V SOBANA KUMAR Vs. DISTRICT REGISTRAR REGISTRAR OF

JUDGEMENT

(1.) HEARD both sides and perused the records.

(2.) THIS Writ Appeal is directed against the order of the learned Judge made in W.P.(MD).1361 of 2008 dated 25.06.2008, by which the writ petition was dismissed and the learned Judge declined to interfere with the impugned order dated 14.01.2008.

(3.) SINCE the learned Judge has set out the entire facts leading to filing of the Writ Petition, we are not recapitulating those facts here. Suffice to state that the petitioner and the appellant Society is a deemed Society under the provisions of the Tamil Nadu Societies Registration Act, 1975 (for short "Societies Act") and it is having its Registration No.26/69.