SUNIL BABU J.B. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question the registration of the 4th respondent - Hoysala Commanders Retreat Apartment Owners Welfare Association under the Karnataka Societies Registration Act, 1960 and the consequent act of the 4th respondent collecting maintenance charges from all the owners of the apartment in the apartment complex.

(2.) Heard Sri.Sameer Sharma, learned counsel appearing for petitioner, Smt.Rashmi Patel, learned High Court Government Pleader appearing for respondents 1 to 3 and Sri.Praveen Kamath, learned counsel appearing for respondent No.4.

(3.) Brief facts that lead the petitioner to this Court in the subject petition as borne out from the pleadings are: