JUDGEMENT
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(1.) The petitioner in this art. 226 petition dated September 13, 2011 is seeking the following principal relief:
a) A Rule in the nature of Mandamus do issue commanding the respondents 1 to 4 their servants, agents, subordinates and each one of them for quashing the subsequent registration of society Guru Prasad Chowdhury Lane Palli Bassi Brindo of 52, Guru Prasad Chowdhury Lane, Kolkata 700006 as referred to in annexure "P"-5 above bearing Registration No. S/1L/77480 of 2010-11 dated 28th January, 2011;
Mr. Ghosal appearing for the petitioner has submitted as follows. The petitioner was registered under the West Bengal Societies Registration Act, 1961 on December 17, 2009 under the name using which it has filed this petition. Having learnt that certain people including the private respondents wrongfully got their society registered under a similar name on January 28, 2011, the petitioner lodged a complaint with the Registrar.
(2.) Considering the complaint, the Registrar issued an order dated June 20, 2011.
(3.) Relevant parts of the order of the Registrar dated June 20, 2011 arc quoted below:
This is to inform you that the name of your society which was registered on 28/01/2011 bearing Registration No. S/1L/777480 is similar to the name of a society registered earlier under the West Bengal Societies Registration Act, 1961. Hence, the name of your society is required to be changed under section 10 of the West Bengal Societies Registration Act, 1961.
You are therefore requested to take necessary action to change the name of your society within 30 days from issue of this letter.;
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