NASIRUDDIN BHAGWAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is the President of the 4th respondent Co-operative Society. Respondents No.6 to 14, who are the Directors of the Society, have moved a no-confidence motion against the petitioner. Aggrieved by the same, the present writ petition is filed.

(2.) The case of the petitioner is that, respondents No.6 to 14 had moved a no-confidence motion against the petitioner on an earlier occasion also and a meeting was called on 9/3/2023. However, this Court in W.P. No.101470/2023, set aside the same on the ground that the same was not held in accordance with law. However, liberty was reserved to respondents No.6 to 14 to move the no-confidence motion again. Subsequent to the order, at the behest of respondents No.6 to 14, no-confidence motion has been moved against the petitioner.

(3.) It is contended by the petitioner that the present no-confidence motion is also in violation of the law. The no confidence motion is challenged on two grounds;