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Judgment
Sathish Ninan, J
Since 22.08.2017, an Administrator is in management of the society. The petitioners seek for a direction for conduct of election to the Managing
Committee without any further delay.
Heard.
A counter affidavit is placed on record by the 3rd respondent wherein it is stated that election could not be conducted for want of decision in the
said regard by the Administrator and also since the Membership Register has been seized by the police in connection with a criminal case.
I am of the opinion that the aforesaid facts need not detain the conduct of election to the Managing Committee any further. If the society has not so
far obtained certified copy of the Membership Register from the police authorities, it shall be obtained without any further delay. If a request is
received in that regard by the additional 4th respondent the same shall be issued without any delay. The Administrator shall take a decision fixing the
date for election and proceed in terms of the Rules for conduct of election and on the basis of the certified copy of the membership register. The date
of election shall not be beyond four months from today.
The Writ Petition is disposed of as above.