CHURCH OF SOUTH INDIA TRUST ASSOCIATION AND OTHERS Vs. THE REGISTRAR, OFFICE OF THE REGISTRAR OF COMPANIES AND OTHERS

JUDGEMENT

(1.) The Writ Appeals are directed against the order dated 22.02.2018 made in W.P.No.32457/2017 by a learned Single Judge.

(2.) The Writ Petition has been filed by the petitioner therein/appellant herein in W.A.No.844 of 2018 challenging the proceedings of the 1st respondent in F.No.ROC-CHN/IPC/00346/2016 dated 12.01.2016 and the consequential proceedings of the 2nd respondent in F.No.02/M-8831/2003 dated 02.06.2016 and to quash the same. The said Writ Petition was dismissed by the learned Single Judge of this Court by an order dated 22.02.2018 holding that the report of the Registrar under section 206 of the Companies Act, 2013 is to be followed by an order to be passed by the Central Government. It is further observed in that order that the report as such may not give a cause of action to file a Writ Petition, since it is for the Central Government to form an opinion and consequently, order for an investigation and in this case, such a decision is yet to be made and as such, the present Writ Petition challenging the report under Section 206 can only be deemed to be prematured.

(3.) Aggrieved over the above said order, Mr.S.David Mangaladoss, who was not a party to the said proceedings has also filed the present Writ Appeal in W.A.No.1036/2018 after getting an order of leave from this Court as a communicant member of CSI Holy Trinity Church under the CSI Coimbatore Diocese which is one of the 22 Dioceses under the Church of South India.