MYSORE ZILLA MAHILEYARA MEENU UTHPADAKARA & MARATAGARARA SAHAKARA SANGHA NIYAMITHA Vs. STATE OF KARNATAKA,

JUDGEMENT

(1.) PETITIONER , a Co -operative Society under the Karnataka Co -operative Societies Act, 1959 [for short 'Act'], aggrieved by: (i) the order dated 8.2.2012 Annexure -F of the 2nd respondent, recommending registration of the 4th respondent society, by restricting its area of operation to that of Ravandoor Village; (ii) order dated 28.3.2012 Annexure -K of the 3rd respondent, permitting the 4th respondent to enroll minimum of 200 members residents of Ravandoor Village; and; (iii) order dated 22.3.2013 Annexure -N of the 3rd respondent, registering the bye -laws of the 4th respondent society invoking section 7 of the Act, has presented this petition.

(2.) HEARD learned Counsel for the parties, perused the pleadings and examined the orders impugned.

(3.) THERE is no dispute that petitioner - society was registered under the Act on 8.12.1995 with the byelaws and aims and objects of providing a co -operative unit for the benefit of the fisher women in Mysore District and was also recipient of a lease of fishing rights in the water tank in Ravandoor Village.