Kerala High Court
B. V. Arun Kumar vs The Press Club Of Thiruvananthapuram on 26 September, 2025
Author: Murali Purushothaman
Bench: Murali Purushothaman
OP(C) NO. 2218 OF 2025 : 1 :
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
FRIDAY, THE 26TH DAY OF SEPTEMBER 2025 / 4TH ASWINA,
1947
OP(C) NO. 2218 OF 2025
AGAINST THE ORDER IN I.A.NO.15/2025 IN OS NO.1085
OF 2025 OF PRINCIPAL MUNSIFF COURT, THIRUVANANTHAPURAM
PETITIONERS/APPLICANTS/PLAINTIFFS:
1 B. V. ARUN KUMAR, AGED 40 YEARS
S/O B. BALACHANDRAN,
RESIDING AT SIVASADANAM, KOZHODE,
KATTACHALKUZHI, BALARAMAPURAM,
THIRUVANANTHAPURAM DISTRICT,
KERALA,, PIN - 695509
2 P. B. BICHU, AGED 36 YEARS
S/O BABU, PUTHENPURAKKAL VEEDU,
KAIPPURAM, MUHAMMA, ALAPPUZHA DISTRICT,
KERALA, PIN - 688 525.
BY ADVS.
SHRI.ARUN SAMUEL
SRI.JITHIN BABU A
SHRI.ANOOD JALAL K.J.
RESPONDENT/DEFENDANTS:
1 THE PRESS CLUB OF THIRUVANANTHAPURAM
REPRESENTED BY ITS SECRETARY,
PRESS CLUB BUILDINGS, PRESS CLUB ROAD,
STATUE, THIRUVANANTHAPURAM DISTRICT,
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KERALA,, PIN - 695001
2 THE SECRETARY
THE PRESS CLUB OF THIRUVANANTHAPURAM,
PRESS CLUB BUILDINGS, PRESS CLUB ROAD,
STATUE, THIRUVANANTHAPURAM DISTRICT,
KERALA,, PIN - 695001
3 M. RADAHAKRISHNAN, AGED 52 YEARS
S/O MADHAVAN PILLAI,
RESIDING AT T. C. 13/273, PRA-181,
PATTOOR, PETTAH P. O.,
THIRUVANANTHAPURAM DISTRICT,
KERALA,, PIN - 695024
4 THE MANAGING COMMITTEE
THE PRESS CLUB OF THIRUVANANTHAPURAM,
REPRESENTED BY ITS SECRETARY,
PRESS CLUB BUILDINGS, PRESS CLUB ROAD,
STATUE, THIRUVANANTHAPURAM DISTRICT,
KERALA,, PIN - 695001
5 THE SCRUTINY COMMITTEE
THE PRESS CLUB OF THIRUVANANTHAPURAM, PRESS
CLUB BUILDINGS, PRESS CLUB ROAD, STATUE,
THIRUVANANTHAPURAM DISTRICT,
KERALA,REPRESENTED BY ITS CONVENOR - 695001
6 THE DISCIPLINARY COMMITTEE
REPRESENTED BY ITS CONVENOR,
THE PRESS CLUB OF THIRUVANANTHAPURAM,
PRESS CLUB BUILDINGS, PRESS CLUB ROAD,
STATUE, THIRUVANANTHAPURAM DISTRICT,
KERALA,, PIN - 695001
BY ADVS.
SHRI.K.R.PRATHISH
SRI.S.RENJITH
SHRI.P.K.SREEVALSAKRISHNAN
SRI.S.UNNIKRISHNAN (NELLAD)
SHRI.AKHIL BABU
SMT.KRISHNA DAS
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THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
26.09.2025, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
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JUDGMENT
This original petition is filed for the following reliefs:
" 1. Set aside Ext.P6 notice by
declaring it as violative of Ext.P2.
2. Direct the competent among
the respondents not to convene
any special general body meeting
as is now done in Ext.P6 for the
purpose of election to the 1st
respondent club otherwise in
accordance with Ext.P2.
3. Direct the competent among
the respondents to conduct a
proper scrutiny of all the
memberships of the 1st
respondent club in terms of
Ext.P2 bylaw and thereafter
convene its general body meeting.
4. Direct the Principal Mussif's
Court, Thiruvananthapuram to
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consider and dispose of Ext.P7
application within a time frame to
be fixed by this Hon'ble Court."
2. This Court, by order dated 12.09.2025,
directed respondent Nos.1 to 6 not to conduct the
election to the Managing Committee of the 1 st
respondent Club.
3. Sri.Lakshmi Narayanan, senior counsel,
instructed by Sri.K.R.Prathish, learned counsel
appearing for the respondents submits that in the
light of the afore direction of this Court, no election
was conducted pursuant to Ext.P6. It is pointed out
that only prayer No.3 survives for consideration.
The learned senior counsel also submits that the 5 th
respondent Scrutiny Committee/ competent
authority will conduct a proper scrutiny of all the
memberships of the 1st respondent Club in terms
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of Ext.P2 bylaws and the special general body
meeting for election will be convened only
thereafter. This submission is recorded.
Accordingly, this original petition is
disposed of. All the contentions of the parties in the
original suit are left open.
Sd/-
MURALI PURUSHOTHAMAN
JUDGE
SB
2025:KER:72176
APPENDIX
PETITIONER EXHIBITS
Exhibit P1. A TRUE COPY OF THE PLAINT DATED 19/06/2025
IN IN O. S. NO. 1085/2025 ON THE FILE OF
THE PRINCIPAL MUNSIFF'S COURT,
THIRUVANANTHAPURAM
Exhibit P2. A TRUE COPY OF THE CONSTITUTION OF THE 1ST
RESPONDENT
Exhibit P3. A TRUE COPY OF THE APPLICATION DATED
10/07/2025 NUMBERED AS I. A. NO. 3/2025 IN
O. S. NO. 1085/2025 ON THE FILE OF THE
PRINCIPAL MUNSIFF'S COURT,
THIRUVANANTHAPURAM
Exhibit P4. A TRUE COPY OF THE OBJECTION DATED NIL
FILED BY RESPONDENTS 1 TO 4 IN I. A. NO.
3/2025 IN O. S. NO. 1085/2025 ON THE FILE
OF THE PRINCIPAL MUNSIFF'S COURT,
THIRUVANANTHAPURAM
Exhibit P5. A TRUE COPY OF THE ORDER DATED 29/07/2025
PASSED BY THE PRINCIPAL MUNSIFF'S COURT,
THIRUVANANTHAPURAM IN I. A. NO. 3/2025 IN
Exhibit P6. A TRUE COPY OF THE SCREENSHOT OF THE E-
MAIL DATED 08/09/2025 RECEIVED BY THE 1ST
PETITIONER FROM THE 4TH RESPONDENT ALONG
WITH TRANSLATION
Exhibit P7. A TRUE COPY OF THE APPLICATION DATED
09/09/2025 IN I. A. NO. 15/2025 IN O. S.
NO. 1085/2025 ON THE FILE OF THE PRINCIPAL
MUNSIFF'S COURT, THIRUVANANTHAPURAM
