(1.) Learned Additional Government Advocate is directed to take notice for respondent Nos.1 to 3.
(2.) The petitioner-Society is aggrieved by the impugned order dtd. 10/4/2023 at Annexure-D, which was passed by the Additional Registrar of Co-operative Societies under Sec. 68 of the Karnataka Co-operative Societies Act, 1959 (hereinafter referred to as 'the Act' for short).
(3.) Learned Additional Government Advocate points out to the appeal provision contained in Sec. 106 of the Act. The learned Additional Government Advocate submits that an order passed by the Additional Registrar under Sec. 68 of the Act is appealable before the Registrar of Co-operative Societies.