Balvanth Rao Varale Education Society vs Dist. Registrar Of Societies on 12 November, 2009

[Cites 1, Cited by 0]

Karnataka High Court

Balvanth Rao Varale Education Society vs Dist. Registrar Of Societies on 12 November, 2009

Bench: S.Abdul Nazeer

IN THE HIGH COURT ()F'~' K,~xRNIxTAI§,§-'f 
CIRCUIT BENCH A7'Gb'1,BAI{(};3:_f:"  V' 1."
DATED THIS THE 22""  
   C  In  
THE HON'BL_E MR../(I5 5.A  

WRIT P1;TII'I0Iv N(}.'8'I'f}'()2§',/$09 (GIiI;KsIz)

Beiwecnc

1.

!~.)

BAL,VANfI"H RAO \;%AARAI;Vz:: E.1j't~.§'CAf'I"I(§§N VSOCEETY

HUMNA33A1;;:s£)_1sirI21c*';f BIDAR, ' 
BY     
sR1._H;a._1§s~Iﬁ_I A; B.R'A*I"..NAI:_<AR'.'II

SVRI.HAf<"SI'{.A B'.lRA'-I'4i\l'AKA:R,*
2::,._ YEARS. 'sI'(3..;3"H.,4xI€AfI*r«1 '
R/C)«2«9'f)7/41%-;.r\'  .   
RATNAKAR B1_,}ILDH\FC_.-';

VRVTO CI-';€)';_§S,vS.I~.j1AI-§'I\{3'AD ROAD1
I._;_(3uI.I.:3ARc',:x._C « V _

_. P}--£TE TI ON ER 8

:'(I3yx'sR1_.."' IéI,;~\._¢I'<"2-,;:,,KARNI, ADV, FOR SR}.K.[).BHANTANUR. ADV.)

 DIST: Ei}§(}}IS'f'RIXI2 OF s0c7:13.'C1'1I3s

A~NDj_DE§PUTY RI'}LGlSTRAR OF TI-alffi CO«()P.
SOCIETIES. BIDAR DISTRICT.

AA ' '=,s3IIJ,.zxI2-52;5 330.



%-J

L»)

IJ

SMT. C'HATURABr'\I

D/O SR]. YADAVA RAG.
AGE: 37' Ylr3;'\I{S

R/O PRATAP NAGAR,
NAUBAD, BID/--\R--585 330.

SMT. YASHODA
D/O SRI. PREMNATH
AGE: 32 YEARS

R/O BHALKL BIDAR DIS"I3585 328;' ~

KUM.P/XRAMESHWARI
D/O BAKKAPPA SHINDE.; _
AGED ABOUT 22 YEARS.' _ "
R/of BHALKI TQ.

DIST: BIDAR.

KUMKANCHANA,   .,
D/0 BAKKAPPA SHINDE, V
AGED Aaoméi 20 YEA.:<s.j
R/0i'TQ. :3.z--IA;1'<_:..z, ' 1
DIST: B:_1;%.gxR.;--"  - "

SRl;.SLJBI~JASE~I"  '
S/0 s';A.MB.ANI»sA; ; »~ V
we HA£;i4IVKI:{.{3VD. 

4 ; TQ; H UM  AD.

V-':._.'*I)I;_ST§': BIDAR.  ***** 

A "=2 'f 'V L:5m};'E1,
"-'__S/o"SH.'AMVR:'{()

'Ac;ED'Ai3r;:'LI'r* :22. YEARS.

""«R/OV.__SHA«KAI2(}UN}

TQ. H_UMNA.BAD.

_ [)IS"l'3:'BID-AR.

V .§_MT.M5ENAKsHI

W/O BASWARA}
AGED ABOUT 27 YEARS,
R/O CEORTHA.



TQ. BASAVAKALYAN, DIST: BIDAR.

9. SRISHIVANAND

S/0 LAXIVIANRAO VARMA
AGED ABOUT 32 YEARS.
R/0 SHAKARGUNI

TQ. HUMNABAD,

DIST: BIDAR.

