JOINT REGISTRAR, PALAKKAD Vs. K. SIVARAMAN

JUDGEMENT

(1.) This is an appeal preferred by the Joint Registrar of Cooperative Societies, Palakkad and the Administrator, Palakkad District Cooperative Bank Ltd., Palakkad, against the judgment of the learned Single Judge in O. P. No. 10247 of 1992 dated 20th August, 1992.

(2.) The following are the facts:

(3.) The learned Single Judge noticed that about 150 primary societies which were members of the Bank were under the management of Administrators. In case election to the Central Society is conducted before elections in the primary societies are completed, the intended candidates may not be in a position to participate in the election of the Central Society. The learned Single Judge therefore allowed the writ petition and directed the Joint Registrar of Cooperative Societies not to conduct election to the Central Cooperative Bank, which is the Central Society, before elections to the member primary societies were completed. The learned Single Judge further directed the Joint Registrar of Cooperative societies to take expeditions steps to complete the elections in all the primary Cooperative societies. Aggrieved by the said judgment this appeal has been filed by the Joint Registrar of Cooperative Societies and the Palakkad District Cooperative Bank, represented by its General Manager.