ADMINISTRATOR NADIPISSAI PULAVAR K R RAMASAMY OPERATIVE SUGAR MILLS LIMITED Vs. PRINCIPAL DISTRICT JUDGE NAGAPATTINAM

JUDGEMENT

(1.) Heard both sides.

(2.) The petitioner in all the three writ petitions is the Administrator of Nadipissai Pulavar K.R.Ramasamy Cooperative Sugar Mills Limited, Nagapattinam District. Aggrieved by the order made by the Co-operative Tribunal, Nagapattinam (The Principal District Judge, Nagapattinam, the first respondent herein made appeals in CMA.NOS.22,23 and 24 of 2000 dated 3.4.2001, the present writ petitions have been filed.

(3.) Though interim stay was sought for, this Court dismissed the stay application on the ground that since surcharge proceedings itself was reversed in the order made in the appeals, there is nothing to stay. Since the documents filed before the Tribunal were not filed along with the typed set, this Court directed the Registry to call for the entire original records from the Tribunal which were accordingly called for and circulated for perusal by this Court. This Court has gone through the original records.