M/S.Kovilpatti Bar Association vs The Bar Council Of Tamil Nadu
2026 Latest Caselaw 6 Mad

Madras High Court

M/S.Kovilpatti Bar Association vs The Bar Council Of Tamil Nadu on 2 January, 2026

Author: G.R.Swaminathan

Bench: G.R.Swaminathan

                                                                    1              W.P.(MD)NO.19585 OF 2013

                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
                                                  DATED: 02.01.2026
                                                            CORAM
                                  THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
                                                              AND
                                      THE HON'BLE MRS.JUSTICE R.KALAIMATHI
                                           W.P.(MD)No.19585 of 2013 AND
                                             M.P.(MD)Nos.1 & 2 of 2013

                     M/s.Kovilpatti Bar Association,
                     Rep. by its Secretary,
                     A.Balasubramanian,
                     Court Complex,
                     Kovilpatti, Tuticorin District.                                      ... Petitioner

                                                                Vs.

                     1. The Bar Council of Tamil Nadu,
                        Rep. by its Secretary,
                        High Court Campus,
                        Chennai – 600 104.

                     2. T.Thenmohan                                                      ... Respondents

                                  Prayer: Writ petition filed under Article 226 of the
                     Constitution of India, to issue a writ of Certiorarified Mandamus,
                     calling for the records relating to the impugned resolution No.210 of
                     2013 dated 05.10.2013 of the first respondent and quash the same
                     and in consequence direct the first respondent to provide Advocate
                     Welfare Stamps to the petitioner.



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                                                                       2              W.P.(MD)NO.19585 OF 2013

                                  For Appellant       : Mr.P.Pethu Rajesh
                                  For Respondents     : Mr.C.Susikumar for R-1.
                                                        Mr.K.Vinaygan for R-2.
                                                             ***
                                                         JUDGMENT

Heard both sides.

2. The subject matter pertains to an election notification issued

way back in the year 2013. Nothing survives for further adjudication.

This writ petition stands dismissed as infructuous. No costs.

Consequently, connected miscellaneous petitions are closed.

(G.R.SWAMINATHAN, J.) & (R.KALAIMATHI, J.) 2nd January 2026 NCC : Yes / No Index : Yes / No Internet : Yes / No

PMU

https://www.mhc.tn.gov.in/judis ( Uploaded on: 05/01/2026 01:02:17 pm )

G.R.SWAMINATHAN, J.

AND

R.KALAIMATHI, J.

PMU

02.01.2026

https://www.mhc.tn.gov.in/judis ( Uploaded on: 05/01/2026 01:02:17 pm )

https://www.mhc.tn.gov.in/judis ( Uploaded on: 05/01/2026 01:02:17 pm )