SAJEEV BHARGAV EZHAVA Vs. KERALA KALA SAMITI

JUDGEMENT

(1.) By way of the present petition under Article-226 of the Constitution of India, the petitioners herein have prayed for the following reliefs:

(2.) The petitioners herein preferred Jurist Misc. Application No. 7 of 2019 before the respondent no.21 herein praying that 441 aspirant members, who applied for the membership of the respondent no.1 - Trust and the membership having been denied by the respondent No.1 - Trust, without assigning any valid reason, the respondent no.21 to direct the respondent no.1 - Trust and the trustees i.e. respondent nos. 2 to 20 be directed to do so.

(3.) The respondents raised preliminary objections with regard to the jurisdiction of the respondent no.21 to decide the said application, relying on the ratio as laid down in Navinchandra Jasani & Ors. Vs. Pravinchandra Jasani & Ors. reported in 2003 (1) GLR 392. The respondent no.21 "filed" the said application by order dtd. 5/11/2019, which is impugned to the present petition. The operative part of the said order reads thus: