LAWS(KAR)-2017-2-242

KARNATAKA STATE JUDICIAL DEPARTMENT EMPLOYEES HOUSE BUILDING CO-OPERATIVE SOCIETY Vs. G P SHIVAPRAKASH

Decided On February 28, 2017
Karnataka State Judicial Department Employees House Building Co-Operative Society Appellant
V/S
G P Shivaprakash Respondents

JUDGEMENT

(1.) The present review petition is directed for review of the order dated 03.06.2016 passed by this Court in W.P.No.7105/2007.

(2.) We have heard Ms.Farah Fathima, learned counsel with Mr.Anil Kumar for petitioner. We have also heard Mr.Dyan Chinnappa, learned Senior Counsel appearing along with Mr.Arun Kumar K., for respondents 2 to 5 herein. Respondents 1, 6, 7 and 8 are served, but none appears. However Mr.R.Devdas, learned Principal Government Advocate appears for respondents 10 and 11 State authorities and Ms.B.V.Vidyulatha, learned counsel appears for respondent 9.

(3.) We may broadly state that the original petitioners had approached this court in Public Interest Litigation (PIL) jurisdiction contending interalia that there was wrongful admission of the members in Karnataka State Judicial Department Employees House Building Co-operative Society (hereinafter referred to as 'the Society') and also wrongful allotment of sites by the Society to the respective members and therefore prayers were made for independent investigation and to declare induction of certain members as illegal; to cancel the membership granted; to cancel the allotment of sites; and other related prayers were also made. This Court ultimately at paragraph 44 issued directions (a) to (j) which reads as under: