JUDGEMENT
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(1.) W.P.(Md).Nos.9489 & 12385 of 2014 have been filed by the petitioner M.Vijayakumar, who is one among the several members who have been removed from the membership of the Aruppukottai Nadragal Uravinmurai Pothu Abiviruthi Trust (hereinafter referred to as 'Society'), in the Annual General Meeting held on 22.06.2014. W.P.(MD).No.7250 of 2015 has been filed by one P.K.Pounrajan, who is also a member of the said Society. In the said three writ petitions, the first portion of the prayer is common viz., to direct the official respondents to enquiry into the affairs of the said Society.
(2.) While so, W.P.(MD).No.14284 of 2015 has been filed by one Asaithambi, Secretary of the said Society, seeking to quash the order dated 28.07.2015 passed by the District Registrar (Societies), Virudhunagar District, whereby he has annulled the removal of 197 members and induction of 373 new members of the Society in the Annual General Meeting that was held on 22.06.2014.
(3.) That part, one more writ petition in W.P.(MD).No.10047 of 2015 has been filed by one N.Rathinasekar Nadar @ Sekar, seeking to quash the impugned paper publication dated 15.06.2015 in Thina Thanthi Daily, issued by the Election Officer, to conduct election on 26.07.2015.;
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