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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 285 OF 2016

[@ SPECIAL LEAVE PETITION (C) NO. 16102 OF 2011] PATTABIRAM NADARGAL IYYAKIYA SANGAM & ORS  Appellant(s)

                               VERSUS N.NATESAN NADAR & ORS                      Respondent(s)

J U D G M E N T

KURIAN, J. 1. Leave granted.   2. The appellants' main apprehension appears to be  that  on  account  of  injunction  granted  by  the  Additional  District  &  Sessions  Judge,  Fast  Track  Court  No.  III,  Poonamallee,  Tamil  Nadu  in  the  Judgment and decree dated 29.02.2008 that they may  not be in a position to participate in the affairs of  the society including the elections thereof of the  Pattabiram Nadargal Iyyakiya Sangam.   3. Having heard the learned counsel appearing for  the other side also, we do not find any justification  for  the apprehension.   The  Trial Court  only dealt  with the situation prevailing as in the years 2005 to  2008.  That period is over.   4. It  is  informed  that  fresh  elections  to  the  Society  have  not  been  conducted  so  far.   The  Registrar of the Society is Respondent No. 5 before

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this Court.   5. We direct the Registrar of the Society to conduct  fresh elections to the Society referred to above, in  case the registration is renewed, within a period of  six months from today.   6. In  case,  steps  are  taken  for  renewing  the  registration  of  the  Sangam  within  two  months  from  today, the needful, in accordance with law, shall be  done  in  that  regard  within  another  one  month  thereafter.     7. The civil appeal is disposed of as above with no  order as to costs.    

.......................J.               [ KURIAN JOSEPH ]  

.......................J.               [ ROHINTON FALI NARIMAN ]  New Delhi; January 18, 2016.