Karnataka High Court
Bowring Institute vs The District Registrar Of Societies on 19 December, 2008
Author: V.G.Sabhahit
Bench: V.G.Sabhahit
mm mam: W mmmmm mm»: cmmét W mmwmam MGM mum ...u mu.-uw». -a».ww»w wwwfikm IN THE HIGH ceuwr or KAF-IHATAKA AT aAnGALost;é 'T » % £ZJATE£3 "ms 1'35 19?" DAY as aeciamsen mg K % PRESENT THE HGWBLE MR. m. DINAKAR;§f¢,.V.CH§'EF.§U5}"£?.:;E"~:._:"'v*~ Am: _ 'me HON'BLE M:2.Jus'm?T:s v1.¢,L%%sAsH;a;f:r% aowarusraasrrmrs: A SfJ(IIE3"Y UNDER - THE l<ARF£ATA¥<!s REGISTRATION ACT £510 V HAVING ITS AQBRES5 sazr M19, 51' Mataréaacmtz. .....
J APPELLANT.
(as; S§:'i*:. K'3V.S"'$i;%!§_I.££ffiADV., ) 1':é:E:*}:s7:2xcT REGISTRAR _ % Gf*?SOGE'I'i$ I' x a.=mGALoRE URBAN msrmcr _ GFFICE OF THE RE%TRAR ' or secxsnes, $36.1 ALI A$K£R RQAG axmc;ALcRe $60 ea % assponnem (By Smt : NILQUFER AKBAR, GGVERRMENT AIDVOCATE} lflhwi at WRIT APPEAL men: uzs 4 or THE KARNATAKAHIGH CGURT ACT PRAVING TC} SET ASIDE THE ORDER' P415359 this day, SABHAHIT 1., defivere£j_the%:f§Iiaeai:ig:*- % 7 This appeaf j't:[fs#i""~;2¥QF:f!2I'IDIA#A'liLt' in RP. Na.15128/200$' being arder dated 05.12. 2Uw,s__"v¢i1{;e§'ai_:inv Judge has declined to pasw under smnzs swim Reg£stmu"on Act.
1960 and dismissed tha writ mtifiém LA " V A 'VD":*:V:.%§5£'%:§1§pef£ant ha:-aim med V4.9. Nc.15128/K108 _. gfiiaéhing of the arder dated 25.11.2093 passw fig' §2e"re%§*pondent under Secfiwn 25 er? the net as per 4' ' B' be téw writ purities.
3. It is marred in ma writ petitian that we mtifmner is a saciaaty regisisened under the Act. It was \,h in THE wart' FETITION No.25}.28/ea DATED, QiSi1.2:'Q8¢a-. This Wrfi: Apgmal mmmg up fiar preiiméfiifg. :I1'Té:ari;1g.}:§:r:
rssperzdent is justiffiavd and than 'n: no 4_ petition.
8. We have giva'si'v"'c§ref'£3iv- Vz::::n.!.=gi:§§:-}z:>;j.f:c3:1.. I315' cantentions sf t!1aV__lae3me£J... §;erurss_§I #pi§3aaAri;3E5g for we parbfias and scmtinirédfne 'mgav*;7e:ri$i«V:j='n','Vrua:prd.
9. .. i;h}eVV:1"I§§mataka safeties Reg ishfgtiéfi iows; »~ "" 1.' 'T55: may on his own .,rr11au'<$'n.., a;r2d" sfi-alt? on this application of the " {ngjgfiw c§f'Ea'ws 'mambnrs of Idwe govaming body Q:'«£)1"'4.§fiifS!'f___le5S than one fiwird 51' we members af t'.»'s}9e_.. ;:_«:2fr;"}:.a*E'y, hoid an emquiry or direct same pe~rs3;L§4n autharised by him by arde-..r in writing in ' ficzordance with ma rules made in this behalf V' " 1:6? held an enquiry inns the eansfitubion, working and financial casndiizicn of a wgisbared wciety.
