THOMAS JOSEPH Vs. REGISTRAR OF CO-OPERATIVE SOCIETIES

JUDGEMENT

(1.) The petitioner in WP(C)No. 18080 of 2016 is the appellant herein aggrieved by the judgment dtd. 2/2/2021 in the writ petition.

(2.) The brief facts necessary for the disposal of the writ appeal are as follows:-

(3.) The learned Single Judge, who considered the matter dismissed the writ petition on the ground of existence of an alternate remedy and relegated the writ petitioner to the remedy in terms of Sec. 69(1)(h) of the Kerala Co-operative Societies Act, 1969. While doing so, the interim order staying the operation of the impugned communication of the Joint Registrar was directed to be kept in abeyance for a period of one month.