V KV.Krishna v. The Registrar of Societies and 4 others

ORDER:

Heard learned counsel for the petitioner and learned Assistant Government Pleader for Stamps and Registration.

2. This writ petition is filed seeking to declare the inaction of respondent Nos.4 and 5 in conducting meetings of the Executive Committee, General Body and Elections of respondent No.3, as illegal and arbitrary.

3. In the light of the provision contained under Section 23 of the Telangana Societies Registration Act, 2001 (for short, 'the Act, 2001') which provides resolution of disputes arising among the Committee or the Members of the society, in respect of any matter relating to the affairs of the society, and also in the absence of any provision provided under the Act, 2001 providing for any supervisory jurisdiction or control to the respondents authorities, this Court is not inclined to entertain the writ petition.

4. The writ petition is accordingly dismissed leaving it open to the petitioner to avail the remedy provided under Section 23

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