India Evangelical Lutheran Church vs The Registrar Of Societies on 13 September, 2022

[Cites 1, Cited by 0]

Madras High Court

India Evangelical Lutheran Church vs The Registrar Of Societies on 13 September, 2022

Bench: N.Sathish Kumar

                                                                                W.P.No.7004 of 2016


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED :13.09.2022

                                                     CORAM:

                                  THE HON'BLE MR.JUSTICE N.SATHISH KUMAR

                                               W.P.No.7004 of 2016
                                        and W.M.P.Nos.6211 and 6212 of 2016

                     India Evangelical Lutheran Church
                     rep. by its General Treasurer
                     Rev. R.Vijayakumar
                     New No.47, Old No.21
                     Eldams Road, Teynampet
                     Chennai 600 018                                          ... Petitioner

                                                       Vs.

                     1.The Registrar of Societies
                     Registrar – Central Chennai
                     Pycrofts Road, Triplicane
                     Chennai 600 005

                     2.K.Baul Sundar
                     3.Chrispin Paras                                         ... Respondents

                     PRAYER: Writ Petition filed under Article 226 of Constitution of India
                     praying for issuance of Writ of Certiorarified Mandamus, calling for the
                     records of the 1st respondent pertaining to its receipt dated 28.11.2013
                     issued to the 3rd respondent in the name of the petitioner association
                     under receipt No.024918 for the purpose of amending the memorandum

                     Page No.1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                       W.P.No.7004 of 2016


                     and byelaws of the petitioner association and quash the same and further
                     direct the 1st respondent to initiate appropriate action in accordance with
                     law and register the duly approved amendments to be submitted by the
                     lawful and legally elected officers.


                                  For Petitioner              : No Appearance

                                  For Respondents             : Mr.S.Ravikumar
                                                                Spl. G.P. for R1

                                                               : Mr.C.Prabhakaran for R2

                                                            : No appearance for R3
                                                          ORDER

Today, when the matter was taken up for consideration, neither the petitioner nor his counsel was present before this Court to prosecute the matter.

2.In view of the above, this Writ Petition stands dismissed for non prosecution. Consequently, the connected miscellaneous petitions are closed. No costs.

13.09.2022 kas Page No.2 of 4 https://www.mhc.tn.gov.in/judis W.P.No.7004 of 2016 To The Registrar of Societies Registrar – Central Chennai Pycrofts Road, Triplicane Chennai 600 005 N.SATHISH KUMAR, J.

Page No.3 of 4

https://www.mhc.tn.gov.in/judis W.P.No.7004 of 2016 kas W.P.No.7004 of 2016 and W.M.P.Nos.6211 and 6212 of 2016 13.09.2022 Page No.4 of 4 https://www.mhc.tn.gov.in/judis

Unlock Advanced Research with PRISMAI

Madras High Court