ARUPPUKKOTTAI TOWN DEVANGAR COMMERCIAL ASSOCIATION Vs. DEVANGAR SAMOOGANALA VUYAR KALVI VALARCHI KUZHUMAM

JUDGEMENT

(1.) This Writ Appeal has been filed against the order dated 02.03.2010 passed in an Interim Petition in M.P.No.8 of 2010 in W.P.No.12815 of 2003, whereby the learned Single Judge allowed the impleading petition filed by the first respondent herein. The 4th and 5th respondents in the Writ Petition aggrieved over the said order, have preferred this Appeal.

(2.) The Writ Petition was filed by the second respondent herein against the proceedings of the Liquidator dated 09.04.2003 and 12.04.2003 convening a General Body Meeting of the members of Aruppukottai Town Devangar Commercial Association and Aruppukottai Town Devangar Munru Mirasu Uravinmurai as stood in 1974. Interim directions were issued by this Court, directing the Aruppukottai Town Devangar Commercial Association and Aruppukottai Town Devangar Munru Mirasu Uravinmurai to decide on the Management of the College, which was earlier managed by Aruppukottai Devangar Arts College Paribalana Sabai, which became Defunct.

(3.) During the pendency of the Writ Petition, Devangar Samuga Nala Vuyarkalvi Valarchi Kuzhumam, represented by its Secretary, filed a petition to implead itself as a respondent in the above Writ Petition. The Writ Petitioner had no objection for impleading the first respondent herein. However, objections were raised by the appellants and after hearing the parties, the learned Single Judge allowed the impleading petition.