M PARTHASARATHY Vs. REGISTRAR OF CO-OPERATIVE SOCIETIES

JUDGEMENT

(1.) INITIALLY the petitioner had filed O. A. No. 2041 of 1996, on the file of the Tamil Nadu Administrative Tribunal and the same has been transferred to this Court and renumbered as W. P. No. 27693 of 2006.

(2.) WITH the consent of the learned counsels appearing on either side, the writ petition is taken up for final disposal.

(3.) THOUGH the petitioner has challenged the impugned order passed by the second respondent, on 22. 11. 1993, it is brought to the notice of this Court that an appeal had been preferred by the petitioner before the first respondent, on 27. 1. 1994, and it is still pending on the file of the first respondent.