A.P.MAMATHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Sri Mohan K.N., the learned counsel for the petitioner, and Smt. H.C. Kavitha, the learned High Court Government Pleader who accepts notice for the first, third and fourth respondents, are heard for final disposal.

(2.) The petitioners are the members of the fifth respondent - a Co-operative Society and they have sought for the following reliefs:

(3.) It cannot be gainsaid that the grievance against the constitutionality of the impugned provisions are considered by this Court is negated. The first relief therefore does not survive for consideration. Insofar as the second relief, this Court must accept the submissions of the learned High Court Government Pleader that if the petitioners are aggrieved, they must necessarily workout their remedy under the provisions of the Karnataka Co-operative Societies Act, 1959. As such, with liberty to the petitioners to avail such remedy, the petition stands disposed of.