SUSHAMA & ORS. Vs. REGISTRAR OF CO

JUDGEMENT

(1.) The petitioners have approached this Court in this writ petition filed under Article 226 of the Constitution of India, seeking a writ of mandamus commanding the 2nd respondent to consider and dispose of the representation dated 22.04.2017 submitted by the 4th respondent herein, referred to in Ext.P5 order, only after issuing notice to the petitioners and after hearing them. The petitioners have also sought for a writ of certiorari to quash Ext.P5 order of the 2nd respondent Joint Registrar and also Exts.P6 and P7 notices issued by the 3rd respondent Co-operative Society.

(2.) On 14.12.2017, when this writ petition came up for admission, the learned Government Pleader took notice on admission for respondents 1 and 2. This Court has issued urgent notice by speed post to respondents 3 and 4 returnable within three weeks. This Court has also granted an interim stay of Exts.P6 and P7 notices issued by the 3rd respondent Society for a period of one month and the said interim order, which was extended from time to time, is still in force.

(3.) Pursuant to the order dated 15.02.2018, the entire files relating to Ext.P5 order were produced before this Court through the Senior Inspector of Co-operative Societies on 21.02.2018 and thereafter, on 26.02.2018, Smt.Sheeba V.V., the Joint Registrar of Cooperative Societies (General), Kollam, the 2nd respondent herein, was personally present before this Court.