Madras High Court
The Honorary Treasurer vs The Sports Development Authority Of ... on 18 October, 2022
Author: N. Sathish Kumar
Bench: N. Sathish Kumar
Writ Petition No.29350 of 2015
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated: 18/10/2022
CORAM
THE HONOURABLE MR.JUSTICE N. SATHISH KUMAR
Writ Petition No.29350 of 2015
and
M.P.Nos.1 to 3 of 2015
The Honorary Treasurer
Mr.R.Rajkumar
Tamil Nadu Shuttle Badminton Association
A Society registered under the provisions of
The Tamil Nadu Registration Act, 1975
Lynwood Lane, Mahalingapuram
Chennai. ... Petitioner
Vs
1. The Sports Development Authority of Tamil Nadu
rep. By its Secretary
116 A Periyar EVR High Road
Nehru Park
Chennai 600 084.
2. The Badminton Association of India
rep. By its Honorary General Secretary
BBDU.P.Badminton Academy
Cipin Khand, Gomti Nagar
Lucknow 226 010.
3. The President
Tamil Nadu Shuttle Badminton Association
Lynwood Lane, Mahalingapuram
Chennai.
4. Anbumani Ramadoss ... Respondents
Page No:1/4
https://www.mhc.tn.gov.in/judis
Writ Petition No.29350 of 2015
PRAYER : Petition filed under Article 226 of the Constitution of India praying
for the issuance of a writ of certiorarified mandamus to call for the records of
the Proceedings bearing Nil dated 27/8/2015 and the addendum-email dated
12/9/2015 on the file of the third respondent and to quash the same as illegal
and without jurisdiction and to consequently direct the respondents to conduct
the Annual General Body Meeting of the Tamil Nadu Shuttle Badminton
Association (TNBA) in accordance with the Memorandum of Rules of the
Association.
For Petitioner ... Mr.Sunnu Sheen
for Mr.V.Raghavachari
For respondents ... Mr.S.Santhosh Kumar
for R.1
No appearance
for R.R.2 and 3.
Mr.K.Azhaguraman
for R.4.
-----
ORDER
This writ petition has been filed to quash the Proceedings, bearing Nil, dated 27/8/2015 and the addendum-email, dated 12/9/2015, on the file of the third respondent, and consequently, direct the respondents to conduct the Annual General Body Meeting of the Tamil Nadu Shuttle Badminton Page No:2/4 https://www.mhc.tn.gov.in/judis Writ Petition No.29350 of 2015 Association (TNBA), in accordance with the Memorandum of Rules of the Association.
2. Today, when the matter is taken up for hearing, the learned counsel appearing for the petitioner submitted that since the challenge made to the Resolution in the year 2015, nothing survives for further adjudication in this matter.
3. In view of the submission made by the learned counsel appearing for the petitioner, nothing survives for further adjudication. Accordingly, this writ petition is dismissed as infructuous. Petitioner is at liberty to raise all the issues whenever the cause of action arises. No costs. Consequently, the connected Miscellaneous Petitions are closed.
18/10/2022 Index : Yes / No Internet: Yes Speaking/non speaking order mvs.
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