SHRI NONGMAITHEM SANATOMBA SINGH Vs. SHRI MOIRANGTHEM KWAKLEI SINGH

JUDGEMENT

(1.) Heard Shri B.P. Sahu, learned Sr. Advocate appearing for the Applicants and Shri P. Tomcha, learned counsel appearing for the respondents.

(2.) This is an application filed by the applicants for impleading them as party respondents in the above writ petition in which the subject matter in issue relates to the validity and correctness of the impugned order dated 16-12-2014 passed by the respondent No. 3.

(3.) According to the petitioners, the Kakching Khullen Ibudhou Khamlangba Seva Committee (referred to hereinafter as old Committee) is admittedly a registered Society vide Registration No. 10 of 2002-2003. As per its rules and regulations, the term of the Managing Committee is three years and by a flux of time, it had expired on 09-05-2005. Since a new Managing Committee had not been constituted for long time, attempts were made by some of the members of the Society and accordingly, the election of the members of the Managing Committee was held on 13-10-2014 whereby the petitioners were elected as the President and the Secretary respectively and proceedings thereof were submitted to the respondent No. 3 with copies endorsed to the respondent Nos. 1 & 2. But the respondent No. 3 did not accord approval of the said proceedings and only pursuant to the order dated 10-11-2014 passed by this court in W.P. (C) No. 865 of 2014, he issued the impugned order.