S SRINIVAS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THESE writ petitions are filed challenging the order dated 25.11.2013 passed by the Assistant Registrar of Co -operative Societies, Doddaballapura Sub -Division, Doddaballapura, thereby disqualifying the petitioners from continuing as directors of the 5th respondent The Town Co -operative Bank Limited, K.R. Road, Hoskote Town, Bangalore Rural District and appointing 6th respondent the Co -operative Development Offier, Nelamangala Taluk as special officer to run the affairs of the 5th respondent Society.

(2.) AN application I.A.No.1/2013 is filed by one Venkatappa under Order 1 Rule 10(2) CPC seeking for his impleadment as an additional respondent contending that his presence in the writ petition is just and necessary for proper adjudication of the writ petition.

(3.) IN the affidavit filed, the applicant has contended that based on his complaint, show cause notice was issued to the petitioners by the 4th respondent Assistant Registrar of Cooperative Societies and after conducting enquiry he has found that petitioners were guilty of illegalities and irregularities for which they were liable for being disqualified.