A. DEVARAJAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner is an Advocate and filed writ petition in public interest.

(2.) The petitioner is a member of Kallar Kalvi Kalagam, a Society which was started in the year 1923. Though the petitioner states so many things about the Society and how it was started and continued for the past several decades, he has come before this Court with a prayer to consider his representation which was submitted by him to the respondents 1 and 2 on 28/1/2019.

(3.) In the representation, the petitioner requested the Secretary, Commerce and Registration, Fort St. George, Chennai to take action under Sec. 34 of Tamil Nadu Societies Registration Act and to appoint a Special Officer with a clear direction to rectify the same and ensuing that the mistakes committed by the office bearers are not repeated in future.