Madras High Court
Unknown vs The Inspector General Of Registration on 20 September, 2021
Author: R.Mahadevan
Bench: R.Mahadevan
W.P.No.18662 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated : 20.09.2021
Coram
The Honourable Mr.Justice R.MAHADEVAN
W.P.No.18662 of 2021
Chengalpatu District Micro and
Small Industries Association,
A Society registered under the Tamil Nadu Societies
Registration Act, 1975 (Tamil Nadu Act 27 of 1975)
rep. by its President T.Wilson,
No.23, Bhoopathy Nagar, 1st Street,
Keelkattalai,
Chennai – 600 117. ...Petitioner
Versus
1.The Inspector General of Registration,
Santhome High Road, Chennai – 600 028.
2.The Registrar of Societies,
Chennai South, Chennai – 600 015.
3.The District Registrar (Administration),
The District Registrar Office,
Chengalpattu District.
4.The President/Secretary,
Chengalpattu District Micro and
Small Industries Association (335/2019),
No.72/20, Rastha 1st Street,
Anumanthaputheri, Natham,
Chengalpattu – 603 002. ...Respondents
1/6
https://www.mhc.tn.gov.in/judis/
W.P.No.18662 of 2021
Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of a writ of mandamus directing the third respondent to
cancel the registration of Chengalpattu District Small and Micro Industries
Association bearing Registration No.335/2019 in pursuant to the
proceedings letter No.2481/E1/2020 dated 20.10.2020 issued by the third
respondent in accordance with the provisions of the Tamil Nadu Societies
Registration Act, 1975 within the time frame fixed by this Court by
considering the petitioner's representation dated 23.12.2020.
For Petitioner : Mr.A.Saravanan
For Respondents – 1 to 3: Mr.G.Krishnaraja,
Government Counsel
Respondent – 4 : Mr.A.R.L.Sundaresan,
Senior Counsel
for Mrs.A.L.Gandhimathi
ORDER
With the consent of both sides, this writ petition is taken up for final disposal.
2. The relief sought in this writ petition is to direct the third respondent to consider the petitioner's representation dated 23.12.2020 and cancel the registration of Chengalpattu District Small and Micro Industries Association bearing Registration No.335/2019 pursuant to the proceedings bearing No.2481/E1/2020 dated 20.10.2020 issued by the third respondent, 2/6 https://www.mhc.tn.gov.in/judis/ W.P.No.18662 of 2021 in accordance with the provisions of the Tamil Nadu Societies Registration Act, 1975, within a time frame to be fixed by this Court.
3. The brief facts of the case are as follows:
3.1 The petitioner is a registered Association bearing Registration No.SRG/Chennai South/533/2019 and was established for the purpose of safeguarding the interest of the Chengalpattu District Micro and Small Industries. Subsequently, someone has registered a society in the name of Chengalpattu District Small and Micro Industries Association bearing Registration No.335/2019 i.e., fourth respondent, which is more similar to the name of petitioner Association. Hence, the petitioner made a complaint dated 21.08.2020, before the respondents, in this regard.
3.2 Pursuant to the aforesaid complaint, the third respondent conducted an enquiry and sent a letter No.2481/E1/2020 dated 20.10.2020 to the President/Secretary of the said subsequently registered Association, wherein, it was stated that the Chengalpattu District Small and Micro Industries Association bearing Registration No.335 of 2019 ought to have changed its name under Section 11(1) & (2) of the Tamil Nadu Societies Registration Act, 1975 (hereinafter referred to as 'Act'), failing which, its 3/6 https://www.mhc.tn.gov.in/judis/ W.P.No.18662 of 2021 registration will be cancelled under Sections 36 and 37(1)(a) of the Act.
Even after the issuance of aforesaid communication, the said Association neither changed its name nor cancelled its registration. Therefore, the petitioner Association sent a representation dated 23.12.2020 to the respondents, requesting to cancel the registration of the subsequently registered Association bearing Registration No.335/2019. However, till date, no action has been taken on the same.
3.3 In the mean while, the Petitioner Association approached the third respondent and sought information under the Right to Information Act, in this regard, for which, the third respondent vide communication dated 22.07.2021 replied that action has already been initiated against the said Association, but final decision has not yet taken on this issue and therefore, at this stage, information cannot be given. Hence, left with no other alternative, the petitioner has come before this court with the present writ petition for the aforesaid relief.
4. Heard the learned counsel on both sides and perused the materials placed before this Court.
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5. Considering the facts and circumstances of the case and having regard to the submissions made by the learned counsel appearing for all the parties, this Court, without expressing any opinion on the merits of the case, directs the third respondent to consider the petitioner's representation dated 23.12.2020 and pass appropriate orders on merits and in accordance with law, preferably, within a period of four weeks from the date of receipt of a copy of this order, after affording an opportunity of personal hearing to the petitioner as well as the fourth respondent.
6. This Writ Petition is disposed of with the above direction. No costs.
20.09.2021
mrr
Index : Yes/No
To
1.The Inspector General of Registration,
Santhome High Road,
Chennai – 600 028.
2.The Registrar of Societies,
Chennai South,
Chennai – 600 015.
3.The District Registrar (Administration), District Registrar Office, Chengalpattu District.
5/6https://www.mhc.tn.gov.in/judis/ W.P.No.18662 of 2021 R.MAHADEVAN, J.
mrr W.P.No.18662 of 2021 20.09.2021 6/6 https://www.mhc.tn.gov.in/judis/