Taluk Aranya Avalambita vs The State Of Karnataka
2021 Latest Caselaw 5133 Kant

                          1

  IN THE HIGH COURT OF KARNATAKA, BENGALURU

   DATED THIS THE 30TH DAY OF NOVEMBER, 2021

                       BEFORE

       THE HON'BLE MR. JUSTICE KRISHNA S.DIXIT

       WRIT PETITION NO.20376 OF 2021(CS-RES)
BETWEEN:

TALUK ARANYA AVALAMBITA,
ADIVASI BUDAKATTU SANGHA(R),
MAHADESHWARA COMPLEX, K S N LAYOUT,
NEAR POLICE STATION, GUNDLUPETE,
CHAMARAJNAGAR DISTRICT - 571 111.
REPRESENTED BY ITS PRESIDENT
SRI. CHELUVARAJU.
                                        ...PETITIONER
(BY SRI. B S NAGARAJ, ADVOCATE)

AND:

1. THE STATE OF KARNATAKA,
   REP BY ITS PRL SECRETARY,
   DEPARTMENT OF CO-OPERATION,
   ROON NO.610, 6TH FLOOR,
   3RD GATE, M S BUILDING,
   BENAGALURU - 560 001.

2. THE DEPUTY REGISTRAR OF
   CO-OPERATIVE SOCIEITES,
   CHAMARAJANAGAR DISTRICT,
   CHAMARAJANAGAR - 571 111.

3. GUNDLUPET TALUK SCHEDULE TRIBES,
   LARGE SIZED MULTIPURPOSE CO-OPERATIVE
   SOCIETY LTD., GUNDLUPET,
   CHAMARAJANAGAR DISTRICT - 571 111.
   REP BY ITS CHIEF EXECUTIVE OFFICER.
                                       ... RESPONDENTS
(BY SRI. VINOD KUMAR M, AGA FOR R1 & R2)

    THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ENDORSEMENT DATED 11.10.2021 ISSUED BY
THE R2 DEPUTY REGISTRAR MADE IN REF. VIDE
ANNEXURE-A AND ALSO THE ORDER DATED 28.08.2020
MADE IN REF. COPY AT ANNEXURE-A1.
                                   2


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

                              ORDER

The subject matter of this writ petition is

substantially covered by a Full Bench Judgment of this

Court in BANGALORE GRAIN MERCHANTS

ASSOCIATION Vs. THE DISTRICT REGISTRAR FOR

SOCIETIES AND ANOTHER, ILR 2001 KAR 766, wherein

it has been held that it is open to competent authority to

take up the suo moto proceedings as well.

In view of the above, this petition is disposed off

reserving liberty to the second respondent to take suo moto

action, whether the compliant of the petitioner is

withdrawn or not, provided that there are grounds for the

same.

Sd/-

JUDGE

Bsv