B MADAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) By consent of the learned Counsel appearing for the parties, the Writ Petition is taken up for final hearing.

(2.) This Writ Petition is directed against the order dated 18-3-1986 in case No. DSK/LQD/398/85-86 passed by the Director of Sugar and Additional Registrar of Co-operative Societies, Bangalore, who is respondent-2 herein and also against the order of the State o.f Karnataka represented by its Secretary to Government, Co-operation Department, Bangalore, which is respondent-1 herein accepting the offer of respondent-4 for lease/sale of Mahadeswara Sahakara Sakkare Karkane Limited, Kollegal.

(3.) The petitioners are the residents of Mullur Village, Kollegal Taluk, Mysore District. They are sugar-cane growers. They are share holders of Mahadeswara Sahakara Sakkare Karkane Limited, Kollegal, and they are aggrieved on account of the winding up of the Society and the sale of the factory to respondent No. 4.