AI Structured Summary
Not yet generated for this judgment
Judgment
The petitioner has filed the present writ petition aggrieved by the inaction on the part of the respondent No.2 in conducting elections to the respondent No.5-Society.
The learned counsel for the petitioner submits that the petitioner submitted a representation dated 05.01.2026 requesting the respondent No.2 to take steps for conducting elections to the respondent No.5-Society. The respondent No.2, vide proceedings dated 29.01.2026, disposed of the said representation, stating that, upon completion of the term of the existing committee and after verification of the records of the respondent No.5-Society, further steps would be taken for conducting elections.
It is submitted that, though the respondent No.2 has issued the said proceedings expressing its intention to conduct elections after verification of the records, no further steps have been taken in that regard.
Notice is served on the respondent No.5, but there is no representation on his behalf.
Considering the submissions made by the learned counsel for the petitioner and the contents of the reply issued by the respondent No.2, the writ petition is disposed of, directing the respondent No.2 to act in accordance with the proceedings issued vide Letter No.1/D/2026, dated 29.01.2026.
Accordingly, the writ petition is disposed off. There shall be no order as to costs.
As a sequel, miscellaneous petitions pending, if any, shall stand closed.