PARANJOTHI GNANAOLI PEEDAM Vs. INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) This Writ Petition has been filed by the petitioner, seeking for issuance of a Writ of Certiorarified Mandamus, to call for the records of the 2 nd respondent dtd. 7/6/2017 relating to Na.Ka.No.2286/E/2015 and quash the same and direct the 2nd respondent to register the Deed of Transfer of Management of Society dtd. 5/6/2017 with the Annexure thereto.

(2.) The petitioner namely, Paranjothi Gnanaoli Peedam is a Society registered under the Tamil Nadu Societies Registration Act, 1975 (hereinafter called as 'the Society'). The Society, by its resolution dtd. 12/1/2016, have decided to dissolve it and transfer the management of the Society along with its property to and in favour of Paranjothi Gnanaoli Yagna Peedam, which is a Public Charitable Trust registered under the Indian Trusts Act (hereinafter called as 'the Trust'). According to the petitioner, the said Trust also passed a resolution at its meeting dtd. 4/1/2016 to take over the management of the society with its property.

(3.) Under these circumstances, the petitioner presented an application along with a deed of Transfer of Management of Society dtd. 5/6/2017 to the 2nd respondent for the purpose of registration. However, the 2nd respondent has passed the impugned order dtd. 7/6/2017, thereby rejecting the Deed of Transfer of Management of the Society on the ground that the properties of the dissolved Society cannot be transferred to a Trust except to a Society with the same objects.