LEKSHMIPURAM Vs. DISTRICT SOCIETIES REGISTRAR

JUDGEMENT

(1.) Heard Mr.C.Godwin, learned counsel appearing for the appellant, Mr.V.R.Shanmuganathan, learned Special Government Pleader appearing for the first respondent and Mr.K.N.Thambi, learned counsel appearing for the second respondent and perused the materials available on record.

(2.) This Writ Appeal is directed against the order of the learned Single Judge passed in W.P.(MD).No.24733 of 2018 dated 25.01.2019. The appellant filed the Writ Petition to quash the order of the first respondent, whereby, the first respondent while refusing to register the Form-VII filed by the appellant, relegated the appellant to approach the Civil Court.

(3.) The case of the appellant is that the appellant Society was registered in the year 1964 and the deponent namely Lakshmana Pillai was elected as President of the Society for the term 2012 - 2015, 2015 - 2018 and in the election held on 15.05.2018, he was elected as President for the period of three years from 2018-2021. It is further stated that as soon as the election of the Office Bearer of the Society was over, he filed Form-VII before the first respondent. The first respondent directed the Sub Registrar to conduct an enquiry and to submit a report. But the first respondent without furnishing a copy of the adverse report submitted by the Sub Registrar, directed the appellant to approach the Civil Court for filing Form-VII.