K. JAYALAKSHMI AND OTHERS Vs. THE STATE OF KARNATAKA REP BY ITS SECRETARY DEPARTMENT OF CO-OPERATION M S BUILDING BANGALORE-560001, THE DEPUTY REGISTRAR OF CO-OPERATIVE SOCITIES, MALLESWARAM BANGALORE THE VYALIKAVAL HOUSE BUILDING CO-OPERATIVE S

JUDGEMENT

(1.) THESE writ petitions are directed against the order dated 10.11.2011, passed by the second respondent in Dispute Nos. 43/2011 -12 and other connected disputes (Annexure -P).

(2.) THE relevant facts of the case are that the petitioner herein had filed an application seeking reference of certain documents to the handwriting expert for the purpose of proving the fact that they are the genuine members of the third respondent -house building co -operative society, The said application has been dismissed. Against the said order, this writ petition has been filed.

(3.) HAVING regard to Section 107 of the Karnataka Co -operative Societies Act, 1959, which provides for an efficacious, alternative remedy by way of a revision in respect of interlocutory orders passed in a dispute which has been raised under Section 70 of the said Act, in my view, this writ petition is not maintainable. Therefore, this writ petition is dismissed as not maintainable, reserving liberty to the petitioners herein to avail the alternative remedy, if so advised.