S. DURAISAMY Vs. SECRETARY TO GOVERNMENT, COMMERCIAL TAXES

JUDGEMENT

(1.) THIS petition coming on for orders upon perusing the petition and the affidavit filed in support thereof and upon hearing the arguments of M/S. M. RAMALINGAM, Advocate for the petitioner in MP(MD)No.1/12 and 1st Respondent in MP(MD) No.2/12 in WP(MD)No.10730/2012 and of Mr.JEYAKARTHICK, Advocate for the 3rd Respondent in MP(MD)No.1/12 and Petitioner in MP(MD)2/12 in WP(MD)No.10730/2012 respectively, court made the following order:- In the main writ petition, the petitioner seeks for a direction to the respondents 1 & 2 to arrange� 1/2 for an Election of the President/Bishop of the Tamil Evangelical Lutheran Church (TELC) for the term from 14.01.2012 to 13.01.2015.

(2.) THE writ petition was admitted on 02.08.2012. The petitioner, without any rhyme or reason, filed M.P.(MD).No.1 of 2012 seeking for grant of interim injunction restraining the 3rd respondent / Bishop from holding the post of President of the 4th respondent-Society, pending the disposal of the writ petition.� 1/2 This Court while admitting the writ petition granted interim injunction as prayed for.

(3.) APART from the present writ petition, there are various litigations pending before the various Courts between the parties, including a writ petition challenging the notice issued by the Government under Section 34A of the Societies Registration Act.