REGENT COMPUTRONICS PVT. LTD.

A.JOSEPH LOUIS Appellant

V/S

DISTRICT WELFARE FUND COMMITTEE Respondents

Referred Judgements :-

MANAGEMENT OF GE POWER CONTROLS INDIA (PVT) LTD.,AND ANOTHER V. WORKMEN OF GE POWER CONTROLS INDIA PVT. LTD.,AND OTHERS [REFERRED TO]
CALCUTTA GAS CO. V. STATE OF W.B. [REFERRED TO]
PRAGA TOOLS CORPORATION VS. C A IMANUAL [REFERRED TO]
RAMANA DAYARAM SHETTY VS. INTERNATIONAL AIRPORT AUTHORITY OF INDIA [REFERRED TO]
AJAY HASIA VS. KHAUID MUJIB SEHRAVARDI [REFERRED TO]
ANDI MUKTA SADGURU SHREE MUKTAJEE VANDAS SWAMI SUVARNA JAYANTI MAHOTSAV SMARAK TRUST VS. V R RUDANI [REFERRED TO]
ANDI MUKTA SADGURU SHREE MUKTAJEE VANDAS SWAMI SUVARNA JAYANTI MAHOTSAV SMARAK TRUST VS. V R RUDANI [REFERRED TO]
CHANDER MOHAN KHANNA VS. NATIONAL COUNCIL OF EDUCATIONAL RESEARCH AND TRAINING [REFERRED TO]
K KRISHNAMACHARYULU VS. VENKATESWARA HINDU COLLEGE OF ENGINEERING [REFERRED TO]
VST INDUSTRIES LIMITED VS. VST INDUSTRIES WORKERS UNION [REFERRED TO]
PRADEEP KUMAR BISWAS VS. INDIAN INSTITUTE OF CHEMICAL BIOLOGY [REFERRED TO]
G BASSI REDDY VS. INTERNATIONAL CROP RESEARCH INSTUTUTE [REFERRED TO]
FEDERAL BANK LIMITED VS. SAGAR THOMAS [REFERRED TO]
GENERAL MANAGER KISAN SAHKARI CHINI MILLS LIMITED SULTANPUR UTTAR PRADESH VS. SATRUGHAN NISHAD [REFERRED TO]
VIRENDRA KUMAR SRIVASTAVA VS. U P RAJYA KARMACHARI [REFERRED TO]
ZEE TELEFILMS LTD VS. UNION OF INDIA [REFERRED TO]
R Karuppan VS. Patron of Chennai Rifle Club [REFERRED TO]

JUDGEMENT

(1.) THIS Writ Petition is filed by one A. Joseph Louis against District Welfare Fund Committee represented by its President-District Collector, Trichy-1, N. Balasubramanian, Trichy-1 and State of Tamil Nadu represented by Commissioner, Land Administration, Chennai for a Writ of Mandamus, directing the first respondent-District Welfare Fund Committee to accept the highest Tender of Rs. 2,07,999/- per month made by him (petitioner) in respect of lease of "thiyagaraja Bagavathar Mandram" Cinema Theatre, Kalaiarangam, Trichy-1.

(2.) FIRST, the Writ Petition came before the First Bench consisting of Hon'ble The Chief Justice and D. Murugesan, J. The Division Bench based on the averments in the affidavit and counter affidavit and after finding a prima facie opinion that the first respondent-Committee did appear to be performing public functions, expressed their inability to follow the earlier Division Bench decision of this Court in W. P. Nos. 1043 and 1896/2002 and 23534 and 26501/2001 dated 26-2-2002 holding that the Writ Petition against the first respondent is not maintainable and referred the matter to this Larger Bench.

(3.) THE text of the Reference made to the Larger Bench is reproduced hereunder:

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A JOSEPH LOUIS Vs. DISTRICT WELFARE FUND COMMITTEE

Referred Judgements :-

JUDGEMENT

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