K.MANJUNATHE GOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) For the sake of convenience the pleading in Writ Petition No.24258 of 2023 are noticed. The petitioners seek the following prayers:

(2.) Facts in brief, germane are as follows:-

(3.) After induction of 52 members, one Sri. G.N.Manjunath and Smt. G.R. Susheela, respondents 5 and 6 in the companion petition W.P.No.1976 of 2024 approached the District Registrar of Societies, Mandya seeking acceptance of their membership. Later, by an order dtd. 24/7/2018, the Competent Authority rejected induction of 52 members. This becomes the fulcrum of challenge in Writ Petition No.34622 of 2018. The said writ petition comes to be withdrawn on 5/3/2019 reserving liberty to call the same in question or seek an inquiry to be conducted under Sec. 25 of the Karnataka Societies Registration Act, 1960 before the District Registrar of Societies. Pursuant to the said liberty so reserved, proceedings were initiated under Sec. 25 of the Act by the District Registrar and for the purpose of conduct of inquiry, he issued notices to all the parties and later appointed an Inquiry Officer. The Inquiry Officer after due inquiry, submits his report on 25/2/2021 to the District Registrar. Based upon the said report, an order was passed on 3/4/2021 holding that induction of 52 members was illegal and the same was communicated to the Joint Registrar of Co-operative Societies and later on to the State Government.