LEKSHMIPURAM COLLEGE SOCIETY Vs. DISTRICT REGISTRAR KANYAKUMARI DISTRICT

JUDGEMENT

(1.) THIS Writ Petition, at the instance of a person stated to be the President of Lakshmipuram College Society, seeks a Writ of Mandamus, directing the District Registrar, Kanyakumari District at Nagercoil, to issue a copy of Form-VII, dated 27 August, 2012, submitted by the Society in accordance with the provisions of the Tamil Nadu Societies Registration Act, 1975.

(2.) ACCORDING to the deponent, he was elected as the President of the Society, for a three year period, more particularly, from 20 September, 2012 to 19 September, 2015. The Society submitted the particulars in statutory Form-VII on 27 August, 2012 before the District Registrar. The Society wanted a certified copy of Form-VII and as such, application was submitted before the District Registrar on 24 September, 2012. Since there was no follow-up action, at the instance of District Registrar, the Society was constrained to file the Writ Petition.

(3.) THE first respondent filed a counter-affidavit stating that the petitioner as well as the second respondent filed separate statements in Form-VII and he is in the process of deciding the genuineness of Form-VII for the purpose of filing. The second respondent disputed the claim made by the petitioner. According to the second respondent, there are proceedings pending between the parties including a civil suit in O.S.No.111 of 2009 before the learned District Munsif, Eraniel. There are also two other Writ Petitions pending with respect to the very same subject matter in W.P.Nos.9633 of 2009 and 26385 of 2009, on the file of this Court.