A MOORTHY Vs. REGISTRAR (GENERAL) HIGH COURT, MADRAS

JUDGEMENT

(1.) Instant writ petition has been filed for a Writ of Mandamus, directing the respondents, to take necessary steps, to open the Library Building, constructed in Salem District Court Campus, Salem, in the year 2014.

(2.) Supporting the prayer sought for, petitioners have contended that they are commonly interested to open the library building, which was constructed in the year 2014 in the District Court Campus, Salem, at a cost of Rs.40/- lakhs. They have further stated that (i) books worth Rs.10/- lakhs, and (ii) furniture and Law Books for Rs.20/- lakhs have been purchased and the same have been kept, in the library and that the said building is not opened till today. Hence, petitioners have approached this Court by way of a instant writ petition.

(3.) Petitioners have further contended that they are practising Advocates, in Salem District Court, Mr.A.Moorthy/the first petitioner, was elected as the Secretary of Salem Bar Association, for the period of 2000-2002, and Mr.T.Durairaj/second petitioner, was elected as the Secretary of the said Association, for the year 2002-2004.