P SURENDRAN Vs. DISTRICT REGISTRAR SOCIETIES REGISTRATION

JUDGEMENT

(1.) HEARD the learned counsels appearing for the parties.

(2.) THE present writ appeals are directed against the order of the learned Single Judge, wherein the learned single Judge has dismissed the writ petitions, at the stage of admission, stating that the matter relating to election could not be agitated under Article 226 of the Constitution of India and should be agitated before the normal forum.

(3.) FOR the aforesaid reasons, we find that the order of the learned Single Judge, in rejecting the writ petitions is perfectly legal and justified. Accordingly, the writ appeals are dismissed. No order as to costs. Connected WAMP (MD) Nos. 436, 437 and 540 of 2005 are also dismissed. .