J.SAMPATH Vs. ASSISTANT DIRECTOR

JUDGEMENT

(1.) Ms.T.Girija, learned Additional Government Pleader takes notice for the respondent. With the consent of both sides, this writ petition is taken up for final disposal at the admission stage itself.

(2.) This writ petition has been filed challenging the impugned show cause notice issued by the respondent on 04.06.2020.

(3.) The case of the petitioners is that the Society passed a resolution in the year 2018 resolving to allot housing plots to the members of the Society. Five plots were allotted to the petitioners. In the year 2020, the Society passed another resolution whereby it was decided to make a request to the respondent to accept the guideline value of the property and execute sale deeds in favour of the petitioners. It is the further case of the petitioners that the request made by the petitioners is kept pending by the respondent and in the meantime, the impugned show cause notice has been issued by the respondent calling upon the petitioners to show cause as to why proceedings under Section 88(1)(A) of the Co-operative Societies Act should not be initiated for superceding the Society. Aggrieved by the same, the present writ petition has been filed before this Court.