10 SR! :~:.mv/m. 1
3/0 PREMNATH,   A 
MAJOR. R/O BASAVAKALYAN.   '  - . 2  
BEDAR DIST.   " PESIffOI§IDE_I}~ITS

(BY SRI.N.S. DESHPANDE,,HCGP.°F(_)I< R] I

SR1. VILAS RAO MORE, A_DV_-FOR-R2*~& R3
SRIRAVI BPATIL, ADIV-A_ FOR R;_4ﬁ1:"Q ;2,(»'~--_
SRIAMEET KUMAR DES Am/',z_:@Rr27"1"() RIO)

"1j'H_1s WRIT P:;3TiT1'0N IS FILED UNDER ARTICLES 2.26
& 2271.A()_F' 'r.H'L*'j'Cg)r~:,s*r1f_r'L--JTION OF INDIA PRAYING TO
QUASH'TH'£ C}O.VE--RvNI'N(_3"BODY LIST FOR THE YEAR 2008
SUBM_lTTE.DB.Y R72 oNV:)_:»3; I I .2008 TO REiSPON.l.)ENT No.2 AS
AT  ANNE><L,;REa+ie '- AND RI3C£;IvE13 LFNIJER R-I'S
CC);v1MvU'r-iiICATICNDATED 19. 12.20% ANNEXURBF WITH A

I FURTH~RR"D1RE<:T1'oN TO THE R»! TO HOLD GENERAL.
 I BGDY--.__MEi3TiN(j} OF THE SOC.l.E.TY IN QUEiSTlO_N IN
  HIMSELF OR IN PRESENCE 01%' HIS

RERRESEI-»JTA'T1Av1?, OR EZRRECTING THE GOVERNING
B()"DY  YEAR 2008-2009, etc.

 WRIT PETITION COMING ON FOR HEARING

A '~1If"TI?I1's~R.DA&'. THE COURT MADE THE m1-Low1'Nc;:



ORDER

In this case, the petitiom-zrs have cuiied i1'1.~«.qta_e.$t'it>tjtthe submission of list of the members; of the Go__\;'et=:1.i11;;f '~Bt)Llyof ' Balvzmth R210 V21I"dlC Education Society of _EfAit1r-}11'r;1bhti; for the year 2008 by the seccmct;zespondent'to the_Dli.:~:t1f'ict' RC}-giustr2t1*g of Co«ope1'z-ttive Societies, Bi<1tt'V1'*L't't.:I:._"_)x"1'.~:t1fVict and its 1'ece.ip[ by the I" 1*c_5';)()I]('lt:'<'.r'i'tt.hy 19. (Anm:xure--F) anct fo1' 21 No.1 to hold the generai otv';3:1'1ei§c5t'§:iet:_)'J the governing body for the yeaf 20(18%!?)9 ahd' i':'ot*~ef_t::'.ttiihothef re!i.e.fs. B21}v'z:n{.h~_R€1o.V£t:";1Ie_. Eiduczttion Society of Humnabad, Bidztr Distfhrt "(for'._shoz"t"~~"tl1e Society') is 21 premier eclueation invstittti§_t.)nu1__ ettgttged -------- ~12: imparting edueattion in ru1'21] ztreas of _ ";'{L11"1}I.1£'i1L'?4£'1(.'}..t{'t](LVIK.. Its t'oLmde.1" Sri.Shaunz1 Ran AriE<erz' died on 2'4_._5.Z()()_8 the governing body elected fot' the year 2007 was in cont1't")t_o'i' the ztdministration of the Society, Petitioner No.2 was fT:,tr1e"t.'ic)t1it1g as the Seez'e.tur_v of the goverh:'hs_z hociy at the time of __dez1th of the Prusideztt Sri.Shz1m R110 Arikeri. It is e(:)z't%ended by the it 2"

petitioneii; that the Society is retgtiirecl to h()id'&lI]nLIiti general body meeting at which the report of the mtii'i2igei'iient of the sc:iciet--y..I'1ii* the p1'€ViOLI:~; your together with an audited copy oi' the b.tiittnice:':'~;heet, income and expenditure account and the zttiditors I't;p_v()1'E:Vij::».1;CqLi'i1'§£C] to be placed for zipprovai. As per tiiebye%i:;w$;ot7:'the'iSociety, the SCC1'C[E1I'y of the Society is i*eqtiii"ed tois.~;tie ii<)tice."_;foi"'Ei't'itdingvithc.. genera! body meeting oz." S]3CCi£1i'i"gi;[i'C1't|] htiGy_i€*ieeiiiigfas the case may be in terms of ;__S'er;tioifi ti 'o;i'_the Ktl1'ﬂtt[Eti<'tl Societies RCgiSI'1'£l[i(m Act, 1960 (foe§h.oi't..i'_'ithe /'{'nL?,[..");i.:_}\._E5tt3I' the death of the L.-

