B PANDITHURAI Vs. JOINT REGISTRAR OF CO OPERATIVE SOCIETIES CO OPERATIVE SOCIETIES JOINT REGISTRAR OFFICE SALEM

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned Additional Government Pleader appearing for the respondents.

(2.) THOUGH the prayer sought for by the petitioner, in the present writ petition, is for a larger relief, the learned counsel appearing on behalf of the petitioner has submitted that it would suffice, if the representation of the petitioner, dated 22.12.2010, is directed to be disposed of by the first respondent, on merits and in accordance with law, within a specified period.