DISTRICT PROGRAMME CO ORDINATOR Vs. ABDUL KAREEM
LAWS(SC)-2008-9-2
SUPREME COURT OF INDIA
Decided on September 18,2008

DISTRICT PROGRAMME CO-ORDINATOR Appellant
VERSUS
ABDUL KAREEM Respondents

JUDGEMENT

- (1.) Delay condoned.
(2.) Leave granted. Mahila Samkhya, Karnataka, is a society registered under the Karnataka Societies Registration Act, 1960.
(3.) This society is engaged in various activities, like encouraging, assisting, promoting, decision making and encouraging group action by women as means of their empowerment and equal participation in the process to bring about social changes and to empower the women. The activities of the said society is being carried out in the districts of Gulbarga, Bidar, Raichur, Bijapur, Bellary, Koppal and Mysore in the State of Karnataka. It has been receiving funds from the Government of Netherlands for the aforementioned activities.;


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