PUSHPALATHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has filed this writ petition aggrieved by the impugned orders passed by the Assistant Registrar of Co-operative Societies and order of confirmation passed under Sec. 103 of the Karnataka Co-operative Societies Act, 1959. However, during the course of the proceedings the petitioner appears to have repaid the entire amount as determined by the competent authority, TO the respondent. The third respondent- Co-operative Society has issued a certificate on 2/5/2023, which is produced along with a memo dtd. 5/6/2023. Learned counsel for the petitioner therefore submits that the writ petition may be disposed of with a direction to the second respondent - The Assistant Registrar of Co-operative Societies, Hunsur to close the proceedings.

(2.) Having regard to the memo filed by the petitioner, the writ petition stands disposed of permitting the petitioner to appear before the second respondent- the Assistant Registrar of Co-operative Societies, Hunsur, while placing the certificate issued by the third respondent- Co-operative Society before the concerned officer. The third respondent shall also verify before the second respondent- the Assistant Registrar of Co-operative Societies, Hunsur, the claim made by the petitioner regarding the payment made by the petitioner in satisfaction of the award. If it is found that the petitioner has satisfied the award the second respondent may proceed to close the case. Ordered accordingly.