G.R. AJITH Vs. P.K. JAYASREE

JUDGEMENT

(1.) This case has been filed by the second petitioner alleging that the directions in the judgment, dated 05/09/2019, has not been complied with.

(2.) The specific allegation of the petitioner is that even though this Court had directed the Registrar of Co-operative Societies to appoint an Administrative Committee to the 1st respondent-Society in the writ petition, consisting of three members of the outgoing Managing Committee against whom there are no complaints or proceedings pending, the said Authority, who is the respondent herein, has issued Annexure IV Order appointing a Part-time Administrator. The petitioner thus alleges that the respondent has acted in gross contempt for the authority of this Court.

(3.) I have heard Shri.George Poonthottam, learned Senior Counsel, assisted by Shri.N.Anand, learned counsel for the petitioner and Shri.Bimal K.Nath learned Senior Government Pleader appearing on behalf of the respondent.