PROF. M.K.SANOO Vs. STATE OF KERALA

JUDGEMENT

(1.) Among the afore three writ petitions, W.P.(C).No.6322/2022 and W.P.(C).No.20931/2022 have been filed by members of the Company by name "Aruvipuram Sree Narayana Dharma Paripalana Yogam".

(2.) I propose to be very brief in this judgment because, finally, this Court can only direct the competent Authority to reconsider the matter, for the reasons that I will presently state, but very compendiously.

(3.) The controversy in question arose sometime earlier, which reached this Court, culminating in the judgment of a learned Division Bench in Writ Appeal Nos.602/2021 and 688/2021 (which will hereinafter be referred to as the 'Division Bench judgment'). Suffice to say, the learned Division Bench directed, with the consent of all sides, the Inspector General of Registration to assess whether party respondents are disqualified under the provisions of Sec. 164 (2) of the Companies Act, 2013, after the fiscal year 2014-15. However, the Inspector General issued the impugned order, produced as Ext.P10 in W.P.(C).No.6322/2022, narrating the facts involved as also the documents produced, but then virtually abdicating his Authority, saying that since substantial questions of law arise, the parties must approach the Civil Court for appropriate remedy.