Pre.;s:ident on 228. Ei'E:5.2t)()8,::-.21 noti'ce (i'f_tiii'ei'geiiertti body meet'ing came to be i:sSti'et§--ito'T;hc ii;i'::nitie--:7s"tii' the'Sociiety' under the. signatttre of one Smt.Chatu.i':ibz:t.i.'iV.§t-yliirig"~hei*:4ei'E"' its tldwhoc Presideiit ztttztehiiig therewithcaioendttt 'of t;{:"e.iit$f J for holding the eicctions tot" the g;;ovt'i"tii1ig; l)ti'd_\,/il't')1'. the yetii' "2008. Siiit.CEittttt1'atba1i, respondent No.2 i]t;i:1':t:2u'i~I15i._$'V onty ti of the governing body for the year 2()()7_ VPe1_;itio.ne'i*.yt'~»Eoj'2. being the SC-Cl'Ct£l1'y of the Society is an authorised .petson'to*i5stie'the notice for holding general body meeting foi' the yea-i_i* 2(.}(}S_.i"j'..--'1'he notice at f\Y1nCXL11't"3~B titider the signattire of respo':%.de;nt No.2 is tiiiz-itithoi'ised. The petitioner No.2 as Secretttry 2 (1 of the Society issued notiee dated 5.11.2008 to all the members for electiiig the President on account of the vatczmcy caused by the death of incumbent President Sri.Sham Rao Arikeri. The Petitioners were considering for summoning the general body after ft'ii.ing-,_{>l'}".,_ the vacancy of the President. The meeting fixed on 3--.:]_2.'3('}f')V8.. re.spor1ded to by the group owing 211i,l.3.§'Ib'dI}CC Vtit)"iI*C$it)t.)11'dCn't.VNo.2"

inciuding respondent No.2. even thrnigli no1i..':Ve Vv:t_.s"'ct_tj'E_;-I iSeii*2ze"éti?1.e_on them. On the other hand, the giroiipz()i" rek-pondent..No§,_2~i.r1,.telrrns of. ' notice dated 28.1.().2,{')08__z1t Aiin_e.xi§re¢B.._c1aim$'tr)_1ie{»*e heid the meeting of the general body on 7 --:.i:'t]A.>\;'sQ'i2i_t:h it is claimed that goverr1'i'ngt'tmd;( for the y'ear"2()t)8iﬁeieeted. List oi' members of the soeiety"_who i2'1't[CI]'d.'iCdVii[h¢d°':&t);--§i2t11{3d meeting of 7.1 1.2008 is not fttmished ttfwhe petitio't.iei's'~*"by respondent No.1. it is contended th-i:i1_t.'"hoA1-di1'ijgAof the'geret'e1'a1 body meeting on 7.1 1.2008 in :1 stage-- '"me2_.tiiagie'd¢Vatfitir' irgirt 21 handiwori< of respondent No.2. it is further eo_ntended i'h_.ar the said meeting is eompletety vitiuted starting from issuaiiceitzit' notice at AnnexuremB. The 2"' petitioner addressed it 'te_tt_'-er on 1.(.).12.2.()()8 to respondent No.1 reporting the outcome 01 the __71neetirrg held on 3.l().2()()8 in terms of the notice tSSLICd by him on hf .a

