Karnataka High Court
Iranagouda S/O Late Siddannagouda ... vs The Deputy Registrar Of Co-Operative on 3 November, 2025
Author: M.Nagaprasanna
Bench: M.Nagaprasanna
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NC: 2025:KHC-D:14895
WP No. 108103 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA, AT DHARWAD
DATED THIS THE 3RD DAY OF NOVEMBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE M.NAGAPRASANNA
WRIT PETITION NO. 108103 OF 2025 (CS-RES)
BETWEEN:
IRANAGOUDA S/O LATE SIDDANNAGOUDA KARADI
AGE. 55 YEARS, PRESENTLY WORKING AS CHIEF
EXECUTIVE OFFICER/ SECRETARY, PRATHAMIKA KRUSHI
PATTINA SAHAKARA SANGHA NIYAMITA, HIREADAPUR
ILKAL TALUK, BAGALKOT DISTRICT-587125
... PETITIONER
(BY SRI. SRINIVAS NAIK, ADVOCATE)
AND:
1. THE DEPUTY REGISTRAR OF CO-OPERATIVE
SOCIETIES / APPELLATE AUTHORITY UNDER THE ACT
BAGALKOTE, DIST. BAGALKOTE-587101
2. THE PRESIDENT
PRATHAMIKA KRUSHI PATTINA SAHAKARA SANGHA
NIYAMITA, HIREADAPUR
ILKAL TALUK, DIST. BAGALKOTE-587125
3. ENQUIRY OFFICER
Digitally signed by
VISHAL NINGAPPA PRATHAMIKA KRUSHI PATTINA SAHAKARA SANGHA
PATTIHAL
Location: High
NIYAMITA, HIREADAPUR
Court of Karnataka, ILKAL TALUK, DIST. BAGALKOTE-587125
Dharwad Bench,
Dharwad
4. ASSISTANT REGISTRAR OF CO-OPERATIVE SOCIETIES
SUB-DIVISION BAGALKOTE, DIST. BAGALKOTE
... RESPONDENTS
(BY SRI. RAMESH CHIGARI, AGA FOR R1, R3 AND R4;
NOTICE TO R2 IS DISPENSED WITH)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE COSNTITUTION OF INDIA, PRYAING TO ISSUE A WRIT IN THE
NATURE OF CERTIORARI AND QUASH THE IMPUGNED ORDER DATED
10.10.2025 PASSED ON IA NO.2 IN APPEAL NO. DRBGK/ABN/APPEAL-
03/PRA.KRU.PA.SA.SAM 2025-26 BY THE 1ST RESPONDENT VIDE
ANNEXURE-E AND CONSEQUENTLY ALLOW IA NO.2 AND STAY THE
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NC: 2025:KHC-D:14895
WP No. 108103 of 2025
HC-KAR
ORDER DATED 04/12/2024 ON THE ENQUIRY REPOST PASSED BY THE
3RD RESPONDENT VIDE ANNEXUER-A, IN THE ENDS OF JUSTICE AND
EQUITY.
THIS PETITION, COMING ON FOR PRL. HEARING, THIS DAY,
THE COURT MADE THE FOLLOWING:
ORAL ORDER
(PER: THE HON'BLE MR. JUSTICE M.NAGAPRASANNA)
1. Heard the learned counsel Shri Srinivas Naik appearing for the petitioner and the learned AGA, Shri Ramesh Chigari appearing for the respondents - State.
2. Learned counsel appearing for the parties in unison would submit that, the issue in the lis stands answered by the Coordinate Bench of this Court in W.P. No.105457 of 2024, disposed of on 8th November 2024. The Coordinate Bench held as follows:
"2. The petitioners, challenging the order dated 31.05.2024 (Annexure-A), passed by the 2nd respondent/Assistant Registrar, filed an appeal under Section 106(1) (d-2), 2(a) of the Karnataka Co- operative Societies Act, 19591 before the 1st respondent/Deputy Registrar (Annexure-B). Along with the said appeal, the petitioners preferred an application under Section 106(3) of the Act to stay the execution and operation of the said order bearing No.AR-8/29C/CR- 02/2023-24 dated 31.05.2024 (Annexure-C). The 1st respondent/Deputy Registrar/Appellate Authority, although entertained the appeal, did not pass any orders on the interim applications filed by the petitioners as is 1 Hereinafter referred to as the 'Act' -3- NC: 2025:KHC-D:14895 WP No. 108103 of 2025 HC-KAR forthcoming from the certified copy of the order sheet (Annexure-D).
3. It is forthcoming that this Court vide order dated 20.02.2024, passed in W.P No.101090/24 noticing the order dated 13.12.2017 passed in W.P No.4623/2017 by a Division Bench of this Court has held as follows:
"4. The Division Bench of this Court in W.P No.4623/2017 and connected appeal disposed off on 13.12.2017 has held that the appeal is a statutory right and grant of stay of the impugned order in the appeal proceedings is a matter of discretion which requires to be exercised by the appellate authorities, particularly when appeal being continuation of the original proceedings.
5. The petitioners having availed the statutory remedy of appeal, as provided under Section 106 of the Act, it was incumbent upon the respondent to consider the application for stay and refusal to consider the stay would deprive the legitimate rights of the petitioners provided under Section 106 of the Act, and it would lead to irreparable loss to the petitioners. The respondent No.2 was statutorily bound to consider the application for stay, instead has passed an order appointing Returning Officer to conduct election to the Board of Director of the respondent No.4-Society."
(emphasis supplied)
4. In view of the aforementioned, it is expedient that pending consideration of the appeal No.1/2024, before the 1st respondent/Deputy Registrar, the order bearing No.AR-8/29C/CR-02/2023-24 dated 31.05.2024 (Annexure-A) passed by the 2nd respondent/Assistant Registrar be stayed.
5. Hence, the following:
-4-NC: 2025:KHC-D:14895 WP No. 108103 of 2025 HC-KAR ORDER
a) The writ petition is allowed.
b) Pending consideration of appeal No.1/2024 filed by the petitioner before the 1st respondent/Deputy Registrar, the operation of the order bearing No.AR-8/29C/CR- 02/2023-24 dated 31.05.2024 passed by the 2nd respondent/Assistant Registrar (Annexure-A) shall be remained stayed.
c) All contentions of parties are left open.
d) In view of the disposal of the writ petition, interim applications are dismissed as being unnecessary."
3. In the light of the issue standing covered by the judgment passed by the Co-ordinate Bench of this Court (supra), on all its fours and on the same reasons, the subject petition also stands disposed.
Sd/-
(M.NAGAPRASANNA) JUDGE VNP / CT-ASC List No.: 1 Sl No.: 131