PRESIDENT TRIVANDRUM CO-OPERATIVE DISTRICT WHOLESALE SOCIETY LTD Vs. JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES

JUDGEMENT

(1.) The appellant is the petitioner in W.P.(C) No.11699 of 2017 on the files of this court. He had in the said writ petition prayed for the following reliefs:

(2.) The aforesaid reliefs were sought on the allegation that the issuance of Ext.P1 notice, more than four years after the submission of Ext.P3 report is vitiated by ulterior motives and is malafide. It is contended that there is nothing in Ext.P3 report against the members of the managing committee of the Trivandrum Co-operative District Wholesale Society Ltd. No.4, who were elected in the elections held on 20.3.2016.

(3.) When the writ petition came up for consideration before the learned single Judge, learned Senior Government Pleader submitted that no action is proposed either in Ext.P1 order or in Ext.P2 against the managing committee of the society presently in office and that the action proposed in Exts.P1 and P3 is against the members of the previous managing committee. In the light of the said submission, the learned single Judge held that the writ petitioner cannot be said to be a person aggrieved and consequently dismissed the writ petition. The appellant has, aggrieved thereby, filed this appeal.