M KALIDAS Vs. REGISTRAR OF CO OPERATIVE SOCIETIES

JUDGEMENT

(1.) By consent of both the parties, writ petition itself is taken up for disposal.

(2.) The petitioners challenge the order of suspension issued by the 4th respondent dated 29.09.2003.

(3.) Heard the learned counsel for the petitioners as well as learned Government Advocate for respondents 1 to 3.