BOREGOWDA Vs. ADDITIONAL REGISTRAR OF CO-OPERATIVE SOCIETIES

JUDGEMENT

(1.) The petitioner in W.P. No.5398/2013 is the ex-President and ex-Director of the third respondent, namely, Basavanagudi Co-operative Society Limited (hereinafter referred to as 'the Society'). He has sought for setting aside the order of the first respondent - Additional Registrar of Cooperative Societies (for short, 'ARCS') dated 25.07.2011 (Annexure 'M' to the petition) passed in appeal No.Ani(Ba and Ma)adibhara/D7/09/2009-10 as well as the order of the second respondent - Joint Registrar of Co-operative Societies (for short, 'JRCS') dated 23.12.2009 bearing No.JRB/Enquiry/1/05-06 vide Annexure 'K' to the petition.

(2.) Petitioner No.1 in W.P. Nos.19217 to 19221 of 2015 was the President of the third respondent - Society for the period from 1995 to 2005. Petitioner NOs.2 to 5 in the said petitions are the ex-Directors of the third respondent - Society. They have sought for setting aside the order of the first respondent - ARCS dated 10.04.2015 passed in appeal No.Ani(Ba & Ma).D3/CR/161/DDS/9/2012-13 (Annexure 'N' to the said petitions) as well as the show cause notices issued by the Assistant General Manager of the third respondent - Society all bearing the same number i.e., 377/BCS/2009-10 and of even date i.e., 06.03.2010 (Annexures 'L', 'L1', 'L2', 'L3' and 'L4' to the petitions) issued to petitioner Nos.1 to 5 respectively.

(3.) The third respondent - Society, which is common in these petitions, is a Co-operative Society registered under the provisions of the Karnataka Co-operative Societies Act, 1959 (hereinafter referred to as 'the KCS Act').