ANNAI INDIRA LABOUR CONTRACT CO-OPERATIVE SOCIETY TIRUSOOLAM VILLAGE Vs. DEPUTY REGISTRAR CO-OPERATIVE SOCIETIES SAIDAPET-600 015

JUDGEMENT

(1.) IN this writ petition, the petitioner has prayed for a writ of certiorarified mandamus directing the first respondent herein to register the society as applied for by the petitioner on 25.3.1982 in accordance with the provisions of the Tamil Nadu Co-operative Societies Act, 1961.

(2.) MR. S.Ramalingam, learned Counsel for the petitioner, urges that the rejection of the request of the petitioner for registration is arbitrary in that, having directed the petitioner to comply with the necessary formalities, to go back and reject the request of the petitioner would amount to arbitrariness. Therefore, the impugned order is liable to be quashed. Further, the rejection is not warranted under section 9 of the Tamil Nadu Co-operative Societies Act, 1961. The learned Additional Government Pleader says that the impugned order dated 25.10.1982 of the first respondent is self-explanatory. The rejection in this case is mainly on the ground of law and order problem, which, certainly is a valid ground under section 9 of the Tamil Nadu Co-operative Societies Act, 1961. MR. G.Rajan, appearing for the party impleaded, supporting the learned Additional Government Pleader, submitted that having regard to the past experience when situation became worse in that, there was a breach of peace, the impugned order is fully supportable. Undoubtedly, it is within the scope of section 9 of the Act.