DEVALATTI PRATHAMIK KRUSHI PATTIN SAHAKARI SANGH NIYAMIT Vs. DEPUTY REGISTRAR OF CO-OPERATIVE SOCIETIES

JUDGEMENT

(1.) The present intra Court appeals are filed against the order dated 13.03.2018 passed by the learned Single Judge of this Court made in W.P.Nos.101311-101312/2018 dismissing the writ petitions filed by the petitioners/appellants herein who had sought to issue writ of certiorari to quash the impugned order dated 20.12.2017 passed in DRL/DAP/04/2016-17 passed by the 1st respondent/the Deputy Registrar of Co-operative Societies, Belagavi, and the order dated 15.07.2016 in No.AR- 9/RSR/139/2015-16 passed by the 2nd respondent/the Assistant Registrar of Co-operative Society, Belagavi.

(2.) It is the case of the appellants/petitioners before the learned Single Judge that respondents 3 and 4 made proposal to the 2nd respondent seeking registration of new society at Kamasinkoppa village by the proposal dated 08.08.2015. The petitioners and other members of the Society had submitted written objection to the registering authority requesting not to register new Society within the area of operation of the petitioner/Society by the objection dated 11.08.2015. The 2nd respondent without considering the objections and without hearing the petitioners has passed an order dated 15.07.2016 registering the 4th respondent-Society. Therefore, the petitioners preferred an appeal before the 1st respondent challenging the order passed by the 2nd respondent wherein the 1st respondent placing reliance upon the order dated 19.11.2011 passed by this Court in W.P.No.62116/2011, has dismissed the appeal on 20.12017 on the ground that the 4th respondent is already functioning.

(3.) The order passed by respondents 1 and 2 was the subject matter of the writ petitions before the learned Single Judge. The learned Single Judge by the impugned order dated 102018 has dismissed the writ petitions. Hence, the present appeals are filed.