Karnataka High Court
Almel Educational Association, Almel vs District Registrar And Deputy ... on 11 December, 2009
Author: Ashok B.Hinchigeri
Bench: Ashok B.Hinchigeri
IN THE HIGH COURT OF KARNATAKA
CIRCUIT BENCH AT GULBARGA
DATED TIIIS TIIS III-I-I DAY OF DECER/IB}3T..?§,'"2'£¥L'}«IQ::. I.
THE HONBLE IVIRJUSTICE AS.IIo§Ix:
WRIT PETITION I~ID.S:I35,8 0§~:z{I<;~9
BSIWEEN: F' ii
ALMEL EDUcATIoN;III" _
ASSOCIATION '
ALMEL, TALUK SINI}AGI{:
DISTRICT B:IJA_I§IIIR '_ "
BYITS PRE63»IDE_I'_~ET" _ V
NIJAGUNI S,I'D,.ADIvEIfi.I°I 'I~mI\II3I"
AGE: 5.7..YEiAF{S';«1 :8/_ O.:_ALE\«IEL.I I
TQ. SIINDASI,IV D131". .BIJ_APUR. ..PF31'ITIONl€R
(BY SDI ADV.)
AIID . LA
- A1;"IIDIS*I*RI'<:T REGISTRAR AND
I VDDPDTYIRIED~I_STRAR OF
' C._G~{l}}?I:"3--}T§';23I7§'E\x*'"i33 SOCIETIES
'SIJAPUII-;I:-;_
2, SIISAIIIIARAJ.
ASKS SIIIJIIIIIIIIIIAIPPIII IIIIAIISISIISII
~ ADDS ABGUE' SS YE.-ARSI
'AIVD<:<:. BZESIFIESS S: AG§~{EC.UL'E'UREI
{Q
ALSO VICEwPRESIDENT
OF ALMEL EQDUCERTION ASSOCIATION,
R/O ALMEIL, TQ. SINSAGI,
DIST. BIJAPUR W 586 202'
3. RAMANAGOUDA,
S/O RUDRAPPA MAHAJAN,
AGED ABOUT 55 YEARS,
Gcc. AGRICULTURE, A
AND ALSO MEMBER OF
GOVERNING COUNCIL OF'"=«, =
ALMEL EDUCATION ASSOC__I2"a$ION,
R/O ALMEL, TQ. SINDAGE * j'
DIST. BIJAPUR M 586. 1202'; ;
4. APPASAHEB,
S /0 BABA}§§N'A..VKAL'i;,UR,-V
AGED A130'Ji' V
Gcc. Saicmsfiijamf 04F'1£Am*_\z:1aL
£3DUCATIO.N"SiZ)C,I_E7FY,_ ' "
R/G:'VEEm53HADRESHxvAR CHOWK.
ALME:L,--.'rQ.. ~ ' '
DIST. 'BIJA.PUR?..lE386'-.262': ..RESPONDENTS
(G§iGR1 N sV"G"aS1%E:xND£:, HCGP FOR R1; , . _ é ./mE'ET KUMAR GESHPANDE; ADV" FOR 93-4; ~5f{f'i=}'{§';";:'5V.A'.G'-.i«"--':.r'Ri'1"' PETETEQN ES F§LED GNGER 'A1='mCLE:'3 22:28 AND 22:7 OF' $143 C®NS'1'§TU'E'I®?~§ GE PRAYENG TS QUASE THE IMPUGNEIE} QREEER l\EQ.29E/0566/2QG§~1@ BATES 28. IQQQGQ as PER' A.?*~;'?~;%EXEER€»§3 TG 'E""}~£§S 'i5J¥{§'F ?E'§'E'i"E®_"N, THIS PETITION COMING ON FOR THIS BAY THE COURT MADE THE FOLLOXVINVQV:
Although the matter is listedt'f§3f'--tto'i*ders,'~V 1'3,' taken up for final disposal ggith b0T§tI'.1 the learned advocates.
2. The petitioner; is ,if€§§£S§tered under the KarnataVk.aLS0cié:tie§é"Eieg§=eti5ati§IiVf'ACt, 1980. The resp0ndeIit":,.'Nt§"S.t2_ one Sri P.R.PatiI complétihediiife of "' Bfl0dy Meeting taking p1aceVV".w'ithOu.t: to them. There aise appears eh-at\}"e Viseen the compiaints of 't V' mi.s%1pApr0priati0ii"'bf funds, donations and concoction etc. The respemdent N:).1. heid the é1}gE2i§'f}"~a5f;fi'3 <:0mmum{':at.ed the ersquir}; repert a:n.é AAejai1e}t§»V,t§p{}:1 the getitiener tie heid the Genera} Bed}:
Q' EE;Ee.6§'t.i:":;;{ z}.fte'r givizzg zzetiize ii} afi the eiigibée members; 4?" 23%
3 g respendent No.1 has held an or1e~s£c1ed enquiry. The records sought to be produced by the pet.itj0ff1'ef':3_ side were not taken by respendeni No.1.
