Manoj.N vs State Of Kerala, Represented By The Chief Secretary

Shaji P. Chaly, J

The petitioner has filed this writ petition seeking the following reliefs:

Issue a writ of mandamus or order directing the first respondent to dispose of Exhibit P6 application within a time frame fixed by this Hon’ble Court after hearing the 4th and 6th respondents and after obtaining a report from the third respondent.

Issue such other orders as this Hon’ble Court may consider necessary in the facts and circumstances of the case.

The petitioner is a member of Film Distributors’ Association (Kerala) having registration No. ERN 480/87, which is registered under the Travancore Cochin Literary Scientific and Charitable Societies Registration Act, 1955 (‘Act, 1955’ for short) in the year 1987. The case projected by the petitioner is that respondent Nos. 5 and 6, who are President and General Secretary, are grossly mismanaging the 4th respondent Association.

Ventilating his grievance, the petitioner has submitted Exhibit P6 application before the State Government, respondent No.1, apparently invoking the powers conferred under Section 19 of the Act, 1955, and the same is pending consideration.

Even though notice is served on respondent Nos. 5 and 6, none has entered appearance.

The basic relief sought for in this writ petition is for the disposal of Exhibit P6 application within a time frame to be fixed by this Court. Therefore, after having heard the learned counsel for the petitioner and the learned Government Pleader Sri. Rajeev Jyothish George and perusing the pleadings and materials on record, this writ petition is disposed of directing the State Government, respondent No.1, to consider Exhibit P6 application in accordance with law, at the earliest and at any rate within two months from the date of receipt of a copy of this judgment, after providing an opportunity of hearing to the petitioner and all other interested persons.