5.ll.?.()()8 at /\I11]CXL11'C~C. As per the saicl report. names of two persons, namely, Stibhasli Tzimztgekm' and Smt.Meenatkshi Basavaiuj are removed from the membership of the governing b:.id_iy'«..<(3'l?. the society as they are government servtmts and are l'(')':'i':.1ld(le--i'I'tvi_i'(')t lit-ildi--.b the membership of the Society'. At,this_'sttige, ii*ies;{ondea1ltA.'Ne,.1.it inf'ormed the petitioners that there is i:«l¢:'e.£a_t_ty'*'i:;1 t't3'pt)ift..SL:l)t]'tti_{t£§dl.lly respoi1dent' No.2 for iiie<)i'])<ii'atii1gf'the list of the V-1_iien_vil'i'er+;"oi" the governing body 01' the soeiety 'i'(')V_I'-"'Ll'.t;',i:3tCtl17._2U08 i&l1"l{1~..[E}€:Ch'c111gC has been incorporattecl ztlreadiyi. i' sltftigs ftt1'.t_E'ter eontentleel that on 15.12.2003, a jgi-1'-itie tj»;r<)eeedirig's"i=e1:1tii'1ig to '7. t .1 .?.(){)8 along with the eov'e1'ih' --.lCllCl' til'-.2{1{)8"s'ubiinitted by respondent No.2 for' iiict)i'})o'ratin_g the Clﬁrngev.ol"---tlie.office bearers for the year 2008 in the records l<'i~t" i*e:-;poi--idei--t_t No.1 is E:'tirn.i.s:hec1 to the petitioners by the V' A fiii-'st.lre:;p<')mie1ti. T'E'1'e"'tietitioners wrote L1 letter to respondent No.1 'po_iiitiiiig.ottr"tE121%*..tlie list" of the members of the society present on not furiiished to them so 1.111" tmcl the same rnay be 1'urni:{l1e_rl to them immediately. To this letter, respondent No.1 sent 'ameply stating that the list of members of the society who attended the meeting on 7.1 l.2(}()8 is not l'tirnishe.L'l by respontlent No.2 along lit, 9 the President. l\/1t1'oritv ol" the members of the Soeiet' have J .2 lormztlly elected the 2"" respondent as at Seeretziry ol' the Society and tl"terea.i'tei', the 2"" respo:it'lehi lias Called Poi' 2} general body"t_m'eeting of the. Society to hold elections for the new g()V€1'1ll.*j?.f;"bQ'€l.Y; S€CO1"l<_l respoiident alter following the clue pi'oeeelttre:"lield-,{a geri_ei'aE, body meeting on 7.E l.20()8 and 1'esp()ti§le:1l-.NAO}.2ll1tt.S,beCtl'éVl'€t:tGd as the. President of the society £il()l1;f w__ith tliemembersltiﬁthvev gmf§e1'ﬁiti ; body. hi pU1'St1Llt'1CC of the geiieral b'or,ly meetiiig byfgthe Society and after ma_iori1y opi_nior'i--,__ the p'reseiit g'oyerriii1ig body is elected for the year 2008. The first v1'C'S]}01:l(lClf1{_lT£}Slllll-tttl..il(lLl'l{§Ol1Ell statement of ol)"ieCtVl:lt.>liisi'eortitfetitliiig'thlitth n()t'iee"'(ittte(l 2.1.} i.2()()8 was issued to Si'i.Hzti"s_l1ai' B.RE,1'[llE%l{§.--Ert'l =:.rié'-:z"t petitioner lierein and other members calling tiposnu ['l13l'l'1ll{) be.i5i'es;':iit in the office ol' the l" respohtlent on

2.lZ§.l2l()U8 at "2'JQ__Ot1li 3.l'}(') pm. with all the reeortls and the .phEsttJgl1-'9§1'phs oi' the members of the Society. After receipt of the 'ls;ieidl eeo"ti.ee;v the l";.}€)El[l()11C1'S and others appeared before r'espo:1c1e:it 'E*.~I'o."l 2tltiiig'j_ Will] their pliotographs and other documents on

