V.P. MARTIN Vs. STATE OF KERALA

JUDGEMENT

(1.) All these writ petitions are connected and therefore, I am disposing of these matters by a common judgment. The prayers in these writ petitions are extracted hereunder:

(2.) When these writ petitions came up for consideration earlier, there was an order not to remove the membership of thepetitioners from the Society without obtaining further orders from this Court. These writ petitions are pending from 2012 and 2014 onwards. Recording the above interim order these writ petitions can be closed and if any steps to remove the petitioners are taken by the Society in future, Society will give notice to the petitioners,.