MALATHI M. BIRADAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) An order, by which the District Registrar has directed convening of a meeting after issuance of notices to all the members through registered post to conduct an election to the governing body and thereafter furnish returns for the year 2017-18 up to 2019-20, is called in question in this writ petition.

(2.) The petitioners had lodged a complaint contending that their signatures had been forged by the 6th respondent and the Managing Committee itself was reconstituted and therefore the said reconstitution was challenged before the District Registrar.

(3.) The District Registrar after taking note of the allegations has exercised his power under Sec. 25(2)(c) and directed a meeting to be conducted in compliance with the statutory requirement and the office bearers and the governing body was required to be appointed.