Sanjay Kishan Kaul, C.J.@mdashThe elections of the Managing Committee of the College Council were held almost 2 1/2 years back. The dispute pertains to certain members who were held ineligible to vote. In the writ proceedings filed under Article 226 of the Constitution of India, the learned Single Judge has opined vide impugned order dated 01.07.2013 that it is not a fit case to interfere with in exercise of extra-ordinary writ jurisdiction under Article 226 of the Constitution of India, primarily, for the following reasons:-
(i) The Committee has already completed the period of 2 1/2 years out of its 05 years'' tenure.
(ii) The society being a private society, it may not be appropriate to exercise writ jurisdiction for judicial review
(iii) There is an alternative remedy which is available by way of an election petition.
(iv) In any case such disputes are best resolved in civil proceedings and the earlier dispute which led the proceedings right upto the Hon''ble Supreme Court and directions being issued to hold the elections also emanated from a civil suit.
We find all the four reasons unexceptionable to deny the petitioner a right under Article 226 of the Constitution of India and in the Letters Patent jurisdiction we are not inclined to interfere with the impugned order.
2. Dismissed.
