VILAS ABA PATI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner who is the Ex-Chairman of Prathamik Krushi Pattina Sahakar Sangha Niyamit, Kunnur, Nippani Taluka, Belagavi District has approached this Court invoking the writ jurisdiction under Articles 226 & 227 of the Constitution of India seeking for the following reliefs:

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

(3.) The petitioner claims to be a Member of the fifth respondent and he was elected as President of the fifth respondent - Society in the year 2018. The petitioner appears to have given certain complaints against respondent Nos.5 & 6 about certain misappropriation of funds in the fifth respondent - Society. Since no action was taken, the petitioner has also issued reminders and also has given a report to the competent authority to hold an enquiry under Sec. 64 of the Karnataka Co-operative Societies Act, 1961 (for short "the Act of 1961"). It is the case of the petitioner that in the meanwhile, respondent Nos.5 & 6 have raised a dispute before the fourth respondent for recovery of a sum of Rs.9,70,000.00 from the petitioner and others on the allegation that the said amount was misappropriated by the petitioner and others. Assailing the notice issued in the proceedings initiated by respondent Nos.5 & 6 before the fourth respondent and also seeking a writ of mandamus to direct the appropriate authorities to take necessary action on his representation, the petitioner is before this Court.