THANGJING SEVA MANDAL Vs. STATE OF MANIPUR

JUDGEMENT

(1.) BY filing this writ petition under Article 226/227 of the Constitution of India, the writ petitioner seeks to challenge the notice dt 2.5.2013 issued by Registrar Societies (annexure P - 4 ).

(2.) THE impugned notice reads as under: -

(3.) IN a case of this nature, in my considered opinion, the remedy of the writ petitioner lies in first instance by filing reply to the notice served upon them and raises all the issues/objections relating to the facts and law and contest the notice and proceedings accordingly before the Registrar. It is then for the Registrar to decide as to what action is called for in the case on perusal of the reply filed by writ petitioner.