SUGAR CANE GROWERS ASSOCN Vs. STATE

JUDGEMENT

(1.) This matter is disposed of at the stage of preliminary hearing after notice to respondents and after hearing the Counsel for the petitioner and the respondents.

(2.) The petitioner is the Sugar-cane Growers' Association B. K. (hereinafter referred to as the Association) Kudchi Road, Ugarkhurd in Belgaum by its Secretary Dr. Mohan M. Muthalik. The Association claims, it has a membership of 5000 sugar-cane growers and the Association is formed for the welfare of the sugar-cane growers in Belgaum District.

(3.) In fact, I have often observed and even issued notice to the Registrar of Societies in Karnataka. It is strange that under the Karnataka Societies Registration Act, 1960 (hereinafter referred to as the Act)registration is permitted to these Associations who neither have as their objects promotion of culture, sports nor education but their own trade or professional interests. On that ground it is open to this Court to reject the locus standi of the petitioner to prosecute this petition. Sec. 3 of that Act expressly provides the purpose for which the Association of persons may have registered under that Act. If any Association carries on activities outside those purposes enumerated in Sec. 3 of the Act, it will not be entitled to the registration under that Act.