LAWS(KAR)-1999-7-21

BANJARA LAMBANI YOUTHS ASSOCIATION Vs. STATE OF KARNATAKA

Decided On July 19, 1999
BANJARA (LAMBANI) YOUTH'S ASSOCIATION Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) The petitioner-Society represented by one Sri Raghavendra Naik claiming to be its Secretary has filed this Writ Petition seeking for issuance of a writ of certiorari to quash the impugned notification No. SAMKANE 63 MOSO 97 Bangalore Dted 16.1.1998 vide Annexure-K issued by the first responded and further sought for issuance of a writ of mandamus directing the respondents 1 to 3 not to interfere with the administration of the petitioner Association without due process of law by urging various facts and legal grounds.

(2.) The necessary brief facts of this case to consider the case of the parties are as stated hereunder: The petitioner-Society is a Society registered under the provisions of the Karnataka Societies Registration Ad, 1960 read with the Karnataka Societies Registration Rules, 1961. It has been running different educational institutions at differed places of Chitradurga District and Davangere District. Some of the educational institutions are aided and some educational institutions are unaided. However, all the educational institutions which are being run by the petitioner Association are recognised by the Karnataka State Government. In addition to the educational institutions, it is also running a SC/ST Hostel at Honnur, Davangere Taluk and District. It is stated that eversince it came into existence from 1981, it has been functioning effectively and properly to achieve the objects, for which it has been established solely with a view to impart education to the students belonging to the rural area.

(3.) It is contended that the executive Committee of the Society was elected on 14.8.1997 and the said committee submitted returns to the District Registrar of the Societies the second respondnet herein along with the audited accounts with prescribed fee as required under the rules. The acknowledgement tor having submitted such returns is produced at Annexure-A The list of executive Committee members who were elected on 14.3.1997 is produced at Annexure-B.