Madras High Court
A.Ravi Chandran vs The State on 3 September, 2018
Author: V.Bharathidasan
Bench: V.Bharathidasan
IN THE HIGH COURT OF JUDICATURE AT MADRAS Dated: 03..09..2018 CORAM THE HON'BLE MR.JUSTICE V.BHARATHIDASAN Writ Petition No.22351 of 2018 and W.M.P.Nos.16193 & 26194 of 2018 1.A.Ravi Chandran ... Petitioner -Versus- 1.The State, Rep. by The District Collector, Office of Collectorate, Vengikkal, Tiruvannamalai District. 2.The Commissioner, Tamil Nadu State Cooperative Societies Election Commission, No.273, Scheme Road, Subbarayan Nagar, Teynampet, Chennai. 3.The Joint Registrar, Office of the Joint Registrar Cooperative Societies, Collectorate Campus, Vengikkal, Tiruvannamalai District. 4.The Deputy Registrar / Election Officer, Office of the Deputy Registrar of Cooperative Societies, Collectorate Campus, Vengikkal, Tiruvannamalai District. ... Respondents Writ Petition filed under Article 226 of the Constitution of India, praying to issue a WRIT OF CERTIORARIFIED MANDAMUS calling for the records relating to the Notification issued by the 4th respondent in Na.Ka.No.1195/2018/Sa.Pa. dated 13.08.2018 and to quash the above said Notification and consequently direct the respondents to consider the representation of the petitioner dated 21.08.2018. For Petitioner : Mr.N.Palani For Respondents : Mr.M.S.Palanisamy, Standing Counsel for R2 Mr.L.P.Shanmugasundaram, Spl. Govt. Pleader for R3 and R4 ORDER
This writ petition has been filed challenging validity of the Notification issued by the 4th respondent in Na.Ka.NO.1195/2018 Sa.Pa. dated 13.08.2018 notifying the election schedule for H.H.464, Kattampoondi Primary Agricultural Cooperative Credit Society and for a consequential direction to the respondents to consider the representation of the petitioner dated 21.08.2018.
2. The grievance of the petitioner is that earlier a proceedings was initiated under Section 88 of The Tamil Nadu Cooperative Societies Act as against the erstwhile Board of Directors of the society and the Board was also superseded, by virtue of the same all the erstwhile Directors were disqualified. While so, according to the petitioner, he believed that the erstwhile Board of Director of the Society, who suffered a disqualification sought for reelection to the society.
3. Earlier, when this writ petition came up for admission this court ordered notice to the respondents. Today, Mr.L.P.Shanmugasundaram, the learned Special Government Pleader submitted that the erstwhile Board of Directors of the Society, who were already disqualified, did not contest the present election. Further, the learned Special Government Pleader, on instructions, submitted that the nomination of the petitioner was accepted and his name did find a place in the list of eligible candidates for contest in the election. The said statement is recorded.
4. In the light of the above submission of the learned Special Government Pleader, this court is of the view that the apprehension of the petitioner is misconceived and unfounded. Therefore, the writ petition is devoid of merits and the same deserves only to be dismissed.
5. In the result, the writ petition is dismissed. No costs. Consequently, connected WMPs are closed.
03..09..2018 kmk To
1.The District Collector, Office of Collectorate, Vengikkal, Tiruvannamalai District.
2.The Commissioner, Tamil Nadu State Cooperative Societies Election Commission, No.273, Scheme Road, Subbarayan Nagar, Teynampet, Chennai.
3.The Joint Registrar, Office of the Joint Registrar Cooperative Societies, Collectorate Campus, Vengikkal, Tiruvannamalai District.
4.The Deputy Registrar / Election Officer, Office of the Deputy Registrar of Cooperative Societies, Collectorate Campus, Vengikkal, Tiruvannamalai District.
V.BHARATHIDASAN.J., kmk W.P.No.22351 of 2018
03..09..2018