TIRUNELVELI CMS-EVANGELICAL CHURCH Vs. DISTRICT REGISTRAR (ADMINISTRATION)

JUDGEMENT

(1.) These writ appeals are filed by one Thamas Waker as against the common order of this Court dated 28.09.2020 passed in W.P(MD)Nos.10532 and 11099 of 2020.

(2.) Heard the learned Counsel on either side and perused the materials placed on record.

(3.) This appellant is the petitioner in W.P(MD)No.10532 of 2020 and third respondent in W.P(MD)No.11099 of 2020. The writ petition in W.P(MD)No.10532 of 2020 was filed by this appellant as against the order of the District Registrar, Cheranmahadevi, Tirunelveli District, in Na.Ka.No.1275/Aa2/2020, dated 29.06.2020 and wherein, the appellant has claimed that he is the Secretary of CMS Evangelical Church, a registered society and the other writ petition in W.P(MD)No.11099 of 2020 was filed by one Paul George claiming that he is the Secretary of the said society.