UMESH UPADHYA Vs. REGISTRAR OF CO OPERATIVE SOCIETIES

JUDGEMENT

(1.) THE petitioner who is the Chief Promoter of the proposed "kannada career Souharda Sahakari Niyamitha", is before this Court under Articles 226 and 227 of the Constitution of India, praying for quashing the impugned orders Annexure-D, dated 21 -2-2003 and Annexure-C, dated 16-4-2002 both on the file of respondent I and Annexure-B, dated 3-1-2003 on the file of respondent 2 and for direction to the respondent 2 to register the proposed 'sahakari Niyamitha'.

(2.) THE respondents 1 and 2 are represented by Sri M. Keshava Reddy, learned Government Pleader.

(3.) HEARD arguments for final disposal.