VEERASHIVA VIDYAVARDHAKA SANGHA Vs. DISTRICT REGISTRAR

JUDGEMENT

(1.) PETITIONER is challenging the order of the District Registrar dated 29-6-2000. Petitioner is a society registered under the Karnataka Societies Registration Act. It has number of educational institutions in Bellary. It has its own bye-laws and it is amended from time to time. A Special General Body Meeting was constituted on 12-3-2000 for considering the amendments. The amendments were approved by the society. Since then the society is functioning in accordance with the amended bye-laws. Respondent No. 4 approached the revenue minister by way of representations Annexure C and D, seeking cancellation of the amended bye-laws. Respondent No. 3 Revenue Minister has made a note on Annexure D stating that the amended bye laws may be cancelled by the registrar. Annexure-E has been issued by the second respondent with certain conditions. Annexure-F is an endorsement issued by the Registrar. Petitioner is therefore before me.

(2.) AN impleading application is filed by a member of the society in this Court. The State Government has filed a short affidavit. They justify their action.

(3.) HEARD the learned counsel for the parties.