Sri Thankachan vs The Deputy Registrar Of Co ...
2021 Latest Caselaw 4799 Kant

                          1

  IN THE HIGH COURT OF KARNATAKA, BENGALURU

   DATED THIS THE 25TH DAY OF NOVEMBER, 2021

                      BEFORE

       THE HON'BLE MR. JUSTICE KRISHNA S.DIXIT

       WRIT PETITION NO.20076 OF 2021(CS-RES)
BETWEEN:

1. SRI.THANKACHAN,
   S/O SRI.ANDREWS,
   AGED ABOUT 53 YEARS,

2. SMT. MEERI,
   W/O SRI. THANKACHAN,
   AGED ABOUT 49 YEARS,

BOTH THE PETITIONERS ARE
R/O THIRTHA RAMESHWARA NAGAR,
3RD CROSS, SHARAVATHI NAGAR,
SHIVAMOGGA - 577 202.
                                      ...PETITIONERS
(BY SRI. RAGHUNANDAN M G, ADVOCATE)

AND:

1. THE DEPUTY REGISTRAR OF CO-OPERATIVE
   SOCIETIES (R-441),
   SOUHARDA CO-OPERATIVE ARBITRATION COURT,
   NO.62, 2ND FLOOR, 18TH CROSS,
   MALLESWARAM, BENGALURU,
   BENGALURU - 560 055.

2. THE CHIEF EXECUTIVE OFFICER,
   M/S MAYURA SOUHARDA CREDIT
   CO-OPERATIVE LTD.,
   MATHURA COMPLEX, NANJAPPA HOSPITAL,
   KUVEMPU ROAD, SHIVAMOGGA,
   SHIVAMOGGA - 577 201.
                                   ... RESPONDENTS
(BY SRI. VINOD KUMAR, AGA)

     THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO SET
ASIDE THE ORDER DATED 05.04.2021 PASSED BY THE R-1
AUTHORITY IN THE DISPUTE VIDE ANNX-D GRANTING
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ATTACHMENT BEFORE JUDGMENT/AWARD IN RESPECT OF
THE SCHEDULE PROPERTY.

    THIS PETITION COMING ON FOR PRELIMINARY
HEARING THIS DAY, THE COURT MADE THE FOLLOWING:-

                                ORDER

This petition lays a challenge to the order dated

05.04.2020 passed by the first respondent in a dispute

raised under Section 44 of the Karnataka Souharda

Sahakari Act, 1997, a copy whereof is at Annexure-D,

operative portion of the same reads as under:

"ªÉÄð£À CA±ÀUÀ¼À »£É߯ÉAiÀÄ°è PÀ£ÁðlPÀ ¸ËºÁzÀð ¸ÀºÀPÁj PÁAiÉÄÝ 1997, PÀ®A 44gÀr ¸À°è¹gÀĪÀ ªÁ¢ ¸ÀºÀPÁjAiÀÄ CfðAiÀÄ£ÀÄß ¥ÀÄgÀ¸ÀÌj¹zÉ. PÀ£ÁðlPÀ ¸ËºÀzÀð ¸ÀºÀPÁj C¢ü¤AiÀĪÀÄ 1997gÀ PÀ®A 44 ºÁUÀÆ C¢ü¸ÀÆZÀ£É ¸ÀASÉå:¹N26, ¹J¯ïJªÀiï 2018 JE:11.06.2018gÀ°è zÀvÀÛªÁVgÀĪÀ C¢üPÁgÀªÀ£ÀÄß ZÀ¯Á¬Ä¸ÀÄvÁÛ, J¸ï.f ªÀÄAdÄ£ÁxÀ ¹AUï ¸ÀºÀPÁgÀ ¸ÀAWÀUÀ¼À G¥À ¤§AzsÀPÀgÀÄ(¤.441) ¸ËºÀzÀð ¸ÀºÀPÁjUÀ¼À zÁªÁ ¥ÀAZÁ¬ÄÛ £ÁåAiÀiÁ®AiÀÄ, ªÀįÉèñÀégÀ, ¨ÉAUÀ¼ÀÆgÀÄ DzÀ £Á£ÀÄ ¹ÜgÁ¹ÛAiÀÄ£ÀÄß F PɼÀPÀAqÀ µÉqÀÆå¯ï£À°è £ÀªÀÄÆ¢¹gÀĪÀ ¥ÀæwªÁ¢-(1)gÀªÀjUÉ ¸ÉÃjzÀ F PɼÀPÀAqÀ µÉqÀÆå¯ï ¹ÜgÁ¹ÛAiÀÄ£ÀÄß µÀgÀwÛUÉ M¼À¥ÀlÄÖ DzÉñÀ ¥ÀƪÀð d¦ÛUÉ M¼À¥Àr¹ DzÉñÀ ¤ÃrzÉ."

2. Learned AGA on request having accepted notice

for the first respondent points out that the impugned order

is appealable under Section 46 of the 1997 Act supra and

that there is no reason for the petitioner to bypass the

statutory remedy of appeal; there is force in this

submission.

In the above circumstances, this writ petition is

disposed off reserving liberty to the petitioner to file an

appeal against the impugned order within a period four

weeks. Till then, no precipitatory action shall be taken

pursuant to the impugned order. All contentions are kept

open.

Registry is directed to return the impugned order

after retaining a copy thereof in the file.

Costs made easy.

Sd/-

JUDGE

Bsv