constitutional validity of Section 20(2) (a-iv) and (a-v) of the Karnataka Co-operative Societies Act, 1959. Reliance was placed on Rule 14-AJ of the Karnataka Co-operative Societies Rules, 1960.

(3.) Learned counsel for the petitioners and respondent Nos.1, 4 & 6 submit ad-idem that the issue involved herein is identical to the subject matter considered in Writ Petition Nos.100012- 100016/2020 and 102289-327/2020 (CS-EL/M) (D.D.18.06.2020). There is considerable force in the submissions of the learned counsel appearing for the parties as aforesaid.