SMT. VARSHA Vs. THE ASSISTANT REGISTRAR OF CO

JUDGEMENT

(1.) Smt. Savithramma, the learned High Court Government Pleader takes notice for the respondent 1. Notice to the respondents 2 to 5 is dispensed with.

(2.) The petitioner is seeking the writ of certiorari for quashing the entire proceedings in Case No. 1 of 2016-17 on the file of the first respondent-Assistant Registrar of Co-operative Societies ('ARCS' for short).

(3.) The facts of the case in brief are that the second respondent-Co-operative Society represented by its President and one of the Directors (respondents 3 and 4 herein) executed the lease deed in favour of the petitioner on 9-12-2011. The lease was in respect of the vacant land measuring 60 cents and was for a period of 45 years. Subsequently, there was a change in the management of the second respondent-Co-operative Society. Contending that the lease is illegal and collusive, the respondent 2 raised the dispute before the respondent 1 invoking Sec. 70 of the Karnataka Co-operative Societies Act, 1959 ('the said Act' for short).