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Madras High Court

A.C.Govindasamy vs The Election Commissioner on 13 June, 2019

Author: V.K

Bench: Vineet Kothari, C.V.Karthikeyan

                                                        1

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED: 13.06.2019

                                                    CORAM

                               THE HON'BLE DR.JUSTICE VINEET KOTHARI
                                                AND
                              THE HON'BLE MR.JUSTICE C.V.KARTHIKEYAN

                                            W.A.No. 2110 of 2013
                                                    And
                                             M.P.No. 1 of 2013

                      A.C.Govindasamy                          Appellant / Petitioner

                                                       Vs.

                      1.   The Election Commissioner
                           Co-operative Societies Election,
                           Teynampet,
                           Chennai – 18.

                      2.   The District Election Officer/
                           Deputy Registrar Co-operative Societies,
                           Dharapuram Circle,
                           Tiruppur District.

                      3.   The Election Officer
                           AA.220, Kangayam Primary Agricultural
                           Coop. Credit Society, Kangayam,
                           Tiruppur District.              Respondents/Respondents

                                                       -----

                           Writ Appeal filed under Clause 15 of Letters Patent against the
                      order of His Lordship Mr.Justice D.Hariparanthaman made in W.P.No.
                      10506 of 2013 dated 06.06.2013 whereby dismissing the Writ Petition.
                                                       -----




http://www.judis.nic.in
                                                         2



                                  For Appellant    : Mr. C.Prakasam
                                                     Senior Counsel
                                  For R-1          : Mr.M.S.Palanisamy
                                                     Standing Counsel
                                  For R-2          : Mr.L.P.Shanmugasundaram
                                                     Special Government Pleader
                                                    for Co-operative
                                                        -----
                                                  JUDGMENT

(Delivered by DR.VINEET KOTHARI, J) In view of the lapse of time and subsequent development since the new Executive body of the Co-operative Society in question has been elected and have assumed office, the present Writ Appeal has become infructuous. Consequently, the same is dismissed as infructuous and the connected Miscellaneous Petition is also closed.

No costs.

(V.K., J.) (C.V.K., J.) 13.06.2019 Index : Yes/No Internet : Yes/No vsg To

1. The Election Commissioner Co-operative Societies Election, Teynampet, Chennai – 18.

http://www.judis.nic.in 3

2. The District Election Officer/ Deputy Registrar Co-operative Societies, Dharapuram Circle, Tiruppur District.

3. The Election Officer AA.220, Kangayam Primary Agricultural Coop. Credit Society, Kangayam, Tiruppur District.

http://www.judis.nic.in 4 Dr.VINEET KOTHARI, J.

and C.V.KARTHIKEYAN, J.

vsg W.A.No. 2110 of 2013 And M.P.No. 1 of 2013 13.06.2019 http://www.judis.nic.in