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Judgment
Justice P.R. Ramachandra Menon
The petitioner has approached this Court with the following prayers :
i) to declare that the petitioner is legally entitled to be granted one month''s time as sought for in Ext.P7 and that the respondent are legally liable to grant the time sought for in Ext.P7 and that they are legally liable to keep in abeyance any decision regarding the petitioner''s registration until such time;
ii) issue a writ of mandamus or any other writ, order or direction commanding and compelling the respondent to grant a month''s time as sought for in Ext.P7 to produce the documents demanded vide Ext.P6 and also direct the respondents not to take any decision pursuant to Ext.P6 until such time;
iii) such other appropriate writ order or direction as this Honourable Court may deem fit and proper to meet the ends of justice.
The learned counsel for the petitioner submits, that the registration of the petitioner Association, who was functioning for nearly six decades, was quite unceremoniously cancelled by the concerned respondent earlier, which made the petitioner to approach this Court for appropriate reliefs. It was pursuant to the interference made by this Court, that the proceedings were set on the right track, withdrawing the cancellation. But again, the respondent has issued Ext.P6 notice asking the petitioner to produce various documents to sustain the continuance of registration, which include documents issued from the central authorities and the Government of India in New Delhi.
The learned counsel for the petitioner submits that, on receipt of Ext.P6, the petitioner has preferred Ext.P7 representation seeking for just one month''s time to submit a detailed objection and also to produce all the relevant records, which is not positively acted upon by the respondent, thus driving the petitioner to this Court, for immediate interference.
Heard the learned standing counsel for the respondent as well. After hearing both the sides and also considering the limited nature of relief sought for, this Court finds that no untoward incident will happen, if the petitioner is granted one month''s time to file necessary objection and to produce the relevant documents. On the other hand, it can only serve the interest of natural justice as well. In the said circumstance, the petitioner is granted one month''s time from today, to submit further objections, if any and also to produce the relevant documents in response to Ext.P6; upon which the same shall be considered. Final orders shall be passed in accordance with law, only after giving an opportunity to hearing to the petitioner.
Writ petition is disposed of.