Madras High Court
R.P.Rajenthiran vs The District Registrar on 14 June, 2018
Author: T.Raja
Bench: T.Raja
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 14.06.2018 CORAM THE HONOURABLE MR.JUSTICE T.RAJA W.P.No.14497 of 2018 1.R.P.Rajenthiran 2.N.Dhanasekaran 3.Rajenthiran .. Petitioners -vs- The District Registrar, Office of District Registrar, Collector Office Campus, Nallipalayam Post, Namakkal-637 003. .. Respondent Petition under Article 226 of the Constitution of India, praying for the issue of a Writ of Mandamus, directing the respondent to afford an opportunity of hearing to the petitioners in the Appeal filed against the Check Slip No.3 of 2018 of the Sub Registrar, Kumarapalayam, dated 04.05.2018 with respect to the registration of alleged Amendment Trust Deed dated 25.04.2018 of Shridi Sai Baba Charitable Trust by considering the joint representation of the petitioners and 14 others dated 02.06.2018. For Petitioners :: Mr.S.Senthil For Respondent :: Mr.T.M.Pappiah, Special Government Pleader ORDER
The petitioners seek a direction to the respondent to afford them an opportunity of hearing in the Appeal filed against the Check Slip No.3 of 2018 of the Sub Registrar, Kumarapalayam, dated 04.05.2018 with respect to the registration of alleged Amendment Trust Deed dated 25.04.2018 of Shridi Sai Baba Charitable Trust by considering their joint representation dated 02.06.2018.
2.The petitioners have constituted a Public Charitable Trust under the name and style of 'Shridi Saibaba Charitable Trust' along with 11 others with an object and purpose of providing social service by way of imparting education among the socio economically downtrodden people. The said deed of Trust was executed by 14 Trustees including the petitioners and the same was registered with the office of the Sub-Registrar, Kumarapalayam, Namakkal District vide Document No.20 of 2015.
3.Considering the limited prayer sought for in this petition, without going into the merits of the same, this Court hereby directs the respondent to afford an opportunity of hearing to the petitioners in the Appeal filed against the Check Slip No.3 of 2018 of the Sub Registrar, Kumarapalayam, dated 04.05.2018 by considering their joint representation dated 02.06.2018 and pass orders, on merits and in accordance with law, within a period of four weeks from the date of receipt of a copy of this order. Accordingly, this writ petition is disposed of. No costs.
Speaking/Non speaking order 14.06.2018
Index : yes/no
vga
To
The District Registrar,
Office of District Registrar,
Collector Office Campus,
Nallipalayam Post,
Namakkal-637 003.
T.RAJA, J.
vga
W.P. No.14497 of 2018
14.06.2018