S SHARRAVVANAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS writ appeal has been preferred by the petitioners in W. P. No. 6870 of 1996 having aggrieved by the order of the learned Single Judge dated 30. 10. 2003 whereby the learned Judge though quashed the order dated 5. 6. 1996 of the third respondent based on the decision of the Government not to sell the property of the erstwhile Ramanathapuram District Central Co-operative Bank, rejected the prayer made by the petitioners to communicate the acceptance of the tender in their favour.

(2.) W. P. NO. 39213 of 2003 is preferred against the order dated 14. 11. 2003 on the file of the Registrar of Co-operative Societies, Chennai whereby the Registrar refused sanction for sale of vacant site and building of the erstwhile Ramanathapuram District Central Co-operative Bank at Madurai in favour of the petitioners.

(3.) SINCE the writ petition is connected with the issue to be decided in the writ appeal, both the matters are taken up together for disposal.