DEPUTY REGISTRAR Vs. K. RAMASAMY

JUDGEMENT

(1.) THE Deputy Registrar of Cooperative Societies, Pudukkottai, has come up with this writ petition challenging the order of the Cooperative Tribunal cum the Principal District Judge, Pudukkottai, in C.M.A.(C.S.) No. 5 of 2000.

(2.) THE facts of the case would be as follows;

(3.) A perusal of the award of the Tribunal would go to show that the order was set aside on two grounds. The first ground is that the enquiry under Section 81 of the Act was not completed within the time prescribed in Sub Section 4 of Section 81 of the Act. The second ground is that the proceeding initiated under Section 87 of the Act was not completed within the time prescribed in the second proviso to Section 87 of the Act.