S.Subbaiyaa vs The Inspector General of Registration

W.P.No.2207 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 25.09.2025
CORAM
THE HONOURABLE MR.JUSTICE M.DHANDAPANI
W.P.No.2207 of 2023
S.Subbaiyaa ... Petitioner
Vs.
1.The Inspector General of Registration,
No.100, Santhome High Road,
Chennai-600 004.
2.The District Registrar/Registrar of Societies,
Chennai-Central District,
Chennai-600 004.
3.Frank Stephen Louis
4.R.Durai
5.R.Murthi
6.D.Krishnamurthi
7.V.Muthaiyan
8.S.Jagadeesan
9.V.Nandakumari
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W.P.No.2207 of 2023
10.Dr.Nalli R.Sumatra Devi
11.Dr.J.Jothikumar
12.P.R.Shampath
13.Dr.M.A.Muthuveera Ganapathy ....Respondents
PRAYER : Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of a Writ of Mandamus, to dispose of the petitioner's
representation dated 22.04.2022 given to the first respondent herein in
accordance with law within the period fixed by this Court.
For Petitioner : Mr.S.Subbaiyaa
Party-in-person
For Respondents : Mr.A.Stalin Abimanyu
Additional Government Pleader
for R1 and R2
O R D E R
This Writ Petition has been filed to direct the first respondent to
dispose of the petitioner's representation dated 22.04.2022 within a period
stipulated by this Court.
2. The petitioner, who appeared in person before this Court, would
submit that he is a life time member of the Indian Officers Association
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W.P.No.2207 of 2023
[hereinafter referred to as “I.O.A”]. He has given a legal notice dated
30.11.2021 challenging the violation of bye-laws of the Association by one
Durai and 10 others Executive Committee members and also violation of
Sections 19 and 46(2) of the Tamil Nadu Societies Registration Act, 1975.
He also submitted a representation on 15.01.2022 which did not evoke any
response. Hence, the petitioner submitted another representation dated
22.04.2022 to the first respondent under Section 52(2) of the Tamil Nadu
Societies Registration Act, 1975, seeking previous sanction in writing to
initiate prosecution against the President and other Executive Committee
Members of I.O.A, who have contravened and violated bye laws of the
Association and also Sections 19 and 46(2) of the Tamil Nadu Societies
Registration Act, 1975. This also did not evoke any response and therefore,
the petitioner filed another application under the Right to Information Act
and he got reply that his representation dated 22.04.2022 was forwarded to
the second respondent and the same is pending. Aggrieved by inaction on the
part of the respondents 1 and 2, the petitioner has filed this Writ Petition.
However, he would submit that it would suffice if this Court directs the
second respondent to consider the representation of the petitioner dated
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W.P.No.2207 of 2023
22.04.2022 and pass appropriate orders.
3. Considering the limited request made by the petitioner, this Court,
without going into the merits of the case, directs the second respondent to
consider the representation of the petitioner, dated 22.04.2022 and pass
appropriate orders, on merits and in accordance with law, within a period of
four weeks from the date of receipt of a copy of this order.
4. With the above direction, this Writ Petition is disposed of. There
shall be no order as to costs.
25.09.2025

NCC: Yes / No
Index : Yes / No
Speaking Order : Yes / No
ssb
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W.P.No.2207 of 2023
To
1.The Inspector General of Registration,
No.100, Santhome High Road,
Chennai-600 004.
2.The District Registrar/Registrar of Societies,
Chennai-Central District,
Chennai-600 004.
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W.P.No.2207 of 2023
M.DHANDAPANI, J.
ssb
W.P.No.2207 of 2023
25.09.2025
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W.P.No.2207 of 2023
W.P.No.2207 of 2023
M.DHANDAPANI, J.
The matter is listed today under the caption “for being mentioned” at
the instance of the learned counsel appearing for the petitioner.
2. A perusal of paragraph Nos.2 and 3 of the order dated 25.09.2025
reveals that in the last but one line of paragraph No.2 and the second line of
paragraph No.3, it is inadvertently typed as second respondent, though the
petitioner has sought for consideration of the representation dated
22.04.2022 given to the first respondent. Accordingly, the word “second
respondent” appearing in the last but one line of paragraph No.2 and the
second line of paragraph No.3 shall stand substituted with the word “first
respondent”.
3. Registry is directed to carry out necessary correction in the order
dated 25.09.2025 and issue fresh order copy to the parties.
30.10.2026
ssb
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W.P.No.2207 of 2023
M.DHANDAPANI, J.
ssb
W.P.No.2207 of 2023
30.10.2026
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