R RAJENDRAN Vs. DISTRICT REGISTRAR PERIYAKULAM

JUDGEMENT

(1.) (Prayer: Petition filed under Article 226 of the Constitution of India for the issuance of Writ of Certiorarified Mandamus calling for the records pertaining to the proceedings of the 1st respondent vide No.6920/A2/2001 dated 26.2.2003 and to quash the same and direct the 1st respondent to accept Form VII submitted by the petitioners n 14.05.2001.) P.P.S. JANARTHANA RAJA, J. This writ petition is filed challenging the proceedings of the 1st respondent in No.6920/A2/2001 dated 26.02.2003.

(2.) THE learned counsel for the petitioner fairly submitted that the election was held in the General Body meeting and also officer bearers were duly elected. THErefore, nothing survives for adjudication in this writ petition. 3.Under such circumstance, this writ petition is dismissed as infructuous. No costs.