SRI MALLAPPA PUDAKALKATTI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Aggrieved by the order passed in W.P. No.103712/2021 clubbed with W.P. No.104100/2021, dtd. 29/11/2021, W.A. No.100256/2022 is filed by the petitioners therein; W.A. Nos.100164/2023 and 100165/2023 are filed by respondent Nos.2, 3 and 6 therein.

(2.) The Dakshina Bharat Hindi Prachara Sabha (hereinafter referred to as "the Central Sabha") was established in the year 1918 at Chennai for propagating Hindi language in the Southern States. It was registered under the Societies Registration Act, 1860. One of its objects is to establish Regional Sabhas known as Pranteeya Sabha for spreading of Hindi language in the areas were Tamil, Telugu, Malayalam and Kannada languages are spoken. Thereafter, Dakshina Bharat Hindi Prachara Sabha Act, 1964 came into existence, which declared the Central Sabha as an institution of national importance. Respondent Nos.2 and 3 are the Central Sabha.

(3.) The Central Sabha in furtherance of its objectives has established the Dakshina Bharat Hindi Prachara Sabha (Karnataka), Dharwad (hereinafter referred to as "the Pranteeya Sabha"). The said Pranteeya Sabha was initially registered under the provisions of the Bombay Public Trusts Act, 1950 and after its repeal, has been registered under the provisions of the Karnataka Societies Registration Act, 1960, as a Society.