SADAPATTY PRIMARY AGRICULTURAL CO-OPERATIVE CREDIT SOCIETY Vs. JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES

JUDGEMENT

(1.) THE Secretary of S. 749, Sadapatty Primary Agricultural CO -Operative Credit Society, Sadappatty, Sadappaty Post, Harur Taluk, Dharmapuri District, has sought for a Writ of Certiorari.

(2.) WHEN the matter came up for hearing on 10.01.2014, upon consideration of the averments made in the supporting affidavit and the submissions, this Court passed the following orders:

(3.) MR . V. Laxminarayanan, learned counsel for the petitioners, submitted that pursuant to the orders made in M.P. No.2 of 2014, dated 10.01.2014, 11 members of the Society have remitted their dues and redeemed their jewels. His submission is placed on record. A further contention has been made by the learned counsel for the petitioners that the rice received from the Tamil Nadu Warehouses, has not been distributed to the members under the Public Distribution System.