LAWS(JHAR)-2025-3-31

AYYAPPA SEVA SANGHAM Vs. STATE OF JHARKHAND

Decided On March 07, 2025
Ayyappa Seva Sangham Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The instant writ application has been preferred by the petitioner assailing the order passed by the 6th Respondent, as contained in letter dtd. 7/5/2022 (Annexure-8), which has been passed in furtherance to an application filed by the 8th Respondent; whereby a direction was issued to break/open the lock of the office of the Chairman of the Ayyappa School situated at Sector-5 Bokaro.

(3.) The brief facts of the case as it appears from the pleadings is that the petitioner is a registered society under the Societies Registration Act, 1860, which has been established to promote social, religious, literary, educational, and cultural activities in Bokaro and beyond. It operates as per its memorandum and rules with no involvement of the District Administration. The society runs as per the registered bye-laws (Annexure-2) which provide that a governing body is to be elected in terms of Rule 7 read with Rule 8.