SHANKARA SEVA SAMITHI REPTD. BY ITS HONORARY SECRETARY, SRI. R. LAKSHMIKANTH S/O LATE RANGANNA Vs. THE STATE OF KARNATAKA REPTD. BY ITS SECRETARY, REVENUE DEPARTMENT, THE DISTRICT REGISTRAR OF SOCIETIES, SRI. VEERESH, JOINT REGISTRAR OF CO-OPERA

JUDGEMENT

(1.) THIS writ petition is filed by Shankara Seva Samithi, a society registered under the Karnataka Societies Registration Act. In this petition the order No. G.OP. No. Sa.e.116 Sa sum. No. 2009. Bangalore, dt.23.10.09 of 1st Respondent is impugned.

(2.) BRIEF facts leading to this petition are: Petitioner society was initially started by 13 founder members of which 4th Respondent is one of three surviving founder members. Said society was started with donations received from benevolent doners, which includes 4th Respondent herein. The society was started with laudable object of propagating preaching of Shankara Bhagawathpadacharya. 4th Respondent and other members of society have been continuously making complaints to Respondents 2 and 3 regarding mismanagement by managing committee of Petitioner society so far as it pertains to enrolling members, maintaining list of members and conducting elections to managing committee.

(3.) PURSUANT to the directions issued in W.P. No. 6484/2G06 1st Respondent conducted an enquiry and passed order dated 3.12.2007 appointing the Assistant Commissioner, Bangalore North as Administrator, which was again challenged by the Petitioner in W.P. No. 19792/2007, which came to be disposed of on 22.10.2008, wherein the order of 1st Respondent dated 3.12.2007 was set aside with a direction to Government to hear both the parties and pass necessary orders within four months. Based on the directions issued in W.P. No. 19792/2007 the impugned order is passed by 1st Respondent appointing 3rd Respondent herein as Administrator of Petitioner society for a period of three months from 23.10.2009, which is challenged in this proceedings.