2. ll2i2(vJ"=r.}8..R€S[T)0ll(l€E][ :\lo.l eontluetetl the enquiry and by an order .' rdéiited "l----2¢.l2.2()()8. the group led by :'L'S]')(}I}LlC-Ill _a\Eo.2 has been ll V Society, respondent No.E gave notice to both the ggroup of members and called for the meeting on t1if'£'ei'ei1t dates to ascertain _a:+:. t('s.._w'h_ieh <1:"ou. is haviiw the sna-torit '. The 2"" )t)[i[i(}I1C1' eou_1t'l. 3i'<$(;E--ti"e~et<_)i';rt..l_ 3 e :2 . ._ _ .. _ , three members before the I" 1'espt_)nt_1,ent.__ Alter igii'veii.ijgi§1tVfE7ieienti' opportunity to both the groups and a[*71«e1'1§iat'iiS['yin.gi"that«the"'---gfotzja headed by the 2'" i'espo1it1e.:it-__e'n;joys the :~;L;pp-ort"i._:C5'i" ..:'-.1'ajot'ity=i members of the Society. he has a};7'[3rt')"x--e:di'the 1istiiirEWgtn=.'ei"t1éng body {or the year 2008. She }")I'£1_\/'Si for ('}i.S1.;iitif:sS£11"(}ii thew-'t'it petition. _Sri.P.vA.--Kt'iikz1i';a_iZ'-Jearnecl Coamsel appearing_: for the petitioners:Lwtau1d*eoi'1ten.d"thzit the _;(')ve:':ié:1g. hody ti)? the Society \>v2..1s.§eliiee1.eti in i't'h.e_Vyi'ea1' 2007. Sri Sham Rao Arikere was the elected . iP«ET,CSi(iCE1{i.L1~l]ei'w.St'i.Hilfﬁhii B.Ratnakar. the 2"" petitioner herein was ,."iSI'i.Si]21:}] Rao A1'ii<et'e died on 2é'é.8.?,()(')8. The _ Ki 9 rad })t:titi'tit)ti*Ct' eontinued to function as the Secretary of the governing AA'[3'0d_:}"' mien after the death of the President. As per the byedaws of "the. Society, the Secretary atone is required to isstte notice for holdnig the generai body meeting or special generat body meeting as t M. that the group led by resp0nde.nt No.2 have acted in the matter without any authority and t|ie1'ef0i'e. list submitted by thern___sh0t.iid not have been accepted. Respondent No} withoutfho1t§--.i_ng 21 detailed enquiry with regard to the uffai1"s of the society t1aS*§i1*z1i"gtai away accepted the list submitted by i*er;--p"0'r1dent "~i£r'; i'es;pectit'<)f the petitioiiersi request for holding C11(§'LtVi1"y.L1i1dCriS¢Ct*it)ri..35_:it3}': the Act 50 as to decide the present f~$E£tvi,§1.i§"..£)'§' the 3t)Ct€IAyi7i:l"1iiT"3!;§5CCii()ii the"

