CHANDRAHASA Vs. DEPUTY REGISTRAR OF CO-OPERATIVE SOCIETIES

JUDGEMENT

(1.) Heard the learned counsel for the petitioner, the learned Additional Government Advocate appearing for Respondent Nos. 1 & 2 and the learned counsel for Respondent No.4.

(2.) Though Respondent No.3- The Ajjuru Milk Producers Co-operative Society Ltd (for short, 'Society') is served, it remained unrepresented.

(3.) The case of the petitioner is that, he was elected as President of the 3rd respondent-Society on 01.02.2019 for a period of five years as per the provision under Section 29(F) sub-section (4) of the Karnataka Co-operative Societies Act, 1959 (for short, (Societies Act ). That on 25.07.2019, a showcause notice came to be issued by Respondent No.2- The Registrar of Co-operative Societies, Sakaleshpura Sub- division, calling upon the petitioner to show cause as to why he should not be disqualified from the post of the Director for a term of six months. The 2nd respondent has passed an order dated 03.10.2019 disqualifying the petitioner from the post of President. Thereafter the elections were ordered to the post of President as the same stood vacated by the disqualification of the petitioner by an order dated 03.10.2019. On 05.12.2019, the election to the post of President was conducted in the society and the 4th respondent was elected as President of the Society.