AIR VICE MARSHAL V KRISHNASWAMY VSM (RETD) AND ORS Vs. REGISTRAR OF CO-OPERATIVE SOCIETIES (HOUSING) AND ORS

JUDGEMENT

(1.) Heard the learned Counsel appearing for the Petitioners and the learned Additional Government Pleader appearing on behalf of the Respondents 1 to 3.

(2.) At this stage of the hearing of the Writ Petition, the learned Additional Government Pleader appearing on behalf of the Respondents had submitted that the impleaded Respondents, namely, Respondents 4 to 6 are also the members of the third Respondent Society and that they are also eligible to participate in the elections to be conducted in respect of the Defence Officers Colony Institute.

(3.) The main contention of the learned Counsel appearing on behalf of the Petitioners is that the third Respondent should not conduct elections without cancelling the membership of all the members, who had been enrolled after 12.06.2001, by the Special officer of the third Respondent Society, as per Section 89(A) of the Tamil Nadu Co-operative Societies Act, 1983, in view of the decision of a Full Bench of this Court, in K. Nithiyanantham v. State of Tamil Nadu represented by its Secretary to Government, Law Department, Chennai-600 009 and Ors., 2006 1 CTC 1.