S. SURYAMOORTHI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr.S.SuryaMoorthi, party-in-person, Mr.Niranjan Rajagopal, learned counsel for the first respondent and Mr.Vijay Narayan, learned Senior Counsel for the respondents 2 to 4.

(2.) The issue that arises for consideration in this writ petition involves intra party affairs of a registered political party namely All India Anna Dravida Munnetra Kazhagam.

(3.) The petitioner claims to be a primary member of All India Anna Dravida Munnetra Kazhagam. According to him, the All India Anna Dravida Munnetra Kazhagam party is now functioning in violation of its bye-laws.