BALAKRISHNAN Vs. THE DIRECTOR OF HANDLOOMS

JUDGEMENT

(1.) THE four petitioners before us and respondents 7,8 and 9 were nominated as Directors of a Cooperative Society - - the Cannanore Cooperative Spinning Mills Limited - - by Respondent No.1,the Director of Handlooms,Trivandrum.His Proceedings in that behalf is Ext.P.1 dated 19 -10 -1957: "1.Under transitory bye law under bye law 12 of the bye laws of the Cannanore Cooperative Spinning Mill Ltd .,the Director of Handlooms is pleased to nominate the following gentlemen as the first set of Directors of the Cannanore Cooperative Spinning Mill Ltd.for a period of three years from 1 -11 -1957. 1.Sri.P.M.Kunhi Raman Nambiar,M.L.A.( Respondent 7)

(2.) SRI .P.Govinda Menon,B.B .,B.L .,President,Malabar District Cooperative Bank Ltd.( Respondent No.9)

(3.) SRI .M.Mohammed,Proprietor,'Cheaper Stores 'Cannanore.( Petitioner No.2)