KARNATAKA CHEMISTS & DRUGGISTS ASSOCIATION REPRESENTED BY ITS SECRETARY A K JEEVAN Vs. STATE OF KARNATAKA REPRESENTED BY ITS PRINCIPAL SECRETARY

JUDGEMENT

(1.) These writ petitions have been filed by the Karnataka Chemists and Druggists Association, challenging the orders passed by the Deputy Registrar of Co-operative Societies and Registrar of Registration, Bangalore, Annexure A dated 30/12/2016 by which the said Authority had cancelled the election time table for the election of the Executive of the said petitioner - Association and the said Authority had earlier passed an interim order on 19/12/2016.

(2.) The connected writ petition Nos.5876- 877/2017 were filed by the same petitioner - Association in this Court on 07/02/2017 for quashing of the order dated 27/01/2017, Annexure A passed by the Respondent - State appointing the said Deputy Registrar of Co-operative Societies as the Administrator for the said petitioner - Association for a period of six months under Section 27-A of the Karnataka Societies Registration Act, 1960.

(3.) The said order dated 27/01/2017 also inter alia states that the said Administrator shall set right the deficiencies in the Association and conduct the election to the Managing Committee of the Association and further instructed to hand over the charge to the new Managing Committee.