HALU UTPADAKARA SAHAKARA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel Sri Venkatesh Mallabadi appearing on behalf of petitioner. Learned Additional Government Advocate accepts notice on behalf of respondents.

(2.) The fifth respondent in this case is nominated as nominee by the first respondent-Government, to the Board of sixth respondent-Society. The petitioner-Society is the member of sixth respondent-Society. The order nominating the fifth respondent, to the Board of sixth respondent-Society, is the cause of action for the petitioner to approach this Court.

(3.) The petitioner submits that the fifth respondent who is now nominated by the first respondent was the President of the previous board of the petitioner- Society. Being the Member of the Board of the petitioner- Society, he was on the board of sixth respondent-Society representing the petitioner society. Nine members out of 12 members of the previous Board of the petitioner- Society leveled allegations against the petitioner. Later the Board was dissolved. And fresh elections were held to the Board of the petitioner-Society. In the said election, the fifth respondent did not contest. Thus, he is not the member of the present Board of the petitioner-Society.