E PERUMAL Vs. REGISTRAR OF SOCIETIES (HOUSING) ADYAR

JUDGEMENT

(1.) Learned counsel Mr.K.Selvaraj is present on behalf of the writ petitioner. Mr.V.Selvaraj, learned Additional Government Pleader, is present on behalf of respondent Nos.1 and 2. Though third respondent has entered appearance through a counsel, none appears on behalf of the third respondent. Respondent No.4 has been duly served, but no one appeared for fourth respondent. To be noted, fourth respondent is only a formal party.

(2.) By consent of the learned counsel for the writ petitioner and the learned Additional Government Pleader appearing for respondent Nos.1 and 2, the writ petition itself is taken up for final disposal.

(3.) Subject matter of the writ petition pertains to the Tamil Nadu Cooperative Societies Act, 1983.