C. SHIVANANJAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) IN this writ petition petitioner is challenged the order dated 31.12.2010 passed by the Assistant Registrar of Co-Operative Societies, Tumkur Sub-Division, Tumkur under Rule 18(5) of the Karnataka Souhardha Sahakara Rules, 2004 (for short 'the Rules'). A copy of this order is produced at Annexure E.

(2.) ANNEXURE E is in the nature of a certificate granted certifying that the properties bearing Sy. No. 22/A1 measuring 1 acre 7ï¿ 1/2 guntas and Sy No. 3/3D5 measuring 0.4 ï¿ 1/2 guntas both situated at Bugudanahalli, Bellavi Hobli, Tumkur Taluk have been ordered to be transferred in the name of respondent No.3 society on account of default committed by the petitioner in discharging the amount due and payable to the said society in terms of the award passed by the Registrar, Co-Operative Societies, Tumkur. The order further made it clear that the land stood transferred in favour of the society as no auction sale could be conducted due to the absence of purchasers in the auction sale scheduled on 25.05.2010.

(3.) AT the time of preliminary hearing this Court had granted interim order subject to the petitioner depositing a sum of Rs.2,33,000/-. It is submitted at the Bar that the said amount has been deposited with the 3 rd respondent-Society.