CHELUVARAJU H.P Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Aggrieved by the order dtd. 4/12/2017 passed by the learned Single Judge in Writ Petition Nos.38845- 38850/2015, appellant/respondent No.5 therein has filed this Intra Court appeal.

(2.) Heard the arguments by learned counsel Sri Srinivas V, for appellant; Sri Devaraj C.H., Government Advocate for respondent Nos. 1 to 3; and Sri D.K. Sriramappa for respondent Nos.5 to 10. Respondent No.4 has not appeared despite service of notice.

(3.) The writ petitioners, who are respondent Nos. 5 to 10 herein filed the writ petitions seeking to quash the order dtd. 3/8/2015 passed by respondent No.3, Deputy Registrar of Co-operative Societies ('DRCS' for short) and the recommendation made by respondent No.4, Assistant Registrar of Co-operative Societies ('ARCS' for short) dtd. 30/7/2015, as illegal and inoperative; and to pass a writ of mandamus directing respondent Nos. 1 and 2 therein to act as per the Act and Rules while discharging the duties as Public Officers.