TELECOM EMPLOYEES HOUSING CO-OPERATIVE SOCIETY LTD Vs. ADDITIONAL REGISTRAR OF CO-OPERATIVE SOCIETIES

JUDGEMENT

(1.) The petitioner Telecom Employees Housing Cooperative Society Limited (for short, 'the Society') is a Cooperative Society registered under the provisions of the Karnataka Co-operative Societies Act, 1959 (hereinafter referred to as 'the KCS Act') and is represented by its President. It is stated that the object of the Society is to provide housing sites to its members on seniority basis.

(2.) The petitioner - Society is impugning the order of the first respondent Additional Registrar of Cooperative Societies dated 27.07.2013 in proceedings bearing No.Ani(Va:E)DAP:D-2:02:2013-14 (Annexure 'E' to the petition).

(3.) The brief facts leading to this petition are as under: