Nekar Sahakar Sangh Niyamita vs The State Of Karnataka
2021 Latest Caselaw 333 Kant

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            IN THE HIGH COURT OF KARNATAKA
                    DHARWAD BENCH

         DATED THIS THE 6TH DAY OF JANUARY 2021
                        PRESENT
           THE HON'BLE MR. JUSTICE G.NARENDAR
                          AND
     THE HON'BLE MR. JUSTICE HANCHATE SANJEEVKUMAR

           WRIT APPEAL NO.100021/2020 (CS-EL/M)

BETWEEN:

NEKAR SAHAKAR SANGH NIYAMITA TUMMINAKATTI,
TQ: RANEBENNUR, DIST: HAVERI, BY ITS PRESIDENT,
VASANTAPPA S/O BASAPPA KHATARI.
                                            ...APPELLANT
(BY SRI.SADIQ N. GOODWALA, ADV.)

AND:

1.     THE STATE OF KARNATAKA
       REP. BY ITS PRL. SECRETARY,
       DEPARTMENT OF CO-OPERATIVE,
       VIKAS SOUDHA, DR.AMBEDKAR VEEDHI,
       BENGALURU-560001.

2.     THE ASSISTANT REGISTRAR OF CO-OPERATIVE
       SOCIETIES, HAVERI SUB-DIVISION,
       HAVERI-581110, DIST: HAVERI.

3.     NARAYANAPPA S/O HANUMANTAPPA GADDAD
       AGE: 56 YEARS, OCC: BUSINESS,
       R/O: 60A BELLAD PETE BEHIND DURGA TEMPLE
       TUMMINAKATTI-581119, RANEBENNUR,
       TQ: RANEBENNUR, DIST: HAVERI.
                                          ...RESPONDENTS

     THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO SET ASIDE THE
ORDER DATED 03.02.2020 PASSED BY THE LEARNED SINGLE
JUDGE IN WP NO.117785/2019 BY DISMISSING THE WRIT
PETITION.
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     THIS WRIT APPEAL COMING ON FOR ORDERS, THIS DAY,
G.NARENDAR J., DELIVERED THE FOLLOWING:

                               JUDGMENT

It is submitted by the learned counsel for the appellant

that the writ appeal has been rendered infructuous, in view of

the fact that the elections have been completed and results

announced.

Submission of the learned counsel is placed on record.

Writ appeal is dismissed as having been rendered

infructuous.

Sd/-

JUDGE

Sd/-

JUDGE Rsh