AIROnline 2025 SC 166

Supreme Court Of India

(From : AIROnline 2024 Mad 332)

Hon'ble Judge(s): Bela M. Trivedi, Prasanna B. Varale , JJ

(A) Constitution of India , Art.226— Auroville Foundation Act (54 of 1988) , S.17— Writ petition - Suppression of material facts - Respondent, resident of Auroville Society had challenged standing order for reconstitution of Auroville Town Development Council - Respondent had filed Writ Petition earlier, seeking substantially same relief as sought in present proceedings and that petition was dismissed - Filing of another petition suppressing material fact of filing of earlier petition and its dismissal , was abuse of process of court - High Court had erred in entertaining subsequent petition which was ill-motivated having been filed to hamper development of Auroville and to cause obstructions in smooth functioning of Governing Board of Foundation - Petition was dismissed with costs of Rs.50,000/- AIROnline 2024 Mad 332-Reversed (Para 7 8 19) (B) Auroville Foundation Act (54 of 1988) , S.17— Auroville Town Development Council - Standing order for reconstitution of - Legality - Residents of Auroville Society challenged standing order for reconstitution of Auroville Town Development Council - Under Auroville Foundation Act and Rules, general superintendence, direction and management of the affai....