BIJU C S Vs. DEPUTY DIRECTOR IDUKKI

JUDGEMENT

(1.) Through Exhibit P1 order dated 21/08/2006, the second respondent Society was appointed with Administrators, under Rule 35 of the Kerala Co-operative Societies Rules, 1969, in short 'the Rules'. It was directed through Exhibit P1 that the administrators of the Society shall take steps to conduct an election to the new committee, according to Rule 35 of the Rules.

(2.) The grievance of the writ petitioner is that, though the Administrators took over the management of the second respondent Society, on 21/08/2006 itself, no steps had been taken so far, to proceed under Rule 35(1) of the Rules. Therefore, it is prayed by the writ petitioner, who is a member of the second respondent Society, to direct respondents 1 to 3 to conduct an election to the managing committee of the second respondent Society, before the expiry of six months period as stipulated in Exhibit P1 order dated 21/08/2006.

(3.) After hearing both sides and considering the submissions made by either side, I dispose of the writ petition with the following directions:-