H. SHANKER SHETTY Vs. THE DISTRICT REGISTRAR OF SOCIETIES AND ORS.

JUDGEMENT

(1.) I have taken up this matter for final disposal with the consent of the learned advocates appearing for the parties.

(2.) THE petitioner, who is a member of the second respondent Sangha has raised the challenge to the first respondent's order, dated 26.6.2013 (Annexure -U) resisting the amendment to the said Sangha's bye -laws. He has also sought a writ of mandamus to the first respondent to hold and conduct the enquiry, in accordance with law, pursuant to the notice, dated 29.5.2013 (Annexure -P) issued by the respondent No. 1.

(3.) SRI Naik submits that the respondent No. 1 has observed that the proceedings of the respondent No. 2 are not in accordance with law. But without invalidating them, the respondent No. 1 is content advising the respondent No. 2 to act in accordance with the bye -laws before proposing any amendment in future.