R.KANNAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) Heard the learned counsel appearing for the writ petitioners.

(2.) The petitioners are claiming that they are having interest in the proper running of the petition mentioned society. The petitioners therefore want this Court to direct the authorities to take action on their representation for appointing a special officer to take over the administration of the petition mentioned society. I am afraid that I may not be in a position to take up the issue on merits. This is because the society had already filed W.P.(MD)No.17444 of 2019 before this Court and vide order dated 26.02.2020, some directions have been passed for convening the general body and for conducting the election. While disposing the writ petition, the learned Judge had observed that if the officer of the Court or any of the party are of the view that the order had been passed ignoring certain facts which would be materially affect the election process, it is open to them to seek clarification, so that the election will be conducted in a fair manner.

(3.) The learned counsel states that the petitioners cannot take advantage of this observation.