S S VISWANATHAN Vs. DEPUTY REGISTRAR OFFICE OF THE REGISTRAR OF CO OP SOCIETIES TIRUVARUR TANJORE DISTRICT

JUDGEMENT

(1.) THE petitioners are the office bearers of the Nannilam Co-operative Agricultural Bank Limited, a society registered under the Tamil Nadu Co-operative Societies Act 1961. By a notice dated 29-11 1982 the petitioners were called upon to show cause why a sum of Rs. 98,123. 61 should not be ordered to be recovered from the petitioners jointly and severally. THE notice clearly shows that it was issued under S. 71 of the Tamil Nadu Co-operative Societies Act, 1961. It is the validity of the said notice that is attacked in this writ petition.

(2.) MR. K. Chandramouli, learned counsel for the petitioner refers me to S. 71 of the Act. In particular he relies upon pro viso to S. 71 of the Act which is as follows: