R RAMASUBBA Vs. REGISTRAR OF CO OPERATIVE SOCIETIES

JUDGEMENT

(1.) The Petitioner has filed the present Writ Petition seeking the relief of Writ of Certiorarified Mandamus in calling for the records pertaining to the order passed by the 1st Respondent/Registrar of Co-operative Societies, (Housing), Chennai in proceedings Na.Ka. No. 8457/2007/(sic) 1 dated 28.04.2008 and to quash the same as an illegal one. Further, the Petitioner has also sought for passing of an order by this Court in directing the 3rd and 4th Respondents to hand over the possession of the plot bearing Survey No. 234/2, plot No. B207, Kalanivasal Village, Karaikudi Taluk, Sivagangai District, sold to the Petitioner by the 3rd Respondent Society under the Sale Deed dated 07.03.1986 registered in document No. 462 of 1986 in the office of the Joint Sub-Registrar II, Karaikudi.

(2.) The Petitioner became the Member of the 3rd Respondent/Co-operative House Site Societies Limited. His membership No. is 97. The said society purchased the land and converted them into house plots and offered to sell the same to its members who do not own any house of their own.

(3.) The Petitioner was allotted the plot bearing No. B207 by the 3rd Respondent/Society on 23.06.1985 and executed a registered Sale Deed dated 07.03.1986 for a valuable consideration. On the date of sale itself, he was put in possession of the property. At that point of time, he served as special temporary co-operative Sub-Registrar in the office of Regional Deputy Director Audit Board for Milk Co-operative, Madurai.