KARANTHAI TAMIL SANGAM Vs. R SIVAPRAKASAM

JUDGEMENT

(1.) Aggrieved by the order dated 10-6-2008, passed by the District Registrar (Societies Registration), Thanjavur, 2nd Respondent herein, Karanthai Tamil Sangam represented by its Secretary, Petitioner herein, has filed this present writ petition.

(2.) Facts of the case are as follows:

(3.) According to the Petitioner, the first Respondent was originally a member of a Sangam. As his conduct was harmful and as he also came to adverse notice, in the general body meeting held on 28-9-2002 a resolution was passed and accordingly, he was removed from the membership of the society. Aggrieved by the same, he preferred an appeal to the 2nd Respondent. His removal was also confirmed and that the appeal filed by the 1st Respondent and Anr. person by name Mr. T. K. P. Govindasamy were dismissed by the District Registrar on 29-10-2004 and thus, the removal of his membership has reached a finality.