CHRISTIAN REVIVAL CHURCH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri P. Tomcha, the learned counsel appearing for the petitioners; Shri T. Rajendra, the learned counsel appearing for the private respondent and Smt. Th. Sobhana, the learned Government Advocate appearing for the State respondents.

(2.) By the instant writ petition, the petitioners have prayed for issuing a writ in the nature of certiorari to quash the impugned order dated 02-11-2016 passed by the Registrar of Societies, the respondent No. 2 (hereinafter referred to as "the Registrar") and also for issuing a writ in the nature of mandamus to the respondents to allow the former Executive Committee to arrange for holding an election of the members of the new Managing Committee under the Regulations.

(3.) According to the petitioners, the petitioner No.1 (hereinafter referred to as "the Society") is a Society registered under the provisions of the Societies Registration Act, 1860 while the petitioner No.2 is the Secretary of the Society. The term of the Managing Committee of the Society which is three years, had expired on 11-05-2009. The Managing Committee under the leadership of the petitioner No.2 held an Annual General Body Meeting on 20-05-2015 and the proceedings thereof as regards the various resolutions including that of the transfer of the Head Office of the Society, were submitted to the Registrar for necessary approval/ acknowledgement vide his letter dated 20-07-2015. On the same day, he submitted a representation for initiating an enquiry into the affairs of the Society.