JAGADGURU RENUKACHARYA Vs. N.R RAVISH

JUDGEMENT

(1.) The petitioners are before this Court seeking a direction by issuance of a writ in the nature of mandamus to decide the complete complaint/dispute registered on 16/2/2023 as expeditiously as possible, at any rate, within 15 days from what this Court would direct and in furtherance of the aforesaid prayer, has sought an interim order of stalling the conduct of Annual General Body Meeting, which was slated to be held on 02. 02.2023.

(2.) Heard Sri. M.R. Rajagopal, learned Senior counsel along with Sri. Sumanth Kumar S. Patil, learned counsel appearing for the petitioners, Sri. B.V. Krishna, learned AGA appearing for respondent No.1 and Sri. Ashok Haranahalli, learned Senior counsel along with Sri. Mahesh C.M., learned counsel appearing for respondent No.2.

(3.) The petitioners claim to be the office bearers of the Jagadguru Renukacharya Education Society ('Society' for short) and they claim to have been elected on 14/8/2020. The election of the petitioners became the subject matter before the District Registrar, who in terms of his order dtd. 18/8/2020, sets aside the entire election conducted. This was called in question by the petitioners herein before this Court in W.P.No.10078/2020, this Court directs the Administrator, who by then had assumed charge to hand over a charge to the newly elected body. In terms of the said direction, charge was handed over to respondent No.2 on 20/11/2020. Later, petitioners were all placed under suspension in terms of certain proceedings drawn up by the District Registrar on 19/11/2020. This was called in question before this Court in W.P.No.15013/2020, which comes to be withdrawn by the petitioners on 24/1/2023. After which, the second respondent calls for a General Body Meeting in terms of its notice on 2/2/2023 drawing up of certain agenda. The calling of General Body Meeting is what drives the petitioners, to this Court in the subject petition.