M.M.Joseph vs The District Registrar (General)
2021 Latest Caselaw 2657 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

      FRIDAY, THE 22ND DAY OF JANUARY 2021 / 2ND MAGHA, 1942

                      WP(C).NO.28679 OF 2020(H)


PETITIONER:

               M.M.JOSEPH
               STATE GENERAL SECRETARY/SECRETARY OF JANAKEEYA
               VIVARAVAKASA PRAVARTHAKA SAMITHY, AGED 69 YEARS,
               MANJAKKAL HOUSE, KAVUMBHAGAM P.O., CHIRAKKADAVU,
               CHERUVALLY VILLAGE, KOTTAYAM DISTRICT,
               PIN - 686 519.

               BY ADV. SRI.P.KURUVILLA JACOB

RESPONDENTS:

      1        THE DISTRICT REGISTRAR (GENERAL)
               OFFICE OF THE SOCIETY REGISTRAR,
               VANCHIYOOR P.O., THIRUVANANTHAPURAM, PIN - 695 035.

      2        THE REGISTRATION INSPECTOR GENERAL (LICENSING)
               OFFICE OF THE REGISTRATION INSPECTOR GENERAL,
               VANCHIYOOR P.O., THIRUVANANTHAPURAM, PIN - 695 035.

      3        RAMACHANDRAN NAIR
               PRESIDENT, JANAKEEYA VIVARAVAKASA PRAVARTHAKA
               SAMITHY, RESIDING AT AMBADY HOUSE, PUNCHAVAYAL POST,
               ERUMELY NORTH VILLAGE, KANJIRAPPALLY TALUK, KOTTAYAM
               DISTRICT, PIN - 686 513.


OTHER PRESENT:

               GP-SMT PRINCY XAVIER

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
22.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).NO.28679 OF 2020(H)

                                          2


                                    P.V.ASHA, J.
                 -----------------------------------------------------
                           W.P(c) No.28679 of 2020-H
                  ----------------------------------------------------
                    Dated this the 22nd day of January, 2021

                                JUDGMENT

The complaint of the petitioner is that the

District Registrar has not taken any decision on

Ext.P5 representation.

2. The learned Government Pleader submits that

the District Registrar has already issued a

communication to the petitioner on 20.12.2020

informing the petitioner that the issue can be

decided after the matter is resolved in the civil

suit pending before the Munsiff's Court,

Kanjirappally.

3. Therefore, no direction is necessary for

disposal of the said representation by the

respondents. The petitioner would be free to seek

remedies available before the civil court.

The Writ Petition is disposed of accordingly.

Sd/-

(P.V.ASHA, JUDGE) rtr WP(C).NO.28679 OF 2020(H)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE LIST CONTAINING THE MEMBERS OF THE NEW MANAGING COMMITTEE AND OFFICE BEARERS OF JANAKEEYA VIVARAVAKASA PRAVARTHAKA SAMITHY ELECTED IN ITS GENERAL BODY HELD ON 02/12/17.

EXHIBIT P2 TRUE COPY OF THE REGISTRATION CERTIFICATE DATED 06/12/14 ISSUED BY FIRST RESPONDENT REGISTERING JANAKEEYA VIVARAVAKASA PRAVARTHAKA SAMITHY UNDER ACT 12/1955.

EXHIBIT P3 TRUE COPY OF FIRST RESPONDENT'S LETTER DATED 18/03/20 COMMUNICATED TO PETITIONER.

EXHIBIT P4 TRUE COPY OF THE INJUNCTION APPLICATION FILED BY PETITIONER AND TWO OTHERS AS I.A.1513/2019 IN O.S.NO.320/2019 OF THE MUNSIFF'S COURT, KANJIRAPPALLY.

EXHIBIT P5 TRUE COPY OF PETITIONER'S LETTER DATED 28/11/20 FORWARDED TO FIRST RESPONDENT BY SPEED POST.

EXHIBIT P6 TRUE COPY OF PETITIONER'S LETTER DATED 14.11.19 COMMUNICATED TO 3RD RESPONDENT.