PRABHAKARAN NADAR Vs. T THANGAMARIAPPAN

JUDGEMENT

(1.) This Writ Appeal is directed as against the order of this Court dated 23.01.2015, made in M.P.(MD)No.3 of 2015 in W.P.(MD).No.17302 of 2014.

(2.) The first respondent, who is a member of Kovilpatti Nadar Uravinmurai Sangam, has filed a Writ Petition in W.P.(MD)No.17302 of 2014, seeking for a direction to the second respondent therein to nominate an officer in the office of the second respondent therein to conduct the election of office bearers of the third respondent Sangam therein in the forthcoming General Body meeting in accordance with the decisions of this Court in W.P.(MD)Nos.14140 of 2014 and 15101 of 2014 and the provisions of Tamil Nadu Societies Registration Act, 1975 and consequently, direct the fifth respondent therein to provide police protection for the above said election.

(3.) The said Writ Petition was disposed of by the Writ Court, by order dated 29.10.2014, appointing one Mr.V.Sitharanjan Das, learned counsel, as Advocate Commissioner to conduct the election of members of the Executive Committee in the forthcoming General Body Meeting of the Sangam in question. Thereafter, the third respondent herein has appointed one Mr.Kumaresan (Sathankulam Sub-Registrar) as Observer for the election, by proceedings dated 17.11.2014. Thereafter, the Advocate Commissioner issued a notification on 01.12.2014 for conducting election to the Sangam and after observing all legal formalities, election was conducted and on completion of election, votes were counted and thereafter, results were also declared by the Advocate Commissioner on 29.12.2014.