VEERASHAIVA VIDYAVARDHAKA SANGHA Vs. DISTRICT REGISTRAR BELLARY

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 held 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 byelaws. Respondent 4 approached the Revenue Minister by way of representations, Annexures-C and D, seeking cancellation of the amended bye-laws. Respondent 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 Counsels for the parties.