M.S.ANIL Vs. STATE OF KERALA

JUDGEMENT

(1.) Order of surcharge under Section 68(2) of the Co-operative Societies Act is under challenge in W.P(C) Nos.27600 of 2019 and 29324 of 2019. In W.P(C) 24694 of 2019 the challenge is against the notice for hearing issued under Section 68(2) .

(2.) Heard Sri.P.N.Mohanan and Sri.B.S.Swathi Kumar, learned counsel on behalf of the petitioners, Smt.C.S.Sheeja, the learned Senior Government Pleader, and Sri.M.Sasindran on behalf of the Society.

(3.) An order under Section 68(2) is appealable under Section 83 of the Co-operative Societies Act. Various grounds of challenge have been raised against the order of surcharge-one among them being, "violation of the principles of natural justice". It is especially in view of the said contention that this Court proceeded to entertain these writ petitions.