BOARD OF MANAGEMENT OF THALAPALAM SERVICE COOPERATIVE BANK LTD. Vs. JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES (G) CIVIL STATION P.O.

JUDGEMENT

(1.) The 2nd respondent-Assistant Registrar, on inspection, noted various defects in the 4th respondent Society. As per Ext.P8 communication, the same was intimated to the Society along with a copy of the report. The Society was required to cure the defects.

(2.) To the said report, objection/compliance report had been filed by the Society to the effect that the defects have been rectified. In the meanwhile, as per Exts.P12 Sec 65 enquiry was initiated against the society. It is at that stage, these Writ Petitions have been filed. The main grievance of the petitioners is that, prior to initiation of Sec. 65 inquiry, the compliance report ought to have been considered.

(3.) It would be sufficient if the 2nd respondent considers the explanation/compliance report submitted by the Society after affording an opportunity of hearing and passes appropriate orders. Whether further proceedings under Sec. 65 need to be continued would depend on its outcome.