SHIVANANJA Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) Learned counsel for the Petitioner at the outset submits that he would not press for prayer (i) above, as such prayer (i) is deleted.

(3.) The Petitioners claim to be directors of Respondent No.5-Primary Agriculture Credit Co-operative Society (hereinafter for brevity referred to as a "PACS") which has been registered under the provisions of the Karnataka Co-operative Societies Act, 1959 (hereinafter for brevity referred to as "KCS Act"). The Society is engaged in the business of acceptance of various types of deposits, providing credit facilities to its members, supplying of fertilisers, manure, agriculture implements, ration items, etc. In terms of the by-laws of the Society, the Society only functions and carries on business with its members, a non- member cannot deal with the Society.