MANOJ.N Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner has filed this writ petition seeking the following reliefs:

(2.) The petitioner is a member of Film Distributors' Association (Kerala) having registration No. ERN 480/87, which is registered under the Travancore Cochin Literary Scientific and Charitable Societies Registration Act, 1955 ('Act, 1955' for short) in the year 1987. The case projected by the petitioner is that respondent Nos. 5 and 6, who are President and General Secretary, are grossly mismanaging the 4th respondent Association.

(3.) Ventilating his grievance, the petitioner has submitted Exhibit P6 application before the State Government, respondent No.1, apparently invoking the powers conferred under Sec. 19 of the Act, 1955, and the same is pending consideration.