R PARTHASARATHY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THESE five writ petitions have been filed by the same petitioner against the same respondents for quashing five different Government Orders. All the writ petitions were heard together and raise some common factual and legal disputes and, therefore, all these writ petitions are disposed of by this common judgment.

(2.) THE dispute relates to affairs of the "music Academy", which was registered as a Society under the Societies Registration Act, 1860 (hereinafter referred to as "the old Act") on 21. 8. 1929. The seemingly never ending controversy had come to the High Court in an earlier round of litigations wherein several writ petitions had been filed including W. P. No. 17341 of 2003 filed by the present writ petitioner. All such writ petitions and the connected writ appeal were disposed of by a common judgment dated 23. 9. 2005. (Judgment is reported in 2005-4-L. W. 67 ). Some of the conclusions in the aforesaid judgment, relevant for the present matters, are extracted hereunder: -

(3.) IT is not in dispute that pursuant to the observations and directions contained in the said decision, an election was successfully held under the guidance and control of Justice K. P. Sivasubramaniam, retired Judge, who had been nominated as Observer, and the elected Office-bearers have subsequently taken charge. So far so good. Some controversies, mostly avoidable, still persist.