LAWS(MAD)-2014-2-213

V RAJARETHINAM Vs. REGISTRAR OF CO OP SOCIETY

Decided On February 18, 2014
V Rajarethinam Appellant
V/S
Registrar Of Co Op Society Respondents

JUDGEMENT

(1.) Mr. L.P. Shanmugasundaram, learned Special Government Pleader takes notice on behalf of the respondents. Hence, notice is waived. Member and the former President of P.W.D. Employees Co.op Housing Society, Tiruvellore, has filed the writ petition for a certiorarified mandamus, to call for the records relating to the proceedings in R.C. No. 493/2013/r.g.l/dated 23.3.2013, rejecting the appeal dated 21.01.2013, submitted by the Society, against the proceedings, by which the Deputy Director of Co-operative Societies (Housing), Chengalpet, has ordered, for winding up of the society.

(2.) According to the petitioner, on 10.11.2012, after obtaining a copy of the abovesaid proceedings dated 03.06.2010, under the Right to Information Act, an appeal dated 21.01.2013, was preferred to the Registrar of Co-op. Society (Housing), Chennai, under Section 152 of the Tamilnadu Cooperative Societies Act, 1983, with a delay of 11 days. Before the disposal of the appeal, a representation dated 26.09.2012, was also given to the Deputy Registrar of Co.op Society (Housing), Chengalpet, to revive the society.

(3.) Vide proceedings in R.C. No. 493/2013/r.g.l dated 22.03.2013, the Registrar of Co.op Societies (Housing), Chennai, 1st respondent, has dismissed the appeal, on the ground that the same has been made belatedly. Yet another reason assigned by the appellate authority, is that, fee for filing the appeal has not been remitted.