G.Murugendran vs The Bar Council Of India on 6 March, 2018

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Madras High Court

G.Murugendran vs The Bar Council Of India on 6 March, 2018

Author: N.Sathish Kumar

Bench: C.T.Selvam, N.Sathish Kumar

        

 
IN THE HIGH COURT OF JUDICATURE AT MADRAS

DATED : 06.03.2018

CORAM:

THE HONOURABLE MR.JUSTICE C.T.SELVAM
and
THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR

WP.No.1979 of 2018
and
WMP.Nos.2487 to 2489 of 2018
G.Murugendran
									...       Petitioner
-Vs-
1. The Bar Council of India,
	Rep. By its Secretary,
	21, Rouse Avenue,
	Institutional Area, Near Bal Bhawan,
	New Delhi-110 001.

2. The Bar Council of Tamil Nadu & Puducherry,
	Rep. by its Secretary,
	NSC Bose Road, 
	Chennai-600 001.

3.	The Special Committee,
	The Bar Council of Tamil Nadu & Puducherry,
	NSC Bose Road, Chennai-600 001.

4.	The Advocate General,
	State of Tamil Nadu,
	Cum-Ex-Officio Chairman,
	The Bar Council of Tamil Nadu & Puducherry,
	O/o. Advocate General,
	Madras High Court, Chennai-600 104.

5. The Returning Officer,
	The Bar Council of Tamil Nadu & Puducherry,
	NSC Bose Road, Chennai-600 001.

6. The Secretary,
	Ministry of Law and Justice,
	4th Floor, A-Wing,
	Shastri Bhawan, New Delhi-110 001.
	...   Respondents

PRAYER: Petition filed under Article 226 of the Constitution of India, to issue a Writ of Certiorari, calling for the records relating to proceedings of Resolution No.117 of 2018 dated 24.01.2018 in pursuant to the Rule 7-A clause 1.  Eligibility to contest election i.e., only advocate, who has been in practice for a continuous period of 10 years as an advocate are entitled to contest in the election of amended rule of Bar Council of Tamilnadu and Puducherry Conduct of Election Rules Resolution passed by 3rd respondent as its meeting held on 24.01.2018 and quash the same.

		For Petitioner	:	Mr.G.Murugendran
						Petitioner-in-Person

***

ORDER

[Order of the Court was made by C.T.SELVAM, J.] Learned counsel for petitioner seeks permission of this Court to withdraw this petition and he has also made an endorsement to that effect.

2. In view of the above endorsement made by learned counsel for petitioner, this writ petition is dismissed as withdrawn. No costs. Consequently, connected miscellaneous petitions are closed.

[C.T.S.,J.] [N.S.K.,J.] 06.03.2018 Internet : Yes kmi To:

1. The Secretary, Bar Council of India, 21, Rouse Avenue, Institutional Area, Near Bal Bhawan, New Delhi-110 001.

2. The Secretary, Bar Council of Tamil Nadu & Puducherry, NSC Bose Road, Chennai-600 001.

3. The Special Committee, The Bar Council of Tamil Nadu & Puducherry, NSC Bose Road, Chennai-600 001.

4. The Advocate General, State of Tamil Nadu-Cum-Ex-Officio Chairman, The Bar Council of Tamil Nadu & Puducherry, O/o. Advocate General, Madras High Court, Chennai-600 104.

5. The Returning Officer, The Bar Council of Tamil Nadu & Puducherry, NSC Bose Road, Chennai-600 001.

6. The Secretary, Ministry of Law and Justice, 4th Floor, A-Wing, Shastri Bhawan, New Delhi-110 001.

C.T.SELVAM, J., and N.SATHISH KUMAR, J.

kmi WP.No.1979 of 2018 06.03.2018

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