FRIENDS ASSOCIATION Vs. REGISTRAR OF SOCIETIES

JUDGEMENT

(1.) THE petitioner is a registered Society under the provisions of the Karnataka Societies Registration Act, 1960. It is claimed that the Society is in existence ever since 1910 and had been registered under the Mysore Companies Regulation No. III of 1904 in the name and style of M/s. Friends Union; that it has been re-registered as M/s. Friends Association in the year 1985 and which is now registered under the Karnataka Societies Registration Act, 1960.

(2.) THE grievance of the petitioner is that though the Secretary of the Society has filed before the Registrar a copy of the audited balance sheet of the income and expenditure for the year 2000-2001 and also a list of the members of the managing Committee of the Society, the respondent has not issued acknowledgment for the same.

(3.) THE act of non-acknowledging the filing of the audited accounts for the year 2000-2001 and also non-recognition of the names of the members of the managing Committee of the Society has resulted in harassment to the petitioner Society, by the Police Authorities who are saying that the petitioner Society cannot continue to function, as its registration has not been renewed and that they will action against them.