[Cites 4, Cited by 0]
Karnataka High Court
Sri M B Ramesha vs The State Of Karnataka on 16 April, 2026
-1-
NC: 2026:KHC:20872
WP NO.25254 OF 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 16TH DAY OF APRIL, 2026
BEFORE
THE HON'BLE MR. JUSTICE E.S.INDIRESH
WRIT PETITION NO.25254 OF 2025 (CS-RES)
BETWEEN:
1. SRI. M.B. RAMESHA
S/O N. BOREGOWDA,
AGED ABOUT 61 YEARS.
2. SRI. NANJUNDAPPA
S/O MUDAPPA
AGED ABOUT 58 YEARS.
3. SMT. LALITHAMMA
W/O LATE VENKATARAMU,
AGED ABOUT 57 YEARS.
1ST PETITIONER IS PRESIDENT,
2ND AND 3RD PETITIONERS ARE
DIRECTORS OF MURUKANAHALLI PRIMARY
AGRICULTURAL AND CREDIT CO-OPERATIVE
Digitally signed by SOCIETY LTD.
CHAYA S A
K.R. PETE TALUK,
Location: HIGH
COURT OF MANDYA - 571 401.
KARNATAKA ...PETITIONERS
(BY SRI. SARAVANA S., ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REP. BY ITS SECRETARY,
CO-OPERATIVE DEPARTMENT,
DR. B.R. AMBEDKAR VEEDHI
M.S. BUILDING,
BENGALURU - 560 001.
-2-
NC: 2026:KHC:20872
WP NO.25254 OF 2025
HC-KAR
2. ASSISTANT REGISTRAR OF
CO-OPERAIVE SOCIETIES
PANDAVAPURA SUB-DIVISION,
OLD SBM ROAD,
OPP. TO BABU HOSPITAL,
PANDAVAPURA,
MANDYA - 571401.
3. MURUKANAHALLI PRIMARY AGRICULTURAL
(REGISITERED UNDER CO-OP SOCIETIES ACT)
CREDIT CO-OP SOCIETY LTD.
K.R. PETE TALUK,
MANDYA - 571 401.
REP. BY ITS CHIEF EXECUTIVE OFFICER.
4. THE DISTRICT CENTRAL CO-OP BANK
(REGISTERED UNDER CO-OP SOCIETIES ACT)
MANDYA DISTRICT,
BY ITS MANAGING DIRECTOR,
MANDYA - 571 401.
...RESPONDENTS
(BY SRI. YOGESH D. NAIK, AGA FOR R1 AND R2;
V/O DATED 31.10.2025, SERVICE IN RESPECT OF
R3 AND R4 IS HELD SUFFICIENT)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
QUASH THE ORDER PASSED BY THE RESPONDENT NO.2 DATED
16TH AUGUST, 2025 VIDE ANNEXURES 'F', 'F1' AND 'F2'; AND
ETC.
THIS PETITION COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE E.S.INDIRESH
-3-
NC: 2026:KHC:20872
WP NO.25254 OF 2025
HC-KAR
ORAL ORDER
In this petition, the petitioners are challenging the order
dated 16th August, 2025 (Annexures 'F1', 'F2' and 'F3') passed
by the respondent No.2.
2. Heard SRi. Saravana S., learned counsel appearing
for petitioners and Sri. Yogesh D. Naik, learned Additional
Government Advocate appearing for respondents 1 and 2.
3. Sri. Yogesh D. Naik, learned Additional Government
Advocate appearing for respondents 1 and 2 raised a
preliminary objection and submitted that the petitioners are
having an efficacious remedy to file appeal against the
impugned orders under Section 106 of the Karnataka Co-
operative Societies Act, 1959.
4. Having taken note of the submission made by
learned counsel appearing for the parties, on perusal of the
averments made in the writ petition, the same would indicate
that the disputed question of facts are involved in this petition.
Therefore, it is expedient to direct the petitioners to approach
the competent authority for redressal of their grievance.
NC: 2026:KHC:20872
WP NO.25254 OF 2025
HC-KAR
5. Accordingly, petitioners are directed to approach
the competent authority by filing an appeal in terms of Section
106 of the Karnataka Co-operative Societies Act, 1959. The
interim order passed by this Court on 18th August, 2025 shall
enure to the benefit of the petitioners for a period of three
weeks from the date of receipt of this order. All contentions of
the parties are kept open. With this observation writ petition
stands disposed of.
In view of disposal of the petition, pending application
does not survive for consideration.
SD/-
(E.S. INDIRESH)
JUDGE
ARK
List No.: 2 Sl No.: 10
