PENTAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Objection raised by the Registry is over ruled.

(2.) Heard learned counsel for petitioners, learned High Court Government Pleader for respondent nos.1 to 6/State and learned counsel Sri Mahadev S.Patil, for caveator/respondent no.7.

(3.) This petition is filed seeking to quash the order passed by fourth respondent issued under Sec. 29C of the Karnataka Cooperative Societies Act. 1959 (for short 'Act') dtd. 16/11/2023 vide Annexure-K.