GURUSWAMY Vs. REGISTRAR OF SOCIETIES

JUDGEMENT

(1.) PETITIONERS are members of the 2nd respondent - Advocates Association, Malavalli in Mandya District.

(2.) THE 2nd respondent is an Association registered under the provisions of the Karnataka Societies Registration Act, 1960. Election to elect members of the Executive Committee of the 2nd respondent and as also office bearers thereof was conducted on 04.03.2014. Results of the said election except that of the President have been declared.

(3.) IN fact, as the matter pertained to election of President of the Bar Association, this Court suggested to the learned counsel appearing for both parties to resolve the issue by arriving at an amicable settlement. Some serious efforts were indeed made. As a result, it transpires that both parties have agreed that fresh election shall be held to the post of President continuing from the stage of scrutiny of nominations. This has become necessary because in the election to the post of President already held, 1st petitioner and the 4th respondent secured equal number of votes and the controversy could not be resolved amicably.