1. The first respondent Society is under the management of an Administrative Committee. In spite of directions of this Court as per Exts.P5 and P6 judgments, elections are yet to be held to the Committee, is the grievance of the petitioner.
2. Heard the learned counsel for the petitioner, the learned counsel for respondents 1 and 2, learned Standing Counsel for respondent No.5, and also the learned Government Pleader.
3. The second respondent expresses willingness to have necessary steps taken for conduct of election without any further delay.
4. The Society is under an Administrator/ Administrative Committee since the year 2015. There is no reason why election to the Committee shall not be held without any further delay.
5. Accordingly, the writ petition is disposed of directing the second respondent to ensure that resolution is adopted for conduct of election to the Committee without any further delay and to take necessary steps for having the election conducted at the earliest and at any rate within a period of three months from today.
