SHARANABASAPPA S/O JAGANNATH REDDY Vs. STATE OF KARNATAKA REPRESENTED BY PRINCIPAL SECRETARY, DEPARTMENT OF CO-OPERATION

JUDGEMENT

(1.) Heard the learned counsel for the petitioners, the learned Additional Advocate General for respondent Nos.1 to 3 and 6 and the learned counsel for respondent No.5.

(2.) The matter is listed for orders and it is taken up for disposal on the request of the learned counsels.

(3.) The petitions are preferred assailing Annexure-D, being the proceedings of the Asst. Registrar of Co-Operative Societies i.e. the second respondent herein, whereby the second respondent has appointed the fourth respondent as a Special Officer on account of non-availability of minimum number of members to form a quorum to conduct the business as mandated under the provisions of Sub-rule (4) of Rule 14-AK of the Karnataka Co-operative Societies Rules (hereinafter referred to as 'the Rules' for short) to appoint a Special Officer to conduct the day-to-day business of the fifth respondent Society and has further directed to hold elections to elect the members for constituting the Board afresh as provided under the provisions of Section 28(A) of the Karnataka Cooperative Societies Act, 1959 (herein after referred to as 'the Act' for short).