V ANANDA Vs. PRESIDENT SECRETARY DOMLUR CLUB BANGALORE

JUDGEMENT

(1.) In this writ petition, the petitioner is challenging the order dated 31.8.2009 (Annexure-A) passed by the Registrar of Societies, Bangalore Urban District, Bangalore ('the Registrar' for short) holding that no action is warranted under Sections 28(c) and 29 of the Karnataka Societies Registration Act, 1960 ('the Act' for short) against the President and Secretary of Domlur Club, Bangalore.

(2.) I have heard the learned Counsel for the petitioner, the learned Additional Government Advocate for the Registrar and perused the impugned order at Annexure-A.

(3.) The case of the petitioner is that the President and General Secretary of respondent No. 1 - Domlur Club have disobeyed the order dated 17.10.2008 passed by the Registrar staying the election of managing committee of the Club scheduled on 19.10.2008. It is stated that the election was held on 19.10.2008. Hence, the petitioner filed an application dated 17.12.2008 before the Registrar to initiate appropriate legal proceedings before the Jurisdictional Magistrate of the First Class to try the offence alleged under Section 28 of the Act The said application has been rejected by the order at Annexure-A which is impugned in this writ petition.