S.P. RAMESH S/O PARASHURAMAIAH Vs. STATE OF KARNATAKA DEPARTMENT OF CO-OPERATION REP. BY ITS SECRETARY AND OTHERS

JUDGEMENT

(1.) LEARNED Counsel for Respondent No. 4 has approached this Court, so as to assail the vires of Section 98N of clause (iii)(e) and (f) of the Karnataka Co -operative Societies (Amendment) Act, 2009, by filing Writ Petition No. 33652/20.1.0

(2.) THROUGH the instant petition, the Petitioner had inter alia sought the removal of Respondent No. 4 from the membership of the committee of the society, by -relying on Section 98N(iii)(e) and (f), referred to above. It is, therefore apparent, that the determination of the present controversy would be subject to the decision that may be rendered in Writ Petition No. 33652/2010, filed on behalf of Respondent No. 4.

(3.) IN view of the above, we are satisfied, that the instant, writ petition has been rendered in fructuous,' inasmuch as, it shall be open to the Petitioner herein to raise all such challenges, as have been raised herein, in the writ petition filed by Respondent No.4.