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Kerala High Court

Anilkumar vs The District Registrar (General) And ... on 11 July, 2017

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

        

 
IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                            PRESENT:

                   THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

       WEDNESDAY, THE 20TH DAY OF DECEMBER 2017/29TH AGRAHAYANA, 1939

                                   WP(C).No. 41209 of 2017 (A)
                                      ----------------------------


PETITIONER(S):
--------------------------

                      ANILKUMAR, AGED 45 YEARS
                     SON OF VELAYUDHAN, KOLLAMPARAMBIL HOUSE,
                     PAATHIRIPADAM (P.O), EDAKKARA VILLAGE, MALAPPURAM DISTRICT
                     PIN-679331.




                      BY ADV. SRI.R.RAJESH KORMATH


RESPONDENT(S):
-----------------------------

          1.         THE DISTRICT REGISTRAR (GENERAL) AND REGISTRAR OF
                     SOCIETIES,    MALAPPURAM, OFFICE OF THE DISTRICT REGISTRAR
                     (GENERAL) AND REGISTRAR OF SOCIETIES, CIVIL STATION (P.O).,
                     MALAPPURAM DISTRICT, PIN

          2.         KURATHI AMMA DEVI KSHETHRAM, KURATHIMALA, AREGISTERED
                     SOCIETY, BEARING NO.MPM/CA/453/2017,
                     REPRESENTED BY ITS PRESIDENT KIRATHADAS
                     AGED 60 YEARS, SON OF LATE BALAKRISHNAN NAIR
                     KRISHNA HOUSE, KAATTICHIRA, POOKOTUMANNA (P.O)
                     CHUNGATHARA VILLAGE, NILAMBUR TALUK
                     MALAPPURAM DISTRICT, PIN-679 334.

          3.         VIJAYAKUMAR, AGED 52 YEARS,
                     SON OF LATE NARAYANAN NAIR, SECRETARY OF THE SECOND
                     RESPONDENT SOCIETY, PUTHENPURAKAL HOUSE, PAATHIRIPADAM
                     (P.O), CHUNGATHARA VILLAGE, NILAMBUR TALUK
                     MALAPPURAM DISTRICT, PIN-679 331.

          4.         SANKARANARAYANAN, AGED 62 YEARS, SON CHOZHI, ENGAKODAN
                     HOUSE, PAATHIRIPADAM (P.O), CHUNGATHARA VILLAGE, NILAMBUR
                     TALUK, MALAPPURAM DISTRICT, PIN-679 331.

          5.         BALAKRISHNAN, AGED 52 YEARS, SON OF PALANISWAMI
                     IRUTHATTIL HOUSE, KATTICHIRA, POOKOTUMANNA (P.O)
                     MALAPPURAM DISTRICT, PIN-679 334.

WP(C).No. 41209 of 2017 (A)



       6.     MOHANAN NAIR, AGED 61 YEARS, PADINJATTINKAVU HOUSE,
              PAATHIRIPADAM (P.O), CHUNGATHARA VILLAGE, NILAMBUR TALUK
              MALAPPURAM DISTRICT, PIN-679 331.

       7.     CHINNAN ALIAS VISWANATHAN, AGED 65 YEARS, SON OF UNNIKUTTY
              KALLAMPARAMBIL HOUSE, PAATHIRIPADAM (P.O), CHUNGATHARA
              VILLAGE, NILAMBUR TALUK
              MALAPPURAM DISTRICT, PIN-679 331.

       8.     SADASIVAN P.K, AGED 50 YEARS, SON OF KAARI,
              PARAKKAL HOUSE, PAATHIRIPADAM (P.O), CHUNGATHARA VILLAGE,
              NILAMBUR TALUK, MALAPPURAM DISTRICT, PIN-679 331.

       9.     RAMACHANDRAN P.K, AGED 52 YEARS, SON OF KORU, PARAKKAL
              HOUSE, PAATHIRIPADAM (P.O), CHUNGATHARA VILLAGE, NILAMBUR
              TALUK, MALAPPURAM DISTRICT, PIN-679 331.




              BY SRI.DILIP.S, GOVERNMENT PLEADER


        THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
20-12-2017, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

WP(C).No. 41209 of 2017 (A)




                                                APPENDIX

PETITIONER(S)' EXHIBITS
-----------------------
EXHIBIT P1          TRUE COPY OF THE MEMORANDUM OF ASSOCIATION DATED 11.7.2017
OF THE SECOND RESPONDENT-SOCIETY.

EXHIBIT P2            TRUE COPY OF THE COMPLAINT DATGED 30.8.2017 PREFERRED BY
THE PETITIONER BEFORE THE FIRST- RESPONDENT-REGISTRAR.


EXHIBIT P3          TRUE COPY OF THE COMPLAINT DATED 8.9.2017 PREFERRED BY THE
SEVENTH- RESPONDENT BEFORE THE FIRST- RESPONDENT-REGISTRAR.

EXHIBIT P4          TRUE COPY OF THE COMPLAINT DATED 8.9.2017 PREFERRED BY THE
EIGHTH-RESPONDENT BEFORE THE FIRST-RESPONDENT-REGISTRAR.

EXHIBIT P5          TRUE COPY OF THE COMPLAINT DATED 8.9.2017 PREFERRED BY THE
NINENTH-RESPONDENT BEFORE THE FIRST-RESPONDENT-REGISTRAR

EXHIBIT P6         TRUE COPY OF THE AGREEMENT ARRIVED AT BETWEEN THE PARTIES
FROM POLICE STATION, POTHUKALLU.

EXHIBIT-P7- TRUE COPY OF THE JUDGMENT DATED 24.10.2017 IN W.P.(C) NO.31039
OF 2017 ON THE FILE OF THIS HONOURABLE COURT.

EXHIBIT P8- TRUE COPY OF THE NOTICE DATED 24.10.2017 ISSUED BY THE FIRST-
RESPONDENT-REGISTRAR TO THE SEVENTH-RESPONDENT.


RESPONDENT(S)' EXHIBITS                                     NIL
----------------------------------------------




R.AV                                           //TRUE COPY//




                                               PA TO JUDGE



                      A.MUHAMED MUSTAQUE, J.
                  =========================
                      W.P.(C).No.41209/2017
                  ~~~~~~~~~~~~~~~~~~~~~~~~~
       Dated this the 20th day of December, 2017

                            J U D G M E N T

The petitioner approached the first respondent Registrar with a complaint to revoke the registration given to second respondent-society. Exhibit P2 is the said complaint. Appropriate decision shall be taken by the first respondent on Exhibit P2 after hearing the petitioner and all affected persons. Certainly, while considering the complaint, the decision of this Court in Pullichira Parish Protection Council v. District Registrar (General) [2013 (2) KLT 6] shall also be adverted to. Needful shall be done within a period of one month.

The writ petition is disposed of as above.

Sd/-

A.MUHAMED MUSTAQUE, JUDGE ms