EDAPPALLY CENTRAL NSS KARAYOGAM Vs. REGISTRAR

JUDGEMENT

(1.) This Original Petition has been filed by the Edapally Central NSS Karayogam (hereinafter referred to as 'the NSS Karayogam' for short), represented by its Secretary-in-charge impugning the judgment dated 19.05.2020, of the 6th Additional District Court, Ernakulam, in C.M.Application Nos.7/20,8/20,11/20 and 13/20.

(2.) At the core of the disputes between the parties is an order issued by the Registrar of the NSS Karayogam, the 1 st respondent herein, as per which, an Ad-hoc committee had been appointed to take over management of the petitioner-Karayogam, on the allegation that its Elected Committee had differences of opinion between them, leading to a stalemate in its administration; and further that majority of the members of the said Committee, namely, 9 out of 15, had resigned.

(3.) The petitioner's specific allegation is that the alleged resignation of 9 members out of the 15 member Elected Committee cannot be legally approved particularly because, 3 among them had immediately thereafter withdrawn their resignations before it could have acted upon by the 1st respondent- Registrar. Various other allegations and averments are also available on record but to cut the story short, the learned Munsiff's Court, Ernakulam, granted an order of injunction against the respondents herein from interfering with the activities of the Elected Committee of the petitioner- Karayogam; thus in effect, prima facie finding the impugned order of the Registrar to be not valid.