S SELVAKUMAR Vs. REGISTRAR OF CO-OPERATIVE SOCIETIES

JUDGEMENT

(1.) Heard the learned Counsel appearing for the Petitioner and the learned Counsels appearing for the Respondents.

(2.) At this stage of the hearing of the writ petition the learned Counsel appearing on behalf of the Respondents had submitted that the writ petition is not maintainable in view of the decision of the larger bench of this Court, made in K. Marappan v. Deputy Registrar of Co-operative Societies, Namakkal Circle, Namakkal and Anr., 2006 4 CTC 689, as the order under challenge in the present writ petition, dated 20.7.2006, has been passed by the third Respondent the Special Officer, Sattankulam Taluk Co-operative Housing Society Limited.

(3.) The learned Counsel appearing on behalf of the Petitioner had not refuted the said submission made by the learned Counsel appearing on behalf of the Respondents. Hence, the writ petition stands dismissed. However, it is noted that the impugned order of the third Respondent, dated 20.7.2006, had not been given effect to, as this Court had granted an order of interim stay of the operation of the said order, on 27.7.2006, in M.P. No. 1 of 2006. The said order had also been made absolute, by an order, dated 18.12.2009.