N KAMATCHI NADAR Vs. GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) The petitioner claims that he is a member of the Tirusuli Hindu Nadar Uravinmurai Society, bearing registered No.67 of 1973 under the Registration of Societies Act XXI of 1860.

(2.) The Tirusuli Hindu Nadar Uravinmurai Society was established and registered to raise contributions from the Hindu Nadars residing at Tiruchuli to run income generating businesses out of the said funds; to maintain establishments as well as properties of the society properly; to purchase buildings and new properties; to spend the income derived thereunder to establish educational and social institutions for the benefit of the general public; to establish and run libraries, schools, colleges, hospitals; to continue the spiritual festivals undertaken by the members of the society hitherto; to help the general public as well as the societies and institutions of similar object; to give financial aid to the poor students either by loan or by providing books; to help boys, girls as well as orphans and destitutes by constructing orphanage; to undertake social welfare activities.

(3.) In order to achieve the object, the said society established the following: (i) two higher secondary schools; (ii) one cinema theatre; (iii) dairy farms; (iv) one rice mill; and (v) one shopping complex.