A RAGHAVIAH Vs. DISTRICT REGISTRAR SOCIETIES

JUDGEMENT

(1.) ALL these writ petitions relate to the affairs of one Nadar Mahajana Sangam and also the Nadar Mahajana Sangam Kamraj Polytechnic Managing Board. Even before the batch of these cases, there has been several litigations regarding the activities of the Association including the manner in which the election were held to the Association.

(2.) W.P.No.357 of 2006 was filed by one V.P.Mani claiming to be a Special Life Member of the said Association seeking to challenge the proceedings of the General Council Meeting held on 24.12.2005 and to quash the appointment of an Election Committee Members and for a consequential appointment of an Independent Election Officer for conducting the elections for a period from 10.02.2006 to 09.02.2007. The said writ petition was not admitted.

(3.) W.P.1150 of 2006 was filed by one S. Sathiyappan who is an ordinary life member of the Association seeking for a direction to the first respondent to take charge of the election and conduct the election for the period 2006 to 2009 and also re-schedule the election notification dated 26.12.2005. This writ petition was admitted on 17.02.2006.