M H GAWALI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) PETITIONER claims that he is the President of Sri Basaveshwara Urban co-operative Bank Limited, Ranebennur, Haveri District. The Bank is registered under the provisions of Karnataka Co-operative Societies Act, 1959 ('act' for short ).

(2.) THE expression 'co-operative Bank' finds a place in the dictionary clause of the Act. It means, a Co-operative Society doing the business of banking. 'co-operative Society' is also defined to mean a society registered or deemed to be registered under the Act.

(3.) THE brief history of the case. On 11-3-2000, elections were held to elect the managing committee of the aforesaid Co-operative Society for a period of five (5) years commencing from 2001-02, 2002-03, 2003-04 and 2004-05 (co-operative years ). In the said elections, ten (10) members were elected for the committee of the management of the Co- operative society.