2. The Rmistrar or the persan auti-no:-"med by him under sub-section (1) shall have the Fofiawing powers, na:rnah,r:--
\) §!$'%§5m3 W'M£%eW%»lmluI...aru|s was ----. ------ ax: w.;-u..»~w.mmu. Wm m.m»uuvx.«w.w~m.w~wnw»-e. amwwaaz wmwwmm was awwannvrmawnnma iM%'5wP>1¥ mwwmé WK' smmmtwarwmmmm VKKWW hwwaem
(a) he mu at %a2i L reasanabie times, havafree "
to the books, accouléw dcs'ci.;menIm~,.. '-- V V' securities, cash '=.an,d=~' other" 'V "
properties belonging Ira fir in T!:!"1-ia: " " n K custzody of thus ._§a:c;iaty"-aVnd _ summon any perwgwnvin pofisessiszn or rasponsibie fqr. jth§"V..s:ustocis;..Vof any smV:i*e.__ _%::soo£«:s»,.. V 'a;:¢:ou:1ts,"
docurrnentfi, ~ T$ez:Lui€,Ei:i'w7;-- gash er other properti_es'."'!au psfidufiugsm the same at="'"a~ny "gj1a_ce; . §i*. the £w'&:!q'uarters s::fti1s"s£§cie_tyt or any ,.b.r;n'g;i':--;"t¥rsa§*«a;of,; 0 V %%%% 'k"k£fi}L*L:j;%he 'fiummfin any mrsfin;1_wh1%;,s' ha?a»..,"'has. Eamon ta K,_b%B5§e6'i'|BV'i".«i§51_"§~.'§1i31!IiE.'£3'§'@ of any at the 'affairs' 'af .!_:he__ scscfiety to appear befzzrec Vhim §aI:=.a"rfe1s' place at the . _ head ~':;;1'm'ta&rs "af 'the society cur any branch'thag:m0f and may examine " azsucirz .parsan"'¢h oath;
'{.i_ii}, when a enquiry is A 'rna§ds_a'~:;nnder this section, the R9gi's;S'.:rar shaft cvmmunicam the rasuit of the enquiry to tha saciaty " ctfincarned. "
A Fat! barmh 01' this Court in the case of éyimaaaaafi GRAIN MERQ-9fi.§fl'S Asscxzmwmw vs. we "!.§i.STRICT REGISTRAR F-'OR SOCIETIES Am gums-tea (M 23131 Km 3'6-6) had an occasion at: cansider the scope and K9 «~oa.V'*tamI\A.\m"\t¢ia$€"'%.\t'©:»nZ"'W. amawfia Vmfldwfli W15!" Rfifififiwfifigfiflhfi -11- situations 2 and 3 are absent. He can E his discretitsn whether to act or _z';o§"_'~:3fs' bseafiis of tha material or-'ififumj:{..tiu_n posmssicn. It is signifialm:
expressions 'mar an':E-shafif fins: us§t3?..;in..V_l;Ifm.3 same sub-wctiorn in §%:s:3:frad'mti?in:.bT6ra--V-Zwéach other to emphasize the --é§__mifi:tion,t'w}a§cA%i: we have earlier paifit-Véid. .<:'u_t_: «.13:-3 mnbext, 'n1ay" and 'shA¢.§l.'v:'_;neva§n ordinarily maan,;~ti-n.:§u §;h it isgnéit to read one far .Df;[::<L§'z;:.r;e§, éiscmfion vested Vi;1%__;hsV.VI§e'§ii§s_»;_t:rari' tipming ctause may :._not_ .A%'._-- a§éa%lu?.7§'.§_¥1<;ij unchmneiisad. The s;xa§rc$a-- _¢£ g'. Kd'i§§r3i§%9fl 'm by implication caIid«§1:'ac;vneVd._fl a:';d'«.£.t"nou£ded by the statutcry "pnsrpwé Au_s9§;ieri;}'ing aonfem-rent am' such pewter. . iffisjapéngling an the fans and circutmtances of _ fiéagthe discretian may he caupled with a bet, if auch artisan is warranted. Evan fiaé first situation, therefore. the Ragfwtrer A "c=a'r'mot exercise or rnsfuse to axarcise the power ta ho¥d the enquiry or; his whim and fancy.
3.; In fact, what we have warmed above '3 in fine mtfz what has hear: said in almost all we cases starfing from MAHILA SEVA SAMAJ case. In 5.8. Ktxpparajsis case K2 t5"£a.¢s%""¢zaW.rr*M:""u>ov-a:*'ma am zzsnec ma .1}.
by the Fail Bench of this Court as referred to abova, it:.~$ .' clear 61132 the nmondent can inmate action on under Smrtian 25(1) cf the Act and he canfif L. tn the casa where ca-mpiaints ffiafife " V manlbers, who corasatitxutae majority off the gowming buds! or of net of members of the society: Su0 by the rapondent s§:1"g.1§£th«¢::*_ing: the affairs cf the Vcarz ai-so be giver: ho tha even by nwenmrs whfiqo' Waquisits number cf members as; rafenucm in seem. 25(2) of the Act.
"4iii*sé;:_j..pras:a:nt case, it is clear from the avemm*:§§1tsV_ the writ pefition as also Annexura ' E' w%:3= we writ pet-ifiar: ['11-at an the basis of the _#il$gati§§1 that there has ban misappropriation af funds of 'y£§f§..§:2$titioner~$oci$ty in ray-act of 16 itaems af «ark findertakan, raprasantatien was given to institute gwum WI" mmfiwmammw WEWW Wwwwmm w.aj_" mmwnwmmmmm mm-mm wmwwam 'M0!!! pmceedings under Sectiaan 25 3! me Act. U I'1B§JI"I \.c\aVInfl%'\I V Iy, flue Writ Appaal is digmissed. M-%..,\msm$ Mm" mmmwmammfl flmww my-wwxa W3" hflmwmimwm was .- . Wm an - - - W. . . .
:: Mum! W!" Wflflkfifififimfi WHWW mawwfirz WE wmwwmrmzmm wawms mwwuw var" nnmwmzmnn bound to give copy of the raprwenbatbn Regisaar of Comparative Societies, the Vi}_'r% writ patifion as the enquiry find nut the veracity of _t!1_e aiiegjétions rnpresentation filed againé£V:I.f§1a_ a;:Vv';';:s;I'|A_§~z'sr-v. §: H§ociety.V Lsarned singie Judge', hasvvfiefivafivad fine conbantionfi urged bgfqsffi, counsel apwaring -flit do not find any grwnd >}.:ri:eA¥§f§ Ewe rnatber as the impug: I§V_dv'V lea:-had single Judge is iustificfi find' from any armr at illegality in the; 'impugfiwv A'arx9£1ar."as Tfao call for inmrfereme in this writ Sd/..
Chief Justice Sd/-
Judge filimé Index: Yesinia