P LAKSHMI Vs. CIRCLE INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioners, who are former members in the Managing Committee/former Secretary of the 4th respondent Co-operative Bank, have filed this writ petition under Article 226 of the Constitution of India, seeking a writ of certiorari to quash Ext.P2 notice dated 26.03.2018 issued by the 3rd respondent Joint Registrar of Co-operative Societies and seeking a writ of mandamus commanding the said respondent to issue copies of the documents referred to in Ext.P2 notice immediately.

(2.) On 27.04.2018, when this writ petition came up for admission, this Court admitted the matter on file and issued notice to the respondents. This Court has also granted an interim stay of operation and all further proceedings pursuant to Ext.P2 for a period of one month. The said interim order, which was extended from time to time is still in force.

(3.) On 29.06.2018, when this writ petition came up for consideration, the learned Government Pleader was directed to get instructions from the 3rd respondent Joint Registrar of Co-operative Societies as to whether the petitioners were issued with any notice, prior to the decision taken to recover a sum of Rs. 13,12,500/-, based on Ext.P1 report of the 2nd respondent.