4. The learned counsei Si3'r;3r:iits~i' elections have already tE§,K_€I1 onTe'2.e8',E.2O(§fi9§'~ V Therefore, the question ef pursuant to the enqéiiry at 311.
That apart, if a for holding the e1ectio11's4'§::e:. over the to approach the Civii.' the short notes in the Case VSWAME 3; OTHERS vs. Sm eI%;*m___;i;AS & OTHERS reported in AIR :.2:0;OV8 2?'O {KARL The reievant para is 'EéXEt':e'?a.ctedej§j e:;'eLm.&er:
"Read%.:'zg ('sf }}I°{}1/'§SE€}i"%,S 0%' €§€{':'§1§{§f2 2% e§:e'e;e "§§";a%:; ihe 6 Registmzr can hold an enquiry u/8:25 {2} clause (at) sub-clause {iii}, he can and ssub--se:c'ti<:>n communicate the ressuli of the enquiry to the seciety concerned' Section is silent. as to what__fM happens to the whether the Registr;1'1"'Ca«n A ta}<:<;> further decision on {he enquiry. If a Sbcicty "1s i,9V Communicated w1'f.'h_ file reSu1E of théz enqui"1y_. w'riét11;.€§rBush 21"
society is b'Oi.1;'1'd"b3?'» 1;he_ p.Qi*t or TV ,iévhetIii€z*. S_Cc:iei'.3r..i.:?i: pursuance * of V "'}i¥,':'<-3: 'V ' ' "report. couid take " actiG11; provided is oniy '€;rv1_:quir't3z arid stibmitting sf repo5'ft:----------£-:3' {hi3 C856, reading sf does not proviée for raising '>,_'£i'§§§'V..S'L1Ch éiSput.e: nor E3592.»-'ide fer ' ._}.»':d3§u;é:i€::«3.t1?G:"L hfifléffi iii: aarmat. be ézxferrezi 01"' m1d<:r=s=;t:::s{:d is II3.€Ei.E'E. E.ha§:. Q26': {§$'§}§3§L{,': E':{:::<;:%fh;i§':g; i'§_2e:
""""\ v ~ ..
~»? T' i §?~ repari , _ ' constitu3;i.on er a dispute between the members and the members and 3"}'1€1'I1b{31'S and the society could be adjudicateC1_.---§ What is not provided in cannot be inferred."
5. Sri N.S.Deshpand'e..'L:."the lzvéanfidu. Government Pleads;,..?1i>pr:éi;i*i1:ivgj' theAf€=:s1j{>ndent No.1 submits that is held pursuant 18.8.2009 passed He: submits fhat:}un.de1{S+:c--i;§or; '25{v<::}{i}~' of the said Act, tha I-9*» respondent. i:~3..V(ioi;ia.pV€"£g§'r1t""to direct the management to ¢0nve::*::: €h63_{I':e:2j_ef;:;EV Body Meeting of the Saciety am: ifxthe S0éict§:'_s.1nanagemez1§ {aids to carrvene ihe *€Z_'zé1":e%és }§ Meeting he has $216 pawér ta 39.1} it ' ' 2:;:mgg{:§vA, "
zg;
8. Sri Ameet. Kama]? Ijeshpande, the: leamzed cQ1.1nse1 far the z"esp0nden.ts 2 to 4 submits.Atiié't 1% respondent is competent to direct t:he'A«':;§etit.i§i'§¥éz=i H to hold the General Body Meet'fi*ig;'4}-£_e"._su{hfij:it,s the total prima:1'y II1€IT1b€YShip =7:
the :'eSp<:)ndeI1t. N032 1/3:-<1 of the totai ${;.¢ngt%.1'W0f Vt_:t]1(Vjé"*SA0ci<3t§f"'of'VV7, the R€gj_strar can act upon hoid the this Vipetitionvtiéff3.t3;i;\§'é*hwté'* dismissed on the short ground ubf _vf1or1-vjoiréiiérfif necessary partiesgas all the rr;é'§.nbié:*s_ of the..S.o§:iety are not made partim to this ' ;.p7:--;titi'0Ii'.~ iffihé--iearned counsei has 21130 relied on tha .'€§;éCE§Si0f1':i__£:Z;éf this Saurt in the cage Sf R.§A.f§Eg§UNDEGGXUE)A AND OTHERS 158, THE .§f§;%:E;Nt;E SEC§%;E'?z%"{%}:'~E§§ {;@vfi§%?€rv:§t~;'§- GE?' ft E 9 KARNATAKA AND OTHERS reparteid in ILR ZQO7 KAR 1540 wherein it is held that this Court concerned with the CG1"I"€CtI1f3SS of the findfiig « ~ on the basis of which the ordergari: maidéiy "S(§.';30r.ig,_as these findings are reasonabié.' siipgjoritegi evidence. Judicial review Cwzgift-..Qn1yA'b<§_' of makirlg Process and pot: ii1§é'1'1'.vvSri~;5s1neet K1.1ma3: Deshpande that the meeting regjS{3§ .:'v_.is Off; petitianer and that entries to suit his CO1"1V{§I'1'iév£"1"'{if?.:.j'v'.vV _ % H Erie' iihajt there are some 0ve;'x§%riti£;.'i4}g;'s in V ifs;-e A . . "Fifi: gubmissicms 05 the iearzaed cazinsei hem-'6 A V:"cf:£:e§T*».;'e;E':~..:f::§f;1.::xieus c3ons§de1'ai.i0n.
10. 'Whether the election to the governing council of the petitiorxer Seeiety took piacvet'»._j{):; 28.6.2009. who has enrolled himself as _ of the Society, when he has ceased to be"t11e::ne.:i1ber ht of the Society, etC., are all tt1e:'c;4;ue:ss't3.gf}'nSe.
which this Court': can be'-v.ti'oubis%§eiAfir1..Wethe preceedings under Artieie ».Qf'{h€ Constjtgition of India' In any Case e'I'ia:ii'e11ged before me is the enquiry r-epo1"tA'af1d:'the' direction tr:
the petitiohjey the igenertei body meeting. 'f'he.rg:V"i'eV impugned report for h01diIigVVthe e'1eetAiAeO:3bv'te::'"the governing bedy as Such. The, ..]¢gat" .e§.1b'ti'1is.Sidh urged on behalf {)5 the .pe;titirffif1efh' 'éihat enquiry initiated baseé on the 'Ve;e_::ep}-egi'nVts§,§}:*e'tEtiens flied by oniy three memfeere is witt..he:.;t;'"§-1éfisfiietieré is required is be eoneiderefi. if éfifze tetei memberehip ef the Sfiéfifiifg' 3Zé;.s~3e§§' E3 Z as ' ktegitenéefi by the respondent }\fes,2 te zit then three eéwi fi, of them submitting the requisitian fer hoiding.-.the enquiry has to be acted upon' Assuming that are 54 members in the Society, as V' petitiener, what. foiiews is that:iiis'*n0t"_.incfifi£bef1t---£;r obiigatery for the resp0:1den f_ n enquiry. The provisions Cegtaineel é--r3 of the said Act are crysieglly e1e'3.:1;:e.:'j4}'iV;V'"t1t;e of the members of the less than 1/3?" Of make the appIicati5?)4ff1Dt}_1iAeV. Voption but to hoid the to the Registrar is evident" "the word 'shall' by the iegislateureéé ,in " Section. However, the 1egjis'3a:{ure £';aa_e"<:;0n':3ci0usIy used the word 'may' in fié3"::«:éiRp.ari. said Secfiien enabling the firet 3:j';efsp§§n.fi?e%§'Ee._Rg3g'iei1"a:r* {<3 heié {fie enquiry en hie exam .':r1é'{;f.i0:1.'*'f'j_when {be {we §'z°e1.-risiene are eenetrued eg:;n':§;;§se::s}§; vahest. §eE§ez%.7e fie "ééaagt, if ihe pzeeerzibeé number of membere of the governing bofiy oref a society submit an application to the has no option: he has got to hold the:_:"e11qiiiey;' M .. However, if the appiieation is f§e'EeEi1'{sy '_1e.sse«r.Tr§{:.1nber, may or may not hold the is" 'V element of diseretiongif the'e:o§p1ieaeion_V_isA shy the requisite numbee of VvV'V'i*11.embe£4So the governing body or instant case, the R6giSiF3.i"}:.tA;a+'}?" ehiosejeifo discretion in favour of V'«f:§e"eannot be found to be at 11xQfj;.'he ei'e.eisio11:"':1eIied upon by Sri Veeresh B Patifi flees noi:"'eo1iI:e.v'to the rescue of {he petitioner in ' ,;a7;1:}; wajgzx 'afithe faces of the instant: ease and of the "re§;e:*t,e5é'v«"é:_aé:;'e are entireiy different. Tkze said ease arose fzjonz the 32,231: proeeedings and the ieeue the:
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- *"=~«=% 3&2.' fell for the Consideration. of the Court was the Civil Couregurisdiction.
E2. The direction for the cenvenihg -- general body m€et1ng is basecé"éh"'ihg"..;ep'o:fi' given in exercise of the powef'.gi*anted Sectighvé V :2,5(c)(1) of the said Act, whicgfifieads Vfoljiéurvé.-_ H "25(23{c)(ij"i he rfi.%3£;%';::'n§ix§Ii£.h'$tanding anything' -- c_0ntaif1£:d::":iri " £h3'_ s' in any ruié :§§:r<=ijé£:191¥'i).if1i{._2;""th6: period of of the s0ci.E.§f§?;." governing body of the xsnuciety'tQ i§.§:i1} Va-éexieral meeting at such _ tiII'1éu.and.VpV1.a{é'::b éifthe headquarters of the $<;:r.:V:'ve1:y branch Ehereaf and. is _v.'£i:%;iéf1nine such matters as may be 'V {A him' if the geverning beéy sf $E'2é3:L':-_ss$::éie'€,y re§u.§5€s {Er fafig 'Ea: zéali a .. %;}_€é?;ing' ha shaié have ;:>@we':° ':0 C213 it §;i}ZI§'§S€'lf;"
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Q $5';