PATTANAKKAD BLOCK SMALL-SCALE COIR MATS AND MATTINGS PRODUCERS CO-OPERATIVE SOCIETY LTD Vs. STATE OF KERALA

JUDGEMENT

(1.) Proceedings were inititated against the petitioner society under Section 65 of the Co-operative Societies Act. Alleging non co-operation by the president Ext.P5 order was passed recommending not to grant orders from Kerala State Coir Corporation to the petitioner society.

(2.) The statutorily mandated period fixed for enquiry under Section 65 of the Co-operative Societies Act is admittedly over. In view thereof, further proceedings under Section 65 and in terms of Exts.P5 cannot be continued. Ext.P6 prohibitory order was passed only as consequential to Ext.P5. Though the authority to issue an order in the nature of Ext.P6 is challenged, I donot consider it necessary to delve into the same since Ext.P5 is being interfered with.

(3.) Exts.P5 and P6 are accordingly quashed. However, this will be without prejudice to the right of the respondents to initiate fresh proceedings/action in accordance with law.