FRIENDS SPORTS CLUB Vs. INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) The Writ Petition is filed challenging the impugned order dtd. 10/2/2025. By the said order, the registration of the petitioner Society was cancelled by the 2nd respondent.

(2.) It is the case of the petitioner that originally show cause notices were issued on 11/12/2023 and 10/10/2024. The only allegation that is made in the show cause notices is that the petitioner society's members are playing three cards which amounts to gambling and it is illegal. Already cases have been registered against the petitioner society. The contents of the First Information Report are incorrect and that the petitioner is defending the criminal cases. As on date except the FIR, there is no other evidence available on the file of the 2nd respondent, to conclude that the petitioner society's members are involved in playing three cards. Therefore, the FIR itself cannot form the conclusive proof for the allegation and the registration of the society cannot be cancelled.

(3.) The other grounds that are mentioned in the impugned order is with reference to non-furnishing of proper accounts. The impugned order mentions as if, in the returns, only a sum of Rs.10,790.00 was shown as the annual income of the society, whereas, in the enquiry, it was found that they are paying the monthly wages of around Rs.45,000.00 to the employees of the society. Therefore, the Registrar of the Societies has come to the obvious conclusion that the society has been burking the real amounts and false information is filed by way of returns.