SURESH TIMMANNA DANDAGAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner who had submitted his proposal to the 4th respondent for permitting him to register a new Cooperative Society, has approached this Court assailing the order at Annexure-G dtd. 31/7/2021 passed by the

(2.) nd respondent in proceedings bearing No.RCS/CRD/CAB- 2/180-2020-21. 2. Heard the learned counsel for the parties.

(3.) Learned counsel for the petitioner submits that the order at Annexure-G, which is pursuant to the recommendation made by the 4th respondent, is passed without hearing the petitioner and the same is in violation of principles of natural justice. He submits that identical question was considered by this Court in WP No.147939/2020 disposed of on 6/10/2020.