M SUDAKAR Vs. DISTRICT REGISTRAR SOCIETIES

JUDGEMENT

(1.) THE three writ petitions were filed by the same person seeking different reliefs against the District Registrar (Societies), Virudhunagar District, to take action in respect of various acts and omissions committed by the Arupukkottai Nadargal Uravinmurai Pothu Abiviruthi Trust, hereinafter called as Trust. As the facts involved in these writ petitions are one and the same, with the consent of both parties, all the writ petitions were taken up together and common order is passed.

(2.) THE petitioner in all the writ petitions was the President of the Trust elected for the period 2003-2006 and in the election held for the period 2006-2009. THE 2nd & 3rd respondents in W.P.(MD)No.3414 of 2009, who are also the respondent Nos.4 and 5 in W.P.(MD)No.3657 of 2009 were elected as President and Secretary respectively. THE respondents 5 and 6 in W.P(MD)No.3414 of 2009 are the patrons of the Trust and they are arrayed as respondents 6 and 7 in (MD)No.3657 of 2009.

(3.) TO appreciate, the issues involved in these writ petitions, it is better to have an idea about the provisions of the bye-laws of the Trust and also the admitted facts involved in these writ petitions.