KAMALAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court seeking for the following reliefs:

(2.) The petitioners claim to be elected directors of respondent No.3-Society. A complaint had been filed against the petitioners on 28/10/2024, based on which a show cause notice came to be issued by respondent No.2 on 11/11/2024 under Sec. 29C of the Karnataka Co-operatives Society Act, stating that as per Byelaw 38 (8) for the Director to continue with the Directorship of the Society, He/She has to supply milk for a minimum of 180 days of the previous Co-operative year and hearing was fixed on 21/11/2024.

(3.) The petitioners appeared on 21/11/2024, however, it is alleged that on the very same date without providing an opportunity the impugned order dtd. 21/11/2024 at Annexures-C and D have been passed. Disqualifying the petitioners, it is challenging the same petitioners are before this Court.