CHIROM NABADWIP SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri N. Jotendro, learned Sr. Advocate appearing for the petitioners; Shri S. Rupachandra, learned Addl. Advocate General appearing for the respondent Nos. 1 to 4; Shri M. Rakesh, learned counsel appearing for the respondent No. 6 and Ms. Th. Babita, learned counsel appearing for some of the respondents and proforma respondents.

(2.) The validity and correctness of the notice dated 07-06-2019 published in the Sangai Express is under challenge in this writ petition.

(3.) The subject matter in issue relates to the functioning of the Wushu Association. The allegation of the petitioners is that the Executive members of the Wushu Association, during the last many years, failed to function in accordance with the provisions of the Registration of Societies Act. According to them, the election was held for election of the Executive members on 26-03-2019 and the proceedings thereof, was furnished to the Registrar for approval but the Registrar failed to respond thereto. Thereafter, a joint meeting was held on 07-06-2019 and as per the proceedings of the said meeting, election of the Executive members is to be held on 07-07-2019.