- (1.) In this application the petitioner seeks a writ in the nature of certiorari for quashing an order dated 28 June 1964, and also for an order prohibiting the respondents from implementing the said order dated 28 Juno 1964. There is a further prayer for a writ in the nature of mandamus relating to the same order.
(2.) The petitioner in this case is the Asiatic Society, which was registered as a society, under the Registration Act, 21 of 1860. The objects, functions and activities of the society have been set out in the rules and regulations of the society. The objects of the society as specified in the words of its founder, Sir William Jones, are: The bounds of Its investigation will be the geographical limits of Asia, and within these limits its inquiries will be 'extended to whatever IB performed by man. or produced by nature.
(3.) There are various regulations relating to the activities of the society, namely, regulations regarding guidance of research fellows of the society, regulations regarding general lectures, regulations regarding blblicussion indica, regulations regarding discussion meetings, regulations regarding debates, regulations regarding award of various medals and prizes, and various other regulations. It appears from the Bald, rules and regulations of the petitoners that the principal functions and activities of the society may be broadly classified: (1) Maintenance of a library for the convenience of research workers and Ors. intending to make use of the same. (2) Conduct of research work by scholars, organizing lectures in both scientific and literary subjects, and publication of bocks dealing with literary, scientific, historical and geographical matters.;