RAMAKRISHNA MENON Vs. STATE

JUDGEMENT

(1.) The petitioner is a member of two cooperative societies, Society No. 137, a multi purpose society with the liability of its members unlimited and Society No. 3131, a credit society with limited liability which was formed in July 1949 by some 20 persons, most of whom were already members of Society No. 136. The Registrar of Cooperative Societies objected to the dual membership (Exts. A and A1) and the Government have sustained his objection by their order dated 20.2.1954 (Ext. B) the relevant portion of which reads as follows:-

(2.) This petition challenges the validity of the decision given and prays that this court should:

(3.) The correctness or otherwise of the decision taken by the Registrar and affirmed by the Government will depend on the scope and validity of R.47 of the Travancore Cochin Cooperative Societies Rules, 1953, which is in the following terms: