Madras High Court
E. Rajarethinam vs Secretary To The Government on 13 July, 2021
Author: R. Mahadevan
Bench: R. Mahadevan
WP No. 14578 of 2012
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 13.07.2021
CORAM
THE HONOURABLE MR. JUSTICE R. MAHADEVAN
Writ Petition No. 14578 of 2012
E. Rajarethinam .. Petitioner
Versus
1.Secretary to the Government
of Tamil Nadu
Commercial Taxes and Registration
Secretariat, Chennai-600 009.
2. Inspector General of Registration
100, Santhome High Road
Chennai-600 028.
3. Deputy Inspector General of Registration
Chennai-600 001.
4. Registrar of Societies
Chennai South, No.9
Jenis Road, Saidapet
Chennai-600 015.
5. Mr.Narayanamurthy
6. President, Light With Us Education
Society
No.6, Kakkan Street, Chitlapakkam
Chennai- 64 .. Respondents
Writ Petition filed under Article 226 of the Constitution of India to issue
a Writ of Mandamus, directing (i) 4 th respondent to order an inquiry over Light
with us Education Society, Reg.No.112/1991 of Chennai South, 6th respondent
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WP No. 14578 of 2012
under Section 36 of Tamil Nadu Societies Registration Act, 1975 and to
present the report of inquiry and action taken in accordance with the same Act
before this Court within the time frame for further proceedings (ii) 2nd
respondent to initiate departmental inquiry on the charges of forgery of
registered documents and the charges of false entries made in the Registers of
Societies at the District Registrar Office, Chennai South engaged in by Light
With Us Education Society with the active help of Mr.Narayanamurthy, 5th
respondent and to present the report of inquiry and action taken before this
Court within the specific time frame for further proceedings (iii) 3 rd respondent
to complete the on-going inquiry of corruption held as per Notice
No.3740/M2/2011-1, dated 29.07.2011 of the office of the same respondent
and to present the report of inquiry and action taken before this Court within
the specific time frame for further proceedings (iv) 2 nd respondent or
alternatively the Jurisdictional Metropolitan Magistrate to initiate criminal
proceedings against the 5th respondent and all the seven signatories of the
impugned Bye-law Amendment of Light With Us Education Society, dated
28.12.2003 by name (i) E.S.M.Sanjeeviraj (ii) E.A.Prem Kumar (iii) P.Selvi
(iv) Nirmala Rajendran (v) A.Rita (vi) A.S.J.Aloysius Devadoss and (vii)
S.Arul Selvam under Section 466 of IPC.
(Additional prayer (IV) amended as per the order of the Hon'ble KKSJ dated
18.09.2013 made in M.P.No.1 of 2012 in W.P.No.14578 of 2012.
For Petitioner : No appearance
party-in-person
For R1 to R4 : Mr. Stalin Abimanyu
Government Advocate
For R5 : Mr.V.Jayaprakash Narayanan
For R6 : Mr. G. Sankaran
ORDER
This writ petition is filed to issue a Writ of Mandamus, directing the (i) 4th respondent to order an inquiry over the 6th respondent under Section 36 of Tamil Nadu Societies Registration Act, 1975 and to present the report of inquiry and action taken in accordance with the same (ii) 2nd respondent to initiate departmental inquiry on the charges of forgery of registered documents http://www.judis.nic.in 2/5 WP No. 14578 of 2012 and the charges of false entries made in the Registers of Societies at the District Registrar Office, Chennai South engaged in by the 6 th respondent with the active help of 5th respondent and to present the report of inquiry and action taken before this Court (iii) 3rd respondent to complete the on-going inquiry of corruption held as per Notice No.3740/M2/2011-1, dated 29.07.2011 of the office of the same respondent and to present the report of inquiry and action taken before this Court (iv) 2nd respondent or alternatively the Jurisdictional Metropolitan Magistrate to initiate criminal proceedings against the 5th respondent and all the seven signatories of the impugned Bye-law Amendment of Light With Us Education Society, dated 28.12.2003, by name (i) E.S.M.Sanjeeviraj (ii) E.A.Prem Kumar (iii) P.Selvi (iv) Nirmala Rajendran (v) A.Rita (vi) A.S.J.Aloysius Devadoss and (vii) S.Arul Selvam under Section 466 of IPC.
2. When the writ petition was taken up for hearing on 09.07.2021, there was no representation for the petitioner. Therefore, the writ petition was directed to be posted today under the caption "for dismissal". Even today, there is no representation for the petitioner. The writ petition was filed in the year 2012 and it appears that the petitioner is not interested to prosecute this writ petition. Therefore, the writ petition is dismissed for non-prosecution. No http://www.judis.nic.in 3/5 WP No. 14578 of 2012 costs.
13.07.2021
Index : yes/no
Internet : yes/no
kj/rsh
To
1.Secretary to the Government
of Tamil Nadu
Commercial Taxes and Registration
Secretariat, Chennai-600 009.
2.Inspector General of Registration 100, Santhome High Road Chennai-600 028.
3.Deputy Inspector General of Registration Chennai-600 001.
4.Registrar of Societies Chennai South, No.9 Jenis Road, Saidapet Chennai-600 015.
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