LATHA E M Vs. JOINT REGISTRAR GENERAL

JUDGEMENT

(1.) The writ petitioner was one of the Managing Committee members of the second respondent, Kakkur Vanitha Sahakarana Sangham, Kozhikode. She obtained a loan from the Society. It was not repaid, with an interest as demanded, despite the communication to that effect. Therefore, she has been disqualified as per Rule 44(2) of the Co-operative Societies Rules, 1969, by the first respondent, Joint Registrar. The writ petitioner has filed an appeal before the Government, challenging the disqualification. This writ petition is filed challenging Exhibit P4. A stay was granted on 01/01/2006. It continues.

(2.) I heard the arguments advanced by the learned counsel Mr.V.V.Surendran as well as the learned counsel for respondents 3 to 6. An appeal preferred under Section 83(1(J) of the Kerala Co-operative Societies Act, 1969, is pending before the Government. The counsel for the writ petitioner has raised various contentions, including the filing of complaint made against respondents 3 to 6. However, counsel for respondents 3 to 6 submits that only against the sixth respondent, allegations have been made by the writ petitioner, which are unsustainable. The counsel for the writ petitioner, however, clarifies that it was the President of the Second respondent, who made the complaint against the sixth respondent. Whereas, the writ petitioner had made complaint against respondents 3 to 6.

(3.) Without entering into any discussions on the merit of the matter and expressing any opinion on the points of facts raised, I dispose of this writ petition, directing the Government, where the appeal preferred by the writ petitioner is pending, to dispose of the same, within two months from the date of production of the copy of the judgment.