BISTAPPA FAKEERAPPA DANDIN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) the petitioner is party No. 1 in mag.c.r. 34 of 1989-90 on the file of the learned sub-divisional magistrate, gadag. He has in this petition challenged the order dated 3-3-1990 passed by the learned sub-divisional magistrate under Section 145, cr. P.c., and appointing one of the senior principals of the institution as receiver to look after the management of the properties.

(2.) it is the case of the petitioner that he is the president of thekanakadasa shikshana samithi, gadag. Respondents 2 to 6 claimed that they had managed the institution.

(3.) on 24-4-1989 the assistant charity commissioner passedan order declaring the petitioner as the president of the said institution. Against this Order, respondents 2 to 6 filed appeal nos. 11, 12 and 13 of 1989 before the learned charity commissioner, belgaum. The learned charity commissioner dismissed these appeals.