KARANDHAI TAMIL SANGAM Vs. INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) Appellant in W.A.(MD) No.1130 of 2014 is the Karanthai Tamil Sangam (hereinafter referred to as "Sangam"). The Inspector General of Registration under proceedings No.32789/I3/2014 dated 15.07.2014 directed enquiry u/s.36(1) of the Tamil Nadu Societies Act by the Assistant Inspector General of Registration. Forwarding a copy thereof as also that of the original complaint received against the Sangam, the second respondent under proceedings in Na.Ka.No.5041/Aa2/2014 dated 17.07.2014 called for response from the Sangam, on 18.07.2015. Challenging the same, the Sangam preferred W.P.(MD) No.11820 of 2014 seeking quash of such proceedings. Such writ petition was dismissed under orders of the learned Single Judge dated 11.09.2014. Aggrieved, the Sangam has preferred W.A.(MD) No.1130 of 2014.

(2.) Informing the dismissal of W.P.(MD) No.11820 of 2014, that in the affidavit in support of such writ petition, the preference of false complaints, conduct of enquiry pursuant thereto and reports therein repeatedly having found no wrong doing on the part of the Sangam that the petitioners are members of the Sangam who had not been put on notice or been called for enquiry and that the second respondent inimically was disposed towards the Sangam and its members, W.P.(MD) No.19846 of 2014 stands filed seeking a writ of mandamus forbearing the respondents, their men, agents and officials from conducting any enquiry in respect of similar nature of complaints which were already dropped by the fourth respondent. Stay of the order under appeal was sought.

(3.) At the stage of admission in W.A.(MD) No.1130 of 2014, this Court had directed that the enquiry being conducted by second respondent shall go on and no final decision shall be taken by second (sic first) respondent till further orders are passed by this Court.