C NARAYANSWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) this writ petition is by a group of 15 petitiouers all claiming to be the elected directors of two co-operative societies viz, Karnataka state silk hand loom weavers co-operative apex ltd. Bangalore and the Karnataka state cotton handloom weavers co-operative ltd, Bangalore. They are seriously aggrieved by an order of the additional registrar of co-operative societies dated 29-6-92 vide Annexure-A under which the learned registrar who is a party respondent in this writ petition (r2) ordered the amalgamation of the two societies referred to supra who are incidentally respondents 4 and 5 herein and in their places brought out a new society called the Karnataka, co-operative handloom weavers federation ltd, Bangalore who is the third respondent in this writ petition. Challenging the order of the second respondent-additional registrar as aforesaid, the erstwhile directors of the two societies i.e. some of them have made a serious grievance of the action taken by the second respondent to wipe out from existence the two societies i.e., 4th and 5th respondents, both of whom had been created due to the initiative of a large number of members of the two societies that had been in existence probably from quite some time.

(2.) the second respondent has since thought it fit to order a fusion of the two societies referred to above on the ground that the same was essential in public interest as well as in the interest of co-operative movement. the operative portion of the second respondent's order is as follows ;

(3.) the order is one apparently passed in exercise of the powers of respondent No. 2 under Section 14-a of the Karnataka co-operative societies Act, 1959 (hereinafter referred to as the act)' which reads :