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Judgment
3 paragraphs · 149 wordsM.I. Arun, J
The writ petition is filed challenging the appointment of an Administrator to manage the affairs of respondent No.5- Society and also with a prayer not to disturb the existing Board of Directors. The learned Additional Government Advocate, upon instructions, submits that the tenure of the earlier Board of Directors has already come to an end and that the Administrator is presently in charge of the affairs of the Society. He further submits that the election to the Board of Directors shall be completed within a period of four (04) months from today. The learned counsel appearing for the petitioners have no objection for the same.
Accordingly, the Writ Petition is hereby disposed of with a direction to respondent No.1 - State to complete the election to the Board of Directors of respondent No.5 - Society within a period of four (04) months from today.