M. MANJAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) The petitioners are aggrieved by the appointment of Administrator to the Primary Agricultural Co-operative Society, Mallapura, Annavatti Taluk. The submission made by the learned counsel for the petitioners is that earlier secretary had expired on 20/2/2023, thereafter, the Society had corresponded with respondent No.2 - Assistant Registrar of Co-operative Societies, Sagar Sub Division, on 17/9/2024, 5/11/2024, 11/11/2024 and 29/11/2024 for appointment of Secretary.

(3.) A show-cause notice came to be issued on 24/12/2024, calling upon the petitioners as to why the Governing Council of the Society has not conducted election to the Society within the stipulated time as per Karnataka Cooperative Societies Rules, 1960, and the provision of Rule 13D having not been complied with, why the petitioners should not be disqualified and why an Administrator be not appointed to conduct election as per Sec. 28A(5) of the Karnataka Co-operative Societies Act, 1959.