N P KRISHNAMURTHY Vs. N R PANDURANGAPPA

JUDGEMENT

(1.) THIS writ petition is directed against the order dated 7-4-2006 passed by the Karnataka appellate Tribunal in Appeal No. 54 of 2003 allowing the appeal purporting to be one filed under Section 27 (3) of the Karnataka Societies Registration Act, 1960 (for short, 'the Act' ).

(2.) UNDER the impugned order, the Tribunal has, while allowing the appeal which was in turn directed against the order dated 28-12-2002 passed in Case No. SOR. 55/2002-03 by the District registrar, Chitradurga District who had declined to cancel the registration that had been given in favour of the society known as 'sree Ranganatha Swamy Temple Committee', has set aside the impugned order holding that the order was bad to the extent it declined to allow the application for holding that the registration of the society was illegal.

(3.) THE society it appears had been granted registration in terms of the order dated 21-5-2002 in registration No. 55 of 2002 at the instance of several persons who claimed to be devotees of sree Ranganatha Swamy Temple, Nandihalli Village, Hiriyur Taluk, Chitradurga District, including the writ petitioners.