DIRECTOR OF HANDLOOMS AND TEXTILES AND THE ASSISTANT DIRECTOR OF HANDLOOMS AND TEXTILES Vs. T ANBALAGAN, PREMPLOYEES STATE INSURANCE CORPORATIONDENT OF KANCHEEPURAM VARADARAJASWAMY SILK HANDLOOM WEAVERS CO OPERATIVE SOCIETY

JUDGEMENT

(1.) The above review applications have been filed against the order dated 22.04.2004 made in W.A. Nos. 221 and 222 of 1999 in and by which the Division Bench confirmed the order of the learned single Judge, quashing the show cause notice on the gr he same is hit by second proviso to Sub-section (1) of Section 87 of Tamil Nadu Co-operative Societies Act, 1983. Now, learned Special Government Pleader seeks permission/liberty to proceed against the respondent under Section 90 of the Tamil Nadu Co-operative Societies Act or to seek any remedy as per law.

(2.) On this ground, we are not inclined to entertain the above review applications. However, it is made clear that if any of the provisions of the Co-operative Societies Act enables the Department to proceed against the respondent, and if the ermissible they are free to proceed in accordance with law.