N RAMAMURTHY Vs. STATE

JUDGEMENT

(1.) These cases have come before me on an objection raised by the Office as to the maintainability of the appeals. In order to appreciate the objection raised, a few facts may be stated.

(2.) The appellants in all these appeals filed petitions under section 11 of the Hyderabad Public Societies Registration Act of 1350-F. which reads as follows :

(3.) The determination of this contention depends on the question whether the power to determine the dispute conferred under section 11 is on any person as a persona designata or whether it is conferred on the Court. The language of section 11 is clear that the disputes referred to therein, in places other than the City of Hyderabad, are to be decided by the District Court having jurisdiction over that place. The Explanation to section 11, however, states that the District Court shall mean in the City of Hyderabad, the First Judge of the City Civil Court. On the strength of this Explanation, the Office seems to think that the First Judge of the City Civil Court is appointed as persona designata and not as a Court.