Shankara Seva Samithi vs The State Of Karnataka
2022 Latest Caselaw 5679 Kant

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     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 29TH DAY OF MARCH 2022

                          PRESENT

          THE HON'BLE MR. JUSTICE ALOK ARADHE

                              AND

     THE HON'BLE MR.JUSTICE S. VISHWAJITH SHETTY

             W.A. NO.742 OF 2021 (GM-KSR)
                          IN
             W.P.NO.10650 OF 2020 (GM-KSR)


BETWEEN:

1.    SHANKARA SEVA SAMITHI
      SRINIGERI SHANKARA MUTT
      B H ROAD, TUMKUR-572103
      REPRESENTED BY ITS PRESIDENT
      SRI. N. SHANKAR.

2.    SHANKARA SEVA SAMITHI
      SRINGERI SHANKARA MUTT
      B H ROAD, TUMKUR-572103
      REPRESENTED BY ITS SECRETARY
      SRI. RANGANATH RAO.

                                             ... APPELLANTS
(BY MR. MANOHAR B.K. ADV.,)


AND:

1.     THE STATE OF KARNATAKA
       M S BUILDING, BANGALORE-560001
       REPRESENTED BY ITS CHIEF SECRETARY.
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2.   THE DEPARTMENT OF CO-OPERATION
     NO.1, ALI ASKER ROAD
     BANGALORE-560052
     REPRESENTED BY ITS REGISTRAR OF
     CO-OPERATIVE SOCIETIES.

3.   DISTRICT REGISTRAR OF
     ASSOCIATION AND DEPUTY REGISTRAR OF
     CO-OPERATIVE SOCIETIES
     2ND FLOOR, MINI VIDHANA SOUDHA
     TUMKUR-572101.

4.   SRI. CHIDAMBARA JOSHI
     EX SECRETARY
     SHANKARA SEVA SAMITHI
     SRINIGERI SHANKARA MUTT
     B H ROAD,
     TUMKUR-572103.

                                                     ... RESPONDENTS
(BY MR. V.B. SIDDARAMAIAH, ADV., FOR R4
   MRS. VANI H, AGA, FOR R1 TO R3)
                            ---

      THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO CALL FOR RECORDS OF WRIT
PETITION NO.10650/2020.        SET ASIDE THE ORDER PASSED BY
THE LEARNED SINGLE JUDGE PASSED IN WP NO.10650/2020
DATED   16.06.2021     VIDE    ANNEXURE-A.           QUASHING    THE
IMPUGNED      ORDER    DATED      12.08.2020     PASSED     BY   THE
RESPONDENT NO.3 VIDE ANNEXURE-K OF THE WRIT PETITION.


      THIS    WRIT    APPEAL    COMING   ON      FOR     PRELIMINARY
HEARING,     THIS   DAY,   ALOK   ARADHE       J.,   DELIVERED   THE
FOLLOWING:
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                             JUDGMENT

Mr.Manohar B.K., learned counsel for the appellant.

Smt.Vani H., learned Additional Government Advocate

for the respondent Nos.1 to 3.

Mr.V.B.Siddaramaiah, learned counsel for the

respondent No.4.

In this intra Court appeal, appellant has assailed the

validity of the order dated 16.06.2021 passed by the learned

Single Judge by which the learned Single Judge has upheld

the order passed by the District Registrar dated 12.08.2020

and has directed holding of fresh elections of the Association.

2. Admittedly, after passing of the order by the learned

Single Judge, fresh elections of the Association have been

held on 13.11.2021 and the results have been declared on

15.11.2021.

3. In view of the aforesaid subsequent event which has

taken place during the pendency of this appeal, nothing

survives for adjudication in this appeal.

Accordingly, the appeal is disposed of with liberty to

the parties to take recourse to such remedy as may be

available to them in law.

Sd/-

JUDGE

Sd/-

JUDGE

RV