T N PANCHAYAT DEVELOPMENT OFFICERS ASSOCIATION Vs. SECRETARY TO GOVT OF T N RURAL DEVELOPMENT AND LOCAL ADMINISTRATION DEPT

JUDGEMENT

(1.) THE question that arises for our determination is, whether an unregistered association can maintain a writ petition under Art.226 of the Constitution of India.

(2.) LEARNED counsel for the appellant wants to strongly rely upon the ruling of the Supreme Court in A.B.S.K. Sangh (Rly.) v. Union of India, 1981 AIR(SC) 298, 1981 (2) SCR 185, 1981 (1) SCC 246, 1980 LIC 1325, 1981 (1) LLJ 209, 1981 (1) LLN 27, 1980 SLJ 734, 1980 (3) SLR 645, 1981 SCC(L&S) 50, 1981 SCC(L&S) 50, 1981 SCC(L&S) 50, 1981 SCC(L&S) 50, 1981 SCC(L&S) 50, 1981 SCC(L&S) 50, 1981 SCC(L&S) 50, 1981 SCC(L&S) 50 and particularly the observations in paragraph 63 at page 317.