R VEERANNAGOWDA Vs. DY REGR COOP SOCIETIES MANDYA

JUDGEMENT

(1.) The nine petitioners herein were at the time of filing of the petition members of the Board of management of Bekkalekale Service Co-operative society Ltd., Maddur Tlk., Mandya Dist. The petition was filed on 18th April 1976. The petitioners were aggrieved by the order of supersession passed under sub-sec. (1) of S. 30 of the Karnataka Co-operative Societies Act (hereinafter referred to as 'the Act') by the 1st respondent-Deputy Registrar of Co-operative Societies, Mandya. The said order of supersession dt. 30.3.1976 is produced as Ex-D to the petition. While superseding the management, the 2nd respondent Co-operative Extension Officer, III Circle, Maddur Tlk., was appointed administrator with effect from the date he assumes charge.

(2.) It would be relevant to state that the 2nd respondent did not assume charge as Administrator pursuant to the impugned order on account of the stay granted by this Court on 21.4.1976. Therefore, the elected body of the Cooperative Society in question has continued to function as Board of management of the Society.

(3.) The brief facts which are not in dispute may be stated and they are as follows: -