P RAJAJI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) BY consent of both parties, the writ petitions are taken up for final disposal.

(2.) THE common prayer in W.P.Nos.24424 and 24684 of 2007 is to quash the G.O(2D)No.76, Co-Operation, Food and Consumer Protection Department, dated 11.7.2007 and direct the respondents 2 and 3 to constitute the Board of Directors, elected in the election held on 11.7.2007 for the 4th respondent Society.

(3.) THE brief facts necessary for disposal of these writ petitions are as follows: