N.B.NEGENDRAN Vs. ELECTION COMMISSIONER

JUDGEMENT

(1.) The challenge in this Writ Petition is to the notification issued by the fourth respondent dated 28 August, 2018, proposing to conduct election to elect the Board of Directors to the Z322, Thiruppuvanam Silk Handloom Co-operative Society Ltd., Thirubuvanam.

(2.) The very same notification was earlier challenged by the petitioner in W.P.[MD]No.18951 of 2018. The Writ Petition was disposed of, by giving liberty to the petitioner to file an appeal.

(3.) When it was pointed out as to how a second Writ Petition for the very same relief is maintainable, the learned Counsel for the petitioner submitted that he is not-pressing the relief claimed in the Writ Petition. According to the learned Counsel, it would suffice in case a direction is given to the second respondent to dispose of the appeal preferred by the petitioner on merits.