SHYLA Vs. ASSISTANT REGISTRAR OF COOPERATIVE SOCIETIES

JUDGEMENT

(1.) Learned Additional Government Advocate is directed to take notice for respondent No.1. Learned counsel for the petitioner files a memo for dispensation of notice to respondent Nos. 2 to 13. Memo is placed on record. Notice to respondent No. 2 to 13 is dispensed with at the risk of the petitioner.

(2.) Learned counsel for the petitioner submits that the prayer (a) and (b) may be dismissed of as not pressed for the time being and prayer C may be considered for the present.

(3.) The petitioner filed the present writ petition for a writ of mandamus, directing the first respondent to dispose the interim application filed under section 71 (3) of Karnataka Cooperative Society's Act, 1959 (KCS Act) for consideration of stay at the earliest.