KARIGOUDA CHANABASANAGOUDA PATIL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Although these writ petitions are listed for orders today, with the consent of counsels all round I have heard the writ petitions and propose to dispose off both the writ petitions together on their merits, by a conjoint order to be made hereinafter.

(2.) Writ Petition No. 2077/1992 is by the Chairman and Directors of the Kundagol Taluk Agricultural Produce Co-operative Marketing Society Ltd., Kundagol. They seek for quashing a Government Order produced at Annexure-C, dated 27-12-1991 made by Government in this purported exercise of its power under Section 30-A of the Karnataka Co-operative Societies Act, 1959 (hereinafter referred to as 'the Act') and appointing therein the Assistant Registrar of Co-operative Societies, Savanur as the Special Officer for a period of six months or till such time as fresh elections are held to constitute the Committee of Management to the Society and the said Committee assumes office.

(3.) In Writ Petition No. 25538/1991, the petitioner is the Mattigatti Vyavasaya Seva Sahaka'ri Sangha (N) at Mattigatti. Therein, the said society acting through its Chairman Shivanagouda Ninganagouda Sannamani seeks for a direction that the petitioner-Society should be included in the list of members who are entitled to participate in the elections to be held to constitute the Committee of Management of the Primary Society namely, Kundagol Taluk Agricultural Produce Co-operative Marketing Society Ltd., Kundagol.