Prabha K.K vs District Registrar(General)
2022 Latest Caselaw 7475 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR.JUSTICE V.G.ARUN
     FRIDAY, THE 24TH DAY OF JUNE 2022 / 3RD ASHADHA, 1944
                      WP(C) NO. 16312 OF 2022
PETITIONER/S:

              PRABHA K.K.,
              AGED 61 YEARS
              S/O.P.K.K.KUNJAN, KANNAMKERYL, KUMARAKAM,
              KOTTAYAM.
              BY ADV P.V.JAYACHANDRAN

RESPONDENT/S:

      1       DISTRICT REGISTRAR(GENERAL),
              UNDER THE TRAVANCORE COCHIN LITERARY SCIENTIFIC
              AND CHARITABLE SOCIETIES REGISTRATION ACT 1955,
              KOTTAYAM, PIN-686 001.
      2       THE GOVERNING BODY OF SRI. MUTHANDE NADA
              MAHADEVA SHEKTHRAM,
              REG. NO.K 28/1996, KUMARAKAM SOUTH, KOTTAYAM,
              REPRESENTED BY ITS SECRETARY, PIN-686 563.
OTHER PRESENT:

              GP P.S.APPU


          THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON    24.06.2022,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C) No.16312 of 2022

                                     -2-



                              JUDGMENT

Dated this the 24th day of June, 2022

The petitioner was the former Secretary

of the Sri Muthande Nada Mahadeva Kshekthram,

which is a society registered under the

Travancore-Cochin (Literary, Scientific and

Charitable Societies Registration) Act. The

petitioner has serious complaint about the manner

in which the Society is functioning. He also

alleges financial fraud by the present office

bearers. Pointing out these aspects, the

petitioner has preferred Ext.P1 complaint. The

writ petition is filed, aggrieved by the inaction

on the part of the first respondent in taking

action based on the complaint.

3. Learned Government Pleader submitted

that, Ext.P1 complaint is not available in the

records of the first respondent.

4. Learned Counsel for the petitioner W.P.(C) No.16312 of 2022

asserted that Ext.P1 complaint was filed and

submitted that, if necessary, a copy of the

complaint can be made available to the first

respondent.

Accordingly, the writ petition is disposed of

directing the petitioner to produce a copy of

Ext.P1 or a fresh complaint before the first

respondent within two weeks, along with certified

copy of this judgment. On receipt of the

complaint, the same shall be taken up for

consideration and appropriate orders passed

thereon within one month.

Sd/-

V.G.ARUN JUDGE Scl/24.06.22 W.P.(C) No.16312 of 2022

APPENDIX OF WP(C) 16312/2022

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE COMPLAINT DATED 15.11.2021.