ADV. E. SHANAVAS KHAN Vs. KOLLAM BAR ASSOCIATION

JUDGEMENT

(1.) This writ petition is filed challenging Exhibits P6 and P6(a) proceedings of the respondents with regard to the suspension of 32 members of Kollam Bar Association.

(2.) Heard Sri.K.Gopalakrishna Kurup, the learned Senior Counsel appearing for the petitioners and Sri.Santhosh Mathew, learned counsel appearing for the respondents.

(3.) The learned Senior Counsel appearing for the petitioners contends that petitioners are advocates in the State Roll of Advocates prepared and maintained by the Kerala State Bar Council under Section 17 of the Advocates Act, 1961. They are members of the Kollam Bar Association, which is incorporated under Section 26 of the Travancore Companies Regulations, 1/1092 and it is an existing company within the meaning of Section 3 of the Companies Act, 1956. A general body meeting of respondent Association held on 18.12.2019 decided to abstain from the proceedings of the Principal District and Sessions Judge on 21.12.2019. On 21.12.2019, The Director Board of the Kollam Bar Association met and decided to place 32 members of the Association including the petitioners under suspension on the ground that they had violated the decision to boycott courts on 21.12.2019. Petitioners herein are challenging the decision of the 1st respondent to place them under suspension which is communicated by notice of suspension dated 21.12.2019.