P SANGAIAH Vs. DEPUTY REGISTRAR

JUDGEMENT

(1.) THIS Writ Petition has been filed for the issuance of a Writ of Mandamus, directing the respondents herein to extend the terms of the Board of Directors of the petitioner society, as sought for in the representation of the petitioner, dated 23. 10. 2009, made in pursuance of the resolution of the Board of Directors, dated 21. 10. 2009, till they conduct the election to the petitioner society.

(2.) MR. PALA Ramasamy, the learned Special Government Pleader takes notice on behalf of the respondents. With the consent of both parties, the writ Petition is taken up for final disposal.

(3.) AT this stage of the hearing of the Writ Petition, the learned counsel appearing on behalf of the petitioner had submitted that it would suffice, if the first respondent is directed to be dispose of the representation of the petitioner, dated 23. 10. 2009, on merits and in accordance with law, within a specified period fixed by this Court.