M L NAGARAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These three matters pertain to the Nurserymen Co-operativc Society Limited. Lalbagh, Bangalore. In these petitions the order of superession, election to the Board of Directors and inclusion of new members to the Society are under challenge.

(2.) Since common questions of law and facts rise in these petitions they are clubbed and heard together and common order is passed,

(3.) The facts in brief are : The Nurseryman Co- operative Society Limited, Lalbagh, Bangalore (hereinafter referred to in short as 'Society') has got State-wide jurisdiction to promote nursery to safeguard the interest of nureserymen and seedsmen and also to promote and encourage development of Horticulture and nursery business in the State. The society had only 57 members initally who were all professional men who fulfilled the conditions of Bye-law whicb reads as under :