Madras High Court

P.Jeyasingh Malraj vs The District Registrar ... on 1 April, 2025

Author: G.R.Swaminathan

Bench: G.R.Swaminathan

                                                                                          W.A.(MD)No.1870 of 2021


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 01.04.2025

                                                        CORAM

                            THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
                                               and
                             THE HONOURABLE MR.JUSTICE M.JOTHIRAMAN

                                           W.A.(MD)No.1870 of 2021
                                                    and
                                          C.M.P.(MD)No.8197 of 2021
                                                    and
                                   C.M.P.(MD)Nos.3880, 5747 & 8988 of 2022


                     P.Jeyasingh Malraj                                               ... Appellant

                                                             Vs.

                     1.The District Registrar (Administration),
                       Cheranmahadevi Registration District,
                       Cheranmahadevi, Tirunelveli District.

                     2.The District Educational Officer,
                       Tirunelveli District.

                     3.The District Educational Officer,
                       Valliyoor, Tirunelveli District.

                     4.The District Educational Officer,
                       Cheranmahadevi,
                       Tirunelveli District.

                     5.The District Educational Officer,
                       Tiruchendur, Thoothukudi District.


                     1/6




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                                                                                                    W.A.(MD)No.1870 of 2021



                     6.S.Thomas Walker

                     7.R.Paul George                                                            ... Respondents

                     Prayer : Writ Appeal filed under Clause XV of Letters Patent, to allow
                     the writ appeal by setting aside the order dated 21.09.2021 in
                     W.P.(MD) No.11311 of 2021 on the file of this Court.

                                  For Appellant         : Mr.G.Prabhu Rajadurai

                                  For Respondents : Mr.R.Suresh Kumar,
                                                        Spl. Government Pleader for R1 to R5.
                                                    Mr.K.Ragatheesh Kumar,
                                                        For M/s.Isaac Chambers.


                                                              JUDGMENT

Heard both sides.

2.The case on hand pertains to election held for the triennium ie.,

2019 – 2022 to elect the office bearers of Tirunelveli CMS Evangelical

Church Society, Idaiyankulam. The learned Single Judge vide order

dated 21.09.2021 dismissed W.P.(MD)No.11311 of 2021 filed by the

appellant herein.

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3.The learned counsel for the appellant as well as the learned

counsel for the interveners sought short accommodation to argue case at

length. In normal circumstances, we would accept such a request. But in

this case, there is no need because in writ proceedings, the validity of the

election held for the subsequent triennium ie., 2022 – 2025 had already

been decided. The contesting respondents filed W.P.(MD)No.30601 of

2023 for directing the district administration to file Form VII. The writ

petition was allowed on 31.07.2024. Aggrieved by the same, the writ

appeals were filed and they were dismissed on 02.12.2024 by the Hon'ble

Division Bench. Since all the issues regarding the subsequent triennium

had already been decided, the question of going into the issues raised in

respect of the previous triennium ie., 2019 – 2022 does not arise at all.

In any event, we grant liberty to the appellant to workout his rights in the

pending civil suit. We direct the learned II Additional District Munsif,

Tiruneveli to dispose of O.S.No.207 of 2020 on merits and in accordance

with law within a period of six months from the date of receipt of a copy

of this judgment.

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4.The writ appeal is dismissed as infructuous with the aforesaid

direction. No costs. Consequently, connected miscellaneous petitions are

closed.




                                                                              (G.R.S. J.,) & (M.J.R. J.,)
                                                                                    01.04.2025
                     NCC                : Yes/No
                     Index              : Yes / No
                     Internet           : Yes/ No
                     ias

                     To:-

1.The District Registrar (Administration), Cheranmahadevi Registration District, Cheranmahadevi, Tirunelveli District.

2.The District Educational Officer, Tirunelveli District.

3.The District Educational Officer, Valliyoor, Tirunelveli District.

4.The District Educational Officer, Cheranmahadevi, Tirunelveli District.

5.The District Educational Officer, Tiruchendur, Thoothukudi District.

Copy to:

The II Additional District Munsif Court, Tiruneveli.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 21/04/2025 03:56:08 pm )

https://www.mhc.tn.gov.in/judis ( Uploaded on: 21/04/2025 03:56:08 pm )

G.R.SWAMINATHAN, J.