S. Sivaraman,Jayaram Nagar,Railway Station Post,Dindigul District vs The Vice Chancellor,Gandhigram Rural Institute,(Deemed University)Gandhigram, The Registrar,Gandhigram Rural Institute and The Govt. of Tamil Nadu

This Writ Appeal is directed against the order of the learned single Judge upholding the Governmental Order in G.O. Ms.No.238 Commercial

Taxes and Religious Endowments Department, dated 25.1.1993. The said Governmental Order was issued in exercise of the powers conferred on

the Government under sub-Section (4) of Section 15 of the Tamil Nadu Societies Registration Act, 1975. The term of office of the Vice

Chancellor had expired long back. In fact, this Writ Appeal is coming after a period of three years of adjudication by the learned single Judge.

May be there are points to adjudicate. But we are refraining ourselves from doing so for the reason that the term has already expired, and keeping

the well established principles that Court will not adjudicate the lis if no cause survives as on the date of hearing of the cause, in view, we dismiss

the writ appeal as infructuous. But we make it clear that we did not adjudicate the issue on merits of the order passed by the learned single Judge

and the issue with regard to the validity of the amendment of the statute and the consequential Governmental Orders are kept open for adjudication

if such a situation arises in future.