SANGANABASAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) On the allegation that certain irregularities took place in the functioning of respondent No.4 - District Central Co- operative Bank, enquiry was initiated and the enquiry report has been submitted. Based on the enquiry report action has been recommended to be initiated against the erring bank. Aggrieved by the same, the instant writ petition is filled, challenging the enquiry report and the recommendations.

(2.) It is submitted at the Bar that subsequent to the filing of the writ petition, an order as contemplated under Sec. 68 of the Karnataka Co-operative Societies Act, 1959 has been passed and the same has been challenged before Deputy Registrar, Co-operative Societies by way of an appeal under Sec. 106 of the Karnataka Co-operative Societies Act, 1959.

(3.) In the light of the same, the writ petition becomes infructuous and the same is accordingly dismissed. It is needless to state that the petitioners are always at liberty to take all necessary contentions in the appellate proceedings.