K G AJAYAKUMAR Vs. M R AMALAMMA

JUDGEMENT

(1.) The complaint in this petition is that despite the direction in Annexure 1 judgment in WP(C) No.17370 of 2009, requiring the respondent to conduct election to the Managing Committee of the Society, no steps are taken for the same.

(2.) However, an affidavit has been filed by the respondent. According to the respondent, it was because of the pendency of an enquiry on the additional 5th respondent that the delay has occurred. Despite all this, it is stated that the Secretary has been ordered to prepare the voters list before 31st of October, 2009 for the purpose of conducting election.

(3.) Therefore, as at present, on the pleadings, I am not in a position to conclude that there is any wilful disobedience committed. Be that as it may, respondent is bound to comply with the order and as a first step, he has to pass necessary resolution for the election and the rest of the proceedings can be completed simultaneously.