Full Judgment Text
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NC: 2026:KHC:19745
WP NO.33821 OF 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 09 DAY OF APRIL, 2026
BEFORE
THE HON'BLE MR. JUSTICE E.S. INDIRESH
WRIT PETITION NO.33821 OF 2025 (CS-RES)
BETWEEN:
B.C. RANGE GOWDA
S/O LATE CHIKKA RANGANNA,
AGED ABOUT 68 YEARS,
DIRECTOR OF BEGURU HALU UTHPADAKARA
SAHAKARA SANGHA (NI),
BEGURU POST, BEGURU HOBLI,
KUNIGAL TALUK,
TUMAKURU DISTRICT - 572 130.
…PETITIONER
(BY SRI. JAI PRAKASH REDDY M., ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
BY ITS SECRETARY,
DEPARTMENT OF CO-OPERATION,
M.S. BUILDING,
BENGALURU - 560 001.
2. JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES
BENGALURU REGION, SAHAKARA SOUDHA,
RD RD
NO.146, 3 FLOOR, 3 MAIN ROAD,
TH
8 CROSS, MARGOSA ROAD,
MALLESHWARAM,
BENGALURU - 560 003.
3. THE DEPUTY REGISTRAR OF
CO-OPERATIVE SOCIETIES
TUMAKURU DISTRICT,
ND
MINIVIDHANA SOUDHA, 2 FLOOR,
TUMAKURU - 572 101.
Digitally signed by
CHAYA S A
Location: HIGH
COURT OF
KARNATAKA
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WP NO.33821 OF 2025
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4. THE ASSISTANT REGISTRAR OF
CO-OPERATIVE SOCIETIES
TUMAKURU SUB-DIVISION,
TUMAKURU DISTRICT - 572 101.
5. BEGURU HALU UTHPADAKARA
SAHAKARA SANGHA (NI)
BEGURU POST, BEGURU HOBLI,
KUNIGAL TALUK,
TUMAKURU DISTRICT - 572 130.
BY ITS CHIEF EXECUTIVE OFFICER.
6. B.V. SANTOSH
S/O B.T. VENKATESH,
R/O BEGURU, BEGURU POST,
KASABA HOBLI, KUNIGAL TALUK,
TUMAKURU DISTRICT - 572 130.
7. SRIDHAR
FATHER NAME NOT KNOWN,
PRESIDENT,
BEGURU HALU UTHPADAKARA
SAHAKARA SANGHA (NI),
BEGURU POST, BEGURU HOBLI,
KUNIGAL TALUK,
TUMAKURU DISTRICT - 572 130.
…RESPONDENTS
(BY SRI. H.K. KENCEHEGOWDA, AGA FOR R1 TO R4;
R5 TO R7 - SERVED)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
TH
QUASH THE ORDER DATED 17 OCTOBER, 2025 PASSED BY
THE RESPONDENT NO.2 VIDE ANNEXURE-Q; DIRECT THE
RESPONDENTS 2 TO 4 TO MAKE ALTERNATIVE ARRANGEMENT
TO MAKE PAYMENT TO THE MILK VENDORS THROUGH
OFFICIALS OF CO-OPERATIVE DEPARTMENT; AND ETC.
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NC: 2026:KHC:19745
WP NO.33821 OF 2025
HC-KAR
THIS PETITION, COMING ON FOR PRELIMINARY HEARING
IN 'B' GROUP, THIS DAY, ORDER WAS MADE THEREIN AS
UNDER:
CORAM: HON'BLE MR. JUSTICE E.S.INDIRESH
ORAL ORDER
In this petition, petitioner is challenging the order dated
th
17 October, 2025 (Annexure-Q) passed by the respondent
inter ali
No.2; a sought for direction to the respondents 2 to 4 to
make alternative arrangement for making payment to the Milk
vendors through the officials of Co-operative Department.
2. Heard Sri. Jai Prakash Reddy M., learned counsel
for the appearing for the petitioner and Sri. H.K. Kenchegowda,
learned Additional Government Advocate appearing for
respondents 1 to 4.
3. Having taken note of the submission made by
learned counsel appearing for the parties, as this Court in Writ
Petition No.30997 of 2025, directed the respondent-Assistant
Registrar of Co-operative Societies to take action for
appointment of Chief Executive Officer of the respondent No.5-
Society, I am of the considered opinion that the existing
arrangement shall be continued for a period of three months
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HC-KAR
from today. In the meanwhile, the respondent No.2 shall
appoint the Chief Executive Officer to the respondent No.5-
Society in accordance with the provisions contained under
Karnataka Co-operative Societies Rules, 1960. With this
observation, writ petition stands disposed of.
SD/-
(E.S. INDIRESH)
JUDGE
ARK
List No.: 2 Sl No.: 55