H SHIVAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Writ petition No. 3549 of 1988 is filed by the Chairman and the Vice-Chairman of Bhadra Sahakari Sakkare Karkhane Niyamitha, Doddabathi, which is the 4th respondent herein challenging the order dated 18-2-1988 made by the State Government under the provisions of Section 30-A of the Karnataka Co-operative Societies Act 1959 (in short 'the Act'). By that order the State Gevernment on a consideration of 23 charges levelled against the Management of the 4th respondent-Society superseded the Board of Management of the said Society and appointed the Deputy Commissioner of Chitradurga as the Special Officer in addition to his own duties to manage the affairs of the said society with immediate effect for a period of one year or until further orders whichever is earlier. The very same order is challenged by a shareholder of the Society by name B. Veerappa in W.P.No. 1919 of 1989.

(2.) In Writ Petition No. 4155 of 1988 as many as 202 members of the Society claiming to be agriculturists and growers of sugarcane have challenged the very same order.

(3.) In Writ Petition No. 5872 of 1988 the workers of the Society represented by the Bhadra Sahakari Sakkare Karkhane Niyamitha Employees Union and the Secretary of the said Union have challenged the said order of the State Government.