JAMES Vs. JOINT REGISTRAR

JUDGEMENT

(1.) The Directors of the Board of Management of the Koottar Service Cooperative Bank have filed this Original Petition challenging the order of supersession.

(2.) The committee was elected to office on 1.8.1994 and the term was to expire on 1.8.1997. A show cause notice under S.32(1) of the Kerala Cooperative Societies Act (hereinafter referred to as 'the Act') was issued against the committee mainly on three grounds, viz. a) Members of the committee have defaulted in repaying the loan amount. b) The committee had granted an overdraft facility to another Primary Milk Society violating the provisions of the Act and bye laws. c) The society started an extension counter without prior sanction.

(3.) The Committee submitted an explanation Ext. P2. Not being satisfied with the explanation, by Ext. P8 order, the Joint Registrar superseded the society. The Original Petition is against this order.