M. ASHOK MOOTHA Vs. DIRECTOR OF INVESTMENTS

JUDGEMENT

(1.) Invoking article 226 of the Constitution of India, the petitioner herein has filed the present writ petition seeking for a writ of mandamus to direct the respondents. herein to consider the petitioner for admission of Membership to the Madras Stock Exchange Limited, the third respondent herein.

(2.) In support of the writ petition, the petitioner herein has filed an affidavit wherein he has narrated all the facts and circumstances that forced him to file the present writ petition and requested this court to allow the writ petition as prayed for, per contra, though no counter affidavit has been filed on behalf of the respondents the 3rd respondent contested the matter and the learned counsel appearing for the 3rd respondent submitted that the writ petition has to be dismissed for want of merits.

(3.) Heard the arguments of the learned counsel appearing for the respective parties. I have perused the contents of the affidavit and all other relevant material documents available on record in the form of typed set of papers. I have also taken into consideration the various points raised by the learned counsel appearing rival parties, together with the various decisions relied on by,them in support of their respective cases.