Kerala High Court
Camaroon Arts And Sports Club Annanadu vs State Of Kerala on 5 April, 2024
Author: T.R.Ravi
Bench: T.R.Ravi
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 5TH DAY OF APRIL 2024 / 16TH CHAITHRA, 1946
WP(C) NO. 7297 OF 2024
PETITIONER:
CAMAROON ARTS AND SPORTS CLUB ANNANADU,
VATTOLY BUILDINGS ANNANADU, KADUKUTTY VILLAGE,
CHALAKUDY TALUK, THRISSUR DISTRICT, REPRESENTED BY THE
SECRETARY, BIJU, AGED 42, S/O.NARAYANAN, THATTATHIL
HOUSE, ANNANAD DESOM, KADUKUTTY VILLAGE, CHALAKUDY
TALUK, THRISSUR DISTRICT, PIN - 680 309
BY ADV N.L.BITTO
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SECRETARY TO THE GOVERNMENT,
DEPARTMENT OF REGISTRATION, GOVERNMENT SECRETARIAT,
THIRUVANAMTHAPURAM, PIN - 695 001
2 REGISTRAR OF SOCIETIES
DISTRICT REGISTRAR(GENERAL) OFFICE, CHEMBOOKAVU P.O.,
THRISSUR DISTRICT, PIN - 680 020
3 CAMAROON RECREATION CLUB (FC) ANNANADU,
REPRESENTED BY SECRETARY, M.K.NARAYANAN, AGED 50,
S/O.KAVALAN, MULLAPARAMBIL HOUSE, ANNANAD DESOM,
KADUKUTTY VILLAGE, CHALAKUDY TALUK,
THRISSUR DISTRICT, PIN - 680 309
BY ADVS.
DINESH MATHEW J MURIKAN
K.A.ABHILASH(K/123/2008)
VINOD S. PILLAI(K/631/2012)
MOHAMMED THAYIB N.M.(K/1451/2019)
NAYANA VARGHESE(K/283/2021)
RIA VARGHESE(K/1367/2023)
AHAMMAD SACHIN K.(K/001814/2019)
JERRY PETER(K/3088/2023)
SMT. VIDYA KURIAKOSE. GP.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 7297 OF 2024
2
T.R.RAVI.J
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WP(C) No.7297 of 2024
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Dated this the 05th day of April, 2024
JUDGMENT
The dispute is regarding the name which has to be
adopted by the petitioner and the 3 rd respondent. Both of
them claim right over the same name. Ext.P5 is a
representation dated 12.02.2024 preferred by the
petitioner before the 2nd respondent. In view of the
disputed claims, it is only appropriate that the 2 nd
respondent goes into the facts and decides.
In the above circumstances, the writ petition is
disposed of directing the 2nd respondent to consider and
pass orders on Ext.P5, after hearing the petitioner and
WP(C) NO. 7297 OF 2024
the 3rd respondent, at the earliest, at any rate within
three months from the date of receipt of a copy of this
judgment.
Sd/-
T.R.RAVI
JUDGE
sn
WP(C) NO. 7297 OF 2024
APPENDIX OF WP(C) 7297/2024
PETITIONER'S EXHIBITS
Exhibit-P1 A TRUE COPY OF THE REGISTRATION CERTIFICATE
ISSUED BY THE 2ND RESPONDENT DATED 26/12/2023
Exhibit-P2 A TRUE COPY OF THE MEMORANDUM OF ASSOCIATION
DATED 20/12/2023
Exhibit-P3 A TRUE COPY OF THE DECLARATION FILED BY THE
PETITIONER CLUB BEFORE THE 2ND RESPONDENT
DATED 23/12/2023
Exhibit-P4 A TRUE COPY OF THE NOTICE OF THE FOOTBALL
EVENT CONDUCTED BY THE 3RD RESPONDENT DATED
NIL
Exhibit-P5 A TRUE COPY OF THE REPRESENTATION PREFERRED
BY THE PETITIONER TO THE 2ND RESPONDENT DATED
12/02/2024
RESPONDENTS' EXHIBITS
EXHIBIT R3(A) TRUE COPY OF THE NOTICE OF 8TH AKHILA KERALA
CAMAROUN SEVAN'S FOOTBALL CONDUCTED BY THE
3RD RESPONDENT CLUB
EXHIBIT R3(B) TRUE COPY OF THE NOTICE OF 9TH AKHILA KERALA
CAMAROUN SEVAN'S FOOTBALL CONDUCTED BY THE
3RD RESPONDENT CLUB
EXHIBIT R3(C) TRUE COPY OF THE NOTICE OF 10TH AKHILA KERALA
CAMAROUN SEVAN'S FOOTBALL CONDUCTED BY THE
3RD RESPONDENT CLUB
EXHIBIT R3(D) TRUE COPY OF THE NOTICE OF ALL KERALA TUG OF
WAR COMPETITION CONDUCTED BY THE 3RD
RESPONDENT CLUB
EXHIBIT R3(E) TRUE COPY OF THE MEMORANDUM OF ASSOCIATION OF
3RD RESPONDENT CLUB
EXHIBIT R3(F) TRUE COPY OF THE REGISTRATION CERTIFICATE
NO.TSR/TC/68/2024 ISSUED TO THE 3RD
RESPONDENT CLUB ISSUED BY THE REGISTRAR OF
SOCIETY DATED 07.02.2024
//TRUE COPY// PA TO JUDGE
