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Judgment
H.S. Thangkhiew, J
Heard Ms. D.F.Mawrie, learned counsel for the petitioner.
Issue notice.
Mr. H.Kharmih, learned Addl. Sr. GA is present and accepts notice on behalf of all the respondents.
The writ petitioner is before this Court with a prayer for issuance of directions to the respondents No. 3 & 4 to expedite the process of renewing the Certificate of Registration of the Association.
It is submitted by the learned counsel that the writ application has been preferred in view of the fact that on an earlier occasion when the renewal was sought, the same was rejected due to the fact that the President had a case registered against him. It is further submitted that as a new body has been reconstituted with fresh members, it is incumbent upon the respondents No. 3 & 4 to renew the Registration of the Association. She therefore, prays for appropriate directions in this regard.
Mr. H.Kharmih, learned Addl. Sr. GA on behalf of all the respondents submits that the writ petition is premature, inasmuch as, there is no order of rejection on record and further, even a copy of the application or acknowledgement of the fresh application has not been annexed. He therefore, prays that the writ petition be rejected at this stage in view of the insufficiency of materials or any fresh cause of action.
Having heard learned counsel for the parties and having examined the materials on record, it is seen that there is no order of rejection and also the factum of application, or that the same is in process is also not available.
In this view of the matter, the writ petition being clearly premature in the absence of any tangible cause of action at this stage, the same is not entertained and dismissed.