ERICADU MILK SUPPLIES CO-OPERATIVE LTD Vs. DEPUTY DIRECTOR DIARY DEVELOPMENT, EX-OFFICE, DEPUTY REGISTRAR OFCO-OPERATIVE SOCIETIES (DIARY),

JUDGEMENT

(1.) The 1st petitioner, which is a Co-operative Society registered under the Kerala Co-operative Societies Act, 1969 and the 2nd petitioner, who is the Secretary of the 1st petitioner Society, have filed this writ petition under Article 226 of the Constitution of India, seeking a writ of certiorari to quash Ext.P5 communication dated 25.06.2018 of the 1st respondent Deputy Director of Diary Development and seeking an order directing the 3rd respondent Diary Extension Officer to keep in abeyance further proceedings pursuant to Ext.P1 ex parte award dated 24.04.2018 of the Co-operative Arbitration Court, Thiruvananthapuram in A.R.C. No.10 of 2016, till disposal of Exts.P3 and P4 interlocutory applications, i.e., I.A. No.12 of 2018 in A.R.C. No.10 of 2016 filed seeking an order to set aside Ext.P1 ex parte award; and I.A. No.13 of 2018 filed seeking condonation of delay of 40 days in filing Ext.P3 interlocutory application.

(2.) On 13.07.2018, when this writ petition came up for admission, the learned Senior Government Pleader took notice on admission for respondents 1 and 3. Urgent notice on admission by special messenger was ordered to the 2nd respondent.

(3.) Heard the learned counsel for the petitioners, the learned Senior Government Pleader appearing for respondents 1 and 3 and also the learned counsel for the 2nd respondent.