PRAVEEN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The captioned writ petition is filed challenging the order passed by respondent No.1-Appellate Authority confirming the order passed by respondent No.2 as per Annexure-B.

(2.) Brief facts leading to this top noted writ petition are as under:

(3.) Learned counsel for the petitioner would vehemently argue and contend before this Court that respondent No.3 has filed a petition on 13.03.2017. The grievance of the petitioner before this Court is that he has already tendered resignation to respondent No.4-society on 09.06.2017. Though these materials were placed on record before respondent No.2-authority, the said material aspect was not taken into consideration. The learned counsel for the petitioner would further vehemently argue and contend before this Court that, admittedly, the petitioner has availed membership to respondent No.4 on 30.06.1982 and insofar as respondent No.3 is concerned, he has availed membership on 17.07.1999. The learned counsel for the petitioner would submit to this Court that Section 17(2) of the Act is not applicable to the present case on hand.