DR.N.RADHAKRISHNAN Vs. THE DISTRICT REGISTRAR (GENERAL)

JUDGEMENT

(1.) The prayers in the above Writ Petition (Civil) are as follows:

(2.) Heard Sri. Jaju Babu, the learned Senior Counsel instructed by Sri. Brijesh Mohan, the learned counsel appearing for the petitioners and Sri.Saigi Jacob Palatty, the learned Senior Government Pleader appearing for the 1st respondent. In the nature of the orders proposed to be passed in this writ petition, notice to contesting respondents 2 and 3 is dispensed with.

(3.) The 1st petitioner is the Chairman of the Kerala Gandhi Smarak Nidhi and the 2nd petitioner is the Kerala Gandhi Smarak Nidhi, which is the Society registered under the Travancore- Cochin Lterrary,Scientific and Charitable Societies Registration Act , 1955, which was formed on 20.9.1962. The petitioners are aggrieved by the impugned Ext.P6 order dated 19.11.2018 issued by the 1st respondent notified Registrar whereby the said Society has been directed to disband the existing executive committee/managing committee and to ensure expeditious conduct of election before 31.12.2018 etc.