- (1.) The petitioner, President of The Tamil Nadu Stainless Steel Utensils Manufacturers Association, by his representations dated 4.7.2003 and 11.7.2003, made a complaint against the fourth respondent with respect to certain serious allegations relating to mismanagement and misappropriation of funds of the Association, which is registered under the Societies Registration Act and complaining that the General Body Meeting held on 24.4.2003, extraordinary meeting held on 12.6.2003 and 30.6.2003 are illegal, contrary to the bye laws of the Societies, requested the Registrar to enquire into the same.
(2.) In spite of such representations, the fourth respondent had convened another Executive Meeting of the Association on 14.7.2003 and also proposed to convene Executive Meetings on subsequent dates. Hence, the petitioner seeks a writ of Mandamus directing respondents 1 to 3 to forbear the 4th respondent from convening the executive Committee and general body meeting except by virtue of the by-laws of the Tamil Nadu Stainless Steel Utensils Manufacturers Association.
(3.) Mr.M.S. Palanisamy, learned Additional Government Pleader takes notice;