AUROVILLE FOUNDATION Vs. NATASHA STOREY

JUDGEMENT

(1.) The legality and validity of the Judgment and Order dtd. 15/3/2024 passed by the High Court of Judicature at Madras in Writ Petition No. 25882 of 2022, allowing the said Writ Petition filed by the Respondent- Natasha Storey and setting aside the impugned Notification dtd. 1/6/2022 containing the Standing Order No. 01/2022 issued by the Appellant - Foundation, is under challenge before this Court by way of instant appeal.

(2.) Before adverting to issues involved in the Appeal, it would be apposite to peep into the history of Auroville, and the objects and reasons of enacting the Auroville Foundation Act (hereinafter referred to as the "A.F. Act").

(3.) Prelude on the History of Auroville: -