KARNATAKA STATE CO-OPERATIVE URBAN BANKS FEDERATION LIMITED, BANGALORE AND OTHERS Vs. STATE OF KARNATAKA AND ANOTHER

JUDGEMENT

(1.) THE writ petition is taken up with the consent of parties. In this writ petition the constitutional validity of the Karnataka Co -operative Societies (Amendment) Rules, 1997 (hereinafter referred to as 'the Act') notified on 12 -12 -1997 at Annexure -E is being challenged. The amendment is with respect to Rule 17.

(2.) IN Rule 17 of the Karnataka Co -operative Societies Rules, 1960 in sub -rule (1) for the word "Registrar" the word "Government" was to be substituted. The 1st petitioner is a Federation. The 2nd and 3rd petitioner are the members of the member societies of the 1st petitioner -Federation.

(3.) THE learned Counsel for the petitioners also submitted that as per Annexure -A the Reserve Bank of India had communicated to the Registrars to take a liberal view in opening of the branches and opening of new banks. Now all this power, indeed absolute power, vests with the Government. This appears to be the main grievance of the petitioners. It was also submitted that the amendment of Schedule 1 of the Karnataka Co -operative Societies Rules, 1960 restricts the office bearers of the Society to use their own vehicles for travelling.