VIJAYNATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has approached this Court in the instant writ petition seeking for the following reliefs:

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

(3.) The petitioner had submitted a proposal before the 2nd respondent seeking permission for collection of share amount for registration of new Primary Cooperative Society at Maradi Village in Raibag District. In-turn, the 2nd respondent has called for a report from the Corporative Development Officer regarding the economic viability for registration of the proposed new society. On the basis of the report submitted by the government Corporative Development Officer, the 2nd respondent has rejected the proposal submitted by the petitioner. Being aggrieved by the same, the petitioner is before this Court.