N.R. CHANDRASEKARAN AND OTHERS Vs. THE JOINT REGISTRAR OF COOPERATIVE SOCIETY, ERODE REGION, ERODE, ERODE DISTRICT

JUDGEMENT

(1.) The first petitioner is the President, the second petitioner is the Vice-President and the petitioners 3 to 11 are the Executive Members of the second respondent Society. They have filed two writ petitions.

(2.) In W.P. No.43238 of 2016, they have challenged the impugned order dated 21.11.2016 passed by the first respondent/the Joint Registrar of Cooperative Society, Erode Region, Erode, in and by which, the first respondent has superseded the Board of the second respondent Society under Sec. 88(1) of the Tamil Nadu Cooperative Societies Act, 1983 (in short "the Act").

(3.) In W.P. No.43239 of 2016, they have challenged the impugned order dated 22.11.2016 passed by the first respondent/the Joint Registrar of Cooperative Society, Erode, in and by which, the petitioners were disqualified from holding the post of Directors in any of the Cooperative Societies under Sec. 36(1) of the Act.