P SUBRAMANIAM Vs. DEPUTY REGISTRAR OF COOPERATIVE SOCIETIES

JUDGEMENT

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

(2.) AT this stage of the hearing of the writ petition, the learned counsel appearing on behalf of the petitioner had submitted that it would suffice, if the objection petition filed by the petitioner, before the third respondent, on 10.2.2010, is directed to be disposed of, by the third respondent, in terms of Rule 135 of the Tamil Nadu Cooperative Societies Rules, 1988, within a specified period.