MAGUNDAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioners who are Chairman and Secretary of "yenne Beeja belegarara Sahakari Sangha Niyamita, Kendur", are before this Court under articles 226 and 227 of the Constitution of India, praying for quashing the notification dated 5-4-2003 bearing No. NA. E. 06. NA. MA. NI-2003 on the file of 1 st respondent at Annexure-H, nominating the respondents 3 to 5 to the 2nd petitioner-Society.

(2.) THE respondents 1 and 2 are represented by Sri M. Keshava Reddy, learned Government Pleader. Respondents 3 to 5 are represented by Sri F. V. Patil.

(3.) THE learned Counsels for the parties submitted arguments for final disposal.