KAMPALA RANGASWAMY SHEEP BREEDING WOOLLEN PRODUCTION CO OPERATIVE SOCIETY LIMITED HUDEM KUDLIGI TALUK BELLARY DISTRICT Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS matter was listed yesterday in preliminary hearing 'b' Group. I heard the learned Counsel for the petitioner Sri B. Sreenivasa Gowda at length. As the matter could not be listed today for want of time, by consent of the learned Counsel for the petitioner as well as the learned additional Government Advocate Sri M. N. Ramanjaneya Gowda, the matter had been taken up for final disposal this day without the matter being listed.

(2.) THE learned Additional Government Advocate had addressed his side of argument this day.

(3.) THE petitioner-Society in filing the instant writ petition had prayed for issue of a writ of certiorari to quash the certificate of registration of the respondent 5-Society dated 27-6-1998 issued by the respondent 3-As-sistant Registrar of Co-operative Societies and further for a direction to the said co-operative authority not to permit the respondent 5-Society to function.