BRAHMACHARIMAYUM SURUPKUMAR SHARMA Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Dr. R.K. Deepak, learned counsel appearing for the petitioner in W.P.(C) No. 774 of 2022, Mr. Kh. Tarunkumar, learned counsel appearing for the petitioner in W.P.(c) No. 425 of 2018 and Mr. A. Vashum, learned Government Advocate, appearing for the state respondents.

(2.) At the outset, all the counsel for the parties submitted that by influx of time, no cause of action survives for adjudication by this Court in the present writ petitions and the present petitions can be disposed of directing the Registrar of Societies, Manipur to hold an election under his supervision for electing the office bearers of the Managing Committee of the Manipur Softball Association strictly in terms of the bye laws of the Association and the provisions of the Manipur Societies Registration Acts and Rules within a stipulated time. At this juncture, Dr. R.K.Deepak, learned counsel appearing for the petitioner in W.P.(c) No. 774 of 2022 submitted that the petitioner may be given liberty to submit an application to the Registrar of Societies, Manipur challenging the admission of 29 new members of the association and for directing the Registrar of Societies, Manipur to decide such dispute before holding of such election. On the other hand, Mr. Kh. Tarunkumar, learned counsel appearing for the petitioner in W.P.(c) No. 425 of 2018 submitted that if such liberty is given for assailing the admission of 29 new members in the Manipur Softball Association, Mr. T. Kiran Singh, former Secretary of the Association may be given an opportunity of being heard and to contest such claims. Mr. A. Vashum, learned Government Advocate, appearing for the respondents submitted that he has no objection in disposing the present writ petition as prayed for by the learned counsel appearing for the petitioners.

(3.) In view of the submission made above, the Registrar of Societies, Manipur is directed to hold an election under his supervision or under the supervision of a competent officer under him for election of the office bearers of the said Association strictly in terms of the bye laws of the Association and the provisions of the Manipur Societies Acts and Rules within a period of 3(three) months from the date of receipt of a copy of this order. Further, the petitioner in W.P.(c) No. 774 of 2022 is given liberty to approach the Registrar of Societies, Manipur by filing an application challenging the admission of 29 new members of the said Association within a period of 10 days from today. In the event of filing such application, the Registrar of Societies is further directed to give an opportunity of being heard to Mr. T. Kiran Singh, former Secretary of the Manipur Softball Association to contest such claims and the Registrar is to dispose of such application as early as possible preferably within a period of one month from the date of receipt of such application.