K S D SUJATHA Vs. DISTRICT REGISTRAR

JUDGEMENT

(1.) W.P.No.1219 of 2005: - This Writ Petition is filed for issuance of a Writ of Mandamus to de-approve the Members enrolled to the Third respondent / K.L.N.Sourashtra College of Engineering Council (hereinafter referred to as "Council") on 18.08.2001 and for Injunction restraining the Third Respondent / Council from permitting the Members enrolled on 05.09.2001 and 31.01.2002 from voting and approving the Members and to appoint an Advocate Commissioner to convene the General Body Meeting of the Third Respondent / Council with the assistance of the First Respondent / District Registrar, Madurai to conduct the Election to the Managing Committee of the Third Respondent / Council and also restraining Respondents 1 and 2 from approving those Members and for other reliefs.

(2.) W.P.No.3613 of 2005:- This Writ Petition is filed for issuance of a Writ of Certiorarified Mandamus to call for the records relating to the proceedings of the First Respondent dated 29.11.2002, wherein he had accepted Form VII submitted by the Third Respondent / Council for the Change of Members enrolled to the Third Respondent / Council on 18.08.2001 and to restrain the Respondents 1 and 2 from in any manner approving Form VII submitted by the Third Respondent / Council for the Members enrolled on 05.09.2001 and 31.01.2002. The prayer in W.P.No.3613 of 2005 is almost the same as in W.P.No.1219 of 2005, but worded differently.

(3.) OPPOSING the convening of the General Body Meeting and the validity of the resolutions passed thereon on 03.03.2002, Manekshaw Babu (petitioner in W.P.No.3613 of 2005) had given representation to the District Registrar on 04.03.2002, complaining about the illegal admission of Members and mis-management of the Society. Several representations were given to the District Registrar, Madurai. Since no action was forthcoming from the District Registrar, the Petitioner " Manekshaw Babu had filed W.P.No.40759 of 2002 for Writ of Mandamus to direct the District Registrar to enquire into the Complaint preferred by him. The said Writ Petition was allowed on 11.11.2002 against which, the Respondents have preferred Appeal in W.A.No.3581 of 2002 and obtained stay.