Kalaiselvi vs The Joint Secretary To Government
2022 Latest Caselaw 4429 Mad

                                                                          W.A.No.465 of 2022



                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED:   07.03.2022

                                                     CORAM :

                        THE HON'BLE MR.MUNISHWAR NATH BHANDARI, CHIEF JUSTICE
                                                         AND
                                  THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY
                                                W.A.No.465 of 2022
                                             and C.M.P.No.3342 of 2022
                     Kalaiselvi                                          .. Appellant

                                                         vs

                     1. The Joint Secretary to Government
                         of India/Central Registrar of Cooperative
                         Societies, Ministry of Co-operation,
                        Krishi Bhawan, Dr.Rajendraprasad Road,
                        New Delhi 110 001.

                     2. Repatriates Cooperative Finance and
                         Development Bank Ltd., HO
                        Rep. by its Managing Director,
                        Head Office at No.33, North Usman Road,
                        T.Nagar, Chennai 600 017.

                     3. D.Peter Jeevanantham
                        Returning Officer, Repatriates Cooperative
                         Finance and Development Bank Ltd.,
                        Repco Tower, No.33, North Usman Road,
                        T.Nagar, Chennai 600 017.                        .. Respondents

                     Prayer: Appeal filed under Clause 15 of the Letters Patent against the
                     order dated 04.02.2022 in W.P.No.1716 of 2022 on the file of this
                     Court.


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                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                 W.A.No.465 of 2022




                                  For the Appellant     :     Mr.B.Ullasavelan

                                  For the Respondents   :     Mr.Om Prakash
                                                              Senior Counsel
                                                              for Mr.A.Ilangovan for RR 2 and 3

                                                            *****

                                                        JUDGMENT

(Judgment of the Court was delivered by the Hon'ble Chief Justice)

Learned counsel for the appellant prays for withdrawal of the

writ appeal with liberty to challenge the election notification dated

07.01.2022 along with the regulations.

In view of the above, the writ appeal is dismissed as

withdrawn with liberty as prayed for. No costs. Consequently,

C.M.P.No.3342 of 2022 is closed.

(M.N.B., CJ.) (D.B.C., J.) 07.03.2022 Index : Yes/No sra

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https://www.mhc.tn.gov.in/judis W.A.No.465 of 2022

To:

1. The Joint Secretary to Government of India/Central Registrar of Cooperative Societies, Ministry of Co-operation, Krishi Bhawan, Dr.Rajendraprasad Road, New Delhi 110 001.

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https://www.mhc.tn.gov.in/judis W.A.No.465 of 2022

M.N.Bhandari, CJ.

and D.Bharatha Chakravarthy, J.

(sra)

W.A.No.465 of 2022

07.03.2022

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https://www.mhc.tn.gov.in/judis