K. THANIGAIMALAI Vs. DEPUTY REGISTRAR (HOUSING) CHENGALPUT DIVISION

JUDGEMENT

(1.) The Civil Revision Petition has been filed to direct the Learned Presiding Officer, Special Tribunal for Co-Operative Cases at Chengalput to dispose the Co-Operative C.M.A.No.03 of 2015.

(2.) Surcharge proceedings were initiated against the revision petitioner under Sec. 87 of the Tamil Nadu Co-operative Societies Act and the Deputy Registrar, who is the competent authority passed final orders under Sec. 87 of the Act and the said order was taken by way of an appeal before the Special Tribunal for Co-operative cases under Sec. 152 of the Tamil Nadu Co-operative Societies Act.

(3.) The grievances of the revision petitioner is that the appeal filed in the year 2015 is pending for the past about 7 years and the revision petitioner is unable to get all his service benefits. That apart, the property belongs to the revision petitioner has been attached.