G. S. MURTHY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking a direction in the nature of mandamus for cancellation of the registration of the 3rd respondent on the ground that its registration itself is without jurisdiction.

(2.) Heard Sri.H.S.Pradeep, learned counsel appearing for petitioner, Sri.Sridhar Hegde, learned Additional Government Advocate appearing for respondent Nos.1 and 2 and Sri.Ajay Govindaraj, learned counsel appearing for respondent No.3.

(3.) The 3rd respondent-Chitramala Land and Flat Owners Welfare Association ('Association' for short) is registered under the Karnataka Societies Registration Act, 1960 in the year 2004. The petitioner, one of the residents of the apartment complex, submits a representation to the 2nd respondent- Deputy Registrar of Co-operative Societies seeking to cancel the registration of the 3rd respondent. This is turned down by an endorsement dtd. 29/9/2021. This leads the petitioner to this Court in the subject petition.