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Judgment
Chandrakantharaj Urs, J.-The petitioners who are members of the first respondent-Co-operative Society are aggrieved by the note as at Annexure-B issued by the then Minister for co-operatives in the Government of Karnataka. By the said note, he has directed that the supersession order passed by the Deputy Registrar of Co-operative Society, Dharwad District, under Section 30(1) of the Karnataka Co-operative Societies Act be stayed as a representation was made by Chairman of the Committee of Management that the order of supersession was made without giving adequate opportunity.
The note read in its proper perspective is no more than an interim direction given pending consideration by the Government of the legality of the action taken by the Deputy Registrar of Co-operative Society in superceding the first respondent-Committee. That power is available to the Government under Section 108. The only bar for revision enumerated in that Section of the Act does not cover the case on hand. Therefore, the petitioners must move the Government to dispose of the Chairman''s representation.
In the light of the observations made above, petition is therefore, rejected.
Writ Petition rejected.