EX-BOARD DIRECTORS OF MANAGEMENT OF S-777 NANGAVALLI PRIMARY AGRICULTURAL CO-OPERATIVE SOCEITY LTD Vs. DEPUTY REGISTRAR OF CO-OPERATIVE SOCIETIES OMALUR REGION DISTRICT

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned counsel appearing for the respondent.

(2.) THIS writ petition has been filed challenging the proceedings of the respondent, dated 31.10.2005, issued under section 87 of the Tamil Nadu Co-operative Societies Act, 1983. Even though various grounds have been raised, challenging the impugned proceedings of the respondent, dated 31.10.2005, the learned counsel appearing on behalf of the petitioner has not disputed the fact that an efficacious alternative remedy is available to challenge the said impugned proceedings. As such, the writ petition is liable to be dismissed. Hence, it is dismissed.