V.PANDIYAN Vs. DEPUTY REGISTRAR OF COOPERATIVE SOCIETIES

JUDGEMENT

(1.) The above Civil Revision Petition is directed against the order passed by the learned Principal District Judge, Tiruchirappalli in C.M.A.(CS) No.17 of 2008 passed in the appeal under Sec. 152 (l)(a) of the Tamil Nadu Cooperative Societies Act.

(2.) Heard the learned Counsel appearing for the petitioner and Mr.D.Muruganantham, learned Additional Government Pleader appearing for the respondent.

(3.) The brief facts that are necessary for the disposal of this Civil Revision Petition are as follows: