Karnataka High Court
H G Giriyanna vs District Registrar Of Societies on 26 July, 2019
Author: B.Veerappa
Bench: B. Veerappa
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 26TH DAY OF JULY, 2019
BEFORE
THE HON' BLE MR. JUSTICE B. VEERAPPA
WRIT PETITION No.34298/2011(GM-KSR)
BETWEEN:
H. G. GIRIYANNA,
S/O LATE GANGAHANUMAIAH,
AGED ABOUT 69 YEARS,
RESIDING AT HULLENAHALLI
TIPPASANDRA HOBLI, MAGADI TALUK,
RAMANAGARA DISTRICT.
... PETITIONER
(BY SRI N. RAMACHANDRA, ADVOCATE)
AND:
1. DISTRICT REGISTRAR OF SOCIETIES
KANDAYA BHAVANA, 2ND FLOOR,
BANGALORE, MYSORE ROAD,
RAMANAGARAM,
RAMANAGARAM DISTRICT.
2. SHREE SARVODAYA VIDYA SAMSTE
HULLENAHALLI, MAGADI TALUK,
RAMANAGARA DISTRICT,
REP BY ITS SECRETARY
... RESPONDENTS
(BY SRI S. CHANDRASHEKARAIAH, HCGP FOR R1;
SRI N.K. KANTHARAJU, ADVOCATE FOR R2)
...
2
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
& 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE REPORT SUBMITTED BY THE R1, DATED
24.5.11 VIDE ANNEXURE-M AS NULL AND VOID.
THIS WRIT PETITION COMING ON FOR HEARING
THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
After arguing the matter at length, Sri N. Ramachandra, learned Counsel for the petitioner submitted that in view of the subsequent developments, the petitioner may be permitted to file a representation to the District Registrar of Societies about the irregularities committed by respondent No.2 and the 1st respondent may be directed to consider and pass appropriate orders in accordance with law.
2. In view of the above, writ petition is dismissed reserving liberty to the petitioner to file a detailed representation to the 1st respondent-District Registrar of Societies in respect of the irregularities committed by the 2nd respondent and after filing of such 3 representation, the 1st respondent shall consider the said representation and pass orders in accordance with law within a period of two weeks.
Sd/-
Judge Nsu/-