ROOPA M. Vs. JOINT REGISTRAR CO-OP SOCIETIES

JUDGEMENT

(1.) The election of the petitioner as a Director of the 3rd respondent Union is questioned by the 5threspondent who is one of the contestants in the said election. The petitioner was declared as a returned candidate in the said election.

(2.) In a dispute raised under Sec. 70 of the Karnataka Co-operative Societies Act, 1959 (for short 'the Act of 1959'), the 5threspondent urged that the petitioner was not a member of the 4threspondent Society which she claimed to have represented when she contested the election. The Authority under Sec. 70 of the Act of 1959 rejected the plea of the 5threspondent. In an appeal filed by the 5threspondent, the Karnataka Appellate Tribunal has set aside the petitioner's election as a Director of the 3rdrespondent Union. Hence the petitioner is before this Court.

(3.) The petition is filed primarily on three grounds.