GREENPEACE INDIA SOCIETY AND OTHERS Vs. DISTRICT REGISTRAR, CHENNAI CENTRAL REGISTRATION DISTRICT AND OTHERS

JUDGEMENT

(1.) The order dated 04.11.2015 issued by the District Registrar, Chennai (Central), is under challenge in the present writ petition.

(2.) The learned Senior Counsel appearing on behalf of the writ petitioner made a submission that the order impugned has been passed in violation of the principles of natural justice. The writ petitioner was not at all heard properly and no opportunity of hearing was provided, enabling the petitioner to defend his case. Even the written representation submitted on behalf of the writ petitioner, has not been considered at all. Thus, there is an absolute violation of the principles of natural justice and therefore, the order impugned is to be scrapped.

(3.) The learned Senior Counsel is of an opinion that it is a fit case for remittance on the ground that the petitioner was not heard at all. However, this Court is of an opinion that even in the order, it is stated that if the petitioner feels aggrieved, they are at liberty to prefer an appeal before the Inspector General of Registration under section 45 of the Societies Registration Act.