R.THILLAIRAJ Vs. DISTRICT REGISTRAR(SOCIETIES)

JUDGEMENT

(1.) This common consent order will dispose of all these three writ petitions.

(2.) W.P.(MD)Nos.17602, 18279 and 19275 of 2019 shall hereinafter to be referred to as I Writ Petition, II Writ Petition and III Writ Petition respectively for the sake of convenience and clarity. Mr.T.Balarathinakumar, learned Counsel on record for the writ petitioner in I writ petition and also representing Counsel on record for the writ petitioner in II writ petition, Mr.G.Prabhu Rajadurai, learned Counsel on record for the writ petitioner in III writ petition, Mr.M.Murugan, learned Government Advocate, on behalf of the District Registrar of Societies, who is the first respondent in all three writ petitions, Mr.R.Parthiban, on behalf of the Madurai Jewellers & Bullion Merchants Association, which is the second respondent in all the three writ petitions and Mr.V.Meenakshi Sundaram, learned Counsel representing Counsel on record for respondents 3 and 4 in III writ petition as well as respondent No.3 in II writ petition are the array of Counsel before this Court and these Counsel effectively represent all the parties to lis in all these three writ petitions.

(3.) As mentioned supra, this is a consent order. Therefore, this order is being passed with the consent of aforesaid Counsel and such consent is on instructions from their respective parties.