SAYED HASEEB Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned Additional Government Advocate is directed to take notice for respondent No. 1 to 3 and 5. Sri. K.S. Patil, learned counsel seeks to entered appearance for respondent No.4.

(2.) The petitioner, who is the President of respondent No.4-Halaganahalli Primary Agricultural Credit Co-Operative Society Ltd., is before this Court calling in question the meeting notice dtd. 13/7/2023 at Annexure-L while also challenging the order dtd. 4/1/2023 at Annexure-G passed by respondent No.3-Assistant Registrar of Co-operative Society, Hunasuru Sub-Division.

(3.) Learned counsel for the petitioner submits that earlier some of the Directors of the Board gave requisitions to the Chief Executive Officer of the Society seeking initiation of no confidence motion against the petitioner. The said representation was given on 10/11/2023. It is submitted that in terms of the requirement the Chief Executive Officer wrote to the Assistant Registrar of Co-Operative Societies seeking permission to consider no confidence against the petitioner. However, it appears that some of the other elected Directors of the Society gave representation dtd. 18/11/2022 to Assistant Registrar of Co-Operative Societies and Chief Executive Officer of the Society stating that six Directors of the Board are in favour of the petitioner and therefore, the motion of no- confidence should not be proceeded. Admittedly, no meeting to consider motion of no-confidence was held.