N KUMARAN SETHUPATHY Vs. MADURAI TAMIL SANGAM; INSPECTOR GENERAL OF REGISTRATION; DISTRICT REGISTRAR (ADMN )

JUDGEMENT

(1.) The appeal arises out of an order passed in a writ petition filed by the 1st respondent herein, for a mandamus.

(2.) Heard Mr.G.R.Swaminathan, learned counsel for the appellant, Mr.T.R.Rajagopalan, learned Senior Counsel for the 1st respondent and Mr.C.Selvaraj, learned Special Government Pleader for respondents 2 and 3.

(3.) The Madurai Tamil Sangam was registered as a Society under the Societies Registration Act, 1860, way back in the year 1908. It has its registered office at Madurai.