D.B. INAMDAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ petition is filed seeking for a mandamus to direct respondent Nos.5, 6 & 7 to hold Elections to the office of the President, Vice-President, Board of Governors and Chairman of the fifth respondent. An alternative prayer is also made to direct the respondent Nos.3 & 4 to hold Elections in accordance with the Bye-laws of the said committee.

(2.) It is not in dispute that the term of the Committee come to an end on 10/3/2022. It is also not in dispute that thereafter no elections have been conducted for filling up the post of the President, Vice-President, Board of Governors and Chairman of the fifth respondent.

(3.) In the light of the fact that the elections to the fifth respondent - Society cannot be postponed or denied, having regard to the fact that the Society is registered under Karnataka Societies Registration Act and having regard to the further fact that the Society is engaged in running an Educational Institutions and has been constituted by the State, it would be appropriate to issue a mandamus to the third respondent to ensure that a Returning Officer is appointed and Elections are conducted in accordance with law within a period of three months from the date of receipt of a copy of this order.