K. VEERANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The submissions of the learned counsel appearing for the parties were heard on the earlier occasion. As a notice to the learned Advocate General was not issued, a notice was ordered to be issued and accordingly, today, we have heard the learned Advocate General on behalf of the State Government.

(2.) In the writ petition filed before the learned Single Judge, apart from the prayer for quashing the order dated 17th October 2017 passed by the Additional Registrar of Cooperative Societies, the challenge was to the validity of sub-rule (11) of Rule 14-AKK of Karnataka Co-operative Societies Rules, 1960 (for short, 'the said Rules') on the ground that subrule (11) is ultra vires the provisions of the Karnataka Cooperative Societies Act, 1959 (for short, 'the said Act').

(3.) We must note here that the order passed by this Court on 7th June 2019 records that parties consented that the issue of validity of the said sub-rule shall be decided in the present appeal.