2007 list on which the petitioners"re.i;4_:'und'n_and 2{}t)*8 list submitted by resp0nde.nt No.2, the 1'e:;_pi0nd--ent:'iNQ."i-f't_:.1Jght to have heid an enquiry as C()r1f;£;'1;11piiti-[SL1 tindeif.See«r:ib'ni_j2.5f .t)i;i'li1t3 Act. F21i1L11'e on the part t.)Viiiii[ii1m'Ciifitihf,1'CSﬁ{)i'irc|eIi!aiiiiax \.?iti'ated the goveriiiiig body list for the yea1i'--.20{§}8 .*;L1~i,3IT1'i~T':li'(3V(1ii"J;\/_itifspolltielli No.2 as per Annexure--E. it is !'Lir.ther eohtend:-:d";--thait_ i'eSbt)1itieiit .T\'o.| failed to consider the plea . ofthe 5pe.tit'iQ1ie1' N0f2"th:1t he being the Se.ere[ary of the governing I iibedyt' df'die" yie;a:1'i_2€){)7' is atone entitled LO issue notice For Iiolding the genera .b~:s_d"§/).--1i'()r' the year 2()t)8 and not by respondent No.2 claiming to be th_e" ad~h0e President of the governing. body. Therefore, he i --..d';:srf2i.yS for quzisliiiig the said list for the year 2008 submitted by the Jrespondent No.2 on 8.| |.2()t_)8 to the first respondent at A1inexu1'e--EZ "xi, l7 end in the year 2007 itsell'. Even the term of the 2"" petitioner as the Secretary of the Society has come to an end long ago. 'As per clauses 9 and 10 of the i))r'C"iLiW'S of the Society, the post of. .l§1v.:3_.ix"i=.rle11t and Secretary shall remain in force for one y'eaiifa«hcEAAt.l":ec:'l--is[t7----m"r~0 governing body sh-all be renewed CVCl'}'»}'~t'.£ll' wit!) the '=15' 'tClS[)(_i.)I'td€'.'.][. 0 Petitioner No.2 ceased to be the Sec1'e1ta1'y:__t5i' ithei'Soiei.e'ty« l'ro"i1«i._:l"ii:'.s1t January 20()8. After the death t,)Lfi"SVhdl1}Ail{£1§) Aijiil<~ti::1'e':...;t.heV~mlohthEy' 0 meeting of the Ittatitztgiiig. committ-ee/;»;jove~rt1ing hotly. o't7lt'l1e Society has not taken place and :15" §i;'uch;._Vttil'»ie1'e wasp;-1 'total eottapse of the managemerit of the Socie-_ty. 03The._S'oC'i--e_ty'is1rtinhing as many as [6 educat'ional"in.stitutio'iis i1_1"Bitiat'zm&"Gt1l?oai'gz1 Districts and there are about 3l}.[)(')'SttldCt1tS' i$t:.idy*--i_nig».in*' the salt? schools. The.reE'ore, it was incumbent ti§';o_1i tl1e'~1t1e.1nhe.1's of the Society to elect ti governing . btidy"iri.,"t.he"éute1'est oliﬂtléle educational énstitutions rim by the Society. 'i()1:i.i<z,l1r1t.:il'i~\ their-:ljwe1*e total} I E4 members including the deceased . ._ _ V 3 ., Pl'L'..uS'.lClCl'}[~Et§1'Li the 2'" petitioner' Secretary as the members ol the 1 ' ii . ' ' .. ' ' ' ' » §()C1Cl}",_ 8 members lormmg 2/3" 111a;oi'ity called lor the meeting ll or1.2§§. I .2008 by appointing the 2'"' respondent as ad»hoe President of the Society. The 2"'! n;spohc!e.nt therealter in the capacity of the it 19 power for deciding the dispute between the ;)Lti'£iCS under Section 1 E. of the Act. Since controversy relates to accepting the. 'i'iSii."0_i"~Lvi]€ governing hody members. which is the disputed qt,iestion (_')"i'ii'ii'.«_:iiC"{'.. [itriei ~ petitioners have to file Ll civil Siiit. in this .x:oii11<?:etio1i;=he h"2.s_ire1ie_d ii on the decision ol' the Apex (_Titf}<tirti:'_i_iin MUSALIAR VS. l)IS'1". I€13(}IiSfRAI€ ('(;,i,__ K()ZvH1irt3:)r5-':ANyv V "

OTHERS [(2004) 11 this Court in KATTE RANGANA ii SAMSTHE CHITRADUR:GAi OF SOCIETIES, CH1T1aADtJR(gA [,';gf_2(}i1_j4 (1; iii]: KAR R 288]. He ir1eii_iit's;'the petitioners have no case.

The to call for at meeting because he ceziseci to"b_ei ii1,C.."S€C'§'CitEi;y of the Society on 1.1.2008. The 2""

-L. ..... . .., ' .

«and 3":rcspoiidents have the SiI]3})01"[ 01 8 meinhers oi the Society 1 iiV¥'_'i}€i1"C7.;1i§'~I_i1E. i::"'--iiii't3C-1ifi.L)E]€f has the support of only 3 members. On this g..J'Ii"().i.1i1(._ii'{1.'i$A}(), the petition is Eiable to be i-eje-eted. I have earefuiiy considered the Ei1"gL1In€E1[S of the learned ijCotinsei made at the Bar and perused the mate.i'ials pizieed on record. it 1'n2t1ie1t_1e1'nent of the 21'§'T2tii"s oi the SOCic%_\_-" shall he. t"u1'nisheL§ on or hefore fourteenth day succeeding the day on which the_.-tmiitial general meeting of a society is held. The hyevlawg of ihe'rS"oei'etjy (Annexure--Rt) states that the offieizti year of the Assoeiatieri"i-s"t'roii'n ii 1" Jz1nu2t1'y to 31" December. It i"ti1'theirMSt'a'.'.es '.Lh&tt_i«[i_i1iCii.2;SS()Cii:1Lit)§) shall hold ordinary gerieral body VITtt'JCli[1if:T_'iIi]",L:i1C iiic)i'1thef {)e€,ember_ every year. The term of the iiieiiitging C(:J'{'i.}I"I"ii.1.,L_t.§_C if; time year.' Therefore, the govei'hi1ig'ih'eely e«ieeteL1-{us the IiSt"at'"Annexu1'e+F has come to an end. The1"e1'ore, theiietiaitroyeafsy-{'_. raised in the writ petition has 13eetii'£1"ee,ii'teademi: cash" (31'1'Vttid:iiy._____fi Ii). E.V'C11'()[i"i~t§:I1.-ViiiStT;1:i't'i1'C,-{iiS§D%1§LC l'CiLtL€S to zieeepttmee of the list 01' 1]1t'IiTi'IlV3i1i'.'n'~,t')iti1-i t1'i_egt_)\»'e1'iiiiig hotly suhmitied by the 2"

