C.NARENDRA BABU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) W.P.No.6772/2020 is filed by the petitioner seeking quashing of the impugned order dated 21.04.2020 vide Annexure-C passed by the 3rd respondent - Department of Agricultural Marketing of the State of Karnataka and for a direction to the respondents 1 to 3 to continue the elected existing committee of 4th respondent and for other reliefs. W.P.No.7197/2020 is filed by the petitioner seeking to quash the aforesaid order dated 21.04.2020 as well as the subsequent order dated 30.40.2020 (Annexure-D). In this petition, petitioner has also sought for a direction to the respondents 1 and 2 to extend the benefits to the Market Committee of which the petitioner was a Chairman in terms of the Government Order dated 21.03.2020 (Annexure-B) issued by the State Government in respect of co-operative societies/Banks and for other reliefs.

(2.) Brief facts giving rise to the present petitions are as follows:-

(3.) W.P.No.6772/2020 was filed on 11.05.2020. However, the order dated 30.04.2020 was not impugned in this petition and neither was it referred to by the petitioner and the challenge made in this petition was only in respect of the earlier order dated 21.04.2020 appointing the Tahsildar. This petition came up before this Court on 13.05.2020, on which day, this Court passed the following order:-