ELEPHANT G RAJENDRAN Vs. TAMIL NADU ADVOCATES ASSOCIATION

JUDGEMENT

(1.) The elections to the Bar Council of Tamilnadu and Pondicherry were held on 4.3.2011 in accordance with the various directions issued by this court in interlocutory applications filed in the above suit. After the counting of votes under the system of single transferable vote from 9.3.2011 till 2.4.2011, Mr.Justice K.P. Sivasubramaniam (retired) appointed by me as an Election Commissioner filed a report on 11.4.2011 along with a lot of enclosures.

(2.) In the meantime, Mr.Elephant G.Rajendran (already impleaded as a defendant in the suit) came up with 2 applications in A.Nos.1739 and 1740 of 2011 seeking--

(3.) Similarly, another advocate by name Mr.N.S. Ziauddeen, who also got impleaded as a defendant, filed 2 applications in A.Nos.2184 and 2185 of 2011, seeking