S.KARTHIGEYAN Vs. COMMISSIONER AND CENTRAL REGISTRY

JUDGEMENT

(1.) Claiming himself to be a public interest litigant, Mr.S.Karthigeyan, has filed the instant writ petition for issuance of a Writ of Mandamus, directing the Commissioner and Central Registry, Khadi Village Industrial Commission, Mumbai, the 1st respondent herein to take suitable action on his representation dated 31.01.2019 and verify the accounts of the Tirupathur Sarvodya Sangh by appointing an independent Auditor and constitute an Enquiry Committee and examine the illegal activities of the Hon'ble Director and Industrial Commission KVIC, Chennai, the 2nd respondent herein.

(2.) Petitioner has sent a representation dated 31.01.2019 to the Commissioner and Central Registry, Khadi Village Industrial Commission, Mumbai, and to the Director and Industrial Commission KVIC, Chennai, respondents herein.

(3.) Petitioner has contended that on receipt of the representation dated 31.01.2019, the Commissioner and Central Registry, Khadi Village Industrial Commission, Mumbai, 1st respondent has sent a communication dated 04.02.2019, requesting the petitioner to vouch the genuineness of the complaint. On 14.02.2019, the petitioner sent a reply stating that he is ready and willing to produce all the documents, through his counsel and co-operate with the authorities to find the truth. Thereafter, there was no further response from the respondents. Alleging that the respondents are adopting dilatory tactics with an ulterior motive and malafide intention, petitioner has filed the instant writ petition for the relief stated supra.