CHOKKA BASAVANAGOUDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking a writ of mandamus directing the 2nd respondent to take a decision for registering Co-operative Union at Ballari pursuant to communication, dtd. 17/6/2023, vide Annexure-M.

(2.) Heard the learned counsel appearing for the parties.

(3.) The petitioner had submitted a proposal for registering of new District Co-operative Union at Ballari by collecting shares from the public. Considering the proposal submitted by the petitioner, a notice was issued under Sec. 12(5) of the Karnataka Co-operative Society Act, 1959 on 18/1/2023, which was challenged by certain aggrieved persons. The said writ petition in W.P. No.101141/2023 was disposed off by this Court on 21/2/2023 reserving liberty to the petitioners therein to file their objections, if any, to the notice dtd. 18/1/2023. Thereafter, the 2nd respondent has issued Annexure-F on 17/6/2023, which is addressed to the petitioner informing him that no objections have been received from anybody, to the proposal made by the petitioner. The grievance of the petitioner is that, in spite of such a communication issued to him, till date the process of considering the proposal made by the petitioner is not finalized. It is under these circumstances, the petitioner is before this Court.