Karnataka High Court
H.Ram Praksh Reddy vs The Joint Registrar Of Co-Op Socieites on 6 February, 2024
Author: Suraj Govindaraj
Bench: Suraj Govindaraj
-1-
NC: 2024:KHC-D:2587
WP No. 81706 of 2013
IN THE HIGH COURT OF KARNATAKA,
DHARWAD BENCH
DATED THIS THE 6TH DAY OF FEBRUARY, 2024
BEFORE
THE HON'BLE MR JUSTICE SURAJ GOVINDARAJ
WRIT PETITION NO. 81706 OF 2013 (GM-CFA)
BETWEEN:
SRI. H.RAM PRAKSH REDDY,
S/O H RAJGOPAL REDDY,
AGE:44 YEARS,
R/O: H.NO.2A, SEETARAM NIVAS,
K.C.ROAD, BELLARY.
...PETITIONER
(SRI. H.RAM PRAKSH REDDY, PETITIONER (ABSENT))
AND:
1. THE JOINT REGISTRAR OF CO-OPERATIVE SOCIEITES
GULBARGA REGION, RAICHUR.
2. THE DEPUTY REGISTRAR OF
YASHAVANT
NARAYANKAR
CO-OPERATIVE SOCITIES & CHITFUNDS
BELLARY DISTRICT, BELLARY.
Digitally
signed by
YASHAVANT
NARAYANKAR 3. M/S MODEL CHIT CORP (KARNATAKA) LTD.,
BY ITS FOREMAN, ROOM NO. 1,
BHEEMAREDDY COMPLEX, 1ST FLOOR,
SOUTHERN GRANITES, KAPPAGAL ROAD, BELLARY.
4. SRI.G SEETHARAM REDDY,
S/O G THIMMANAGOUDA,
AGED MAJOR,
R/O: H.NO. 2A, SEETARAM NIVAS,
K.C.ROAD, BELLARY.
5. SRI.R P ABDUL GHANI,
S/O ABDUL AJEEZ,
AGE: MAJOR,
-2-
NC: 2024:KHC-D:2587
WP No. 81706 of 2013
C/O: ILAHI MOTORS,
VADDARABANDA,
BELLARY.
6. SMT.SOUBHAGYAMMA
W/O H RAJGOPAL REDDY,
AGED ABOUT 60 YEARS,
R/O: H.NO.2A, SEETARAM NIVAS,
K.C.ROAD, BELLARY.
...RESPONDENTS
(BY SRI.PRAVEEN UPPAR, AGA FOR R-1 & R-2;
SRI.S.C.BHUTI, ADVOCATE FOR R-6;
R-4 HELD SUFFICIENT;
R-5 SERVED)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 AND 227
OF THE CONSTITUTION OF INDIA, PRAYING TO QUASH THE
IMPUGNED JUDGMENT AND ORDER DATED:21.08.2009 IN DISPUTE
NO.54/2008-09/499 PASSED BY THE 2ND RESPONDENT, VIDE
ANNEXURE-B A THE SAME WAS PASSED IN VIOLATION OF NATURAL
JUTICE AND AGAINST THE PROVISION FO LAW AND ALSO SET
ASIDE THE JUDGMENT AND ORDER DATED 10.12.2012 PASSED IN
APPEAL No.1/2011-12 BY THE 1ST RESPONDENT, VIDE ANNEXURE-D,
ETC.
THIS PETITION, COMING ON FOR PRELIMINARY HEARING IN
'B' GROUP, THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
1. The petitioner is before this Court seeking for the
following reliefs:
a. To issue a writ in the nature of certiorari to quash
the impugned Judgment and order dated 21-08-
2009 in Dispute No.54/2008-09/499 passed by the
2nd Respondent, vid Annexure-B as the same was
passed in violation of natural justice and against
the provision of law and also set aside the
Judgment and Order dated 10.12.2012 passed in
NC: 2024:KHC-D:2587
Appeal No.1/2011-12 by the 1st Respondent, vide
ANNEXURE-D, and
b. To issue any other order or writ or direction that
this Hon'ble Court may deems fit in the facts and
circumstances of the case, in the interest of justice
and equity.
2. The counsel for the petitioner was appointed as a
judicial officer. As such, notice was directed to be
issued to the petitioner. Notice having been served
on the petitioner and the name of the petitioner
being printed in the cause list, there is no
appearance on behalf of the petitioner nor is the
petitioner present before this Court. It therefore
appears that the petitioner is not interested in
prosecuting the matter. Hence, the Writ Petition is
dismissed for non-prosecution.
Sd/-
JUDGE
PRS
