Mr K Narayana vs District Registrar(Circle-2) on 26 September, 2022

[Cites 3, Cited by 3]

Karnataka High Court

Mr K Narayana vs District Registrar(Circle-2) on 26 September, 2022

Bench: Krishna S.Dixit

                             1




       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 26TH DAY OF SEPTEMBER, 2022

                          BEFORE

          THE HON'BLE MR. JUSTICE KRISHNA S.DIXIT

       WRIT PETITION NO.19281 OF 2022 (GM-KSR)

BETWEEN:
MR. K. NARAYANA,
S/O LATE KRISHNAPPA,
AGED ABOUT 70 YEARS,
RESIDING AT NO.854/C, 1ST FLOOR,
10TH MAIN, 3RD CROSS,
INDIRANAGAR 2ND STAGE,
NEAR WATER TANK,
BANGALORE - 560 038.
                                              ...PETITIONER
(BY SRI. SAMARTH PRAKASH, ADVOCATE)

AND:

1.     DISTRICT REGISTRAR (CIRCLE 2),
       OFFICE OF REGISTRAR OF SOCIETITES,
       BANGALORE DISTRICT,
       146, SAHAKARASOUDHA,
       2ND FLOOR, 8TH CROSS, 3RD MAIN,
       MARGOSA ROAD, MALLESWARAM,
       BANGALORE - 560 003.
2.     INDIRANAGAR CLUB,
       REPRESENTED BY ITS
       HON. SECRETARY, 4TH CROSS,
       9TH MAIN, HAL 2ND STAGE,
       INDIRANAGAR, BANGALORE - 560 008.
                                            ...RESPONDENTS
(BY SMT. RASHMI PATEL, HCGP)
                                      2




     THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASHING
ENDORSEMENT     DTD    13.09.2022  BEARING    NO.DRB-
2/SOR/COMPLAINT/01/2022-23, ISSUED BY R1 PRODUCED AS
ANNEXURE-A AND ETC.,

    THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING THIS DAY, THE COURT MADE THE FOLLOWING:

                                 ORDER

Petitioner is knocking at the doors of Writ Court for laying a challenge to the endorsement dated 13.09.2022, issued by respondent No.1-District Registrar (Circle 2), a copy whereof is at Annexure-A. It reads as under:

"¸ÀASÉå: rDgï©-2/J¸ïNDgï/zÀÆgÀÄ/01/2022-23 ¢£ÁAPÀ: 13-09-2022 EªÀjUÉ, ²æÃ PÉ. £ÁgÁAiÀÄt, £ÀA.854/¹, 1£ÉÃ ªÀÄºÀr, 10£ÉÃ ªÉÄÃ£ï, 3£ÉÃ PÁæ¸ï, EA¢gÁ£ÀUÀgÀ, 2£ÉÃ ºÀAvÀ, ¨ÉAUÀ¼ÀÆgÀÄ - 560 038.

ªÀiÁ£ÀågÉÃ, «µÀAiÀÄ: EA¢gÁ£ÀUÀgÀ PÀè¨ï EzÀgÀ 2022-24gÀ DqÀ½vÀ ªÀÄAqÀ½ ZÀÄ£ÁªÀuÉ §UÉÎ.

G¯ÉèÃR: 1. ¤ªÀÄä ¥ÀvÀæ ¢£ÁAPÀ: 20-08-2022 ªÀÄvÀÄÛ 28-08- 2022.

2. F PÀbÉÃj ¸ÀªÀÄ ¸ÀASÉÊ ¥ÀvÀæ ¢£ÁAPÀ: 29-08-2022. 3

3. PÀè¨ï£À ¥ÀvÀæ ¢£ÁAPÀ: 07-09-2022

-**************-

EA¢gÁ£ÀUÀgÀ PÀè¨ï, ¨ÉAUÀ¼ÀÆgÀÄ EzÀgÀ ZÀÄ£ÁªÀuÉUÉ ¸ÀA§AzsÀ¥ÀlÖAvÉ ¤ÃªÀÅ G¯ÉèÃR(1) gÀ°è F PÀbÉÃjUÉ ¸À°è¹gÀÄªÀ zÀÆgÀÄ Cfð PÀÄjvÀAvÉ «ªÀgÀtÂ ¸À°è¸À®Ä G¯ÉèÃR(2)gÀ ¥ÀvÀæzÀ°è PÀè¨ïUÉ ¸ÀÆa¸À¯ÁUÉvÀÄÛ. ¸ÀzÀj PÀè¨ï£ÀªÀgÀÄ G¯ÉèÃR(3)gÀ ¥ÀvÀæzÀ°è «ªÀgÀtÂAiÀÄ£ÀÄß ¸À°è¹zÀÄÝ, CzÀgÀ ¥ÀæwAiÀÄ£ÀÄß F ¥ÀvÀæzÀÆA¢UÉ ¸À°è¹zÉ.

ªÀ¸ÀÄÛ«µÀAiÀÄªÀÅ PÀè¨ï£À DqÀ½qÀ ªÀÄAqÀ½UÉ ZÀÄuÁªÀuÉUÉ ¸ÀA§A¢ü¹zÀÄÝ, ZÀÄ£ÁªÀuÉAiÀÄ ¥ÀæQæAiÉÄ¬ÄAzÀ ¤ÃªÀÅ ¨sÁ¢vÀgÁVzÀÝ°è ¸ÀPÀëªÀÄ £ÁåAiÀiÁ®AiÀÄzÀ°è ªÁådå zÁR°¹ ¥ÀjºÁgÀ PÀAqÀÄPÉÆ¼Àî§ºÀÄzÉAzÀÄ w½¹zÉ.

¤ªÀÄä «±Áé¹, f¯Áè £ÉÆÃAzÀuÁ¢üPÁjUÀ¼ÀÄ, ¸ÀºÀPÁgÀ ¸ÀAWÀUÀ¼À G¥À £À§AzsÀPÀgÀÄ, 2£ÉÃ ªÀ®AiÀÄ, ¨ÉAUÀ¼ÀÆgÀÄ £ÀUÀgÀ f¯Éè."

2. In more or less similar matters this Court has taken the view, as rightly contended by learned HCGP appearing for the Registrar, that in matters of this nature involving disputes to the validity of Election to a Society which does not answer the description of other authorities under Article 12 of the Constitution of India, have to be worked out elsewhere, arguably before the Civil Court. This Court is in complete agreement with the submission of learned HCGP and therefore, declines indulgence. 4

In the above circumstances, writ petition is disposed off. To facilitate availments of alternate remedy, the official respondents are directed to preserve all the election material including the ballot papers in question for a period of three months reckoned from this day.

Sd/-

JUDGE DS

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