R NALLATHAMBI Vs. DISTRICT REGISTRAROF SOCIETIES

JUDGEMENT

(1.) Heard Mr. R. Muthukumarasamy, learned Senior Counsel appearing for M/s. R. Karthikeyan and R. Bharanidharan, learned Counsel for the Petitioner, Mr. M.S. Krishnan, learned Senior Counsel appearing for the Respondents 2, 3 and 4 and Mr. S. Gopinathan, learned Additional Government Pleader for the first Respondent.

(2.) One Mr. R. Nallathambi claiming to be the Secretary of Kongu Nattu Vellalar Sangam with Registration No. 59/1990, has filed this writ petition questioning the jurisdiction and power of the first Respondent in passing the order dated 17.2.2011 in proceedings Na. Ka. No. 4073/E/2010 and seeking to quash the same.

(3.) According to the Petitioner, Kongunattu Vellalar Sangam (hereinafter referred to as 'the Sangam') was formed as early as in the year 1974 under the Societies Registration (Act 21 of 1860) and registered as No. 33/1974 with an object to bring unity within the Kongunattu Vellalar Community residing in Namakkal and to establish educational institutions, hospitals and to work for the betterment of the community people. It was started with a strength of 21 members originally and thereafter slowly enrolled all the community people and had a membership strength of 140 persons in the year 1986 and they claimed that they had issued identity cards for nearly 3984 members, however, failed to properly submit Form VII for enrolling the said members.