LAWS(KAR)-2023-7-1477

M. B. THIPPESWAMY Vs. DISTRICT REGISTRAR OF SOCIETIES

Decided On July 26, 2023
M. B. Thippeswamy Appellant
V/S
DISTRICT REGISTRAR OF SOCIETIES Respondents

JUDGEMENT

(1.) The short grievance of the petitioners is as to acceptance of returns filed u/s 13 of the Karnataka Societies Registration Act, 1960. Learned counsel for the petitioners vehemently argues that some person who has nothing to do with the society has filed the subject returns and therefore, the 1st respondent-District Registrar of Societies ought not to have accepted the same. He also notifies to the court that because of acceptance of said filing of returns, the 3rd respondent is trying to discharge the functions relating to the affairs of society which is contrary to law. In this regard, the counsel submits, an FIR also has been lodged with the police.

(2.) Learned AGA appearing for the 1st respondent notice to other respondents having been dispensed with, opposes the petition contending that it is intra- management dispute and therefore, the same does not fall within the jurisdiction of 1st respondent to adjudicate; the filing of returns & documents u/s 13 of the Act is mandatory and who files them is not much important. If petitioners have got any grievance, they should work out the remedy before the Civil Court. So contending, she seeks dismissal of the Writ Petition.

(3.) Having heard the learned counsel for the parties and having perused the Petition Papers, this court is broadly in agreement with the submission made by the learned AGA and therefore, declines indulgence in the matter.