MANAGING COMMITTEE, THE THUMBOOR PRIMARY CO-OPERATIVE SOCIETY LIMITED Vs. JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES

JUDGEMENT

(1.) This review petition is filed by the Managing Committee and its President of a Primary Co-operative Society, who were the appellants in W.A.No.315/2019, for reviewing the judgment dated 12.02.2019 rendered by this Court in that appeal.

(2.) The first respondent issued Ext.P1 notice dated 08.06.2017 to the petitioners to show cause why steps shall not be taken under Sec. 32 of the Kerala Co-operative Societies Act, 1969 (hereinafter referred to as 'the Act'). Ext.P1 notice was issued based on a report dated 08.03.2017 submitted under Sec. 66 of the Act by the Senior Inspector to the first respondent. The inspection had been directed to be conducted by the first respondent by order dated 09.11.2016.

(3.) The petitioners filed W.P.(C) No.20804/2017 challenging the validity of Ext.P1 notice. The learned Single Judge disposed of the writ petition with a direction to the first respondent to give opportunity to the petitioners for personal hearing and thereafter to take appropriate action in the matter. The petitioners filed W.A.No.315/2019 challenging the judgment of the learned Single Judge .