KERALA BAR HOTELS ASSOCIATION REGISTERED OFFICE AT 35/1598 Vs. DISTRICT REGISTRAR (GENERAL) COLLECTORATE

JUDGEMENT

(1.) The petitioner - Association is aggrieved by the impugned Ext.P-5 proceedings No.S1-1759-16 dated 23.7.2018 issued by the respondent-District Registrar (General), Kottayam, whereby the request made by the petitioner-Association for registering the change of name of the Association has been rejected on the ground that the name of the Society once registered under the enactment concerned cannot be changed as there are no provisions in that regard in the said Act.

(2.) The main prayers in this Writ Petition (Civil) are as follows:

(3.) Heard Sri. S. Sreekumar, learned Senior Counsel, instructed by Sri.Thomas P. Kuruvila, learned counsel for the petitioner-Association and Smt. A.C. Vidhya, learned Government Pleader appearing for the respondent-District Registrar (General), Kottayam.