D MOHANAN Vs. ASSISTANT REGISTRAR OF CO OPERATIVE

JUDGEMENT

(1.) THE writ petition is filed mainly with the following prayers :-

(2.) IT is for the petitioners to invoke the supervisory jurisdiction of the first respondent at the first instance, under Sections 65 and 66 of the Kerala Cooperative Societies Act, 1969 read with Rule 176 of the Rules. In the event of the petitioners approaching the first respondent, the matter will be duly considered by the first respondent and in the process, notice and opportunity for hearing shall be given to the affected parties also. The needful in this regard shall be done by the first respondent within a period of four months from the date of receipt of an appropriate representation. The writ petition is disposed of as above.