VEERENDRA Vs. REGISTRAR OF CO-OPERATIVE SOCIETIES

JUDGEMENT

(1.) The petitioners have approached this Court seeking for the following reliefs:

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

(3.) The petitioners herein claim to be the account holders who are having fixed deposit in the respondent Cooperative Society. Even after the date of maturity, the fixed deposit amount allegedly was not paid to the petitioners. On the complaint of the petitioners, enquiry was held against the respondent - Society and orders under Ss. 64 and 68 of the Karnataka Cooperative Societies Act, 1959 (for short, "Act of 1959") are already passed. The grievance of the petitioners is that thereafter no proceedings are initiated against the Society as provided under Sec. 69 of the Act. It is under the said circumstances, the petitioners are before this Court.