BAR ASSOCIATION, TAMBARAM Vs. REGISTRAR GENERAL

JUDGEMENT

(1.) By consent, the writ petition is taken up for final disposal and is disposed of by this order.

(2.) Mr.Anand Subramanian, learned counsel accepts notice on behalf of the 1st respondent and Mr.R.Vijayakumar, learned Additional Government Pleader for respondents 2 and 3.

(3.) The Bar Association of Tambaram represented by the Secretary, came forward to file this writ petition, stating among other things that the petitioner-Association came to be formed in the year 1991 and there are about 500 members and out of them, 200 are senior members. The petitioner would further aver that the Court of District Munsif at Tambaram had been effectively functioning for more than 15 years and later on, the jurisdiction of Alandur Taluk was taken from Tambaram, so also Padappai Firka and it has been allotted to Sriperumbudur Taluk and therefore, the cases from Tambaram District Munsif Court has been transferred to Alandur Munsif Court as well as the Court of District Munsif at Sriperumbudur. In this regard, the Tambaram Bar Association vide representation dated 10.11.2018 requested the 1st respondent to add more Firkas to Tambaram jurisdiction and it is yet to be disposed of.