BA RAJASEGAR Vs. DISTRICT REGISTRAR OF SOCIETIES WEST

JUDGEMENT

(1.) THIS writ petition has been filed praying for a writ of Mandamus to direct the first respondent to conduct an enquiry into the affairs of the second respondent society and to take suitable action, under provisions of the Societies Registration Act, 1975.

(2.) THE main contention of the learned counsel appearing for the petitioner is that the second respondent Sangam is not functioning, as per the bye-laws governing the said Sangam. Various irregularities are being committed by the office bearers of the Sangam. However, the first respondent has not taken any action to curtail the irregularities being committed by the office bearers of the second respondent Sangam. In such circumstances, the petitioner had submitted a complaint, dated 7.12.2005, to the first respondent, to initiate appropriate action against the office bearers of the second respondent Sangam, as per its bye-laws and in accordance with the provisions of the Societies Registration Act, 1975.