P. RADHAKRISHNAN Vs. THE DISTRICT REGISTRAR OF SOCIETIES (ADMINISTRATION), MADURAI AND MADURAI AYIRA VYSYA MANJAPUTHURMAHAJANA SABAI BY ITS PRESIDENT, MADURAI

JUDGEMENT

(1.) THE prayer in the writ petition is for a certiorarified mandamus calling for the records in the issue of the order passed in Mu.Mu.N.9131/E1/2000 dated 11 -6 -2001 on the file of the first respondent, viz. The District Registrar of Societies (Admn.), Madurai South, Palace Road, Madurai, and quash the same with a consequential direction to the respondents to hold the election of the other members of the Managing Committee of the second respondent Sabai excepting the President. The interim prayer is also for the same relief.

(2.) BY consent the main writ petition itself is taken up.

(3.) THE case of the petitioner is as follows: