P JAMES Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) HEARD both sides. The petitioner has filed the present writ petition, seeking for a direction to the respondents 1 to 3 to initiate necessary and appropriate proceedings against the fourth respondent Society, i.e. Arcot Lutheran Church Society, by conducting an inspection and enquiry into the affairs of the Society and also to appoint a Special Officer to administer the affairs of the society until it is revived.

(2.) WHEN the matter came up on 29.10.2009, the petitioner was directed to give private notice to respondents 4 to 10. On behalf of fourth respondent, a counter affidavit, dated 30.11.2009 was filed together with a typed set of papers.

(3.) ON behalf of the official respondents, a communication sent by the second respondent Inspector General of Registration, dated 19.10.2005 to the members of the society was produced. In that communication, the second respondent had listed out various writ petitions, which were filed before this court and finally, stated that since the society has been functioning as per the order of this court, various grievances made by the members can be taken up only after disposal of those writ petitions. Therefore, it was submitted that the petitioner has come with one more writ petition, which need not be entertained.