K.T. KRISHNEGOWDA S/O LATE THIMMEGOWDA Vs. THE JOINT REGISTRAR OF CO-OP SOCIETIES, MYSORE DIVISION, THE DEPUTY REGISTRAR OF CO-OPERATIVE SOCIETIES MYSORE DIVISION, TALUK CO-OPERATIVE AGRICULTURAL AND RURAL DEVELOPMENT BANK LTD. BY ITS MANAGER AN

JUDGEMENT

(1.) WRIT petition by a person who was an elected Director of Krishnarajanagar Taluk Co -operative Agricultural and Rural Development Bank Limited, Krishnarajanagar Taluk, Mysore District, who is aggrieved by the adverse order that he has suffered at the hands of the second respondent - Deputy Registrar of Co -operative Societies, Mysore Division, Mysore who had in exercise of his powers under Section 29 -C of the Karnataka Cooperative Societies Act, 1959 [for short the Act'] disqualified him from holding the Directorship of the society in terms of his order dated 6.7.2006 (copy at Annexure -D) and which the petitioner was unable to get over in his appeal before the first respondent - Joint Registrar of Co -operative Societies in an appeal under Section 106 of the Act as the appeal came to be dismissed affirming the order passed by the Deputy Registrar as per order dated 19.12.2006 passed in Appeal No. 5/2006 -07 [copy at Annexure -K].

(2.) IT is to get over these orders, the present writ petition seeking for quashing of these orders.

(3.) WRIT petition is mainly on the premise that the orders passed by the Deputy Registrar and affirmed by the Joint Registrar are not tenable in law; that it is without any proper foundation; that it is also in violation of the principles of natural justice; that no proper or adequate opportunity had been given to the petitioner before passing such orders; that the orders visit the petitioner with serious consequences and can act as a stigma even in future; that the orders are required to be quashed etc.,.