THE MANAGING COMMITTEE PATTANAKKAD SERVICE CO-OPERATIVE BANK LTD. Vs. THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES

JUDGEMENT

(1.) THIS writ petition is filed by the managing committee of a Co -operative Bank namely Pattanakkad Co -operative Bank Ltd., No.1144, seeking to quash Ext. P6 notice issued under Sec. 32(1) of the Kerala Co -operative Societies Act (hereinafter called 'the Act') and for other related reliefs.

(2.) MATERIAL facts for the disposal of the writ petition are thus: -

(3.) THAT apart it is contended that, transaction of the Society was subjected to concurrent audit and statutory audit by auditors appointed by the Departments. Apart from the statutory audit, bank had undergone periodical inspection by the inspectors of the department. Bank being affiliated to the District Co -operative Bank, Alappuzha is also subjected to periodical inspection by senior level officers of the District Co -operative Bank. But, however, no major defects have been pointed out by the auditors ever since 2006 till 2015. The unit inspectors or the departmental officers also did not point out any defect in the working of the Bank.