VYAVASAYA SEVA SAHAKARA SANGHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THESE writ appeals are preferred against the order dated 3rd January, 1990, passed in Writ Petitions Nos. 19340 to 19343 of 1989 and Writ Petition No. 18760 of 1989. The appellants were the petitioners in writ petitions. Therefore, in this judgment the appellants will be referred to as the petitioners.

(2.) IN the writ petitions, the petitioners sought for issue of a writ in the nature of prohibition, prohibiting the respondents from enforcing the Government Order dated May 17, 1989, bearing No. CMW/73/CCB/89, produced as annexure 'A' and also to quash the resolution, annexure 'K' passed by the third respondent, in respect of the appellant in W. A. No. 435 of 1990,dated September 7, 1989, resolving to have ceding with the District Central Co - operative Bank, Bellary.

(3.) THE learned single judge has negatived all the four contentions and has dismissed the writ petitions. Before us, the last contention is not pressed into service. However, the first three contentions are advanced. Therefore, the points that arise for consideration are :