VARGHESE Vs. STATE OF T C

JUDGEMENT

(1.) The petitioner seeks a writ of certiorari quashing an award, No.1138 of 1110, passed by the 2nd respondent, the Registrar of Cooperative Societies, Trivandrum, and a writ of prohibition restraining that respondent and respondent No. 3, the Inspector of Cooperative Societies, Pampady, Kottayam, from taking any proceedings against the petitioner under the Revenue Recovery Act, or the Cooperative Societies Act, for the realisation of the amounts alleged to be due under the said Award.

(2.) The contentions urged before me on behalf of the petitioner are those stated in Para.2, 3 and 4 of the petition:

(3.) The controversy is not that there is a lacuna in the procedure adopted for the service of summons but that the proceedings are fraudulent and without the issue of any notice to the petitioner. A copy of the notice served on the petitioner is no doubt not available in the file but there is a letter from the arbitrator dated 28.6.1112 forwarding the original of the award to the Registrar of Cooperative Societies wherein it is stated: