A. RAJENDRAN Vs. INSPECTOR GENERAL OF REGISTRATION, MYLAPORE

JUDGEMENT

(1.) Both the writ petitions have been filed by the same petitioner A.Rajendran son of Arokiayasamy, primarily raising grievance against the manner in which the administration of Thiruvarur Vijayapuram Chamber of Commerce, a registered society under the Tamil Nadu Societies Registration Act, 1975 (the Act) was being conducted.

(2.) W.P.No.33184 of 2022 has been filed in the nature of Mandamus seeking a direction against the 2nd respondent, the District Registrar, Registrar of Societies, Thiruvarur District to stay all further proceedings consequent to the election notice dtd. 20/11/2022 issued by the 3rd and 4th respondents namely, the President, C.Balamurugan of Thiruvarur Vijayapuram Chamber of Commerce and Arun Gandhi, the Election Officer / Member, Thiruvarur Vijayapuram Chamber of Commerce. The election was for the selection of office bearers and executive members of the society.

(3.) W.P.No.34473 of 2022 has also been filed in the nature of Mandamus seeking a direction against the 1st and 2nd respondents namely, the Inspector General of Registration at Chennai and the District Registrar, Registrar of Societies at Thiruvarur, to conduct an enquiry with respect to the inspection reports of the District Registrar dtd. 1/9/2015 and 21/1/2016 with the records submitted and available with the 1st and 2nd respondents relating to the administration of the office bearers of Thiruvarur Vijayapuram Chamber of Commerce, Thiruvarur.