NORTH ARCOT DISTRICT CIVIL COURT PUBLIC SERVANTS CO OPERATIVE SOCIETY Vs. JOINT REGISTRAR OF CO OPERATIVE SOCIETIES

JUDGEMENT

(1.) BOTH these writ petitions have been brought forth to quash the order of the first respondent, namely the Joint Director of co-operative Societies, Vellore District made in R. P. Nos. 7 and 6 of 2000/a2 dated 5. 9. 2000 and 22. 9. 2000 respectively by issuing a writ of certiorari.

(2.) AFFIDAVIT in support of the writ petitions and counter affidavits filed by the second respondent in both the writ petitions are perused. The contesting second respondent has not appeared. Heard the learned counsel for the petitioner and the learned Government Advocate appearing for the first respondent.