PONNAPPAN Vs. CHERTHALA TALUK COCONUT MARKETING

JUDGEMENT

(1.) THE petitioners claim that they have made various advances to the Director Board of the 1st respondent Society for the construction of a building on an agreement that the Society, after construction of the building, will allot rooms to them. It is alleged that now the Society is not honouring the commitment and trying to allot shop rooms to others.

(2.) THE 3rd respondent has filed a counter affidavit and an additional counter affidavit contending that no steps have been taken to allot the rooms to anybody. It is seen that the 1st petitioner has filed Exhibit P11 complaint/representation before the Joint Registrar of Co-operative Societies, Cherthala for a direction to the Society to allot the rooms to him. It is only just and proper that the Joint Registrar considers that request and pass appropriate orders in accordance with law as expeditiously as possible, at any rate within three weeks from the date of receipt of a copy of this judgment after hearing the petitioners as well as the 1st respondent-Society. THE writ petition is disposed of as indicated above.