ABDUL AZEEZ P M Vs. STATE OF KERALA

JUDGEMENT

(1.) THE writ petitioner is the chief promoter of a proposed agricultural credit co-operative society known as Karakurissi Primary Agricultural Credit Co-operative Society Ltd.. An application was submitted for the registration of the Society before the third respondent. It has not so far been considered. A representation dated 17/10/2006 had been preferred before the second respondent, the Registrar of Co- operative Societies. THE said representation is pending. After hearing the learned counsel for the writ petitioner as well as the Senior Government Pleader, I direct the second respondent, Registrar of Co-operative Societies to consider the representation dated 17/10/2006, as per the G.O(P) No.39/2006/Co-op, dated 27/02/2006 and under other provisions of the Co-operative Societies Act and Rules. This shall be done within one month from the date of receipt of a copy of this judgment, as the statutory period conferred on the Registrar is already complete.