LAWS(MAD)-2017-1-73

C.KAMARAJ Vs. THE REGISTRAR OF COOPERATIVE SOCIETIES

Decided On January 06, 2017
C.Kamaraj Appellant
V/S
The Registrar Of Cooperative Societies Respondents

JUDGEMENT

(1.) The petitioner in W.P.Nos.16617 and 31309 of 2015 is one Mr.S.Saravanan, one of the Members of the Virudhachalam Cooperative Urban Bank Limited, Virudhachalam (in short "Society")

(2.) In W.P.No.16617 of 2015, the petitioner seeks for issuance of a Writ of Certiorari to quash the order 30.03.2015 passed by the second respondent / the Joint Registrar of the Cooperative Societies, Cuddalore, superseding the Society by exercising the power conferred under Section 88 of the Tamil Nadu Cooperative Societies Act, 1983 (in short "the Act").

(3.) In W.P.No.31309 of 2015, the petitioner seeks to quash the Election Notification dated 15.09.2015 issued by the third respondent / Deputy Registrar of Cooperative Societies Department, Virudhachalam, Cuddalore District.