P KRISHNANKUTTY Vs. STATE OF KERALA

JUDGEMENT

(1.) The 6th defendant is a society registered under the Travancore-Cochin Literary Scientific and Charitable Societies Registration Act, 1955, hereinafter referred to as the 'T.C.Act'.

(2.) The petitioner made Ext.P3 complaint before the Government requesting action in relation to the said society, under Section 19 of the T.C. Act. By Ext.P7, the District Registrar informed the petitioner that he is unable to proceed with any inquiry since the President of the society had pleaded inability to produce the records, which were then stated to be in the custody of the civil court and that adjournment was sought for to produce the documents. The District Registrar dismissed Ext.P3 complaint by taking the view that he is unable to keep the proceedings further alive since there is a direction by the Upa Lok Ayukta to consider Ext.P3. The fact remains that Ext.P7 does not contain any consideration of Ext.P3 complaint, whatever be its worth.

(3.) The petitioner appears to have raked up the correctness of Ext.P7 decision before the Lok Ayukta, which ultimately ended in Ext.P10 order by the Lok Ayukta, concluding that a society registered under the Act does not fall within the jurisdiction of the Lok Ayukta.