ARUN K. MEHTA S/O. LATE J.K. MEHTA PROPRIETOR A.K. PHARMACEUTICALS Vs. THE DISTRICT REGISTRAR OF SOCIETIES, THE KARNATAKA CHEMISTS AND DRUGGISTS ASSOCIATION BY ITS SECRETARY, RAVINDRA KUMAR M.J. S/O. JAYARAME GOWDA PROPRIETOR NE S.V. MEDICALS AN

JUDGEMENT

(1.) A direction is sought against Respondent No. 1 to consider the representation of the Petitioner dated 19.8.2010 vide Annexure -G to the writ petition. The Petitioner has also sought for a direction to Respondent No. 2 restraining them from taking any policy decision and also collecting any subscription from the manufacturers of drugs or to collect subscription/membership fee from the retailers in the State of Karnataka.

(2.) BY filing the representation at Annexure -G, the Petitioner seeks consideration of his prayer by the Registrar of Societies for restraining Respondent No. 2 from spending any amount. Certain other prayers are also made in the said representation.

(3.) BE that as it may, since the said allegations are to be considered by Respondent No. 1 in accordance with law, this Court declines to comment anything on merits of the matter at this stage. However, the funds of the members of Respondent No. 2 will have to be protected in the meanwhile. By the said process, no prejudice will be caused to any of the members of the Association, including the Secretary of the Association. In view of the same and having regard to the totality of the facts and circumstances of the case, the following order is made: