KRANTIVEER SANGOLLI RAYANNA RESIDENTIAL HIGH SCHOOL TRUST Vs. KRANTIVEER SANGOLLI RAYANNA RESIDENTIAL HIGH SCHOOL TRUST (R)

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and learned counsel for the respondent No.1.

(2.) This writ petition is filed praying this Court to issue a writ in the nature of certiorari or any other order or direction quashing registration of respondent No.1-Trust by respondent No.2 at Registration No. [XXXXXXXXXX]/1043/2011-12 produced at Annexure-K and issue any other writ or direction or order.

(3.) The main contention in this petition is that on 28/2/1979 the petitioner-Trust was registered with the Assistant Charity Commissioner, Belagavi at Registration No.E-494(BGM). Revappa Hanjappa Lamani who represents as Chairman in the present petition was elected as the Chairman of the petitioner-Trust on 17/8/2003. The respondent-Ramappa Pandappa Pammar who claims to be the Chairman of respondent No.1-Trust along with two others filed a suit against the petitioner-Trust, its Chairman and Managing Committee members in O.S.No.5/2008 before the Court of Principal District Judge, Belagavi on 24/9/2008. The said Court rejected I.A.No.II for temporary injunction but allowed I.A.No.III for appointment of Deputy Director of Public Instructions, Belagavi as Receiver to manage the petitioner-Trust and its institutions vide order dtd. 26/7/2010. It is also contended that respondent who claims to be the Chairman of the petitioner-Trust filed Miscellaneous Petition No.195/2010 before the Court of Principal District Judge, Belagavi on 2/8/2010.