CHANDRASENAN Vs. STETA OF KERALA

JUDGEMENT

(1.) The prayers in the above three writ petitions are similar. The writ petitions are hence heard and disposed of together.

(2.) The petitioners in all these cases are members of the Aruvipuram Sree Narayana Dharma Paripalana Yogam (SNDP Yogam). The writ petitions are filed, mainly aggrieved by the Order No. IGR/4487/2020/L3 dtd. 17/2/2024 issued by the Inspector General of Registration, holding that the Directors were not disqualified for the financial years 2014-2015 and 2015-2016.

(3.) W.P.(C)No.8198 OF 2024 has been filed praying to quash Order No. IGR/4487/2020/L3 dtd. 17/2/2024 of IG of Registration; to declare that respondents 4 to 7 are disqualified under the provisions of the Companies Act, 2013 ('the 2013 Act' for short) and ineligible to continue as Directors of SNDP Yogam; to declare that all the Directors of SNDP Yogam are disqualified under Sec. 164 of the Companies Act; to appoint an Administrator to run the affairs of the SNDP Yogam including preparation and publication of voters list in the SNDP Yogam, issuance of Identity cards to such voters, conduct a free and fair election and handover the administration to such elected body; and to declare that the SNDP Yogam has no control over the Unions and Sakhas.