SANJAY B PATIL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) SINCE common questions of law and fact are involved in all these writ petitions, they are clubbed together, heard and disposed of by this common order.

(2.) IN these petitions, the petitioners have challenged the order at Annexure-A dated 22.09.2009 passed in No.JRL/E/207/SSN/2008-09 by the 3rd respondent removing the managing committee of the Bijapur District Central Co-operative Bank Ltd. (hereinafter referred to as the Bank) and appointing an administrator or manage its affairs. The petitioners were elected as the members/directors of the managing committee of the Bank in the election held on 19.03.2008 for the term of five years. The managing committee consists of 12 members, who were elected by the members of the society. The 1st petitioners in W.P. Nos.28728-734/2009 is the President of the managing committee of the Bank since 1997.

(3.) DURING the year 2005, the Bank with an intention to establish a training centre proposed to acquire certain lands bearing Sy. Nos 51/1 and 51/2, Mahalbagayat, Bijapur Hobli, Bijapur Taluk and District, which is adjacent to the Head Office of the Bank. The Bank made representations to the concerned revenue authorities requesting for acquisition of the land and provide the same to the Bank to carry out its objects. The Bank incurred expenses for acquisition of the land and deposited the money with the revenue authorities. The revenue authorities initiated proceedings for acquisition of land in accordance with law.Sri. Gulappa Shetagar and the Honble in-charge Minister of Bijapur District, Sri. Govind Karjola has an interest in the said land. Sri. Gulappa Shetagar with the assistance of Sri. Govind Karjola, colluding with the Government authorities got the acquisition proceedings withdrawn. The State Government has unilaterally passed an order 21.10.2008 withdrawing the acquisition proceedings initiated at the instance of the Bank. Being aggrieved by the said order, the Bank filed a writ petition No.4068/2008 before this Court. This Court by its order dated 16.1.2009 quashed the aforesaid order and directed the Principal Secretary Revenue Department, Government of Karnataka, to hear the Bank and pass appropriate orders thereon.