M KAMALANATHAN Vs. V RAGHUPATHY

JUDGEMENT

(1.) THESE writ petitions have been filed by the associations on the touch-stone of unreasonableness in fixation of the electricity tariff and touching upon Article 19 (1) (c) of the constitution of India. It is a well settled law that no association can maintain a writ petition touching upon Article 19 of the Constitution of India for the reason that such association is not a citizen. In the circumstances, these writ petitions are dismissed. But, it is made clear that this order shall not preclude the individual members of the association from invoking the jurisdiction of this Court under Article 226 of the Constitution of India. No costs. Consequently, connected pending writ petition and miscellaneous petitions are also dismissed.