RAMESH C SHETTY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners are members of the 4th respondent society. They have filed these writ petitions challenging the endorsement Annexure-A dated 16.09.2011 issued by the Deputy Registrar of Co-operative Societies, Dakshina Kannada District, Mangalore, certifying the amendment to the Rules and Regulations proposed by the 4th respondent Society to its byelaws and registering the same under Section 10 of the Karnataka Societies Registration Act, 1960 (for short 'the Act').

(2.) 4th respondent Society held a Special General Body Meeting on 07.08.2011 at Kundapur for considering the proposal for amendment of the bye-laws of the Society. In the said meeting, a resolution was passed as per Annexure-P dated 07.08.2011 to amend the bye-laws. Petitioner has challenged the said resolution Annexure-P dated 07.08.2011 also in the writ petition. A writ of mandamus is also sought against the 1st respondent to appoint an administrator to the 4th respondent Society exercising powers under Section 27(A) of the Act.

(3.) At the outset, Sri. Jayakumar S. Patial, learned Senior counsel submits that the relief of mandamus seeking appointment of administrator is not pressed because subsequent to the filing of this writ petition, elections wee held and a new Board has been duly elected which has been looking after the affairs of the Society.