MOHAMMED FARHAN MEMON Vs. STATE OF GOA

JUDGEMENT

(1.) Heard learned Counsel for the Petitioners.

(2.) Learned Counsel for the Petitioners submits that Petitioner Nos.1 to 4 are the founder members of a Society namely; Sunni Jamaatul Muslemeen. The Society is duly registered under Registration No. 273/Goa/2011 on 1/11/2011. Certain grievances are raised in the petition insofar as the affairs of the Society not being conducted by the duly elected body of the members. The renewal of registration was pending.

(3.) It is submitted by the learned Counsel that an application was submitted to the authority, namely; District Registrar and Inspector General of Societies on 25/2/2022 and the authority, vide reply dtd. 11/5/2022, expressed its inability for renewal of certificate of registration in respect of the Society. The reason assigned is not providing the audit statement for financial years 2012 to 2016. The learned Counsel initially vehemently submitted before this Court that the concerned authority was duty-bound to call for the necessary records, including the audited statement of the preceding years and was to apply the mind and then was to pass the appropriate orders on the application for renewal of registration.