D DEVARAJ Vs. INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) The Petitioner has approached this Court with a prayer for issuance of writ in the nature of Certiorari to quash the order dated 04.10.2007 vide which, a decision has been taken not to initiate proceedings under Section 48 of the Tamil Nadu Societies Registration Act, 1975 , against Respondent No. 3.

(2.) The Petitioner made a representation against the conduct of business of Madurai Ramnad Diocesan Management Association. The Petitioner thereafter approached this Court, by filing W.P.(md). No. 4336 of 2006. this Court disposed of the writ petition vide order dated 31st May 2006, by directing the first Respondent to dispose of the representation filed by the Petitioner, in exercise of powers under Section 36(1) of the Tamil Nadu Societies Registration Act, 1975.

(3.) Section 36 of the Tamil Nadu Societies Registration Act, 1975 reads as under: 36:Power of Registrar to inquire into the affairs of registered society -(1):The Registrar may, of his own motion or on the application of a majority of the members of the committee of a registered society or on the application of not less than one-third of the members of that registered society, or, if so moved by the District Collector hold or direct some person authorised by the Registrar by order in writing in this behalf to hold, an inquiry, into the constitution, working and financial condition of that registered society.