THOMAS MATHEW Vs. JOINT REGISTRAR OF CO OPERATIVE

JUDGEMENT

(1.) THE second writ petitioner is represented by the first writ petitioner, the President of the bank. THE first petitioner gave Exhibit P6 representation, requesting to implement the directions contained in Exhibits P2 and P4, so as to realise an amount of Rs.86,341/-. No action had so far been taken by the first respondent. Hence this writ petition, praying that suitable directions may be issued to the first respondent to follow up Exhibits P2 and P4 and to consider Exhibit P6 representation.

(2.) I heard the learned counsel for the writ petitioners and the learned Senior Government Pleader. In the light of Exhibits P2 and P4 and under Section 68 of the Kerala Co-operative Societies Act, I direct the first respondent, Joint Registrar of Co-operative Societies (General), Pathanamthitta, to consider Exhibit P6 representation, hear all concerned, including the members of the second writ petitioner Society, who are mentioned in Exhibits P2 and P4, and dispose of the same, on merit, as per the provisions of the Act and Rules thereunder. This shall be done within two months from the date of production of a copy of this judgment.