MAHILA SEVA SAMAJ Vs. REGR OF SOCIETIES

JUDGEMENT

(1.) In this petition under Article 226 of the Constitution, the petitioners have challenged the order No. SOR 1749/57-58 dated 5-12-1977 (Exh.-C) of the Registrar of Societies in Karnataka, Bangalore (hereinafter referred to as the Registrar).

(2.) A society called 'the Manila Seva Samaja, Davangere' (hereinafter referred to as 'the society') registered and functioning under the provisions of the Karnataka Societies Registration Act of 1960 (Kar Act No. 17 of 1960) (hereinafter referred to as 'the Act') is the 1st petitioner and the 2nd petitioner claims to be its elected president for the relevant period,

(3.) On 5-12-1977 respondents 2 to 5, who are members of the society, presented an application before the Registrar purporting to be under S. 25 of the Act, alleging various irregularities in its functioning and requesting him to order an enquiry into its affairs. On the said application itself the Registrar made an order as hereunder: