MOHAN SHARMA Vs. DISTRICT REGISTRAR ADMINISTRATION IN THE CADRE OF ASSISTANT INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) WRIT Petition has been filed under Article 226 of The Constitution of India for the issuance of writ of certiorari to call for the records of the first respondent culminating in his communication bearing Letter No.17262/E2/2007 dated 10.12.2007 and quash the same.)The petitioner has come up with the present writ petition challenging the order of the first respondent culminated in his communication dated 10.12.2007.

(2.) THE short facts which are relevant for the purpose of disposal of the present writ petition, are set out here under:-2.1. THE petitioner is a Special Invitee to the Executive Committee of the South Indian Film Chamber of Commerce (herein after referred to as Chamber). THE Chamber was established in the year 1939 and registered under the Societies Registration Act. THEre are about 3000 members in the Chamber. THEy are classified under various groups viz., studios, producers, etc. THE members of the second respondent are from the Southern States of India and represents the above distinct groups of their respective States.2.

(3.) ON 12.12.2007, there was heated discussion on this issue and it was finally decided to hold an Executive Committee meeting on 06.01.2008 to discuss all the points to be discussed in the General Body meeting. Thereafter, the first respondent addressed to all the Executive Committee members intimating that on 06.01.2008, an Executive Committee Meeting of the second respondent would be held. It is reliably learnt that the members from various Southern States except Tamil Nadu have not sought to amend the provisions relating to authorised representatives.The impugned communication of the first respondent dated 10.12.2007 is, thus challenged on the ground that it crossly interferes with the decision making of the second respondent. The petitioner being a Special Invitee of the second respondent is aggrieved over the said communication and hence, he has approached this Court by filing the present writ petition since there is no other effective alternative remedy.