&1*e's--pio1i:i'ent."i--xto the" """ "first responderzt. The Apex Court in MUSALIAR"s ease tsupmji has held that the dee_isi.cm~ ~ta1ki;1i by the Registrar in accepting the list of members of AA g()VC1'1ivi.I'iig body does not become final. The party can take up the r- -.-

i '..Vi:r~'ntte1' before the competent Court as to who were the members 0'!'

---the. governing hotly. It is hekd 'as under:

E W ¥J .~J H. This Court in KA TTE RANGANX-1 THAS WAM Y VIDH YA S/M1/IS THE C HI TRA I) U R GA 'S ease (fn'Ll[',),!',.i-V1i)>- V't:'_i_ti1e consideiirig Section 13 of' the Act has heid that the lliétriet' _ 11:15 only taken into eonsicierzttion the iiIj}i[('.'Li (]t.1Cif§['i"(':I.1:"£}i'ii'étCCCVpti.ngi = list of members of gm-'ei*niiig; hotiy anci~_it' Ii';1iC'f5Cti§i"i'f)_n'€1' ii':~_: ziggifict-'1-frti. it is open for him. to establish his' cit-tiih befme the et.i_iiipe'tve.t1LH(Tt)L1i't. --. L

12. Coming to therfgiets (')'f"iii;1C'§?ii";3hi£':1_[ L'E1SC.i[i':'C}'€"iiS as serious diS[)L1i€ as to convening the g'_C11C1"¢1§'ik)(iy'l1i£3C.T.l11g by the 2" and 3"

1'esp0ndents;. :.T'r1.e"_'.2"'iztnt:i _:.":'i-G'2l'i5SiQGULi€I:t[S have disputed the convening ht' zit.-5'Vi1i'eeit.i,i1,gi"hy._the__ 25."; p_etitit>:1er on (')3.12.2008. The ease oi the 2"' *:_.tnci_» 3" t*c;s;pn__i1:ie-tits is that their gi'0Lips have the support oiathe 8 m--e1n§3e1';\* 0t_the g('.'l'lCE'£1i hotiy and the 2"' petitioner hatﬁftiie "SL1pp0E:§ at' only 3 members who are his tmiiiiy members. . This is e.ss;eii't.i;111y at disputed question of tact. which has to he *.e$§t:ti>ii§heiti~.bei"§jrie a C-()m])C[<3I1i Civil Court. 3 am of the View that the petiti<)1iei'sihave to ztpproaeh the Civil Court for dpp1"()]_)1'i£1[<3 1'eiiei's. iii-iaying regard to the View taken by me as above. it is t1r1I1CCCSSE}.1"y to "go irtto the other points urged by the Eeamed Counsel for the parties.

13. In the :'<3>;uE_l, the writ petition fails and it is ztccordillgly dismissed. However, libc1'[y is I'('3SCI"VCC1 to the petitioners; t<>Vz1';')p1'()2-1ch the Civii Court for a1.>pm1:>1'ia11e. rciicfs in accord:-mce yyfih "All the contentions of the parties on the mcriljs' are. kept (ip_c11.v f1"v~.1(>}'c<)s:s<.T N/BMM/»

Unlock Advanced Research with PRISMAI

Karnataka High Court